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The Chemical Weapons Convention Act, 2000 10. Power of National Authority to issue directions.- Notwithstanding anything contained in any other law but subject to the provisions of this Act, the National Authority may, in the exercise of its powers and performance of its functions under this Act, issue directions in writing to any person, officer or authority and such person, officer or authority shall be bound to comply with such directions. Explanation.-For the avoidance of doubts, it is hereby declared that the power to issue direction under this section includes the power to direct- 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, b. the stoppage or regulation of the supply of electricity or water or any other service to such company, firm or industry.    |
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