Section 5(1) in Rajasthan Control of Industrial Major Accident Hazards Rules, 1991
(1)Where a major accident occurs on a site, the occupier shall [within 48 hours notify] [Substituted by No G.S.R. 4, dated 16.4,2002 [18.4.2002].] the Inspector and the Chief Inspector of that accident, and furnish thereafter to the [Inspector and the Chief Inspector] [Substituted by No. G.S.R. 4, dated 16.4.2002 [18.4.2002].] a report relating to the accidents in instalments, if necessary, in Schedule 6.
