Section 11 in Punjab Major Accident Hazard Control Rules, 1993
11. Updating of [safety reports] [Substituted for 'reports' vide Punjab Notification No. G.S.R.45/C.A. 63/48/S. 112/Amd. (I)/2002, dated 27.11.2002.] under rule 10. [Sections 41-B and 112] [Substituted for 'industrial activity' vide Punjab Notification No. G.S.R.45/C.A. 63/48/S. 112/Amd. (I)/2002, dated 27.11.2002.]
(1)Where an occupier has made a safety report in accordance with sub-rule (1) of rule 10, he shall not make any modification to the [industrial activity or isolated storage] to which that safety report relates which could materially affect the particulars in that report, unless he has made a further report to take account of those modification and has sent copy of that report to the [Inspector and the Chief Inspector at least ninety days] [Substituted for 'Chief Inspector at least three months' vide Punjab Notification No. G.S.R.45/C.A. 63/48/S. 112/Amd. (I)/2002, dated 27.11.2002.] before making those modifications.(2)Where an occupier has made a report in accordance with sub-rule (1) of rule 10 and that industrial activity is continuing, the occupier shall within a period of three years from the date of the last such report, make a further report which shall record in particular to new technical knowledge which has affected the particulars in the previous report relating to safety and hazard assessment, and shall within a period of one month or in such longer time, as the Chief Inspector may agree in writing send a copy of the report to the Chief Inspector.
