Section 19(5) in The Chemical Weapons Convention Act, 2000
(5)Every Inspector or Inspection Team shall have-(a)the right to interview any Facility personnel in the presence of enforcement officer for the purpose of establishing relevant facts;(b)the right to request clarifications in connection with ambiguities that may arise during inspection;(c)the right to demand production of such documentation and records which are relevant and necessary for the purpose of inspection;(d)the right to take photographs of an object or a building located within the Inspection Site if question relating to that object or building is not resolved;(e)the right to draw samples, perform on site analysis of such samples; and(f)such other rights as are provided under the Convention.
