Section 78 in The Chemical Weapons Convention Act, 2000
78. the detailed plan for conversion of each chemical weapons production facility shall contain:
(a)Detailed time schedule of the conversion process;(b)Layout of the facility before and after conversion;(c)Process flow diagram of the facility before, and as appropriate, after the conversion;(d)Detailed inventory of equipment, buildings and structures and other items to be destroyed and of the buildings and structures to be modified;(e)Measures to be applied to each item on the inventory, if any;(f)Proposed measures for verification;(g)Security/safety measures to be observed during the conversion of the facility; and(h)Working and living conditions to be provided for inspectors.Review of detailed plans
