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State of Rajasthan - Act

Rajasthan Control of Industrial Major Accident Hazards Rules, 1991

RAJASTHAN
India

Rajasthan Control of Industrial Major Accident Hazards Rules, 1991

Rule RAJASTHAN-CONTROL-OF-INDUSTRIAL-MAJOR-ACCIDENT-HAZARDS-RULES-1991 of 1991

  • Published on 14 November 1992
  • Commenced on 14 November 1992
  • [This is the version of this document from 14 November 1992.]
  • [Note: The original publication document is not available and this content could not be verified.]
Rajasthan Control of Industrial Major Accident Hazards Rules, 1991G.S.R. 13. - In exercise of the powers conferred by Section 112 of the Factories Act, 1948 ( Central Act 63 of 1948 ) the State Government hereby makes the following Rules, the same have been previously published in Rajasthan Gazette Part 3(kha) dated 14 November, 1992 as required by section 115 of the said Act, namely:

1. Short title and commencement.

- (i) These rules may be called the Rajasthan Control of Industrial Major Accident Hazards Rules, 1991.
(ii)They shall come into force from the date of publication.
(iii)These rules supplement the rules already notified under the Factories Act , 1948.

2. Definitions.

- In these rules, unless the context otherwise requires,-
(a)"Hazardous Chemical " means,-
(i)any 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 ; or
(ii)any chemical listed in Column 2 of Schedule 2; or
(iii)any chemical listed in Column 2 of Schedule 3;
(b)[ "industrial activity" means an operation or process carried out in a factory referred to in Schedule 4 involving or likely to involve one or more hazardous chemicals and includes on-site storage or on-site transport which is associated with that operation or process, as the case may be.] [Substituted by No. G.S.R. 4, dated 16.4.2002 [18.4.2002].]
(c)"isolated storage" means storage where no other manufacturing process other than pumping of hazardous chemical is carried out and that storage involves at least a quantity of that chemical set out Schedule 2, but does not include storage associated with [a factory] [Substituted by No. G.S.R. 4, dated 16.4.2002 [18.4.2002].] specified in Schedule 4 on the same site.
(d)[ "major accident" means an incident involving loss of life inside or outside the site, or ten or more injuries inside and/or one or more injuries outside or release of toxic chemicals or explosion or fire or spillage of hazardous chemicals resulting in on-site or off-site emergencies or damage to equipment leading to stoppage of process or adverse affects to the environment] [Substituted by No. G.S.R. 4, dated 16.4.2002 [18.4.2002].].
(e)"pipeline" means a pipe (together with any apparatus and works associated therewith) or system of pipes (together with any apparatus and work associated therewith) for the conveyance of a hazardous chemical, other than a flammable gas as set out in Column 2 of Part II of Schedule 3 at a pressure of less than 8 bars absolute.
(f)"Schedule" means Schedule appended to these rules.
(g)"site" means any location where hazardous chemicals are manufactured or processed, stored, handled, used, disposed of and includes the whole of an area under the control of an occupier .
(h)Words and expressions not defined in these Rules but defined or used in the Factories Act, 1948 and the Rules made thereunder have the same meaning as assigned therein.

3. Collection, development and dissemination of information.

(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.
(2)[ An occupier of an industrial activity or isolated storage in term of sub-rule 1 of this rule, shall arrange to obtain or develop information in the form of safety data sheet as specified in Schedule 5. The information shall be made accessible to workers upon request for reference] [Substituted by No. G,S.R. 4, dated 16.4.2002 [18.4.2002].].
(3)The occupier while obtaining or developing a [safety data sheet as specified] [Substituted by No. G.S.R. 4, dated 16.4.2002 [18.4.2002].] in Schedule 5 in respect of a hazardous chemical handled by him shall ensure that the information is recorded accurately and reflects the scientific evidence used in making the hazard determination. In case, any significant information regarding hazard of a chemical is available, it shall be added to the [safety data sheet as specified] [Substituted by No. G.S.R. 4, dated 16.4.2002 [18.4.2002].] in Schedule 5 as soon as practicable.
(4)Every container of a hazardous chemical shall be clearly labelled or marked to identify,-
(a)the contents of the container;
(b)the name and address of manufacturer or importer of the hazardous chemical; and
(c)the physical, chemical and toxicological data of the hazardous chemical .
(5)In terms of sub rule 4 of this rule where it is impracticable to label a chemical in view of the size of the container or the nature of the package, provision should be made for other effective means like tagging or accompanying documents.

3A. [ Duties of Inspector. [Inserted by No. G.S.R. 4, dated 16.4.2002 (18.4.2002).]

(1)The Inspector shall,-
(a)inspect the industrial activity or isolated storage at least once in a calendar year;
(b)send annually status report on the compliance with the rules by the occupiers to the Ministry of Environment and Forests through the Directorate General Factory Advice Service and Labour Institute and Ministry of Labour, Government of India;
(c)enforce directions and procedures in respect of industrial activities or isolated storage's covered under the Factories Act, 1948 and in respect of pipelines up to a distance of 500m from the outside of the perimeter of the factory, regarding
(i)Notice of the major accidents as per rule 5(1) and 5(2).
(ii)Notification of sites as per rule 7 and 8.
(iii)Safety Reports and Safety Audits as per Rules 10 and 12.
(iv)Preparation of on-site emergency plans as per Rule 13.]

4. General responsibility of the [occupier] [Substituted by No. G.S.R. 4, dated 16.4.2002 [18.4.2002].].

(1)This rule shall apply to,-
(a)an industrial activity [xxx] [Deleted 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; and
(b)isolated storage in which there is involved a quantity of a hazardous chemical listed in Column 2 of Schedule 2 which is equal to or more than the [threshold quantity] [Substituted by No. G.S.R. 4, dated 16.4.2002 [18.4.2002].] specified in the Schedule for that chemical in Column 3, thereof.
(2)[An occupier in terms of sub-rule (1) shall provide information on demand to show that he has,-][Substituted by No. G.S.R. 4, dated 16.4.2002 [18.4.2002].]
(a)identified the major accident hazards; and
(b)taken adequate steps to-
(i)prevent such major accidents and to limit their consequences to persons and the environment; and
(ii)provide the persons working on the site with the information, training and equipment including antidotes necessary to ensure their [safety and health] [Substituted by No. G.S.R. 4, dated 16.4.2002 [18.4.2002].]

5. [Notice of major accident] [Substituted by No. G.S.R. 4, dated 16.4.2002 [18.4.2002].].

(1)Where a major accident occurs on a site, the occupier shall [within 48 hours notify] [Substituted by No G.S.R. 4, dated 16.4,2002 [18.4.2002].] the Inspector and the Chief Inspector of that accident, and furnish thereafter to the [Inspector and the Chief Inspector] [Substituted by No. G.S.R. 4, dated 16.4.2002 [18.4.2002].] a report relating to the accidents in instalments, if necessary, in Schedule 6.
(2)[ The Inspector and the Chief Inspector shall, on receipt of the report in accordance with sub-rule (1) of this rule undertake a full analysis of the major accident and send the requisite information to the Ministry of Environment and Forests through the Directorate General Factory Advice Service & Labour Institutes and Ministry of Labour, Government of India][Substituted by No. G.S.R. 4, dated 16.4.2002 [18.4.2002].]
(3)[ An occupier shall notify to the Inspector steps taken to avoid any repetition of such occurrence on a site.
(4)The Inspector and the Chief Inspector shall compile information regarding major accidents and make available a copy of the same to the Ministry of Environment & Forests through the Directorate General Factory Advice Service & Labour Institutes and Ministry of Labour, Government of India.
(5)The Inspector and the Chief Inspector shall inform the occupier in writing of any lacunae which in their opinion need to be rectified to avoid major accidents.][Inserted by No. G.S.R. 4, dated 16.4.2002 [18.4.2002].]

6. Industrial activity or isolated storage to which [Rules 7, 8, 10 to 13 and 15] [Substituted by No. G.S.R. 4, dated 16.4.2002 [18.4.2002].] apply.

(1)
(a)[Rules 7, 8, 13 and 15] [Substituted by No. G.S.R. 4, dated 16.4.2002 [18.4.2002].] shall apply to an industrial activity other than isolated storage, in which there is involved a quantity of hazardous chemical listed in Column 2 of Schedule 3 which is equal to or more than the [threshold quantity] [Substituted by No. G.S.R. 4, dated 16.4.2002 [18.4.2002].] specified in the entry for that chemical in Column 3 ;
(b)Rule 10 to 12 shall apply to an industrial activity other than isolated storage, in which there is involved a quantity of hazardous chemical listed in Column 2 of Schedule 3 which is equal to or more than the [threshold quantity] [Substituted by No. G.S.R. 4, dated 16.4.2002 [18.4.2002].] specified in the entry for that chemical in Column 4 ;
(c)Rule 7 and 8 shall apply to an isolated storage, in which there is involved a quantity of hazardous chemical listed in Column 2 of Schedule 3 which is equal to or more than the [threshold quantity] [Substituted by No. G.S.R. 4, dated 16.4.2002 [18.4.2002].] specified in the entry for that chemical in Column 3 ; and
(d)[Rules 10 to 13 and 15] [Deleted by No. G.S.R. 4, dated 16.4.2002 [18.4.2002].] shall apply to an isolated storage in which there is involved a quantity of hazardous chemical listed in Column 2 of Schedule 2 which is equal to or more than the [threshold quantity] [Deleted by No. G.S.R. 4, dated 16.4.2002 [18.4.2002].] specified in the entry for that chemical in Column 4 ;
(2)[x x x][Deleted by No. G.S.R. 4, dated 16.4.2002 [18.4.2002].]

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].].

8. [Updating of the site notification] [Substituted by No. G.S.R. 4, dated 16.4.2002 [18.4.2002].].

- Where an activity has been reported in accordance with rule 7(1) and the occupier makes a change in it (including an increase or decrease in the maximum quantity of a hazardous chemical to which this rule applies which is or is liable to be at the site or in the pipeline or [at the] [Substituted by No. G.S.R. 4, dated 16.4.2002 [18.4.2002]] cessation of the activity) which affects the particulars specified in that report or any subsequent report made under this rule, the occupier shall forthwith furnish a further report to the [Inspector and the Chief Inspector] [Substituted by No. G.S.R. 4, dated 16.4.2002 [18.4.2002].].

9. [x x x]

[Deleted by No. G.S.R. 4, dated 16.4.2002 [18.4.2002].]

10. [Safety Reports and Safety Audit Reports] [Substituted by No. G.S.R. 4, dated 16.4.2002 [18.4.2002].].

(1)Subject to the following sub-rules of this rule, an occupier shall not undertake any industrial activity [or isolated storage] [Inserted by No. G.S.R. 4, dated 16.4.2002 [18.4.2002].] to which this rule applies, unless he has prepared a safety report on that industrial activity [or isolated storage] [Inserted by No. G.S.R. 4, dated 16.4.2002 [18.4.2002].] containing the information specified in Schedule 8 and has sent a copy of that report to the Chief Inspector at least [90 days] [Substituted by No. G.S.R. 4, dated 16.4.2002 [18.4.2002].] before commencing that activity.
(2)[ After the commencement of these Rules, the occupier of both the new and the existing industrial activities or isolated storage shall arrange to carry out safety audit by a competent agency to be accredited by an accreditation Board to be constituted by the Ministry of Labour, Government of India in this behalf.Further, such auditing shall be carried out as under, -
(a)Internally once in a year by a team of suitable plant personnel.
(b)Externally once in two years by a competent agency accredited in this behalf.
(c)In the year when an external audit is carried out, internal audit need not be carried out.
(3)The occupier within 30 days of the completion of the audit, shall send a report to the Chief Inspector with respect to the implementation of the audit recommendations.][Substituted by No. G.S.R. 4, dated 16.4.2002 [18.4.2002].]

11. [Updating of safety reports under rule 10] [Substituted by No. G.S.R. 4, dated 16.4.2002 [18.4.2002].].

(1)Where an occupier has made a safety report in accordance with sub-rule (1) of rule 10, he shall not make any modification to the industrial activity [or isolated storage] [Inserted by N3. G.S.R. 4, dated 16.4.2002 [18.4.2002].] to which that safety report relates which could materially affect the particulars in that report, unless he has made a further report to take account of those modifications and has sent a copy of that report to the [Inspector and the Chief Inspector at least 90 days] [Substituted by No. G.S.R. 4, dated 16.4.2002 [18.4.2002].] before making those modifications.
(2)Where an occupier has made a report in accordance with rule 10 and sub-rule (1) of this rule and that industrial activity [or isolated storage] [Inserted by No. G.S.R. 4, dated 16.4.2002 [18.4.2002].] is continuing, the occupier shall within three years of the date of the last such report, make a further report which shall have regard in particular to new technical knowledge which has affected the particulars in the pervious report relating to safety and hazard assessment, and shall within [30 days] [Substituted by No. G.S.R. 4, dated 16.4.2002 [18.4.2002].] or in such longer time as the Chief Inspector may agree in writing, send a copy of the report to the [Inspector and the Chief Inspector.][Substituted by No. G.S.R. 4, dated 16.4.2002 [18.4.2002].][12. Requirement for further information to be sent to the inspector and the Chief Inspector. - Where, in accordance with rules 10 and 11 an occupier has sent a safety report and the safety audit report relating to an industrial activity or isolated storage to the Inspector and the Chief Inspector, the Inspector and the Chief Inspector may, by a notice served on the occupier require him to provide such additional information as may be specified in the notice and the occupier shall send that information to the Inspector and the Chief Inspector within 90 days] [Substituted by No. G.S.R. 4, dated 16.4.2002 [18.4.2002].].[13. Preparation of on-site emergency plan by the occupier. - (1) The occupier shall prepare, keep up-to-date and furnish to the Inspector and the Chief Inspector an on-site emergency plan containing details specified in Schedule 8A and detailing how major accidents will be dealt with on the site on which the industrial activity or isolated storage is carried on and that plan shall include the name of the person who is responsible for safety on the site and the names of those who are authorized to take action in accordance with the plan in case of an emergency.
(2)The occupier shall ensure that the emergency plan prepared in accordance with sub-rule (1) of this rule, takes into account any modification made in the industrial activity or isolated storage and that every person on the site who is concerned with the plan is informed of its relevant provisions.
(3)The occupier shall prepare the emergency plan required under sub-rule (1) of this rule:-
(a)Before the commencement of industrial activity or isolated storage;
(b)within 90 days of coming into operation of these rules in case of an existing industrial activity or isolated storage.
(4)The occupier shall ensure that a mock drill of the on-site emergency is conducted at least once in every six months;
(5)A detailed report of the mock drill conducted under sub-rule (4) shall be made immediately available to the Inspector and the Chief Inspector.][Substituted by No. G.S.R. 4, dated 16.4.2002 [18.4.2002].]

