Section 15(2) in Rajasthan Control of Industrial Major Accident Hazards Rules, 1991
(2)The occupier shall take steps required under sub-rule (1) of this rule to inform persons about an industrial activity or isolated storage before that activity is commenced, except that in respect of an existing industrial activity or isolated storage, the occupier shall comply with the requirements of sub-rule (1) of this rule within 90 days of coming into operation of these rules.][Substituted by No. G.S.R. 4, dated 16.4.2002 [18.4.2002].]
