14E. Offences and penalties.—
(1) In case of a contravention relating to specified goods, services or
technologies, the penalty shall be in accordance with the provisions of the Weapons of Mass Destruction
and their Delivery Systems (Prohibition of Unlawful Activities) Act, 2005 (21 of 2005).
(2) Where any person contravenes or attempts to contravene or abets, any of the provision
(s) of this
Chapter in relation to import or export of any specified goods or services or technology, he shall, without
prejudice to any penalty which may be imposed on him, be punishable with imprisonment for a term
stipulated in the Weapons of Mass Destruction and their Delivery Systems (Prohibition of Unlawful
Activities) Act, 2005 (21 of 2005).
(3) No court shall take cognizance of any offence punishable under this Chapter without the previous
sanction of the Central Government or any officer authorised in this behalf by the Central Government by
general or special order.]
CHAPTER V
APPEAL AND 1[REVIEW]