14.

[xxx][Deleted by No. G.S.R. 4, dated 16.4.2002 [18.4.2002].]

15. Information to be given to persons liable to be affected by a major accident.

- [1) The occupier shall take appropriate steps to inform persons outside the site who are likely to be in an area which may be affected by a major accident about,-(a)the nature of the major accident hazard; and(b)the safety measures and the "Do's' and 'Don'ts" which should be adopted in the event of a major accident.
(2)The occupier shall take steps required under sub-rule (1) of this rule to inform persons about an industrial activity or isolated storage before that activity is commenced, except that in respect of an existing industrial activity or isolated storage, the occupier shall comply with the requirements of sub-rule (1) of this rule within 90 days of coming into operation of these rules.][Substituted by No. G.S.R. 4, dated 16.4.2002 [18.4.2002].]

16. Disclosures of information notified under these rules.

- Where for the purpose of evaluating information notified under Rule 5 or Rules 7 to 15, the Inspector or the Chief Inspector [xxx] [Deleted by No. G.S.R. 4, dated 16.4.2002 [18.4.2002].] discloses that information to some other person, that other person shall not use that information for any purpose except a purpose of the Inspector or the Chief Inspector [xxx] [Deleted by No. G.S.R. 4, dated 16.4.2002 [18.4.2002].]disclosing it, as the case may be, and before disclosing that information the Inspector or the Chief Inspector [xxx] [Deleted by No. G.S.R. 4, dated 16.4.2002 [18.4.2002].], as the case may, be shall inform that other person of his obligations under this Rule.

17.

[x x x][Deleted by No. G.S.R. 4, dated 16.4.2002 [18.4.2002].]

18. Power of the State Government to notify the Schedules.

- The State Government may at any time, by notification in the Official Gazette make suitable changes in the Schedules[Schedule 1 [Substituted by No. G.S.R. 4, dated 16.4.2002 [18.4.2002].][See rule 2a (i), 3 (1), 4(1) (a)]Part-I
(a)Toxic Chemicals. - Chemicals having the following values of acute toxicity and which owing to their physical and chemical properties, are capable of producing major accident hazards:
S.No. Toxicity Oral toxicity LD50(mg/kg) Dermal toxicity LD50 (mg/kg) Inhalation toxicity LC50(mg/l)
1. Extremely toxic >5 <40 <0.5
2. Highly toxic >5-50 >40-200 <0.5-2.0
3. Toxic >50-200 >200-1000 >2-10
(b)Flammable Chemicals. -
(i)flammable gases: Gases which at 20°C and at standard pressure of 101.3KPa are:-
(a)ignitable when in a mixture of 13 percent or less by volume with air; or
(b)have a flammable range with air of at least 12 percentage points regardless of the lower flammable limits.
Note : The flammability shall be determined by tests or by calculation in accordance with methods adopted by International Standards Organization ISO No. 10156 of 1990 or by Bureau of Indian Standards ISI No. 1446 of 1985.
(ii)extremely flammable liquids.- chemicals which have flash point lower than or equal to 23°C and boiling point less than 35°C.
(iii)very highly flammable liquids.- chemicals which have a flash point lower than or equal to 23°C and initial boiling point higher than 35°C.
(iv)highly flammable liquids.- chemicals which have a flash point lower than or equal to 60°C but higher than 23°C.
(v)flammable liquids.- chemicals which have a flash point higher than 60°C but lower than 90°C.
(c)Explosives. - Explosives mean a solid or liquid or pyrotechnic substance (or a mixture of substances) or an article:-
(a)which is in itself capable by chemical reaction of producing gas at such a temperature and pressure and at such a speed as to cause damage to the surroundings ;
(b)which is designed to produce an effect by heat, light, sound, gas or smoke or a combination of these as the result of non-denotative self sustaining exothermic chemical reaction.

