[Cites 0, Cited by 2]

Union of India - Act

The Public Liability Insurance Rules, 1991

UNION OF INDIA
India

The Public Liability Insurance Rules, 1991

Rule THE-PUBLIC-LIABILITY-INSURANCE-RULES-1991 of 1991

Published on 15 May 1991
Commenced on 15 May 1991
[This is the version of this document from 15 May 1991.]
[Note: The original publication document is not available and this content could not be verified.]

The Public Liability Insurance Rules, 1991Published vide Notification S.O. 330(E), dated 15.5.1991, published in the Gazette of India, Extraordinary, Part 2, Section 3(ii), dated 15.5.1991.

20.

/921In exercise of the powers conferred by section 23 of the Public Liability Insurance Act, 1991, the Central Government hereby makes the following rules, namely:-

1. Short title and commencement

.-(i) These rules may be called The Public Liability Insurance Rules, 1991.

(ii)These rules shall come into force on the date of their publication in the Official Gazette.

2. Definitions

.-In these rules, unless the context otherwise requires,-

(a)"Act" means the Public Liability Insurance Act, 1991 (6 of 1991);

(b)"Advisory Committee" means the committee constituted by the Central Government in accordance with section 21 of the Act called the Public Liability Insurance Advisory Committee (PLIAC);

(c)"Authorised physician" means any person registered under any Central Act or State Act providing for the maintenance of a register of medical practitioners or in any area where no such last mentioned Act is in force, any person declared by State Government by notification in the Official Gazette to be a qualified medical practitioner;

(d)["Fund" means the Public Liability Insurance Fund established] [ Substituted by G.S.R. 391(E), dated 23-4-1993, for " Fund' means a fund established" (w.e.f. 29-4-1993).] and maintained by an owner in accordance with the proviso to sub-section (3) of section 4 of the Act;

(e)Words and expressions used in these rules but not defined and defined in the Act shall have the meanings respectively assigned to them in these Acts.

3. Application for relief

.-An application for claim for relief shall be made to the collector in Form I.

4. Documents that may be required

.-The claim application shall be made to the Collector in Form I accompanied by such of the following documents as may be applicable:-

(i)Certificate of an authorised physician regarding disability or injury or illness caused by the accident;

(ii)Death certificate and/or post-mortem report in the case of a fatal accident;

(iii)Certificate of the employer regarding loss of wages due to temporary or partial disability, with proof of hospitalisation for a period exceeding three days and certificate about the date of birth or age of victim;

(iv)Medical bills and receipts;

(v)Certificate of cost of repairs or replacement of private property damaged by the accident;

(vi)Any other documents which may have relevance to the claim.

5. Powers of Collector.-

(i)The Collector may follow such summary procedure for conducting an inquiry on an application for relief under the Act, as he thinks fit.

(2)The Collector shall have all the powers of a Civil Court for the following purposes, namely,-

(a)summoning and enforcing the attendance of any person and examining him on oath;

(b)requiring the discovery and production of documents;

(c)receiving evidence on affidavits;

(d)subject to the provisions of sections 123 and 124 of the Indian Evidence Act, 1872 (1 of 1872), requisitioning any public record or documents or copy of such record or document from any office;

(e)issuing commissions for the examinations of witness or documents;

(f)dismissing an application for default or proceeding ex parte;

(g)setting aside any order of dismissal of any application for default or any order passed by it ex parte;

(h)inherent powers of a Civil Court as saved under section 151 of the Code of Civil Procedure, 1908 (5 of 1908).

6. Establishment and administration of Fund

.- [(1) An owner seeking exemption under sub-section (3) of section 4 of the Act, shall with the prior approval of the Central Government create and maintain a Fund for an amount of rupees 5 crores or for an amount equal to the paid up capital of the undertaking handling hazardous substances, whichever is less, in the State Bank of India or any of its subsidiaries or any nationalised Bank, and which will be available readily for meeting the liability of that owner under the Act.] [ Substituted by G.S.R. 391(E), dated 23-4-1993 (w.e.f. 29-4-1993).]

(2)The Fund to be created shall be utilised for the purpose of meeting the liability arising out of any claim awarded against the owner who has created the fund and to discharge the amount awarded by the Collector.

(3)The Fund shall be operated by an Administrator to be nominated by the owner. The owner shall notify the nomination of the Administrator to the Central Government.

