Section 20(1) in The Chemical Weapons Convention Act, 2000
(1)Any enforcement officer shall have the right to enter with such assistance as he considers necessary, any building or place for the purpose of-(a)verifying the correctness of any information, declaration or return furnished under sub-section (1) of section 12;(b)performing any of the functions of the National Authority entrusted to him;(c)determining whether any provisions of this Act or the rules made thereunder or any direction given under this Act is being complied with by any person engaged in the production, processing, acquisition, Precursor listed in any of the Schedules 1 to 3 in the Annex on Chemicals to the Convention or engaged in the production of any Discrete Organic Chemical including Discrete Organic Chemical containing elements of phosphorous, sulphur consumption, transfer, import, export or use of any Toxic Chemical or or fluorine;(d)examining or testing any facility, record, document or any other material object, as the case may be, or conducting a search of any place or person;(e)conducting a search where a warrant under sub-section (1) of section 22 is addressed to such enforcement officer or he is so authorised under sub-section (2) of that section.