Part II

List of Hazardous and Toxic Chemicals
S. No. Name of Hazardous Chemicals
1. Acetaldehyde
2. Acetic acid
3. Acetic anhydride
4. Acetone
5. Acetone cyanohydrin
6. Acetone thiosemicarbazide
7. Acetonitrile
8. Acetylene
9. Acetylene tetra chloride
10. Acrolein
11. Acrylamide
12. Acrylonitrile
13. Adiponitrile
14. Aldicarb
15. Aldrin
16. Allyl alcohol
17. Allyl amine
18. Allyl chloride
19. Aluminium (powder)
20. Aluminium azide
21. Aluminium borohydride
22. Aluminium chloride
23. Aluminium fluoride
24. Aluminium phosphide
25. Amino diphenyl
26. Amino pyridine
27. Aminophenol-2
28. Aminopterin
29. Amiton
30. Amiton dialate
31. Ammonia
32. Ammonium chloro platinate
33. Ammonium nitrate
34. Ammonium nitrite
35. Ammonium picrate
36. Anabasine
37. Aniline
38. Aniline 2, 4, 6-Trimethyl
39. Anthraquinone
40. Antimony pentafluoride
41. Antimycin A
42. ANTU
43. Arsenic peritcodde
44. Arsenic trioxide
45. Arsenous trichloride
46. Arsine
47. Asphalt
48. Azinphos-ethyl
49. Azinphos-methyl
50. Bacitracin
51. Barium azide
52. Barium nitrate
53. Barium nitride
54. Benzal chloride
55. Benzenamine, 3-Trifluoromethyl
56. Benzene
57. Benzene sulfonyl chloride
58. Benzene, 1-(Chloromethyl)-4 Nitro
59. Benzene arsenic acid
60. Benzidine
61. Benzidine salts
62. Benzimidazole, 4, 5-Dichloro-2 (Trifluoromethyl)
63. Benzoquinone-P
64. Benzotrichloride
65. Benzoyl chloride
66. Benzoyl peroxide
67. Benzyl chloride
68. Beryllium (Powder)
69. Bicyclo (2, 2, 1) Heptane -2- carbonitrile
70. Biphenyl
71. Bis (2-Chloroethyl) sulphide
72. Bis (Chloromethyl) Ketone
73. Bis (Tert-butyl peroxy) cyclohexane
74. Bis (Terbutylperoxy) butane
75. Bis(2, 4, 6-Trinitrophenylamine)
76. Bis (Chloromethyl) Ether
77. Bismuth and compounds
78. Bisphenol-A
79. Bitoscanate
80. Boron Powder
81. Boron triclaloride
82. Boron trifluoride
83. Boron trifluoride comp. with methyl ether, 1, 1
84. Bromine
85. Bromine pentafluoride
86. Bromo chloro methane
87. Bromodialone
88. Butadine
89. Butane
90. Butanone-2
91. Butyl amine tart
92. Butyl glycidal ether
93. Butyl isovalarate
94. Butyl peroxymaleate tert
95. Butyl vinyl ether
96. Butyl-n-mercaptan
97. C.I. Basic green
98. Cadmium oxide
99. Cadmium stearate
100. Calcium arsenate
101. Calcium carbide
102. Calcium cyanide
103. Camphechlor (Toxaphenol)
104. Cantharidin
105. Captan
106. Carbachol chloride
107. Carbaryl
108. Carbofuran (Furadan)
109. Carbon tetrachloride
110. Carbon disulphide
111. Carbon monoxide
112. Carbonphenothion
113. Carvone
114. Cellulose nitrate
115. Chloroacetic acid
116. Chlordane
117. Chlorofenvinphos
118. Chlorinated benzene
119. Chlorine
120. Chlorine oxide
121. Chlorine trifluoride
122. Chlormephos
123. Chlormequat chloride
124. Chloroacetal chloride
125. Chloroacetaldehyde
126. Chloroaniline-2
127. Chloroaniline-4
128. Chlorobenzene
129. Chloroethyl chloroformate
130. Chloroform
131. Chloroformyl morpholine
132. Chloromethane
133. Chloromethyl methyl ether
134. Chloronitrobenzene
135. Chlorophacinone
136. Chlorosulphonic acid
137. Chlorothiophos
143. Chloroxuron
139. Chromic acid
140. Chromic chloride
141. Chromium powder
142. Cobalt carbonyl
143. Cobalt Nitrilmethylidyne compound
144. Cobalt (Powder)
145. Colchicine
146. Copper and Compounds
147. Copperoxychloride
148. Coumafuryl
149. Coumaphos
150. Coumatertralyl
151. Crimidine
152. Crotenaldehyde
153. Crotonaldehyde
154. Cumene
155. Cyanogen bromide
156. Cyanongen iodide
157. Cyanophos
158. Cyanothoate
159. Cyanuric fluoride
160. Cyclo hexylamine
161. Cyclohexane
162. Cyclohexanone
163. Cycloheximide
164. Cyclopentadiene
165. Cyclopentane
166. Cyclotetramethyl enctetranitramine
167. Cyclotrimethyl eterinnitranine
168. Cypermethrin
169. DDT
170. Decaborane (1, 4)
171. Demeton
172. Demeton S-Methyl
173. Di-n-propyl peroxydicarbonate (Conc = 80%)
174. Dialifos
175. Diazodinitrophenol
176. Dibenzyl peroxydicarbonate (Conc>= 90%)
177. Diborane
178. Dichloroacetylene
179. Dichlorobenzalkonium chloride
180. Dichloroethyl ether
181. Dichloromethyl phenylsilane
182. Dichlorophenol - 2, 6
183. Dichlorophenol - 1, 2, 4
184. Dichlorophenoxy acetic acid
185. Dichloropropane - 2, 2
186. Dichlorosalicylic acid-3, 5
187. Dichlorvos (DDVP)
188. Dicrotophos
189. Dieldrin
190. Diepoxy butane
191. Diethyl carbamazine citrate
192. Diethyl chlorophosphate
193. Diethyl ethtanolamine
194. Diethyl peroxydicarbonate (Conc=30%)
195. Diethyl phenylene diamine
196. Diethylamine
197. Diethylene glycol
198. Diethylene glycol dinitrate
199. Diethylene triamine
200. Diethylglycol butyl ether
201. Diglcycidyl ether
202. Digitoxin
203. Dihydroperoxypropane (Conc >=30%)
204. Diisobutyl peroxide
205. Dimefox
206. Dimethoate
207. Dimethyl dichlorosilane
208. Dimethyl hydrazine
209. Dimethyl nitrosoamine
210. Dimethyl P phenylene diamine
211. Dimethyl phosphoramidi cyanidic acid (TABUM)
212. Dimethyl phosphorochloridothioate
213. Dimethyl sufolane (DMS)
214. Dimethyl sulphide
215. Dimethylamine
216. Dimethylaniline
217. Dimethylcarbonyl chloride
218. Dimetilan
219. Dinitro 0-cresol
220. Dinitrophenol
221. Dinitrotoluene
222. Dinoseb
223. Dinoterb
224. Dioxane-p
225. Dioxathion
226. Dioxine N
227. Diphacinone
228. Diphosphoramide octamethyl
229. Diphenyl methane di-isocynate (MDI)
230. Dipropylene Glycol Butyl ether
231. Dipropylene glycolmethyl ether
232. Disec-butyl peroxydicarbonate (Conc. = 80%)
233. Disufoton
234. Dithiazamine iodide
235. Dithiobiurate
236. Endosulfan
237. Endothion
238. Endrin
239. Epichlorohydrine
240. EPN
241. Ergocalciferol
242. Ergotamine tartarate
243. Ethanesulfenyl chloride, 2 chloro
244. Ethanol 1-2 dichloracetate
245. Ethion
246. Ethoprophos
247. Ethyl acetate
248. Ethyl alcohol
249. Ethyl benzene
250. Ethyl bis amine
251. Ethyl bromide
252. Ethyl carbamate
253. Ethyl ether
254. Ethyl hexanol-2
255. Ethyl mercaptan
256. Ethyl mercuric phosphate
257. Ethyl methacrylate
258. Ethyl nitrate
259. Ethyl thiocyanate
260. Ethylamine
261. Ethylene
262. Ethylene chlorohydrine
263. Ethylene dibromide
264. Ethylene diamine
265. Ethylene diamine hydrochloride
266. Ethylene flourohydrine
267. Ethylene glycol
268. Ethylene glycol dinitrate
269. Ethylene oxide
270. Ethylenimine
271. Ethylene di chloride
272. Femamiphos
273. Femitrothion
274. Fensulphothion
275. Fluemetil
276. Fluorine
277. Fluoro2-hyrdoxy butyric acid amid salt ester
278. Fluoroacetamide
279. Fluoroacetic acid amide salts and esters
280. Fluoroacetylchloride
281. Fluorobutyric acid amide salt esters
282. Fluorocrotonic acid amides salts esters
283. Fluorouracil
284. Fonofos
285. Formaldehyde
286. Formetanate hydrochloride
287. Formic acid
288. Formoparanate
289. Formothion
290. Fosthiotan
291. Fuberidazole
292. Furan
293. Gallium 'rrichloride
294. Glyconitrile (Hydroxyacetonitrile)
295. Guanyl-4-nitrosaminoguynyl-1-tetrazene
296. Heptachlor
297. Hexamethyl terta-oxyacyclononate (Cone 75%)
298. Hexachlorobenzene
299. Hexachlorocyclohexan (Lindane)
300. Hexachlorocyclopentadiene
301. Hexachlorodibenzo-p-dioxin
302. Hexachloronapthalene
303. Hexafluoropropanone sesquihydrate
304. Hexamethyl phosphoramide
305. Hexamethylene diamine N N dibutyl
306. Hexane
307. Hexanitrostilbene 2, 2, 4, 4, 6, 6
308. Hexene
309. Hydrogen selenide
310. Hydrogen sulphide
311. Hydrazine
312. Hydrazine nitrate
313. Hydrochloric acid (Gas)
314. Hydrogen
315. Hydrogen bromide
316. Hydrogen cyanide
317. Hydrogen fluoride
318. Hydrogen peroxide
319. Hydroquinone
320. Indene
321. Indium powder
322. Indomethacin
323. Iodine
324. Iridium tetrachloride
325. Ironpentacarbonyl
326. Iso benzan
327. Isoamyl alcohol
328. Isobutyl alcohol
329. Isobutyro nitrile
330. Isocyanic acid 3, 4-dichlorophenyl ester
331. Isodrin
332. Isofluorophosphate
333. Isophorone dlisocyanate
334. Isopropyl alcohol
335. Isopropyl chlorocarbonate
336. Isopropyl formate
337. Isopropyl methyl pyrazolyl dimethyl carbamate
338. Juglone (5-11ydroxy Naphthalene-1,4 dione)
339. Ketene
340. Lactonitrile
341. Lead arsenite
342. Lead at high temp (molten)
343. Lead azide
344. Lead styphanate
345. Leptophos
346. Lenisite
347. Liquified petroleum gas
348. Liithium hydride
349. N-Dinitrobenzene
350. Magnesium powder or ribbon
351. Malathion
352. Maleic anhydride
353. Malononitrile
354. Manganese Tricarbonyl cyclopentadiene
355. Mechlor ethamine
356. Mephospholan
357. Mercuric chloride
358. Mercuric oxide
359. Mercury acetate
360. Mercury fulminate
361. Mercury methyl chloride
362. Mesitylene
363. Methaacrolein diacetate
364. Methacrylic anhydride
365. Methacrylonitrile
366. Methacryloyl oxyethyl isocyanate
367. Methanidophos
368. Methane
369. Methanesulphonyl fluoride
370. Methidathion
371. Methiocarb
372. Methonyl
373. Methoxy ethanol (2-methyl cellosolve)
374. Methoxyethyl mercuric acetate
375. Methyacrylol chloride
376. Methyl 2-chloroacrylate
377. Methyl alcohol
378. Methyl amine
379. Methyl bromide (Bromomethane)
380. Methyl chloride
381. Methyl chloroform
382. Methyl chloroformate
383. Methyl cyclohexene
384. Methyl disulphide
385. Methyl ethyl ketone peroxide (Conc. 60%)
386. Methyl formate
387. Methyl hydrazine
388. Methyl isobutyl ketone
389. Methyl isocyanate
390. Methyl isothiocyanate
391. Methyl mercuric dicyanamide
392. Methyl Mercaptan
393. Methyl Methacrylate
394. Methyl phencapton
395. Methyl phosphonic dichloride
396. Methyl thiocyanate
397. Methyl trichlorosilane
398. Methyl vinyl ketone
399. Methylene bis (2-chloroaniline)
400. Methylene chloride
401. Methylenebis-4,4(2-chloroaniline)
402. Metolcarb
403. Mevinphos
404. Mezacarbate
405. Mitomycin C
406. Molybdenum powder
407. Monocrotophos
408. Morpholine
409. Muscinol
410. Mustard gas
411. N-Butyl acetate
412. N-Butyl alcohol
413. N-Hexane
414. N- Methyl-N, 2, 4, 6-Tetranitroaniline
415. Naphtha
416. Nephtha solvent
417. Naphthalene
418. Naphthyl amine
419. Nickel carbonyl/nickel tetracarbonyl
420. Nickel powder</p>
421. Nicotine
422. Nicotine sulphate
423. Nitric acid
424. Nitric oxide
425. Nitrobenzene
426. Nitrocellulose (dry)
427. Nitrochlorobenzene
428. Nitrocyclohexane
429. Nitrogen
430. Nitrogen dioxide
431. Nitrogen oxide
432. Nitrogen trifluouide
433. Nitroglycerine
434. Nitropropane-1
435. Nitropropane-2
436. Nitroso dimethyl amine</p>
437. Nonane
438. Norbormide
439. O-Cresol
440. O-Nitro Toluene
441. O-Toludine
442. O-Xylene
443. O/P Nitroaniline
444. Oleum
445. OO Diethyl S ethyl suph. methyl phos
446. OO Diethyl S propythio methyl phosdithioate
447. OO Diethyl S ethtylsulphinyl methylphosphorothioate
448. OO Diethyl S ethylsulphonyl methylphosphorothioate
449. OO Diethyls ethylthiomethylphospho-rothioate
450. Organo rhodium complex
451. Orotic acid
452. Osmium tetroxide
453. Oxabain
454. Oxamyl
455. Oxetane, 3, 3-bis(chloromethyl)
456. Oxidiphenoxarsine
457. Oxy disulfoton
458. Oxygen (liquid)
459. Oxygen difluoride
460. Ozone
461. P-nitrophenol
462. Paraffin
463. Paraoxon (Diethyl 4 Nitrophenyl phosphate)
464. Paraquat
465. Paraquat methosulphate
466. Parathion
467. Parathion methyl
468. Paris green
469. Penta borane
470. Penta chloro ethane
471. Penta chlorophenol
472. Pentabromophenol
473. Pentachloro naphthalene
474. Pentadecyl-amine
475. Pentaerythaiotol tetranitrate
476. Pentane
477. Pentanone
478. Perchloric acid
479. Perchloroethylene
480. Peroxyacetic acid
481. Phenol
482. Phenol, 2, 2-thiobis (4, 6-Dichloro)
483. Phenol, 2, 2-thiobis (4 chloro 6 methyl phenol)
484. Phenol, 3-(1-methyl ethyl)-methylcarbamate
485. Phenyl hydrazine hydrochloride
486. Phenyl mercury acetate
487. Phenyl silatrane
488. Phenyl thiourea
489. Phenylene P-diamine
490. Phorate
491. Phosazetin
492. Phosfolan
493. Phosgene
494. Phosmet
495. Phosphamidon
496. Phosphine
497. Phosphoric acid
498. Phosphoric acid dimethyl (4-methyl thio)phenyl
499. Phosphorthioic acid dimethyl S(2-Bis) Ester
500. Phosphorothioic acid methyl (ester)
501. Phosphorothioic acid, 00 Dimethyl S-(2-methyl)
502. Phosphorothioic, methyl-ethyl ester
503. Phosphorous
504. Phosphorous oxychloride
505. Phosphorous pentaoxide
506. Phosphorous trichloride
507. Phosphorous penta chloride
508. Phthalic anhydride
509. Phylloquinone
510. Physostignine
511. Physostignine salicylate (1, 1)
512. Picric acid (2, 4, 6- trinitrophenol)
513. Picrotoxin
514. Piperdine
515. Piprotal
516. Pirinifos-ethyl
517. Platinous chloride
518. Platinum tetrachloride
519. Potassium arsenite
520. Potassium chlorate
521. Potassium cyanide
522. Potassium hydroxide
523. Potassium nitride
524. Potiassium nitrite
525. Potassium peroxide
526. Potassium silver cyanide
527. Powdered metals and mixtures
528. Promecarb
529. Promurit
530. Propanesultone
531. Propargyl alcohol
532. Propargyl bromide
533. Propen-2-chloro-1 ,3-diou diacetate
534. Propiolactone beta
535. Propionitrile
536. Propionitrile, 3-chloro
537. Propiophenfone, 4-amino
538. Propyl chloroformate
539. Propylene dichloride
540. Propylene glycol, allylether
541. Propylene imine
542. Propylene oxide
543. Prothoate
544. Pseudocumene
545. Pyrazoxon
546. yrene
547. Pyridine
548. Pyridine, 2-methyl-3-vinyl
549. Pyridine, 4-nitro-1-oxide
550. Pyridine, 4-nitro-1-oxide
551. Pyriminil
552. Quinaliphos
553. Quinone
554. Rhodium trichloride
555. Salcomine
556. Sarin
557. Selenious acid
558. Selenium Hexafluoride
559. Selenium oxychloride
560. Semicarbazide hydrochloride
561. Silane (4-amino butyl) diethoxy-meth
562. Sodium
563. Sodium anthra-quinone-1-sulphonate
564. Sodium arsenate
565. Sodium arsenite
566. Sodium azide
567. Sodium cacodylate
568. Sodium chlorate
569. Sodium cyanide
570. Sodium fluoro-acetate
571. Sodium hydroxide
572. Sodium pentachloro-phenate
573. Sodium picramate
574. Sodium selenate
575. Sodium selenite
576. Sodium sulphide
577. Sodium tellorite
578. Stannane acetoxy triphenyl
579. Stibine (Antimony hydride)
580. Strychnine
581. Strychnine sulphate
582. Styphinic acid (2, 4,6-trinitroresorcinol)
583. Styrene
584. Sulphotec
585. Sulphoxide, 3-chloropropyl octyl
586. Sulphur dichloride
587. Sulphur dioxide
588. Sulphur monochloride
589. Sulphur tetrafluoride
590. Stilphur trioxide
591. Sulphuric acid
592. Tellurim (powder)
593. Tellurium hexafluoride
594. TEPP (Tetraethyl pyrophosphate)
595. Terbufos
596. Tert-Butyl alcohol
597. Tert-Butyl peroxy carbonate
598. Tert-Butyl peroxy isopropyl
599. Tert-Butyl peroxyacetate (Conc >=70%)
600. Tert-Butyl peroxypivalate (Cone >=77%)
601. Tert-Butyl peroxyiso-butyrate
603. Terta methyl lead
604. Tetra nitromethane
605. Tetra-chlorodibenzo-p-dioxin, 1, 2, 3, 7, 8(TCDD)
606. Tetraethyl lead
607. Tetrafluoriethyne
608. Tetramethylene disulphotetramine
609. Thallic oxide
610. Thallium carbonate
611. Thallium sulphate
612. Thallous chloride
613. Thallous malonate
614. Thallous sulphate
615. Thiocarbazide
616. Thiocynamicacid, 2(Benzothiazolyethio) methyl
617. Thiofamox
618. Thiometon
619. Thionazin
620. Thionyl chloride
621. Thiophenol
622. Thiosemicarbazide
623. Thiourea (2 chloro-phenyl)
624. Thiourea (2-methyl phenyl)
625. Tirpate (2,4-dimethyl-1,3-di-thiolane)
626. Titanium powder
627. Titanium tetra-chloride
628. Toluene
629. Toluene-2, 4-di-isocyanate
630. Toluene 2, 6-di-isocyanate
631. Trans-1, 4-di-chloro-butene
632. Tri nitro anisole
633. Tri (Cyclohexyl) methylstannyl 1,2,4 triazole
634. Tri (Cyclohexyl) stannyl-1H-1, 2, 3-triazole
635. Triaminotrinitrobenzene
636. Triamphos
637. Triazophos
638. Tribromophenol 2, 4, 6
639. Trichloro napthalene
640. Trichloro chloromethyl silane
641. Trichloroacetyl chloride
642. Trichlorodichlorophenyl silane
643. Trichloroethyl silane
644. Trichloroethylene
645. Trichloromethane sulphenyl chloride
646. Trichloronate
647. Trichlorophenol 2, 3, 6
648. Trichlorophenol 2, 4, 5
649. Trichlorophenyl silane
650. Trichlorophon
651. Triethoxy silane
652. Triethylamine
653. Triethylene melamine
654. Trimethyl chlorosilane
655. Trimethyl propane phosphite
656. Trimethyl tin chloride
657. Trinitro aniline
658. Trinitro benzene
