Section 77 in The Chemical Weapons Convention Act, 2000
77. Not less than 180 days before conversion of a chemical weapons production facility is planned to begin, the State Party shall provide the Technical Secretariat with the detailed plans for conversion of the facility, including proposed measures for verification of conversion, with respect to, inter alia:
(a)Timing of the presence of the inspectors at the facility to be converted; and(b)Procedures for verification of measures to be applied to each item on the declared inventory.