7. Miscellaneous

.-(1) The Collector shall maintain a register of the application for relief or claim petitions, and a register of awards and payment made thereunder.

(2)These registers shall be kept open to public inspection from 11.00 a.m. to 1 p.m. and 2 p.m. to 5 p.m. on every working day.

(3)On a request from a concerned person, the Collector shall supply a copy of or extract from any particulars entered in the registers mentioned above to be a true copy or extract thereof.

(4)A copy of or extract from the register(s) of the Collector as certified under the hand of the Collector or any officer authorised to act in this behalf shall in all legal proceedings be admissible as evidence as of equal validity with the original.

8. [ Directions. [Inserted by G.S.R. 596(E), dated 20-9-1991 (w.e.f. 20-9-1991). ]

(1)Any direction issued under section 12 shall be in writing.

(2)The direction shall specify the nature of action to be taken and the time within which it shall be complied with by any owner, person, officer, authority or agency to whom such direction is given.

(3)The owner, person, officer, authority or agency to whom any direction is sought to be issued, shall be served with a copy of the proposed direction and shall be given an opportunity of not less than fifteen days from the date of service of the notice to file, with an officer designated in this behalf, the objections, if any, to the issue of the proposed direction.

(4)The Government shall within a period of forty-five days from the date of receipt of the objections, or from the date up to which an opportunity is given to the owner, person, officer, authority or agency to file objections, whichever is earlier after considering the objections, if any, received from the owner, person, officer, authority or an agency sought to be directed and for reasons to be recorded in writing, confirm, modify or decide not to issue the proposed direction.

(5)In a case where the Government is of the opinion that in view of the likelihood of a grave injury to the public it is not expedient to provide an opportunity to file objections against the proposed direction, it may, for reasons to be recorded in writing, issue directions without providing such an opportunity.

(6)Every notice or direction required to be issued under this rule shall be deemed to be duly served-

(a)where the person to be served is a company, if the document is addressed in name of the company, at its registered office or at its principal office or place of business, and is either,-

(i)sent by registered post; or

(ii)delivered or affixed at some conspicuous part of the premises at its registered office or at the principal office or place of business;

(b)where the person to be served is an officer serving in Government, if the document is addressed to the person and a copy thereof is endorsed to his Head of the Department and also to the Secretary to the Government, as the case may be, incharge of the Department in which, for the time being, the business relating to the Department, in which the officer is employed, is transacted and is either,-

(i)sent by registered post; or

(ii)is given or tendered to him;

(c)in any other case, if the document is addressed to the person to be served, and-

(i)is given or tendered to him; or

(ii)if such person cannot be found, is affixed on some conspicuous part of his last known place of residence or business, or is given or tendered to some adult member of his family or is affixed on some conspicuous part of the land or building, if any, to which it relates; or

(iii)is sent by registered post to that person.

Explanation .-For the purpose of this rule-

(a)"company" means any body corporate and includes a firm or other association of individuals;

(b)"a servant" not a member of the family.

9. Manner of giving notice

.-The manner of giving notice under clause (b) of section 18 shall be as follows:-

(a)The notice shall be in writing in Form II.

(b)The person giving notice may send a copy of the same to-

(i)if the alleged offence has taken place in a Union territory-

(a)the Central Board or the Committee/person or body of persons delegated the powers of the Central Board under the Water (Prevention and Control of Pollution) Act, 1974 (6 of 1974), and the Air (Prevention and Control of Pollution) Act, 1981 (14 of 1981); and

(b)Ministry of Environment and Forests (represented by the Secretary to the Government of India);

(ii)if the alleged offence has taken place in a State-

(a)the State Board for the prevention and control of water pollution constituted under the Water (Prevention and Control of Pollution) Act, 1974 (6 of 1974); and

(b)the Government of the State (represented by the Secretary to the State Government incharge of Environment); and

(c)the Ministry of Environment and Forests (represented by the Secretary to the Government of India);

(iii)if the alleged offence has taken place in a District, the District Collector-

(a)The notice shall be sent by registered post acknowledgment due; and

(b)The period of sixty days mentioned in clause (b) of section 18 of the Public Liability Insurance Act, 1991 (6 of 1991) shall be reckoned from the date it is first received by one of the authorities mentioned above.]