659. Trinitro benzoic acid
660. Trinitro phenetole
661. Trinitro-m-cresol
662. Trinitrotoluene
663. Tri-orthocreysyl phosphate
664. Triphenyl tin chloride
665. Tris(2-chloroethyl)amine
666. Turpentine
667. Uranium and its compounds
668. Valino mycin
669. Vanadium pentaoxide
670. Vinyl acetate mononer
671. Vinyl bromide
672. Vinyl chloride
673. Vinyl cyclohexane dioxide
674. Vinyl fluoride
675. Vinyl norbornene
676. Vinyl toluene
677. Vinyledene chloride
678. Warfarin
679. Warfarin Sodium
680. Xylene dichloride
681. Xylidine
682. Zinc dichloropentanitrile
683. Zink phosphide
684. Zirconium & compounds]
[Schedule 2] [Substituted by No. G.S.R. 4, dated 16.4.2002 [18.4.2002].][See rule 2(a)(ii),4(1)(b), 4(2) (1) and 6 (1) (c) and (d)]Isolated storage at installations other than those covered by Schedule 4(a)The threshold quantities set out below relate to each installation or group of installations belonging to the same occupier where the distance between installation is not sufficient to avoid in foreseeable circumstances, any aggravation of major accident hazards. These threshold quantities apply in any case to each group of installations belonging to the same occupier where the distance between the installations is less than 500 metres.(b)For the purpose of determining the threshold quantity of a hazardous chemical at an isolated storage, account shall also be taken of any hazardous chemical which is:-(i)in that part of any pipeline under the control of the occupier having control of the site, which is within 500 metres of that site and connected to it;(ii)at any other site under the control of the same occupier any part of the boundary of which is within 500 meters of the said site; and(iii)in any vehicle, vessel, aircraft or hovercraft, under the control of the same occupier which is used for storage purpose either at the site or within 500 metres of it;but no account shall be taken of any hazardous chemical which is in a vehicle, vessel, aircraft or a hovercraft used for transporting it.
S. No. Chemicals Threshold quantity
For application of Rules 4, 5, 7, 8, 13 and 15 For application of Rules 10 to12
1. Acrylonitrile 350 5,000
2. Ammonia 60 600
3. Ammonium nitrate (a) 350 2,500
4. Ammonium nitrate fertilizers (b) 1,250 10,000
5. Chlorine 10 25
6. Flammable gases as defined in Schedule 1, paragraph (b) (i) 50 3000
7. [ [Substituted by No. G.S.R. 4, dated 16.4.2002[18.4.2002.]] Extremely flammable liquids as defined in Schedule 1,paragraph (b) (ii) 5000 50,000]
8. Liquid oxygen 200 2000
9. Sodium chlorate 25 250
10. Sulphur dioxide 20 500
11. Sulphur trioxide 15 100
12. [ [Substituted by No. G.S.R. 4, dated. 16.4.2002 [18.4.2002]] Carbonyl chloride 0.750 0.750
13. Hydrogen Sulphide 5 50
14. Hydrogen Fluoride 5 50
15. Hydrogen Cyanide 5 20
16. Carbon disulphide 20 200
17. Bromine 50 500
18. Ethylene oxide 5 501
19. Propylene oxide 5 50
20. 2-Propenal (Acrolein) 20 200
21. Bromomethane (Methyl bromide) 20 200
22. Methyl isocyanate 0.150 0.150
23. Tetraethyl lead or tetramethyl lead 5 50
24. 1,2 Dibromoethane (Ethylene dibromide) 5 50
25. Hydrogen chloride (liquefied gas) 25 250
26. Diphenyl methane di-isocyanate (MDI) 20 200
27. Toluene di-isocyanate (TDI) 10 100
28. Very highly flammable liquids as defined in Schedule 1,paragraph (b) (iii) 7,000 7,000
29. Highly flammable liquids as defined in Schedule 1, paragraph(b) (iv) 10,000 10,000
30. Flammable liquids as defined in Schedule-1, paragraph (b) (v) 15,000 1,00,000]
[Schedule 3 [Substituted by No. G.S.R. 4, dated 16.4.2002 [18.4.2002]][See Rule 2(a)(iii), 5 and 6(1) (a) and (b)]List of Hazardous Chemicals for application of Rules 5 and 7 to 15(a)The quantities set-out-below relate to each installation or group of installations belonging to the same occupier where the distance between the installations is not sufficient to avoid in foreseeable circumstances, any aggravation of major accident hazards. These quantities apply in any case to each group of installations belonging to the same occupier where the distance between the installations is less than 500 metres.(b)For the purpose of determining the threshold quantity of a hazardous chemical in an industrial installation, account shall also be taken of any hazardous chemical which is:-(i)in that part of any pipeline under the control of the occupier having control of the site, which is within 500 metres of that site and connected to it;(ii)at any other site under the control of the same occupier any part of the boundary of which is within 500 metres of the said site ; and(iii)in any vehicle, vessel, aircraft or hovercraft under the control of the same occupier which is used for storage purpose either at the site or within 500 metres of it;but no account shall be taken of any hazardous chemical which is in a vehicle, vessel, aircraft or hovercraft used for transporting it.Part - I Named Chemicals
S. No. Chemicals Threshold quantity CAS [CAS Number (Chemical Abstracts Service Number) means the number assigned to the chemical by the Chemical Abstracts Service.]Number
For application of R 5,7,8,13 & 15 For application of R 10-12
(1) (2) (3) (4) (5)
Group 1-Toxic chemicals
1. Aldicarb 100kg   116-06-3
2. 4-Aminodiphenyl 1 kg   96-67-1
3. Amiton 1 kg   78.53-5
4. Anabasine 100 kg   494-52-0
5. Arseinc pentoxide, Arsenic (V) acid & salts 500 kg    
6. Arsenic trioxide, Arsenic (III) acid & salts 100 kg    
7. Arsine (Arsenic hydride) 10kg   7784-42-1
8. Azinphos-ethyl 100kg   2642-71-9
9. Azinphos-methyl 100 kg   86-50-0
10. Benzidine 1kg   92-87-5
11. Benzidine salts 1kg    
12. Beryllium (powders, compounds) 10 kg    
13. Bis (2-chloroethyl) sulphide 1kg   505-60-2
14. Bis (chloromethyl) ether 1 kg   542-88-1
15. Carbophuran 100 kg   1563-66.2
16. Carbophenothion 100kg   786-19-6
17. Chlorefenvinphos 100 kg   470-90-6
18. 4-(Chloroformyl) morpholine 1 kg   15159-40-7
19. Chloromethyl methyl ether 1 kg   107-30-2
20. Cobalt (metal, oxides, carbonates, sulphides, aspowders) 1 kg    
21. Crimidine 100 kg   535-89-7
22. Cynthoate 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. 00-Diethyl S-ethylsulphinylmethyl phosphorothiate 100 kg   2588-05-8
27. 00-Diethyl S-ethylsulphonylmethyl phosphorothiate 100 kg   2588-06-9
28. 00-Diethyl S-ethylthiomethyl Phosphorodithioate 100 kg   2600-69-3
29. 00-Diethyl S-prophylthiomethyl phosphorothiate 100 kg   78-52-4
30. 00-Diethyl S-isopropylthiomethyl phosphorodithioate 100 kg   3309-68-0
31. Dimefox 100 kg   115-26-4
32. Dimethylcarbameyl chloride 1 kg   79-44-7
33. Dimethylnitrosamine 1 kg   62-75-9
34. Dimethyl phosphoromidocynicidic acid 1t   63917-41-9
35. Diphacinone 100 kg   82-66-6
36. Disulfoton 100 kg   298-04-4
37. EPN 100 kg   2104-54-5
38. Ethion 100 kg   563-12-2
39 Fensulfothion 100kg   115-90-2
40. Fluenetil 100 g   4301-50-2
41. Fluoroacetic acid 1 kg   144-49-0
42. Fluoroacetic acid, salts 1 kg    
43. Fluoroacetic acid, esters 1 kg    
44. Fluoroacetic acid, amides 1 kg    
45. 4-Fluorobutyric acid 1 kg   462-23-7
46. 4-Fluorobutyric acid, salts 1 kg    
47. 4-Fluorobutyric acid, esters 1 kg    
48. 4-Fluorobutyric acid, amides 1 kg    
49. 4-Fluorocrotonic acid 1 kg   37759-72-1
50. 4-Fluorocrotonic acid, salts 1 kg    
51. 4-Fluorocrotonic acid, esters 1 kg    
52. 4-Fluorocrotonic acid, amides 1 kg    
53. 4-Fluoro-2-hydroxybutyric acid, amides 1 kg    
54. 4-Fluoro-2-hydroxybutyric acid, salts 1 kg    
55. 4-Fluoro-2-hydroxybutyric acid, esters 1 kg    
56. 4-Fluoro-2-hydroxybutyric acid, amides 1 kg    
57. Glycolonitrile (Hydroxyacetonitrile) 100 kg   107-16-4
58. 1,2,3,7,8,9, Hexachlorodibenzo- p-dioxin 100 kg   19408-74-3
59. Hexmathylphosphoramide 1 kg   680-31-9
60. Hydrogen selenide 10 kg   7783-07-5
61. Isobenzan 100 kg   297-78-9
62. Isodrin 100kg   465-73-6
63. Juglone (5-Hydroxypaphithalene 1.4 dione) 100 kg   481-39-0
64. 4,4-Methylenebis (2-chloroniline) 10 kg   101-14-4
65. Mthyl isocynate 150 kg 150kg 624-83-9
66. Mevinphos 100 kg   7786-34-7
67. 2-Naphthylamine 1 kg   91-59-9
68. 2-Nickel metal, oxides, carbonates, sulphides, aspowders 1 t    
69. Nickel tetracarbonyl 10 kg   13463-39-3
70. Oxygendisulfoton 100 kg   2497-07-6
71. Oxygen difluoride 10 kg   7782-41-7
72. Paraxon (Diethyl 4-nitrophenyl phosphate) 100 kg   311-45-5
73. Parathion 100 kg   56-38-2
74. Parathion-methyl 100 kg   298-60-0
75. Pentaborane 100 kg   19624-22-7
76. Phorate 100 kg   298-02-2
77. Phosacetim 100 kg   4104-14-7
78. Phosgene (carbonyl chloride) 750 kg   75-44-5
79. Phosphamidon 100 kg   13171-21-6
80. Phosphine (Hydrogen phosphide) 100 kg   7803-51-2
81. Promurit (1-(3,4-dichloropheny1)- 3-triazenthiocarboxamide) 100 kg   5836-73-7
82. 1,3 Propanesultone 1 kg   1120-71-4
83. 1-Propen-2-chloro-1,3diol diacetate 10 kg   10118-72-6
84. Pyrazoxon 100 kg   108-34-9
85. Selenium hexafluoride 10 kg   7783-79-1
86. Sodium selenite 100 kg   10102-18-8
87. Stibine (Antimony hydride) 100 kg   7803-52-3
88. Sulfotop 100 kg   3689-24-5
89. Sulphur dichloride 1 t   10545-99-0
90. Tellurium 100 kg   7783-80-4
91. TEPP hexafluoride 100 kg   107-49-3
92. 2,3,7,8,-Tetrachlorodibenzo- p-dioxin (TCDD) 1 kg   1746-01-6
93. Tetramethylenedisulphotetra mine 1 kg   80-12-6
94. Thionazin 100 kg   297-97-2
95. Tirpate(2,4-Dimethyl-1,3-dithiolane-2-carboxaldehyde0-methylcarbamoyloxime) 100 kg   26419-73-8
96. Trichloromethane sulphonyl chloride 100 kg   594-42-3
97. 1-Tri (cyclohexyl) stannyl-1 H-1,2,4-Triazole 100 kg   41083-11-8
98. Triethylenemelamine 10 kg   51-18-3
99. Warfarin 100 kg   81-81-2
Group-2 Toxic chemicals
  (Quantity : 1 tonne)
100 Acetone cyanohydrin (2-Cyanopropan-2-01) 200 t   75-86-5
101. Acrolein (2-Propenal) 20 t [200t] [Substituted by No. G.S.R. 4, dated 16.4.2002 [18.4.2002].] 107-02-8
102. Acrylonitrile 20 t 200t 107-13-1
103. Ally! alcohol (2-Propen-1-01) 200 t   107-18-6
104. Alylamine 200 t   107-11-9
105. Ammonia 50 t 500t 7664-41-7
106. Bromine 40 t [500t] [Substituted by No. G.S.R. 4, dated 16.4.2002 [18.4.2002].] 7726-95-6
107 Carbon disulphide 20 t   75-15-0
108 Chlorine 10 t 25t 7782-50-5
109 Diphneyl ethane di-isocynate (MDI) 20 t [200t] [Substituted by No. G.S.R. 4, dated 16.4.2002 [18.4.2002].] 101-68-8
110 Ethylene dibromide (1,2-Dibromoethane) 5 t [50t] [Substituted by No. G.S.R. 4, dated 16.4.2002 [18.4.2002].] 106-93-4
111 Ethyleneimine 50 t   151-56-4
112 Formaldehyde (concentration = 90%) 5 t [50t] [Inserted by No. G.S.R. 4, dated 16.4.2002 [18.4.2002]] 50-00-0
113 Hydrogen chloride (liquefied gas) 25 t 250t 7646-01-0
114 Hydrogen cyanide 5 t 20t 74-90-8
115 Hydrogen fluoride 5 t 50t 7664-39-3
116 Hydrogen sulphide 5 t 50 t 7783-06-4
117 Methyl bromide (Bromomethane) 20 t [200 t] [Substituted by No. G.S.R. 4, dated 16.4.2002 [18.4.2002]] 74-83-9
118 Nitrogen oxides 50 t   11104-93-1
119 Propylineimine 50 t   75-55-8
120 Sulphur dioxide 20 t 250t 7446-09-5
121 Sulphur trioxide 15 t 75t 7446-11-9
122 Tetraethyl lead 5t   78-00-2
123 Tetra methyl lead 5t [200t] [Substituted by No. G.S.R. 4, dated 16.4.2002 [18.4.2002]] 75-74-1
124 Toluene di-isocynate (TDI) 10t [100t] [Substituted by No. G.S.R. 4, dated 16.4.2002 [18.4.2002]] 584-84-9
Group 3-Highly Reactive Substances
125 Acetylene (ethylene) 5t   74-86-2
126 a.Ammonium nitrate (1) b. Ammonium nitrate in formof fertilizer (2) 350t 1250t 2500t 6484-52-2
127 2,2 Bis (tert-butylperoxy butane (concentration >70%) 5t   2167-23-9
128 1, 1-Bis (tert-butyl peroxycyclohexane((concentration = 80%) 5t   3006-86-8
129 Tert-Butyl peroxyacetate (concentration =70%) 5t   107-71-1
130 Tert-Butyl Isobutyrate (concentration=80%) 5t   109-13-7
131 Tert-Butyl peroxy isopropyl carbonate(concentration =80%) 5t   2372-21-6
132 Tert-Butyl peroxymaletate (concentration=70%) 5t   1931-62-0
133 Tert-Butyl peroxypivalte (concentration=80%) 50t   927-07-1
134 Dibenzyl peroxydicarbonate (concentration=80%) 5t   2144-45-8
135 Di-sec-butyl peroxy dicarbonate (concentration=80%) 5t   19910-65-7
136 Diethyl peroxydicarbonate (concentration = 80%) 50t   14666-78-5
137 2-dihydroperoxypropane(concentration=30%) 5t   2614-76-08
138 di-isobutyl peroxide(concentration=50%) 50t   3437-84-1
139 di-n-propyl peroxydicarbonate 5t   16066-38-9
140 Ethylene oxide 5t 50t 75-21-8
141 Ethyl nitrate 50t   625-58-1
142 3,3,6,6,9,9, Hexamethyl - 1,2,4,5-tertoxacyclononane (concentration = 75%) 50t   22397-33-7
143 Hydrogen 2t 50t 133-74-0
144 Liquid Oxygen 200t [2000t] [Substituted by No. G.S.R. 4, dated 16.4.2002 [18.4.2002]] 7782-41-7
145 Methyl ethyl ketone peroxide (concentration =60%) 5t   1338-23-4
146 Methyl isobutyl ketone peroxide (concentration =60%) 50 t   37206-20-5
147 Peracetic acid (concentration = 60%) 50 t   79-21-0
148 Propylene oxide 5 t [50t] [Substituted by No. G.S.R. 4, dated 16.4.2002 [18.4.2002]] 75-56-9
149 Sodium chlorate 25 t   7775-09-9
Group 4-Explosive chemicals
150 Barium azide [100] [Substituted by No. G.S.R. 4, dated 16.4.2002 [18.4.2002]]kg   18810-58-7
151 Bis (2, 4, 6 - trinitrophenyl) amine 50 t   131-073-7
152 Chlorotrinitro benzene 50 t   28260-61-9
153 Cellulose nitrate (containing less = 12.6%Nitrogen) 50 t   9004-70-0
154 Cyclotetramethylene teranitramine 50 t   2691-41-0
155 Cyclotrimethylene teranitramine 50 t   121-82-4
156 Diazodinitrophenol 10 t   7008-81-3
157 Diethylene glycol dinitrate 10 t   693-21-0
158 Dinitrophenol, salts 50 t    
159 Enthylene glycol dinitrate 10 t   628-96-6
160 1-Gyanyl-4-nitrosaminoguany1-1-tetrazene [100 kg] [Substituted by No. G.S.R. 4, dated 16.4.2002 [18.4.2002]]   109-27-3
161 2, 2, 4, 4, 6, 6,-Hexanitositibene 50 t   20062-22-0
162 Hydrazine nitrate 50 t   13464-97-6
163 Lead azide [100 kg] [Substituted by No. G.S.R. 4, dated 16.4.2002 [18.4.2002]]   13424-46-9
164 Lead Styphnate ( Lead 2,4,6-trinitroresorcinoxide) [100 kg] [Substituted by No. G.S.R. 4, dated 16.4.2002 [18.4.2002]]   15245-44-0
165 Mercury fuliminate [100 kg] [Substituted by No. G.S.R. 4, dated 16.4.2002 [18.4.2002]]   20820-45-5
166 N-Methyl-N,2,4,6-tetranitroaniline 50 t   497-45-8
167 167 Nitroglycerine 10 t 10 t 55-63-0
168 Pentaerythritol tetra nitrate 50 t   78-11-5
169 Picric acid, (2,3,6-Trinitrophenol) 50 t   88-89-1
170 Sodium picramate 50 t   831-52-7
171 Styphnic acid (2,4,6-Trinitroresoreinol) 50 t   82-71-3
172 1,3,5-Triamino-2,4,6-Trinitrobezene 50 t   3058-38-6
173 Trinitroaniline- 50 t   26952-42-1
174 2,4,6-Trinitroanisole 50 t   606-35-9
175 Trinitrobenze 50 t   25377-32-6
176 Trinitrobenzoic acid 50 t   35860-50-5
177 Trinitrocresol 50 t   28905-71-7
178 2,4,6-Trinitrophenitole 50 t   4732-14-3
179 2,4,6-Trinitrotoluene 50 t   118-96-7]
[Part II [Substituted by No. G.S.R. 4, dated 16.4.2002 [18.4.2002].]Classes of Substances as Defined in Part-I, Schedule-1 and not Specifically Named in Part - I of this Schedule
S. No. Chemical Thresshold quantity
For application of Rules 5, 7, 8,13, and 15 For application of Rules 10 to 12
1 2 3 4
Group 5 – Flammablesubstances
1. FlammabelGases 15t 200t
2. Extremelyflammble liquids 1000t 5000t
3. Veryhighly flammable liquids 1500t 10000t
4. HighlyFlammable liquids which remains liquid under pressure 25t 200t
5. HighlyFlammable liquids 2500t 20000t
6. Flammbleliquids 5000t 50000t]
Foot Notes
(1)This applies to ammonium nitrate and mixtures of ammonium nitrate where the nitrogen content derived from the ammonium nitrate is greater than 28% by weight and aqueous solutions of ammonium nitrate where the concentration of ammonium nitrate is greater than 90% by weight.
(2)This applies to straight ammonium nitrate fertilizers and to compound fertilizers where the nitrogen content derived from the ammonium nitrate is greater than 28% by weight (a compound fertilizer contains ammonium nitrate together with phosphate and/or potash).*CAS Number ( Chemical Abstracts Service numbers ) means the number assigned to the chemical by the Chemical Abstracts Service]

