Section 6 in The Orissa Factories (Control of Major Accident Hazard) Rules, 2001
6. Notification of major accidents.
(1)Where a major accident occurs in a site, the occupier shall forthwith notify the Inspector and the Chief Inspector of that accident, and furnish thereafter to the Inspector and the Chief Inspector, a detailed report relating to the accident in instalment, if necessary, as specified in Schedule VI.(2)The Inspector and the Chief Inspector shall on receipt of the report in accordance with sub-rule (1) above shall undertake a full analysis of the major accident and send the requisite information to the Ministry of Environment and Forests through the Directorate General of Factory Advice Services and Labour Institute and the Ministry of Labour of Government of India.(3)An occupier shall inform to the Inspector the steps taken to avoid any repetition of such occurrence on a site.(4)The Inspector and the Chief Inspector shall inform the occupier in writing any lacuna which in their opinion need to be rectified to avoid major accidents.(5)The Inspector and the Chief Inspector shall compile information regarding major accidents and make available a copy of the same to the Ministry of Environment and Forest's through the Directorate General Factory Advice Service and Labour Institute and the Ministry of Labour of Government of India.
