Section 70 in The Chemical Weapons Convention Act, 2000
70. Inspectors shall, in accordance with facility agreements:
(a)Have unimpeded access to all parts of the chemical weapons destruction facilities and the chemical weapons storage facilities located at such facilities, including any munitions, devices, bulk containers, or other containers, therein. the items to be inspected shall be chosen by the inspectors in accordance with the verification plan that has been agreed to by the inspected State Party and approved by the Executive Council;(b)Monitor the systematic on-site analysis of samples during the destruction process; and(c)Receive, if necessary, samples taken at their request from any devices, bulk containers and other containers at the destruction facility or the storage facility thereat.