Schedule 4

[See Rule 2(b) (i)][Factory] [Substituted by No. G.S.R. 4, dated 16.4.2002 [18.4.2002].] within the meaning of Rule 2 (b ) (i)

1. [Factories] [Substituted by No. G.S.R. 4, dated 16.4.2002 [18.4.2002].] for the production, processing or treatment of organic or inorganic chemicals using for this purpose, among others;

(a)alkylation
(b)Amination by ammonolysis
(c)carbonylation
(c)condensation
(e)dehydrogenation
(f)esterification
(g)halogenation and manufacture of halogens
(h)hydrogenation
(i)hydrolysis
(j)Oxidation
(k)Polymerziation
(l)Sulphonation
(m)desulphurization, manufacture and transformation of sulphur containing compounds
(n)nitration and manufacture of nitrogen containing compounds
(o)manufacture of phosphorous-containing compounds
(p)formulation of pesticides and of pharmaceutical products
(q)distillation
(r)extraction
(s)solvation
(t)mixing

2. [Factories] [Substituted by No. G.S.R. 4, dated 16.4.2002 [18.4.2002].] for distillation, refining or other processing of petroleum or petroleum products.

3. [Factories] [Substituted by No. G.S.R. 4, dated 16.4.2002 [18.4.2002].]for the total or partial disposal of solid or liquid substances by incineration or chemical decomposition.

4. [Factories] [Substituted by No. G.S.R. 4, dated 16.4.2002 [18.4.2002].] for production, processing, [use] [Substituted by No. G.S.R. 4, dated 16.4.2002 [18A.2002].] or treatment of energy gases, for example, LPG, LNG, SNG.

5. [Factories] [Substituted by No. G.S.R. 4, dated 16.4.2002 [18.4.2002].] for the dry distillation of coal or lignite.

6. [Factories] [Substituted by No. G.S.R. 4, dated 16.4.2002 [18.4.2002].] for the production of metals or non-metals by a wet process or by means of electrical energy.

Schedule 5

[(See Rule 3( 2) and (3)]Safety Data Sheet
1. Chemical Identity
Chemical Name Chemical Classification
Synonyms Trade Name
Formula C.A.S.No U.N. No.:
RegulatedIdentification......................................ShippingNameCodes/Lable Hazchem No.
Hazardous WasteI.D. No.:
Hazardous Ingredients C.A.S. No. Hazardous Ingredients C.A.S No.:
1. 3.
2. 4.
2. Physical and Chemical Data
Boiling Range/Point °C Physical State Appearance
Melting/Freezing Point °C Vapour Pressure@ 35 °C mm/Hg Odour
Vapour Density (Air=1) Solubility in Water at 30°C Others
Specific GravityWater =1 pH  
3. Fire and Explosion Hazard Data
Flammability ignition Yes/No LEL % Flash Auto
      Point °C Temperature °C
TDG Flammability UEL % Flash Point °C
Hazardous
Explosion Sensitivity Explosion Sensitivity
Combustion
to Impact Products to Static Electricity
Hazardous Polymerisation  
Combustible Liquid ExplosiveMaterial CorrosiveMaterial
Flammable Material Oxidiser Others
Pyrophoric Material Organic Peroxide
4. Reactivity Data
Chemical Stability
Incompatibility With other Material
Reactivity
Hazardous Reaction Products
5. Health Hazard Data
Routes of Entry
Effects of Exposure/Symptoms
Emergency Treatment
TLV(ACGIH) ppm mg/m3 STEL ppm mg/m3
Permissible Exposure LimitsLD50
ppm mg/m3 Odour ThresholdLD5O ppm mg/m3
NEPA Hazard Signals
Health Flammability Stability Special
6. Preventive Measures
Personnel
Protective
Equipment
Handling andStorage Precautions
7. Emergency and First aid Measure
Fire Extinguishing Media
FIRE Special ProceduresUnusualHazards
EXPOSURE First AidMeasuresAntidotes/Dosages
SPILLS Steps to betakenWasteDisposal Method
8. Additional Information/References
9. Manufacturer/Supplier Data
Name of Firm Contact Person in Emergency
Mailing Address Local Bodies Involved
Telephone/Telex Nos. Standard Packing
Telegraphic Address Other Tremcard Details/Ref
10. Disclaimer
Information contained in thismaterial data sheet is believed to be reliable but norepresentation, guarantee or warranties of any kind are made asto its accuracy, suitability for a particular application orresults to be obtained from them. It is up to themanufacturer/seller to ensure that the information contained inthe material safety data sheet is relevant to the productmanufactured/handled or sold by him as the case may be. TheGovernment makes no warranties expressed or implied in respect ofthe adequacy of this document for any particular purpose.

Schedule 6

[See Rule 5(1)]Information to be Furnished Regarding Notification of a Major AccidentReport number....................of the particular accident
1. General data
  (a) Name of the site
  (b) Name and address of the occupier
  (Also state telephone/telexnumber)
  (c) (i) Registration number
  (ii) Licence number(as mayhave been allotted under any status applicable to the site,e.g.the Factories Act)
  (d) (i) Nature of industrial activity(Mention what isactually manufactured, stored etc.)
  (ii) National IndustrialClassification, 1987 at the four digit level. {|
       
|-| 2.| Type of major accident|-| Explosion| {||-||}| Fire| {||-||}| Emission ofdangerous substance| {||-||}|-| Substance(s)emitted.............................................................................................................................|-| 3.| Description of the majoraccident|-| (a) Date, shift and hour of theaccident|-| (b) Department/Section and exactplace where the accident took place|-| (c) The process/operationundertaken in the Department/section where the accident tookplace.(Attach a flow chart if necessary)|-| (d) The circumstances of theaccident and the dangerous substance involved|-| 4.| Emergency Measures taken andmeasures envisaged to be taken to alleviate short term effects ofthe accident.|-| 5.| Causes of the major accident.|-| Known(to be specified)Notknown| {||-||}|-| {||-||}|-| Information will be supplied assoon as possible| {||-||}|-| 6.| Nature and extent of damage|-| (a) Within the establishment —casualties| ….................Killed....................Injured.................Poisoned|-| — Persons exposed to themajor accident..............................................................|-| — material damaged| {||-||}|-| — danger is still present| {||-||}|-| — danger no longer exists.| {||-||}|-| (b) Outside the establishment —casualties| ….................Killed....................Injured.................Poisoned|-| — Persons exposed to themajor accident||-| — material damaged| {||-||}|-| — damage to environment| {||-||}|-| — danger is still present| {||-||}|-| — danger no longer exists.| {||-||}|-| 7.| Data available for assessingthe effects of the accident on persons and environment.|-| 8.| Steps already taken orenvisaged||-| (a) to alleviate medium or longterm effects of the accident(b) to prevent recurrence ofsimilar major accident(c) Any other relevant information.||}Signature..................Name and Designation of Authorised Signatory/Occupier Or Manager

Schedule 7

[See Rule 7(1)]Information to be Furnished for the Notification of [XXX] [Deleted by No. G.S.R. 4, dated 16.4.2002 [18.4.2002]] SitesParticulars to be included in a notification of a site

1. The name and address of the occupier making the notification.

2. The full postal address of the site where the notifiable industrial activity will be carried on.

3. The area of the site covered by the notification and of any adjacent site which is required to be taken into account by virtue of b(ii) of schedule 2 and 3.

4. The date on which it is anticipated that the notifiable industrial activity will commence or if it has already commenced a statement to that effect.

5. The name and maximum quantity liable to be on the site of each dangerous substance for which notification is being made.

6. Organisation structure namely organisation diagram for the proposed industrial activity and set up for ensuring safety and health.

7. Information relating to the potential for major accidents, namely-

(a)identification of major accident hazards ;
(b)the conditions or the events which could be significant in brining one about;
(c)a brief description of the measures taken.

8. Information relating to the site namel. -

(a)a map of the site and its surrounding area to a scale large enough to show any features that may be significant in the assessment of the hazards or risk associated with the site;
(i)area likely to be affected by the major accident;
(ii)Population distribution in the vicinity.
(b)a scale plan of the site showing the location and quantity of all significant inventories of the hazardous chemicals;
(c)a description of the processes or storages involving the hazardous chemicals, and an indication of the conditions under which it is normally held;
(d)the maximum number of persons likely to be present on site.

9. The arrangement for training of workers and equipment necessary to ensure safety of such workers.

Schedule 8

[See Rule 10(1)]Information to be Furnished in a Safety Report

1. The name and address of the person furnishing the information.

2. Description of the industrial activity, namely-

(a)site,
(b)construction design,
(c)protection zones (explosion protection), separation distances,
(d)accessibility of plant,
(e)maximum number of persons working on the site and particularly of those persons exposed to be hazard.

3. Description of the processes, namel. -

(a)technical purpose of the industrial activity,
(b)basic principles of the technological process,
(c)process and safety -related data for the individual process stages,
(d)process description,
(e)Safety-related types of utilities.

4. Description of the hazardous chemicals, namel. -

(a)chemicals (quantities, substance data, safety-related data, toxicological data and threshold values),
(b)the form in which the chemical may occur on or into which they may be transformed in the event of abnormal conditions,
(c)the degree of purity of the hazardous chemical.

5. Information on the preliminary hazard analysis, namel. -

(a)types of accident
(b)system elements or events that can lead to a major accident,
(c)hazards,
(d)safety-relevant components.

6. Description of safety -relevant units, among other. -

(a)special design criteria,
(b)controls and alarms,
(c)special relief systems,
(d)quick-acting valves,
(e)collecting tanks/dump tank,
(f)sprinkler system,
(g)fire protection, etc.

7. Information on the hazards assessment, namel. -

(a)identification of hazards ,
(b)the cause of major accidents,
(c)assessment of hazards according to their occurrence frequency,
(d)assessment of accident consequences,
(e)safety systems,
(f)known accident history.

8. Description of information or organizational systems used to carry on the industrial activity safety, namel. -

(a)maintenance and inspection schedules,
(b)guidelines for the training of personnel,
(c)allocation and delegation of responsibility for plant safety,
(d)implementation of safety procedure.

9. Information on assessment of the consequences of major accidents, namel. -

(a)assessment of the possible release of hazardous chemicals or of energy,
(b)possible dispersion of released chemical,
(c)assessment of the effects of the releases (size of the affected area, health effects, property damage).

10. Information on the mitigation of major accidents, namel. -

(a)fire brigade,
(b)alarm systems,
(c)emergency plan containing system of organisation used to fight the emergency, the alarm and the communication rules guidelines for fighting the emergency, information about hazardous chemicals, examples of possible accident sequences,
(d)coordination with the District Collector or the District Emergency authority and its off-site emergency plan,
(e)notification of the nature and scope of the hazard in the event of an accident,
(f)antidotes in the event of a release of a hazardous chemical.
[Schedule -8A][Inserted by No. G.S.R. 4, dated 16.4.2002 [18.4.2002]][See Rule 13(1)]Details to be Furnished in the On-Site Emergency Plan

1. Name and address of the person furnishing the information.

2. Key personnel of the organization and responsibilities assigned to them in case of an emergency

3. Outside organization if involved in assisting during on-site emergency:-

(a)Type of accidents;
(b)Responsibility assigned.

4. Details of liaison arrangement between the organizations.

5. Information on the preliminary hazard analysis:-

(a)Type of accidents;
(b)System elements or events that can lead to a major accident;
(c)Hazards;
(d)Safety relevant components

6. Details about the site:-

(a)Location of dangerous substances;
(b)Seat of key personnel;
(c)Emergency control room.

7. Description of hazardous chemicals at plant site:-

(a)Chemicals (Quantities and toxicological data) ;
(b)Transformation if any, which could occur;
(c)Purity of hazardous chemicals.

8. Likely dangers to the plant.

9. Enumerate effects of:-

(i)Stress and strain caused during normal operation;
(ii)Fire and explosion inside the plant and effect if any, of fire and explosion out side.

