Contents |
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The Indian Antarctic Act, 2022 |
Sections |
Particulars |
Chapter I |
Preliminary |
1. |
Short title and commencement |
2. |
Application |
3. |
Definitions |
Chapter II |
Requirement as to Permit |
4. |
Permit for Indian expedition to Antarctica |
5. |
Permit for Indian station in Antarctica |
6. |
Permit for vessel and aircraft entering Antarctica |
7. |
Permit for mineral resource activities |
8. |
Permit for certain activities in Antarctica |
9. |
Permit for introducing non-native animals and plants into Antarctica |
10. |
Permit for introducing microscopic organisms |
11. |
Permit to enter protected areas |
12. |
Permit for waste disposal |
13. |
Permit for discharge into sea |
14. |
Permit for removal of biological specimen or any other sample from Antarctica |
15. |
Certain provisions not to apply during emergencies |
16. |
Special permit for commercial fishing in Antarctica |
Chapter III |
Prohibitions |
17. |
Prohibition of nuclear explosion or disposal of radioactive waste material in Antarctica |
18. |
Prohibition of introducing non-sterile soil in Antarctica |
19. |
Prohibition of introducing specified substances and products |
20. |
Prohibition relating to historic sites and monuments |
21. |
Prohibition of possessing, selling, etc |
22. |
Prohibition of discharge of certain products or substances |
Chapter IV |
Committee on Antarctic Governance and Environmental Protection |
23. |
Constitution of Committee |
24. |
Meetings of Committee |
25. |
Functions of Committee |
26. |
Power of Central Government to give directions |
Chapter V |
Grant, Suspension or Cancellation of Permit |
27. |
Application for permit |
28. |
Liability of owner or Operator in certain cases |
29. |
Suspension or cancellation of permit |
Chapter VI |
Inspections |
30. |
Inspection in India |
31. |
Inspection of international facilities |
32. |
Obstruction and false information |
Chapter VII |
Waste Disposal and Waste Management |
33. |
Waste disposal |
34. |
Establishment of waste classification system and waste management plans |
35. |
Removal of waste from Antarctica |
36. |
Disposal of combustive wastes |
37. |
Storage of wastes |
Chapter VIII |
Prevention of Marine Pollution and Liability for Environmental Emergency |
38. |
Committee to ensure compliance of international obligations |
39. |
Duties and liabilities of Operator in case of environmental emergency |
40. |
Exemption of Operator from liability in certain cases |
Chapter IX |
Offences and Penalties |
41. |
Penalty for contravention of certain provisions of Act by person |
42. |
Penalty for contravention of certain provisions of Act involving vessel |
43. |
Penalty for contravention of certain provisions of Act involving aircraft |
44. |
Penalty where no provision made in Act |
45. |
Offences by companies |
Chapter X |
Miscellaneous |
46. |
Constitution of fund |
47. |
Security for permit by certain persons |
48. |
Designated Court and jurisdiction |
49. |
Report to Committee of offences |
50. |
Conferment of powers of investigation, etc |
51. |
Application of Code of Criminal Procedure, 1973 to proceedings before Designated Court |
52. |
Accounts and audit of fund |
53. |
Returns and reports |
54. |
Protection of action taken in good faith |
55. |
Power to make rules |
56. |
Power to remove difficulties |
57. |
Rules, notifications or orders made or issued to be laid before Parliament |