Section 3(1) in Rajasthan Control of Industrial Major Accident Hazards Rules, 1991
(1)This rule shall apply to an industrial activity [or isolated storage] [Inserted by No. G.S.R. 4, dated 16.4.2002 [18.4.2002].] in which a hazardous chemical which satisfies any of the criteria laid down in part I of Schedule 1 [or] [Substituted by No. G.S.R. 4, dated 16.4.2002 [18.4.2002].] is listed in Column 2 of Part II of this Schedule is or may be involved.