10. [ Extent of liability [ Inserted by G.S.R. 87(E), dated 6-2-1992 (w.e.f. 6-2-1992).]

.-(1) Subject to the provisions of sub-section (2-A) of section 4 of the Act, the maximum aggregate liability of the insurer to pay relief under an award to the several claimants arising out of an accident shall not exceed rupees five crores and in case of more than one accident during the currency of the policy or one year, whichever is less, shall not exceed rupees fifteen crores in the aggregate.

(2)In awarding relief under the Act, the Collector shall ensure that the insurer's maximum liability under the Insurance Policy does not exceed the limits stipulated in sub-rule (1).

(3)Any award for relief which exceeds the amount payable under the Insurance Policy shall be met from the Relief Fund and in case the award exceeds the total of the amount of insurance and the Relief Fund, the amount which falls short of such sum payable shall be met by the owner.]

(4)[ Notwithstanding anything contained in sub-rule (3), where an owner is exempted under sub-section (3) of section 4 of the Act, he shall be liable to discharge all the claims arising out of an accident.] [ Inserted by G.S.R. 391(E), dated 23-4-1993 (w.e.f. 29-4-1993).]

11. Contribution of owner to the Environmental Relief Fund

.-(1) [An owner unless exempted under sub-section (3) of section 4 of the Act shall contribute] [ Substituted by G.S.R. 391(E), dated 23-4-1993, for " An owner shall contribute" (w.e.f. 29-4-1993).] to the Environmental Relief Fund a sum equal to the premium payable to the insurer.

(2)Every contribution to the Environmental Relief Fund under sub-rule (1) shall be payable to the insurer, together with the amount of premium.

(3)The contribution received by the insurer shall be remitted as per the scheme under section 7-A of the Act.FORM IForm Of Applicaiton For CompensationShri/Srimati/Kimari* ...................................... Son of/Daughter of/Widow* of Shri ...................................... who died/had sustained injuries in an accident on ...................................... at ...................................... particulars in respect of accident and other information are given below :

1. Name and father's name of person injured/dead (husband's name in case of married woman of widow)

2. Address of the person injured/dead

3. Age ..................... Date of birth .....................

4. Sex of the person injured/dead:

5. Place, date and time of the accident:

6. Occupation of the person injured/dead:

7. Nature of injuries sustained:

8. Name and address of Police Station in whose jurisdiction accident took place or was registered:

9. Name and address of the Medical Officer/Practitioner who attended on the injured/dead :

10. Name/s and address/es of the claimant/claimants :

11. Relationship with the deceased :

12. Any other information that may be considered necessary or helpful in the disposal of the claim:

I hereby swear and affirm that all the facts noted above are true to the best of my knowledge and belief.Signature of the Claimant[FORM II [Inserted by G.S.R. 596(E), dated 20-9-1991 (w.e.f. 20-9-1991)]Form Of Notice[See Rule 9(1)]By Registered Post acknowledgment dueFrom*...............................................................................................................................................................To...............................................................................................................................................................Notice under clause (b)of section 18 of the Public Liability Insurance Act, 1991;Whereas it appears to me/us that an offence under the Public Liability Insurance Act, 1991(6 of 1991) has been committed/is being committed by................................................................................................................................................I/We hereby give notice of sixty days under clause (b) of section 18 of the Public Liability Insurance Act, 1991 of my/our intention to file a complaint in the court against........................................................................................................................................................................................................................for violation of section ....................................................... of the Public Liability Insurance Act, 1991.I/We, in support of this notice, hereby enclose the following documents as evidence of proof of violation of the Public Liability Insurance Act, 1991:................................................................................................................................................Place......................................................Date.....................................................Signature(s)* In case the notice is given in the name of a Company, documentary evidence authorising the person to sign the notice shall be enclosed to this notice.** Here give the name and address of the alleged offender. In case of a handling/manufacturing/processing/operating unit indicate the name of the unit/location and nature of activity.*** Documentary evidence includes photographs/technical reports/health reports of the area, etc., relating to the alleged violation/offence.]Appendix IMinistry of Environment and Forests(Department of Environment, Forests and Wildlife).Notification

