73P. Disclosure of information to the local authority.
- The occupier of every factory carrying on a 'hazardous process' shall furnish the following information in writing to the local authority having jurisdiction over the area in which the factory is situated, namely:-(a)The information furnished to general public as prescribed in rule 73-0,(b)A statement of the names and quantities generally stored or in process of hazardous substances included in the list of chemicals prescribed under clauses (vi) and (vii) of sub- section (2) of section 3 of the Environment (Protection) Act, 1986.
