Section 9(6) in The Chemical Weapons Convention Rules, 2016
(6)The Authority shall submit the 'Annual Declarations of Anticipated Activities (ADAA)' to the Organization ninety days before the beginning of the following calendar year in case of scheduled chemical facilities belonging to Schedule 1 category and not later than sixty days before the beginning of the following calendar year in case of scheduled chemical facilities belonging to Schedule 2 and Schedule 3 categories.