24th. March, 1992

In exercise of the powers conferred by clause (d) of Section 2 of the Public Liability Insurance Act, 1991 (6 of 1991), the Central Government hereby specifies the quantities shown in column 3 of the Table below for which or exceeding which every owner handling the hazardous substance mentioned in the corresponding entry in column 2 thereof shall take out insurance policy as per the provisions of the said Act.Vide S.O. 227(E), dated 24th March, 1992 published in the Gazette of India, Extra., Pt. II, Section 3(ii), dated 24th March, 1992, pp 6-11 and as corrected by S.O. 283(E), dated 21st April, 1993, Published in the Gazette of India, Extra, Pt. II, Section 3(ii), dated 29th April, 1993, pp. 4-5. NotificationTable

Part I – List of Chemicals With Quantities For Application of Public Liability Insurance Act

Sl.No.	Name of hazardous substance	Quantity	CAS Chemical Abstract Service Number
1	2	3	4
		Group I-Toxic Substances
1.	Aldicarb	100kg	116-06-3
2.	4-Aminodiphenyl	1kg	92-67-1
3.	Amiton	1kg	78-53-5
4.	Anabasine 100kg 494-52-0
5.	Arsenic pentoxide, Arsenic (V) acid & salts	500kg
6.	Arsenic Trioxide, Arsenious (III) acid & salts	100kg
7.	Arsine (Arsenic hydride)	10kg	7784-42-1
8.	Azinphos-ethyl	100kg	2642-71-9
9.	Azinphos-methyl	100kg	86-50-0
10.	Benzidine	1kg	92-87-5
11.	Benzidine salts	1kg
12.	Beryllium (powders 'compounds')	10kg
13.	Bis(2-chlorethyl) sulphide	1kg	505-60-2
14.	Bis(chloromethyl) ether	1kg	542-88-1
15.	Carbofuran	100kg	1563-66-2
16.	Carbophenothion	100 kg	786-19-6
17.	Chlorfenvinphos	100 kg	470-90-6
18.	4-(Chloroformyl) morpho line	1kg	15159-40-7
19.	Chloromethyl methyl either	1kg	107-30-2
20.	Cobalt (metal oxides, carbonates, sulphides, as powders)	1 tonne
21.	Crimidine	100 kg	535-89-7J.
22.	Cyanthoate	100 kg	3734-95-0
23.	Cycloheximide	100 kg	66-81-9
24.	Demeton	100 kg	8065-48-3
25.	Dialifos	100 kg	10311-84-9
26.	OO-Diethyl S-ethylsulphinyl Imethyl phosphorothioate 100 kg	2588-05-8
27.	OO-Diethyl S—ethylsulphonylmethyl phosphorothioate	100 kg	2588-06-9
28.	OO-Diethyl S—ethylthiomethyl phosphorothioate	100kg	2600-69-3
29.	OO-Diethyl S-isopropylthiomethyl phosphorodithioate	100kg	78-52-4
30.	OO-Diethyl S-propylthiomethyl phosphorodithioate	100kg	3309-68-0
31.	Dimefox	100kg	115-26-4
32.	Dimethylcarbamoyl chloride	1kg	79-44-7
33.	Dimethylnitrosamine	1kg	62-75-9
34.	Dimethyl phosphoramidocyanidic acid	It	63917-41-9
35.	Diphacinone	100kg	82-66-6
36.	Disulfoton	100kg	229-04-4
37.	EPN	100kg	2104-64-5
38.	Ethion	100kg	563-12-2
39.	Fensulfothion	100kg	115-90-2
40.	Fluenetil	100kg	4301-50-2
41.	Fluroracetic acid	1kg	144-49-0
42.	Fluoroacetic acid, salts	1kg
43.	Fluoroacetic acid, esters	1kg
44.	4-Fluoroaceitc acid, amides	1kg
45.	Fluorobutyric acid,	1kg	462-23-7
46.	4-Fluorobutyric acid, salts	1kg
47.	4-Fluorobutyric, acid esters	1kg
48.	4-Fluorobutyric, acid, amides	1kg
49.	4-Flrorocrotonic acid	1kg	37759-72-1
50.	4-Fluorocrotonic acid, salts	1kg
51.	4-Fluorocrotonic acid, esters	1kg
52.	4-Fluorocrotonic acid, amides	1kg
53.	4-Fluoro-2-hydroxybutyric acid	1kg
