Section 71 in The Chemical Weapons Convention Act, 2000
71. A converted facility shall not be used:
(a)For any activity involving production, processing, or consumption of a Schedule 1 chemical or a Schedule 2 chemical; or(b)For the production of any highly toxic chemical, including any highly toxic phosphorus chemical, or for any other activity that would require special equipment for handling highly toxic or highly corrosive chemicals, unless the Executive Council decides that such production or activity would pose no risk to the object and purpose of this Convention, taking into account criteria for toxicity, corrosiveness and, if applicable, other technical factors, to be considered and approved by the Conference pursuant to Article VIII, paragraph 21(i).
