Section 13(2) in The Orissa Factories (Control of Major Accident Hazard) Rules, 2001
(2)The occupier shall take steps as required under sub-rule (1) above to inform persons abut an industrial activity or isolated storage before that activity is commenced except that in respect of an existing industrial activity or isolated storage, where the occupier shall comply with the requirements of sub-rule (1) of this rule within 90 (ninety) days of coming into operation of these rules.
