Section 10(a) in The Chemical Weapons Convention Act, 2000
(a)the closure, prohibition or regulation of any company, firm or industry engaged in the development, production, processing, consumption or use of any Toxic Chemical or Precursor listed in any of the production of any Discrete Organic Chemical including Discrete Organic Chemicals containing elements of phosphorous, sulphur or fluorine; or the Schedules 1 to 3 in the Annex on Chemicals to the Convention or,