54.	4-Fluoro-2-hydroxybutyric acid, salts	1kg
55.	4-Fluoro-2-hydroxybutyric acid, esters	1kg
56.	4-Fluoro-2-hydroxybutyric acid, amides	1kg
57.	Glycolonitrile (Hydroxyacetonitrile)	100kg	107-16-4
58.	1,2,3,7,8,9- Hexachlorodibenzo-p-dioxin	100kg	19408-74-3
59.	Hexamethylphosphoramide	1kg	680-31-9
60.	Hydrogen selenide	10kg	7783-07-5
61.	Isobenzan	100kg	297-78-9
62.	Isodrin	100kg	465-73-6
63.	Juglone (5-Hydroxynaphthalene 1,4-dione)	100kg	481-39-0
64.	4,4-Methylenebis (2-chloroaniline)	10kg	101-14-4
65.	Mehtyl isocyanante	150kg	624-83-9
66.	Mevinphos	100kg	7786-34-7
67.	2-Naphthylamine	1kg	921-59-8
68.	Nickel (metal, oxides, carbonates, sulphide as powders)	1t
69.	Nickel tetracarbonyl	10kg	13463-39-3
70.	Oxydisulfoton	100kg	2497-07-6
71.	Oxygen difluoride	10kg	7783-41-7
72.	Paraoxon (Diethyl 14-nitrophenyl phosphate)	100kg	311-45-5
73.	Parathion	100kg	56-38-2
74.	Parathion-methyl	100kg	298-00-0
75.	Pentaborane	100kg	19624-22-7
76.	Phorate	100kg	298-02-2
77.	Phosacetim	100kg	4104-14-7
78.	Phosgene (carbonyl chloride)	750kg	75-44-5
79.	Phosphamidon	100kg	13171-21-6
80.	Phosphine (Hydrogen phosphide)	100kg	7803-51-2
81.	Promurit (1 -(3,4-Diechorophenyl)-3-triazenethiocarboxamide)	100kg	5836-73-7
82.	1,3-Propanesultone	1kg	1120-71-4
83.	I-Propen-2-chloro-1,3-diol diacetate	10kg	10118-72-6
84.	Pyrazoxon	100kg	108-34-9
85.	Selenium hexafluoride	10kg	7783-79-1
86.	Sodium selenite	100kg	10102-18-8
87.	Stibine (Antimony hydride)	100kg	7803-52-3
88.	Sulfotep	100kg	3689-24-5
89.	Sulphar dichloride	It.	10545-99-0
90.	Tellurium hexafluoride	100kg	7783-80-4
91.	TEPP	100kg	107-49-3
92.	2,3,7,8- Tetrachlorydibenzo-p-dioxin (TCDD)	1kg	1746-01-6
93.	Tetrameth y lened isu I photetramine	1kg	80-12-6
94.	Thionazin	100kg	297-97-2
95.	Tripate (2,4-Dimethyl-l, 3-dithiolane-2-carboxaldehydcO-methylcarbamoyloxime)	100kg	26419-73-8
96.	Trichloromethanesulphenyl chloride	100kg	594-42-3
97.	1- Tri (cyclohexyl) stannyl-1 H.l,2,4-triazole	100kg	41083-11-8
98.	Triethylenemelamine	10kg	51-18-3
99.	Warfarin	100kg	81-81-2
Group 2- Toxic Substances
100.	Acetone cyanohydrin 2(cyanopropane-2-(01)	200t.	76-86-5
101.	Acrolein (2-Propenal)	20t	107-02-8
102.	Acrylonitsile	201	107-13-1
103.	Allylalcohol (Propen-1-01)	200t	107-18-6
104.	Allylamine	200t	107-11-9
105.	Ammonia	50t	7664-41-7
106.	Bromine	40t	7726-95-6
107.	Carbon disulphide	20t	75-15-0
108.	Chlorine	lot	7782-50-5
109.	Diphenyl methane di-isocyanate (MD1)	20t	101-68-8
ll0.	Ethylene dibromide (1,2-Dibromoethane)	5t	106-93-4
111.	Ethyleneimine	50t	151-56-4
112.	Fomaldehyde (concentratioin 90%)	5t	50-00-0
113.	Hydorgen chloride (liquified gas) 7647-01-0	25t
114.	Hydrogen cyanide	5t	74-90-8
115.	Hydrogen fluoride	5t	7664-39-3
116.	Hydrogen sulphide	5t	7783-06-4
117.	Methyl bromide (Bromo methane)	20t	74-83-9
118.	Nitrogen oxides	50t	11104-93-1
119.	Prophyleneimine	50t	75-55-8
120.	Sulphur dioxide	20t	7446-09-5
121.	Sulphur trioxide	15t	7446-11-9
122.	Tetaethyl lead	5t	78-00-2 75-74-1
123.	Tetramethyl lead	5t	584-84-9
124.	Toluene di-isocyanate (TD1)	10t	75-01-4
