Section 21 in The Chemical Weapons Convention Act, 2000
21. Certain acts to constitute an offence.
-If any person wilfully-(a)refuses without reasonable excuse to comply with the request made by the Inspector or Inspection Team for the purpose of facilitating the conduct of that inspection in accordance with the Verification Annex to the Convention;(b)delays or obstructs any member of the Inspection Team, Inspector, enforcement officer or the Observer in the conduct of inspection;(c)removes or tampers with any on-site instrument or Approved Equipment installed by the enforcement officer, Inspector or Inspection Team with the intention of adversely affecting the operation of such instrument or Equipment, he shall be guilty of an offence punishable under this Act.
