Section 7 in Rajasthan Control of Industrial Major Accident Hazards Rules, 1991
7. [Notification of sites] [Substituted by No. G.S.R. 4, dated 16.4.2002 [18.4.2002].].
(1)An occupier shall not undertake any industrial activity [or isolated storage] [Substituted by No. G.S.R. 4, dated 16.4.2002 [18.4.2002].] unless he has submitted a written report to the Chief Inspector containing the particulars specified in Schedule 7 at least [90 days] [Substituted by No. G.S.R. 4, dated 16.4.2002 [18.4.2002].] before commencing that activity or before such shorter time as the Chief Inspector may agree and for the purpose of this sub-rule, an activity in which subsequently there is or is liable to be a [threshold quantity] [Substituted by No. G.S.R. 4, dated 16.4.2002 [18.4.2002].] given in column 3 of Schedules 2 and 3 or more of an additional hazardous chemical shall be deemed to be a different activity and shall be notified accordingly.(2)[ The Chief Inspector within 60 days from the date of receipt of the report in accordance with sub-rule (1) of this rule, shall examine and on examination of the report if he is of the opinion that contravention of the provisions of the Act or the rules made thereunder has taken place, he may issue notice for obtaining compliance] [Substituted by No. G.S.R. 4, dated 16.4.2002 [18.4.2002].].