Group 3-Highly Reactive Substances
125.	Acetylene (ethyne)	5t	74-86-2
126.	a. Ammonium nitrate (1)	350t	6484-52-2
	b. Ammonium nitrate in the form of fertiliser (2)	1250t
127.	2,2-Bis (tert-butylperoxy) butane (concentration ? 70%)	5t	2167-23-9
128.	1,1-Bic(concentration ? 70%)(tert-butylperoxy) cyclohexane(concentration cyclohexane in ? 80%)	5t	3006-86-8
129.	tert-ButyIperoxyacatquate (concentration ? 70%)	5t	107-71-1
130.	tert-Buthylperoxyisobutyrate (concentration in ? 80%) 5t	109-13-7
131.	tert-Buthyl peroxy isopropyl carbonate (concentration in ?80%)	5t	2372-21-6
132.	tert-Buthyl peroxymalcate (concentration ? 80%)	5t	1931-6-0
133.	tert-Buthylperoxypivalate (concentration ? 77%)	50t	927-07-1
134.	Dibenzyl peroxydicarbonate (concentration in ? 90%)	5t	2144-45-8
135.	Di-sec-butylperoxydicarbonate (concentration in ? 80%) 5t	19910-65-7
136.	Diethyl peroxydicarbonate (concentration ? 30%)	50t	14666-78-5
137.	2,2-Dihydroperoxypropane (concentration in ? 30%)	5t	2614-76-8
138.	Di-isobutyryl peroxide (concentration ? 50%)	50t	3437-84-1
139.	Di-n-propyl peroxydicarbonate (concentration in ? 80%) 5t	16066-38-9
140.	Ethylene oxide	5t	75-21-8
141.	Ethylnitrate	50t	625-58-1
142.	3,3,6,9,9- Hexamethy 1-1,2,4,5- tetraoxacyclonanane(concentration ? 75%)	50t	22397-33-7
143.	Hydrogen	2t	1333-74-0
144.	Liquid oxygen	200t	7782-44-7
145.	Methyl ethyl ketone peroxide (concentration ? 60%)	5t	1338-23-4
146.	Methyl isobutyl ketone peroxide (concentration 2 60%)	50t	37206-20-3
147.	Peracetic acid (concentration 2 60%)	50t	79-21-0
148.	Propylene oxide	5t	75-56-9
149.	Sodium chlorate	25t	7775-09-9
Group 4 - Explosive Substances
150.	Barium azide	50t	18810-58-7
151.	Bis (2,4,6-trinitrophenyl) amine	50t	131-73-7
152.	Chlorotrinitrobenzene	50t	28260-61-9
153.	Cellulose nitrate (containing 12.6% Nitrogen)	50t	9004-70-0
154.	Cyclotetramethylenetetranitramine	50t	2691-41-0
155.	Cyclotri menthylenetrinitramine	50t	121-82-4
156.	Diazodinitrophenol	lOt	7008-81-3
157.	Diethylene glycol dinitrate	l0t	693-21-0
158.	Dinitrophenol, salts	50t
159.	Ethylene glycol dinitrate	lOt	628-96-6
160.	1-Guany 1-4- nitrosaminoguan yl 1-tetrazene	lOt	109-27-3
161.	2,2,4,4,6,6, - Hexani trostibene	50t	20062-22-0
162.	Hydrazine nitrate	50t	13464-97-6
163.	Lead azide	50t	13424-46-9
164.	Lead styphanate (Lead 2,4,6-trinitroresorcinoxide)	50t	15245-44-0
165.	Mercury fulminate	l0t	20820-45-5 628-86-4
166.	N-Methy1-N - 2,4,6- tetranitroaniline	50t	479-45-8
167.	Nitroglycerine	l0t	55-63-0
168.	Pentaerythritol tetranitrate	50t	78-11-5
169.	Picric acid (2,4,6-trinitrophenol)	50t	88-89-1
170.	Sodium picramate	50t	831-52-7
171.	Styphnic acid (2,4,6-Trimitroesorcinol)	50t	82-71-3
172.	1,3,5- T riamino- 2,4,6-trinitrobenzenc)	50t	3058-38-6
173.	Trinitroaniline	50t	26952-42-1
174.	2,4,6- Trinitroarisole	50t	606-35-9
175.	Trinitrobenzene	50t	25377-32-6
176.	Trinitrobenzoic acid	50t	35860-50-5 129-66-8
177.	Trinitrocresol	50t	28905-71-7
178.	2,4,6- Trinitrophenitole	50t	24732-14-3
179.	2,4,6- Trinitrotoluene	50t	118-06-7

