Rajya Sabha has passed The Weapons of Mass Destruction and their Delivery Systems (Prohibition of Unlawful Activities) Amendment Bill, 2022 on August 1, 2022 to prohibit unlawful activities in relation to weapons of mass destruction and their delivery systems and for matters connected therewith or incidental thereto.
The Weapons of Mass Destruction and their Delivery Systems (Prohibition of Unlawful Activities) Amendment Bill, 2022 was introduced in Lok Sabha on April 5, 2022. The Bill amends the Weapons of Mass Destruction and their Delivery Systems (Prohibition of Unlawful Activities) Act, 2005. The 2005 Act prohibits unlawful activities (such as manufacturing, transport, or transfer) related to weapons of mass destruction, and their means of delivery. Weapons of mass destruction are biological, chemical, or nuclear weapons.
Prohibition on financing certain activities: The Bill bars persons from financing any prohibited activity related to weapons of mass destruction and their delivery systems. To prevent persons from financing such activities, the central government may freeze, seize or attach their funds, financial assets, or economic resources (whether owned, held, or controlled directly or indirectly). It may also prohibit persons from making finances or related services available for the benefit of other persons in relation to any activity which is prohibited.
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