Section 13a in The Chemical Weapons Convention Rules, 2016
13a. Did the plant site produce, process or Consume during any of the three previous years or is anticipated to produce, process or consume in the succeeding year a quantity of a schedule 2 chemical which is: Yes No
(i)greater than 10 kg. of a schedule 2A * chemical, or(ii)greater than 1 tonne of any schedule 2 A chemical, or(iii)greater than 10 tonnes of any schedule 2B chemical.