Part II – Classes of Hazardous substances not specifically named in Part I

1	2	3	4
	Group 5-Flammable Substances
1.	Flammable gases: Substances whichin the gaseous state at normal pressure and mixed with airbecome flammable and the boiling point of which at normalpressure is 20°C or below;	15t	—
2.	Highly flammable liquids:Substances which have a flash point lower than 23°C and theboiling point of which at normal pressure is above 20°C;	1000t	—
3.	Flammable liquids: Substanceswhich have a flash point lower than 65°C and which remainliquid under pressure, where particular processing conditions,such as high pressure and high temperature, may create majoraccident hazards.	25t

Appendix IIMinistry of environment and forests(Department of Environment, Forests and Wildlife)Vide 5.0. 282(E), dated 29th April, 1993, published in the Gazette of India, Extra., Pt. II, Section 3(ii), dated 29th April, 1993. Notification

19th. March, 1993

In exercise of the powers conferred by sub-section (1) of Section 13 and clause (a) of section 18 of the Public Liability Insurance Act, 1991 (6 of 1991) the Central Government hereby authorises the officers and authorities listed in column (2) of the Table below for the purposes of the said sections with the jurisdiction mentioned against each of them in column (3) of the Table:

Sl. No.	Person, Authority or Officer	Jurisdiction
1	2	3
1.	Any Director, Joint Secretary, Adviser or AdditionalSecretary to the Government of India in the Department ofEnvironment, Forests and Wildlife.	Whole of India
2.	The Chairman or Member-Secretary of the Central PollutionControl Board constituted under Section 3 of the Water(Prevention and Control of Pollution) Act, 1974 (6 of 1974)	Whole of India
3.	The Government of the State (Represented by the Secretary tothe State Government in charge of Environment).	Whole of State
4.	The Chairman or Member-Secretary of the State PollutionControl Board constituted under Section 4 of the Water(Prevention and Control of Pollution) Act, 1974 (6 of 1974) or aState Board for ,the Prevention and Control of Air Pollutionconstituted under Section 5 of the Air (Prevention and Controlof Pollution) Act, 1981 (14 of 1981).	Whole of State
5.	The Chairman or tire Member-Secretary of the PollutionControl Committees of the Union Territories who have beendelegated powers under clause (4) of Section 4 of the Water(Prevention and Control of Pollution) Act, 1974 and Section 6 ofthe Air (Prevention and Control of Pollution) Act, 1981 byCentral Pollution Control Board.	Whole of the Union Territories or as laid down by theCentral Board
6.	District Collector	Whole of Revenue District
7.	Regional Officers of the Central Pollution Control Board whohave been delegated powers under Sections 20, 21 and 23 of theWater (Prevention and Control of Pollution) Act, 1974 (6 of1974) and section 24 of the Air (Prevention and Control ofPollution) Act, 1981 (14 of 1981).	Area as laid down by the Central Board
8.	Regional Officers of the State Pollution Control Board whohave been delegated powers under Sections. 20, 21 and 23 of theWater (Prevention and Control of Pollution) Act, 1971.	Area as laid down by the State Board
9.	Regional Officers of the State Pollution Control Board whohave been delegated powers under Section 24 of the Air(Prevention and Control of Pollution) Act, 1981	Area as laid down by the State Board
10.	Any Regional/Zonal Officers or a Director In charge of aRegional/Zonal Office of the Ministry of Environment andForests.	Zonal/Regional area as laid down by the Ministry ofEnvironment and Forest.
11.	Joint Director (Legal) in the Department of Environment,Forests and Wildlife, Ministry of Environment and Forests,Government of India.	Whole of India.

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Act