10. Details regarding:-

(i)warning, alarm and safety and security systems;
(ii)alarm and hazard control plans in line with disaster control and hazard control planning, ensuring the necessary technical and organizational precautions;
(iii)reliable measuring instruments, control units and servicing of such equipments;
(iv)precautions in designing of the foundation and load bearing parts of the building;
(v)continuous surveillance of operations;
(vi)maintenance and repair work according to the generally recognized rules of good engineering practices.

11. Details of communication facilities available during emergency and those required for an off-site emergency.

12. Details of fire fighting and other facilities available and those required for an off-site emergency.

13. Details of first aid and hospital services available and its adequacy.

Notifications[Notification No. F. 15(4) Lab./52. dated 16-6-1953: Published in R.G.G. Part I. dated 276-53. p. 303].- In exercise of the powers conferred under Section 8(5) of Factories Act. 1948, the Government of Rajasthan is pleased to appoint the Lady Labour Welfare Officer, Rajasthan, as an Additional Inspector for the enforcement of the provisions of the Act in Rajasthan so far they relate to female and child labour.[Notification No. F. 15(4) Lab./53. dated 14-1-1953: Published in Rajasthan Rajpatra. Part I. dated 22-8-53. p. 636].- In exercise of the powers conferred under subsection (5) of section 8 of the Factories Act, 1948, the Government of Rajasthan is pleased to appoint the Labour Officer, Bhilwara an Additional Inspector of Factories for Udaipur Division for all the provisions of the Act.The Notification No. F. 15(4) Lab./53, dated the 20th July, 1953, is hereby cancelled.[Notification No. F. 15(9) Lab./50. dated 21-4-1950: Published in Rajasthan Rajpatra.Part I. dated 29-4-50. p. 65].- In exercise of the powers conferred by Section 8(1) of the Indian Factories Act, 1947, Government of Rajasthan are pleased to appoint the Chief Advisor, Factories, and the Deputy Chief Advisors, Factories, to the Government of India, as Inspector for Rajasthan. In pursuance of Section 8(1) of the same Act the Government is further pleased to order that the visits of these officers to factories would essentially be with a view to carry out technical investigations and surveys of working conditions only and will not in any way affect the executive authority of the State in the matter. No instructions will be issued by these officers to the factories direct and in all cases reports of their bindings will be sent either to Government of Rajasthan or to the Chief Inspector of Factories, Rajasthan, for such action as they may consider necessary.[Notification No. F. 1(60) L&E/79, dated 20-5-1981: Published in Rajasthan Gazette Part I-A. dated 18-6-81. p. 24-25]- In exercise of the powers conferred by sub-section (2-A) of Section 8 of the Factories Act, 1948 (Central Act 63 of 1948) and in supersession of this department notification No. F. 1(60) L&E/79, dated 29.12.79, the State Government hereby appoints the following persons to be the Deputy Chief Inspector of Factories for the purpose of the said Act, for the areas specified against each in column 4 with Headquarters as specified in column 3 or any other areas in which they may hereafter be posted or asked to hold additional charge namely:-
S. No. Name and Designation Head quarters Area
1 2 3 4
1. Shri B.L. Agarwal, Dy. Chief Inspector of Jaipur Jaipur Jaipur, Alwar & Tonk Districts.
2. Shri R.N. Sharma. Deputy Chief Inspector of Factories, Kota Kota Kota, Bundi, Jhalawar, Sawai-Madhopur, Bharatpur & TehsilBhainsroadgarh (Chittorgarh Distt).
3. Shri R.C. Paliwal, Deputy Chief inspector of Factories.Udaipur Udaipur Udaipur Banswara, Bhilwara & Udaipur Chittorgarh Distt.except Bhainsroadgarh Tehsil.
They shall exercise the powers vested in the Chief Inspector of Factories for the renewal of licences of the registered factories registered in their respective areas.[Notification No. F. 14(10) L & E/84. dated 18-2-1987: Published in Rajasthan Gazette Part 4(Ga)(II). dated 19-3-87. p. 225].S.O. 280. - In exercise of the powers conferred by sub-section (1) of Section 8 of the Factories Act, 1948 (Central Act No. LXIII of 1948), The State Government hereby appoints the Inspector of Factories (Medical) for the purpose of said Act, fol- the area specified in column 4 with headquarter as specified in column 3, namely:-
S. No. Name of officer/post Head quarters Area
1 2 3 4
1. Inspector of Factories(Medical) Jaipur Whole of Rajasthan
[Notification No. 14(10) L&E 184, dated 6.11.1996: Published in Rajasthan Rajpatra, Part IV(Ga). dated 12.2.97, p. 327].S.O. 269. - In exercise of the powers conferred by sub-section 2-A of Section 8 of the Factories Act, 1948 (Central Act 63 of 1948) and in supersession of the department Notification No. F. 14(10) L&E/84 dated 21.1.1986, the State Government hereby appoints the following persons to be the Dy. Chief Inspector of Factories & Boilers for the purpose of this Act, for the area specified against each in column 4 with head-quarters as specified in column 3 or any other areas in which they may hereafter be posted or asked to hold additional charge, namely
S. No. Name & Designation Head quarter Area
1 2 3 4
1. Shri N.L. Salecha, Dy. Chief Inspector of Factories &Boilers (Hq) Jaipur Whole of Rajasthan
2. Shri R.C. Paliwal, Dy. Chief Inspector of Factories &Boilers(IHL) Jaipur Whole of Rajasthan
3. Shri D.C. Singhal, Dy. Chief Inspector of Factories &Boilers (IHL) Jaipur Whole of Rajasthan
4. Shri H.S. Chittoria, Dy. Chief of Inspector, Factories &Boilers, Jaipur Region Jaipur Jaipur, Tonk & Dausa
5. Shri R.N. Verma, Dy. Chief Inspector of Factories &Boilers, Kota Kota Kota, Baran, Bundi& Jhalawar Distt.
6. Shri S.K. Goswaini. Dy. Chief Inspector of Factories &Boilers, Udaipur Udaipur Udaipur, Rajasthan Distt.
7. Shri L.L. Arya, Dy. Chief Inspector of Factories &Boilers, Alwar Alwar Alwar Distt. Except Tijara Tehsil
8. Shri R.P. Kayal, Dy. Chief & Inspector of Factories &Boilers, Jodhpur Jodhpur Jodhpur Jaisalmer Distt.
The State Government also hereby authorises the following Dy. Chief Inspector of Factories & Boilers to exercise the following powers of Chief Inspector of Factories & Boilers, Rajasthan, Jaipur for the area specified against each, in column No. 4:
(i)Renewal of licences of the registered factories.
(ii)Approval of the factory Building and machinery layout plan for all factories except:
(a)Factories employing 150 or more workers.
(b)Factories involving in hazardous process.
S. No. Name & Designation Head quarter Area
1 2 3 4
1. Dy. Chief Inspector of Factories & Boilers (Hq.) Jaipur Jaipur Whole of Rajasthan.
2. Dy. Chief Inspector of Factories & Boilers, Jaipur Region. Jaipur Jaipur, Tonk Dausa Distt.
3. Dy. Chief Inspector of Factories & Boilers. Kota Kota Kota, Baran, Bundi & Jhalawar Distt.
4. Dy. Chief Inspector of Factories & Boilers, Udaipur Udaipur Udaipur, Rajasthan distt.
5. Dy. Chief Inspector of Factories & Boilers, Jodhpur Jodhpur Jodhpur, Distt. Jaisalmer
6. Dy. Chief Inspector of Factories & Boilers, Alwar Alwar Alwar Distt. except Tijara Tehsil.
[Notification No. 372/Lab. dated 22.2.1952: Published in Rajasthan Rajpatra, Part I dated 223-52, p. 1165].- In exercise of the powers conferred under Sub-section (1) of Section 10 of the Indian Factories Act, 1948 (LXIII of 1948) the Government of Rajasthan is pleased to appoint the Principal Medical Officers of Rajasthan as Certifying Surgeons within their respective areas for the purposes of the said Act in respect of those places where there are no Principal Medical Officers, the Government is further pleased to appoint the District Medical and Health Officers as Certifying Surgeons within their respective area for the purposes of the said Act.[Notification No. F. 1 (28) Lab./52, dated 8.9.1955: in Rajasthan Rajpatra. Part I(a). dated 7.4.56, p. 12].-In exercise of the powers conferred under sub-section (1) of Section 10 of the Indian Factories Act, 1948 (LXIII of 1948), the Government of Rajasthan is pleased to appoint all Railway doctors as indicated in the list below as Certifying Surgeons for each of the Railway factories mentioned in the list against them.List of Factories on Western Railway in the State of Rajasthan
No. Name of the Factories Designation of Railway Doctors appointed asthe Certifying surgeons Place
1 2 3 4
1. Loco and Carriage Workshops, Jaipur Assistant Medical Bandikui
2. Wagon Repair Depot, Gangapur -do- Gangapur City
3. Power House, Gangapur city -do- -do-
4. Loco. Carriage & Wagon workshops, Udaipur -do- Udaipur
[Notification No. F. 1 (28) Lab./52. dated 9.9.1955: Published in Rajasthan Rajpatra Part I(a), dated 14.4.56, p. 19].- In exercise of the powers conferred by sub-sec. (1) of Section 10 of the Factories Act, 1948 (LXIII of 1948) the Government of Rajasthan is pleased to appoint the Assistant Medical Officer, Northern Railway, Jodhpur as Certifying Surgeon for the Northern Railways Workshops, Jodhpur.[Notification No. F. 1(18) Lab./52. dated 26.12.1955: Published in Rajasthan Rajpatra part I(b), dated 4.2.66, p. 1000]. - In exercise of the power conferred by subsection (1) of Sec. 10 Of the Factories Act, 1948 (LXIII of 1948), the Government of Rajasthan hereby appoints the following as ex-officio Certifying Surgeons for the areas mentioned against each-
Officer appointed as Certifying Surgeon Area for which appointed
1 2
1. All Principal Medical & Health Officers Within the Jurisdiction Area
2. All District Medical & Health Officers -do-
3. Superintendent, Sawai Man Singh Hospital Within the Municipal board of Jaipur City.
This is in supersession of Notification No. 372/Lab./dated the 22nd February. 1952.[Notification No. 41/ F. 1(43) Lab. /56, dated 22-5-1959].- In continuation of the Notification No. F. 1(28) Lab./53, dated the 29th December, 1955 and in exercise of the powers conferred by sub-Section (1) of Section 10 of the Factories Act, 1948 (LXIII of 1948), Government of Rajasthan hereby appoints the District Medical Officer, Western Railway, Ajmer as the ex-officio Certifying Surgeon for the purposes of the act of the following factories:

1. Locomotive Workshop, Ajmer.

2. Carriage and Wagon Workshop, Ajmer.

3. Divisional Signal and Telecommunication Engineering Workshop, Ajmer.

4. Ticket Printing and Railway Press, Ajmer.

5. Electrical Workshop, & Power House, Ajmer.

6. Inspector of Works Workshop, Ajmer.

[Notification No. D. 7689/F. 3 (58) Ind./(C)159, dated 13-10-1959].- In exercise of the powers conferred by sub-section (1) of Section 10 of the Factories Act, 1948 (Central Act LXIII of 1948), the State Government hereby appoints the Medical Officer, Government Dispensary, Sambhar Lake as ex-officio Certifying Surgeon for the Hindustan Salt Co., Sambhar Lake.[Notification No. F. 3(96)/Lab./60-13-49, dated 28-10-1960].- In exercise of the powers conferred by sub-section (1) of Section 10 of the Factories Act, 1948 (Central Act No. 63 of 1948), the State Government hereby appoints the following Medical Practitioners as ex-officio Certifying Surgeons for the purposes of this Act for the factories mentioned against each, namely:
Officer appointed as Certifying Surgeon Factory for which appointed
1. Assistant Medical Officer, Western Railway, Bandikui. Power house, Bnadikui.
2. Assistant Surgeon. Western Railway, Phulera. Power House, Phulera.
Notification No. F. 3(55)/ Lab./61, dated 17.7.1961].- In exercise of the powers conferred by sub-section (1) of Section 10 of the Factories Act, 1948 (Central Act No. LXIII of 1948), the State Government hereby appoints the following Medical Practitioners as ex-officio Certifying Surgeons for the purposes of this Act for the factory mentioned against each, namely:
Officer appointed as Certifying Surgeon Area for which appointed
1. Assistant Medical Officer, Western Railway, Gangapur City. Power House, Gangapur City.
[Notification No. F. 4(10) Shram/82, dated 27.10.1986; Published in Rajasthan Rajpatra, Pt IV(Ga)(II), dated 27.11.86, p. 151].S.O. 180. - In exercise of the powers conferred by sub-section (1) of Section 10 of the Factories Act, 1948 (Central Act 63 of 1948) the State Government hereby appoints the Inspector of Factories (Medical) as ex-officio Certifying Surgeon for the purpose of this Act for the factories situated in Rajasthan.[Notification No. F. 4(1) Shram/97, dated 21.3.1997: Published in Rajasthan Rajpatra (Extraordinary), dated 25.3.97, p. 487].S.O. 354. - In exercise of the powers conferred by Sub-section (1) of Section 10 of the Factories Act, 1948 (Central Act LXIII of 1948) the State Government hereby appoints the following Medical Officers as ex-officio Certifying Surgeons for the purpose of said Act for the areas mentioned against them:-
S. No. Officers appointed as Certifying Surgeon Area
1 2 3
1. Medical Officer In-charge All Government Dispensaries andHospitals Within their Jurisdiction.
Section 40-B[Notification No. F. 4(10) Shram/82, dated 13.1.1984: Published in Rajasthan Rajpatra, Part 5 (Gh), dated 26.1.84, p. 409].- In pursuance of Section 40 (B)(ii) of Indian Factories Act, 1948 the State Government directs the occupiers of the following factories in which the manufacturing process or operation is carried on, which in the opinion of the Government involves the risk of bodily injury, poisoning or disease or any other hazard to health to the persons employed in the factory, shall employ at least one Safety Officer in their factories:-
S.No. RJ/No. Name of the Factory
1 RJ/4337 M/s J.K. Cement Works, Nimbahera. Chittorgarh.
2 RJ/2223 M/s Birla Cement Works, Chittorgarh.
3 RJ/7997 M/s Mangalam Cement Ltd., Modak.
4 RJ/3006 M/s Udaipur Cement Works, Udaipur.
5 RJ/7425 MA J.K. Acrylics, J.K. Nagar, Kota.
6 RJ/3392 M/s J.K. Tyre Cord, J. K. Nagar, Kota.
7 RJ/2686 M/s Shriram Fertilisers & Chemicals Ltd. Industries ShriRamnagar, Kota.
8 RJ/3800 M/s J.K. Steple & Tows Proprietor M/s J.K. SyntheticsLtd., Kota.
9. [ [Added by Notification No. F. 4(10) Shram/82. dated 6.2.1996; Published in Rajasthan Gazette Extraordinary Part IV(C)(ii), dated 8.2.1996.] RJ/8240 M/s. Bharat Chemical & Fertilisers Ltd., Alwar (SulphuricAcid).
10 RJ/11011 M/s. Hindustan Agro Chemicals Ltd., Bichadi, Udaipur.
11 RJ/9987 M/s. Modi Alkalies and Chemicals Ltd., Alwar.
12 RJ/1252 M/s. Pesticides India, Udaipur.
13 RJ/10334 M/s. Udaipur Phosphate & Fertilizers Ltd., Khemli,Udaipur.
14 RJ/10334 Chambal Fertilizers & Chemicals, Kota.
15 RJ/12653 M/s. Shree Cement Ltd., Beawar.
16 RJ/10642 M/s. Laxmi Cement, J.K. Puram, Sirohi.
17 RJ/13343 M/s. Shriram Cement Works, Kota.
18 RJ/17425 M/s. Hindustan Zinc Ltd., Putholi, Chittorgarh.
19 RJ/14926 M/s. Shriram Fibres Ltd., Jhiwana, Alwar.]
[Notification No. F. 4(10) Shram/82. dated 13.1.1984: Published in Rajasthan Gazette Part 5(Gh) dated 26.1.84, p. 409].- In pursuance of Section 40(B)(i) of Indian Factories Act, 1948 the State Government directs the occupier of the following factories wherein 1000 or more workers are employed, to appoint number of Safety Officers in their factories as per rule 64(B):-
S. No. RJ/No. Name of the Factory
1. RJ/269 M/s Samber Salt Ltd., Samberlake, Jaipur.
2. RJ/2054 M/s Kamani Engineering Corpn. Ltd., Jhotwara, Jaipur.
3. RJ/38 M/s Jaipur Spinning & Weaving Mills, Jaipur.
4. RJ/22 M/s National Engineering Industries, Khatipura, Jaipur.
5. RJ/23 M/s Jaipur Metals & Electricals Ltd., Jaipur.
6. RJ/3170 M/s Khetri Copper Project, Hindustan Copper Ltd., Khetrinagar,Jhunjhunu.
7. RJ/11 M/s Jaipur Udyog Ltd., Sawaimadhopur.
8. RJ/2190 M/s Instrumentation Ltd., Kota.
9. 11J/1261 M/s J.K Synthetics Ltd., Kota.
10. RJ/1941 M/s Shriram Rayons, Kota.
11. RJ/1464 Mis Shriram Vinyal & Chemicals, Kota.
12. RJ/I030 M/s Wagon Repairs Workshop, Western Rly., Kota.
13. RJ/25 M/s The Associated Cement Co., Lakheri (Bondi).
14. RJ/1556 M/s Rajasthan Textiles Mills, Bhawanimandi.
15. RJ/682 M/s Central India Machinery Mfg. Co., Bharatpur.
16. RJ/5274 M/s J.K. Industries, Kankroli, Udaipur.
17. RJ/2285 M/s Zinc Smelter Debari, Udaipur.
18. RJ/3978 M/s Rajasthan Spinning & Weaving Mills, Gulabpura.
19. RJ/139 M/s The Mewar Textile Ltd., Bhilwara.
20. RJ/1225 M/s Rajasthan Spinning & Weaving Mills Ltd., Bhopalganj.
21. RJ/262 M/s Loco Carriage & Wagons Workshop, Bikaner.
22. RJ/156 M/s Jagatjit Cotton Textiles Mills Ltd., Sriganganagar.
23. RJ/505 M/s Mahalaxmi Mills, Beawar, Ajmer.
24. RJ/504 M/s Krishna Mills Ltd., Beawar.
25. RJ/1461 M/s Aditya Mills Ltd., Madanganj, Kishangarh.
26. RJ/488 M/s Locomotive Central Workshop, Ajmer.
27. RJ/489 M/s Carriage & Wagons Workshop, Western Rly., Ajmer.
28. RJ/503 M/s Edward Mills, Beawar, Ajmer.
29. RJ/277 M/s MahaRajasthan Shree Umaid Mills Ltd., Pali.
30. [ [Added by Notification No. F. 44(410) Shram/92, dated 6.2.1996; Published in Rajasthan Gazette Extraordinary Part IV-C(ii), dated 8.2.1996, p. 410.] RJ/6719 M/s. Banswara Syntex Ltd., Banswara.
31. RJ/2030 M/s. Alcobex Metals Ltd., Jodhpur.
32. RJ/2031 Northern Railway Workshop, Jodhpur.
33. RJ/9892 M/s. Durby Textiles Ltd., Jodhpur.
34. RJ/3076 M/s. Rajasthan Co-operative Spinning Mills, Gulabpura,Bhilwara.
35. RJ/9371 M/s. Modem Threads (India) Ltd., Raila.
36. RJ/6698 M/s. Modern Syntex (India) Ltd., Desula, Alwar.
37. RJ/2940 M/s. HMT Ltd., Ajmer.
38. RJ/319 M/s. The Ganganagar Sugar Mills Ltd., Sriganganagar.
39. RJ/10338 M/s. Kota Thermal Power Station, Kota.
40. RJ/10932 M/s. Ganganagar Sahakari Spinning Mills Ltd., Hanumangarh.
41. RJ/2731 M/s. Shri Rajasthan Syntex Ltd., Dungarpur.
42. RJ/9942 M/s. Shruti Synthetics Ltd., Loyara, Udaipur.
43. RJ/9051 MA. Orient Syntex, Bhiwadi.
44. RJ/20994 M/s. Arham Spinning Mills, Gram-Udaipur (Bhiwadi) Alwar.
45. RJ/11719 M/s. Parasrampuria Synthetics, Bhiwadi.]
Section 41-A[Notification No. If 4(3) Shram/88. 9-1-1989: Published Rajasthan Gazette p 5(G11), dated 15.6.89, p. 3].- In exercise of the powers conferred under sub-section (1) of Section 41-A of Factories Act. 1948, the State Government appoints "SITE APPRAISAL COMMITTEE" consisting of the following members for the purpose of advising it to consider applications for grant of permission for initial location of a factory- belonging to category specified in para 2 below involving hazardous process or for the expansion of any such factory:
1. The Chief Inspector of Factories & Boilers, Rajasthan,Jaipur. Chairman
2. A representative of the Central Board for the prevention andcontrol of Water Pollution, Delhi under Section 3 of the Water(Prevention and Control of Pollution) Act, 1974 (6 of 1974). Member
3. A representative of Rajasthan State Board for Prevention andControl of Water Pollution, Jaipur appointed under Section 4 ofthe Water (Prevention and Control of Pollution) Act, 1974 (6 of1974). Member
4. A representative of the Central Board for the Prevention andControl of Air Pollution, Delhi under Section 3 of the Air(Prevention and Control of Pollution) Act, 1981 (14 of 1981). Member
5. A representative of the State Board for the Prevention andControl of Air Pollution, Jaipur referred to in Section 5 of theAir (Prevention and Control of Pollution) Act, 1981 (14 of 1981). Member
6. A representative of the Department of Environment in StateMember Member
7. A representative of the Meteorological Department, Govt. ofIndia Member Member
8. A representative of Town Planning Dept. Rajasthan, JaipurMember Member
9. Dr. S. K. Baxi, Dy. Director. E.S.I.. Jaipur. Member
.  
10. Shri S. P. Purwar, Controller of Explosives, Jaipur. Member
11. Shri Abhaya Singh, Dy. Director, Directorate of Industries,Jaipur.
12. Shri O.P. Ajmera, Asstt. Director, Directorate of LocalBodies, Jaipur.
13. The Senior Town Planner, Jaipur Development Authority, Jaipur.
14. Shri Sudhir Gupta. Dy. General Manager, Rajasthan StateIndustrial Development and Investment Corporation Ltd., Jaipur.
15. Shri R.N. Saxena, Dy. Development Commissioner, Training,Rural Development and Panchayat, Rajasthan Jaipur.
The Site Appraisal Committee shall advise the State Government for grant of permission for initial location for the following categories of factories:

1. All Large/Medium Industries.

2. Small Scale Industries:

(a)Which are proposed to be located within Municipal limits notified under Rajasthan Municipal Act/U.I. Act. 1959.(b)Storing hazardous substances exceeding threshold quantities mentioned in enclosed annexure to this notification. All the Members will present views of the respective departments in meetings of the committee.Notification will take effect from 7-1-1989.AnnexureGroups, names and Threshold quantities of Hazardous substances presenting major Accidents Hazards.
Substance Threshold quantity
Group-1-Toxic Substances.
Aldicarb 1 tonne
4- Aminodiphenyl -do-
Amiton -do-
Anabasine -do-
Arsenic pentoxide, Arsenic M acid and Salts -do-
Arsenic trioxide, Arsenious (III) acid and Salts -do-
Arsin (Arsenic Hydride) -do-
Azinphos-ethyl -do-
Azinphos-methyl -do-
Benzidine -do-
Benzidine Salts -do-
Beryllium (Powders, compounds) -do-
Bis (2-choloroethyl) Sulphide -do-
Bis (Chlormethyl) ether -do-
Carbofuran -do-
Carbophenothion Threshold quantity -do-
Substance Threshold quantity -do-
Chlorfenvinphos 1 tonne
4-(Chlorofonnyl) morpholine -do-
Chloromethyl methyl ether -do-
Cobalt (powders, compounds) -do-
Crimidine -do-
Cyanthoate -do-
Cycloheximide -do-
Demeton -do-
Dialifos -do-
00-Diethyl S-ethyl Sulphinylmethyl Phosphorothioate -do-
00-Diethyl S-ethyl sulphonyl methyl Phosphorothioate -do-
00-Diethyl S-ethyl thiomethyl Phosphorothioate -do-
00-Diethyl S-isprophyl thiomethyl Phosphorodithioate -do-
Dimefox -do-
Dimethylcarbmoyl chloride -do-
Dimethylnitrosamine -do-
Dimethyl phosphoromidocyanidic acid -do-
Diphacinone -do-
Disulfoton -do-
EPN -do-
Ethion -do-
Fensulfothion -do-
Fluenetil -do-
Fluoroactic acid -do-
Fluoroacetic acid, Salts -do-
Fluroacetic acid, esters -do-
Fluoroactic acid, amides -do-
Flurobutyric acid -do-
4-Fluorobutyric acid, salts -do-
4-Fluorobutyric acid, esters -do-
4-Fiuorobutyric acid, amides -do-
4-Fluorocrotonic acid -do-
4-Fluorocrotonic acid, salts -do-
4-Fluorocrotonic acid, esters -do-
4-Fluorocrotonic acid, amides -do-
4-Fluoro-2-hydroxybutyric acid -do-
4-Fluoro-2-hydroxybutyric acid, salts -do-
4-Fluoro-2-hydroxybutyric acid, esters -do-
4-Fluoro-2-hydroxybutyric acid, amides -do-
Glyeolonitrile (Hydroxyacetonitrile) -do-
1, 2, 3, 7, 8, 9-Gexachlorodibenzo-p-dioxin -do-
Hexamethylphosphoramide -do-
Hydrogen selenide -do-
Isobenzan -do-
Isodrin -do-
Juglone (5-Hydroxynaphthalene-1, 4-doine) tonne
4, 4'-Methylenebis (2-chloroaniline) -do-
Methyl isocyanate -do-
Mevinphos -do-
2- Naphthylamine -do-
Nickel (powders, compounds) -do-
Nickel tetracarbonyl -do-
Oxydisulfoton -do-
Oxygen difloride -do-
Paraoxon (Dethyl 4-nitrophenyl phosphate) Parathion -do-
Parathion-methye -do-
Pentaborane -do-
Phorate -do-
Phosacetim -do-
Phosphamiden -do-
Phosphine (Hydroven phosphide) -do-
Promurit (1-3, 4-Dichlorophenyl)-3-triazenethio Carboxamide -do-
1, 3-PropanesultoneCarboxamide -do-
1-Propen-2-chloro-1, 3 diol diacetate pyrazoxon -do-
Selenium hexafluoride -do-
Sodium selenite -do-
Stibine (Antimony hydride) -do-
Sulfotep -do-
Sulphur dichloride -do-
Tellurium hexafluoride -do-
TEPP -do-
2, 3, 7, 8-Tetrachloridibenzo-p-dioxin (TCDD) -do-
Tetramethylenedisul photetramine -do-
Thionazin -do-
Triphate (2-4. Dimethyl-1,3-dithiolane-2-Carboxaldehyde-O-methyl carbamoyloxime -do-
Trichloromethanesulphenyl chloride -do-
1-Tri (cyclohexyl) stanny 1-1H-1, 2, 4-azole -do-
Triethylenemelamine -do-
Group 2-Toxic substances
Acetone cyanohydrin (2-Cyanopropan- 2-01) 200 tonnes
Acroledin (2-propenal) 200 tonnes
Acryloritrile 20 tonnes
Allyl alcohol (2-Propen-1-01) 200 tonnes
Allylamine 200 tonnes
Ammonia 100 tonnes
Bromine 40 tonnes
Carbon disulphide 20 tonnes
Chlorine 10 tonnes
Ethylene dibromide (1, 2-Dibromeethane) 50 tonnes
Ethyleneimine 50 tonnes
Formaldehyde (concentration 90%) 50 tonnes
Hydrogen chloride (ltquifled gas) 250 tonnes
Hydrogen cyanide 20 tonnes
Hydrogen fluoride 10 tonnes
Hydrogen sulphide 50 tonnes
Methyl bromide (Bromomethane) 200 tonnes
Nitrogen oxides 50 tonnes
Phosgen (Carbonyl chloride) 2 tonnes
Propyleneimine 50 tonnes
Sulphur dioxide 20 tonnes
Sulphur troxide 15 tonnes
Tetrathyl lead 50 tonnes
Totramethyl lead 50 tonnes
Group 3-highly reactive substances
Acetylene (Ethyne) 50 tonnes
Ammonium nitrate 500 tonnes
2, 2-Bis (tert-buty-1 peroxy) butane (concentration 70%) 5 tonnes
1, 1-Bis (tert-buty 1 peroxy) cyclohexane (concentration 80%) 5 tonnes
tert-buty 1 peroxyacetate (concentration 70%) 5 tonnes
tert-buty 1 peroxyisobutyrate (concentration 80%) 5 tonnes
tert-buty 1 peroxyisopropy 1 carbonate (concentration 80%) 5 tonnes
tert-buty 1 peroxymaleate (concentration 80%) 5 tonnes
tert-buty 1 peroxypivalate (concentration 77%) 50 tonnes
Dibenzy 1 peroxydicarbonate (concentration 90%) 5 tonnes
Di-sec-buty 1 peroxydicarbonate (concentration 80%) 5 tonnes
Diethyl peroxydicarbonate (concentration 30%) 50 tonnes
2, 2-Dihydropermcypropane (concentration 30%) 5 tonnes
Di-isobutyry 1 peroxide (concentration 50%) 50 tonnes
Di-n-propy 1 peroxydica carbonate (concentration 80%) 5 tonnes
Ethylene oxide 5 tonnes
Ethyl nitrate 50 tonnes
3,3,6,6,9, 9-Hexamethyl 1-1, 2, 4, 5,-tetroxacy clononane(concentration-75%) 50 tonnes
Hydrogen 2 tonnes
Methyl ethyl ketone peroxide (concentration 60%) 5 tonnes
Methyl sobulyl ketone peroxide (concentration 60%) 50 tonnes
Peracetic acid (concentration 60%) 50 tonnes
Propylene oxide 5 tonnes
Sodium chlorate 25 tonnes
Liquid oxygen 500 tonnes
Group 4-Explosive substances
Bairum azide 50 tonnes
Bis (2, 4, 6-trinitrophenyl) amine 50 tonnes
Chlorotrinitrobenzene 50 tonnes
Cellulose nitrate (containing 12.6% nitrogen) 50 tonnes
Cycloteramethyl enetetrarintramine 50 tonnes
Diszodinitrophenol 10 tonnes
Deithylene glycol dinitrate 10 tonnes
Dinitrophenol, salts 50 tonnes
Ethylene glycol dianirate 10 tonnes
1-Guanyl-4-nitrosaminoguanyl-1-tetrazone 10 tonnes
2, 2, 4, 4, 6, 6,-Hezanitrostilbene 50 tonnes
Hydrazine nitrate 50 tonnes
Lead azide 50 tonnes
Lead styphnate (Lead 2, 4, 6-trinitroresorcinoxide) 50 tonnes
Mercury fulminate 10 tonnes
N-Methyl-N, 2, 4, 6-totranitroaniline 50 tonnes
Nitroglycerine 10 tonnes
Pentaerythritol tetranitrate 50 tonnes
Picric acid (2, 4. 6- Trinitrophenol) 50 tonnes
Sodium picramate 50 tonnes
Styphnic acid (2, 4, 6- Trinitroresorcinol) 50 tonnes
1, 3, 5-Triamino (2. 4. 6-trinitrobenzene) 50 tonnes
Trinitroaniline 50 tonnes
2, 4, 6-Trinitroanisole 50 tonnes
Trinitrobenzoic acid 50 tonnes
Trinitrocresol 50 tonnes
2, 4, 6-Trinitrophenetole 50 tonnes
2, 4, 6-Trinitrotoluene 50 tonnes
Group 5-Flammable substances not specifically named inGroup 1-4
1. Gas or any mixture of gases which is flammable in air and isheld in the installation as a gas. 15 tonnes
2. A substance or any mixture of sub-stance which is flammable inair and is normally held in the installation above its boilingpoint (measured at 1 bar absolute) as a liquid or as a mixture ofliquid and gas at a pressure of more than 1.4 bar absolute. 25 tonnes being the total quantity of substances above theboiling points whether held singly or in the mixtures.
3. A liquefied gas or any mixture of liquifted gases. which isflammable in air, has a boiling point of less than 0 degree C(measured at 1 bar absolute) and is normally held in theinstallation under refrigeration or cooling at a pressure of 1.4bar absolute or less. 50 tonnes being the total quantity of substances havingboiling points below 0 degree C whether held singly or in mixture
4. A liquid or any mixture of liquids 10,000 tonnes. not includedin items 1 to 3 above, which has a flash point of less than 21degree C. 10,000 tonnes
Section 65Exemption to factories in Special Economic Zones (SEZs)[Notification No. F. 3(36) Legal F & B/2005, dated 24.10.2005: Rajasthan Gazette, Extraordinary Part IV-C(II), dated 26.11.2005, p. 345-A]S.O. 281-A. - Whereas, the State Government is satisfied that factories to be established in a "Special Economic Zone", will be regularly dealing with exceptional pressure of work and that suitable exemption from the provisions of the Factories Act, 1948 (No. 63 of 1948) is required to enable them to deal with such pressure of work:Now, therefore, in exercise of the powers conferred by sub-section (2) of Section 65 of the Factories Act, 1948 (No. 63 of 1948), the State Government hereby exempts all the adult workers in all Factories to be established in such "Special Economic Zone" from the provisions of Sections 51, 52, 54 & 56 of the said Act, subject to the conditions specified in sub-section (3) of Section 65 of the said Act.Explanation.- "Special Economic Zone" means all area notified as a "Special Economic Zone" by the Government of India, Ministry of Commerce and Industry.Section 85[Notification No. F. 3(104) Ind (C)I 60. dated 24.2.1960: Published in Rajasthan Rajpatra Part I(b). dated 5.1.61, p. 491].- In exercise of the powers conferred by sub-section (1) of Section 85 of the Factories Act. 1948 (63 of 1948). and in supersession of notification No. F. 19 (5)/Lab/54, dated the 18th October, 1955, the Government of Rajasthan hereby declares that all the provisions of the said Act, except the provisions of the sections specifically mentioned below against each categories shall apply to the categories of places specified hereunder where a manufacturing process is being carried on with the aid of power or is so ordinarily carried on notwithstanding that-
(1)the number of persons employed therein is less than ten, if working with the aid of power, or
(2)the persons working therein are not employed by the owner thereof but are working with the permission of or under agreement with such owner
  Categories of places Provisions of the Factories Act 1948 whichshall not apply to them
(a) All places where the process of Cotton Ginning is carried onor ordinarily carried on. Sections 15, 46, 47, 48 & 49 of the Act inirrespect of the all workers.
(b) All places where saw machines and other wood working machinesused or ordinarily used. -do-
(c) All places where any of the following process is carried on orordinarily carried on by way of trade or purpose of gain.(i)Composing types for printing.(ii) Printing by letterpress.(iii) Lithography.(v) Other similar work. Sections 15, 46, 47 & 49 of the Act5 in respectof the all workers.
[Notification No. F. 1(157) L&E/75, dated 27.1.1976: Published in Rajasthan Gazette Part IV-C. dated 5.2.76, p. 499]. S.O. 675. - In exercise of the powers conferred by sub-section (1) of Section 85 of the Factories Act, 1948 (LXIII of 1948) and in supersession of Notification No. F. 1(75) L & E/75, dated 24.2.75 published in Rajasthan Gazette Part 4(II) dated 6.3.75, the Government of Rajasthan hereby declares that all the provisions of the said Act, except the provisions of sections specifically mentioned below against each category shall apply to the places specified hereunder where a manufacturing process is being carried on with or without the aid of power, or is so ordinarily carried on notwithstanding that the persons working therein are not employed by the owner thereof but are working with the permission of or under agreement with such owner:Provided that the manufacturing process is not being carried on by the owner with the aid of his family members.
S. No. Categories of places Provisions of the Factories Act. 1948 whichshall not apply to them
1. All places where the Process of Dying, Bleaching, finishingand Printing of clothes. Sections 13, 14, 15, 19, 20, 46, 47, 48 & 49 of the Act. inrespect of all workers.
[Notification No. F. 4(1) Shram/83, dated 5.6.1984: Published in Rajasthan Gazette Extraordinary Part IV-C(I), dated 14.6.84, p. 47] S.O. 62. - In exercise of the powers conferred by sub-Section (1) of the Section 85 of the Factories Act. 1948 (Central Act LXIII of 1948) and in supersession of Notification No. F. 1(75) L&E/74. dated 24.2.75 published in Rajasthan Gazette, Part 4 (Kh), dated 6-3-75, the State Government hereby declares that all the provisions of the said Act, except the provisions of the sections specifically mentioned below in Column 3 against each category shall apply to all places in Rajasthan where any of the manufacturing process as specified hereunder in column 2 is being carried on with the aid of power or is so ordinarily carried on. notwithstanding that:-
(i)the number of persons employed therein is less than ten, if working with the aid of power, or
(ii)the persons working therein are not employed by the owner thereof but are working with the permission of or under agreement with such owner:
Provided that the manufacturing process is not being carried on by the owner with the aid of his family members.
S. No. Categories of Manufacturing Process Provisions of the Factories Act Which shallnot apply to them
1. Where the process of Cotton Ginnings carried on. Sections 13, 14, 15, 19, 20, 46, 47, 48 & 49 of theFactories Act, 1948 and rule 3 of the Rajasthan Factories Rules,1951 made under Section 6 of the Act in respect of all workers.
2. Where a saw machine & other wood working machine is used -do-
3. Where power loom is used for weaving cloth -do
4. Where oil seeds are crushed to extract oil by kohlu orexpeller. -do-
5. Where any of the following process is carried on:—(i)type foundries where lead is used.(ii) Composing types forprinting(iii) Printing by letter press(iv)Lithography(v) Photogravure  
[Notification No. F. 4(10) Lab./88, dated 29.11.1988; Published in Rajasthan Gazette Extraordinary Part IV-C(II), dated 30.11.88, p. 353]. S.O. 188. - ln exercise of the powers conferred by the sub-section (1) of Section 85 of the Factories Act, 1948 (Central Act LXIII of 1948), the State Government hereby makes the following amendment in this department Notification No. F. 4(1) Shram/83, dated 5th June, 1984 published in Rajasthan Gazette Part 4(C)(II) dated 14th June, 1984 namely:-AmendmentIn the said notification the existing S. No.5 and entries thereto shall be deleted.[Notification No. F. 4(1) Lab./85, dated 21.2.1986]. - In exercise of the powers conferred by sub-section (1) of Section 85 of the Factories Act, 1948 (Central Act LXIII of 1948), the State Government hereby declares that all the provisions of the said Act, except the provisions of the sections specifically mentioned below in column 3 against each category shall apply to all places in Rajasthan where any of the manufacturing process as specified hereunder in column 2 is being carried on with the aid of power or is so ordinarily carried on, notwithstanding that:-
(i)The number of persons employed therein is less then ten, if working with the aid of power, or
(ii)The persons working therein are not employed by the owner thereof but are working with the permission of or under agreement with such owner:
Provided that the manufacturing process is not being carried on by the owner with the aid of his family members:-
S. No. Categories of manufacturing process Provisions of the Factories Act which shallnot apply to them
1. Where the process of cutting/ polishing/ dressing/sewing/grinding/ edge cutting/crushing etc. of stones exceptprecious & semi precious stone is carried on. Sections 13, 15 & 19 of the Factories Ad 1948and Rule of the Rajasthan Factories Rules, 1951 made underSection 6 of the Act in respect of all workers.
2. Where the process of manufacture of chemicals andprocess incidental thereto as covered under schedules prescribedunder Rule 100 of the Rajasthan Factories Rules, 1951 is carriedon. Nil
3. Where the process of manufacture of bangles andother article from cinematograph film and toxic & inflammablesolvents is carried on. Nil
4. Where the process of compression of oxygen andhydrogen produced by the electrolysis of water is carried on. Nil
5. Where the process of manufacture or manipulation ofcarcinogenic dye intermediates is carried on. Nil
6. Where the process of manufacture handling and useof Banzene is carried on. Nil
7. Where the carbondie sulphide is generated.condensed. refined and stored. Nil
8. Where the process of manufacture and manipulationof dangerous. pesticides is carried on. Nil
[Notification No. F. 14(7) L & E186, dated 25.2.1986; Published in Rajasthan Gazette Extraordinary Part IV(Ga)(II), dated 25.2.86, p. 410]. S.O. 200. - In exercise of the powers conferred by sub-section (1) of the Section 85 of Factories Act, 1948 (Central Act LXIII of 1948), the State Government hereby declares that all the provisions of the said Act, except the provisions of the sections specifically mentioned below in column 3 against each category shall apply to all places in Rajasthan where any of the manufacturing process as specified hereunder in column 2 is being carried on with the aid of power or is so ordinarily carried on not withstanding that:-
(i)The number of persons employed therein is less than ten, if working with the aid of power, or
(ii)The persons working therein are not employed by the owner thereof but are working with the permission of or under agreement with such owner:
Provided that the manufacturing process is not being carried on by the owner with the aid of his family members
S. No. Categories of manufacturing Process Provisions of the Factories Act which shallnot apply to them
1 Where the process of preserving and Storing of any article incold storage is carried on. Section 15, 19 of the Factories Act. 1948 and rules madethereunder.
2 Where ammonia, chlorine and other toxic gases are used in theprocess is carried on. -do-
[Notification No. F. 14(7) L & E. 186, dated 9.6.1994; Published in Rajasthan Gazette Extraordinary Part IV(Ga)(II), dated 13.6.94, p. 83]. S.O. 67. - In exercise of the powers conferred by sub-section (1) of section 85 of the Factories Act, 1948 (Central Act LXIII of 1948) and in supersession of all previous notifications issued in this behalf, the State Government hereby declares that all the provisions of the said Act, except the provisions of the sections specifically mentioned below in column against each category, shall apply to all places in Rajasthan where any of the manufacturing process as specified hereunder in column 2 is being carried on with the aid of power or is so ordinarily carried on notwithstanding that:-
(i)The number of persons employed therein is less than ten, if working with the aid of power, or
(ii)The persons working therein are not employed by the owner thereof but are' working with the permission of or under agreement with such owner:
Provided that the manufacturing process is not being carried on by the owner only with the aid of his family:-
S. No. Categories of manufacturing processes Provisions of the Factories Act which shallnot apply to them
1 2 3
1 Where the process of preserving and storing of any article incold storage is carried on. Sections 13, 15 & 19 of the Factories Act 1948 and rule 3of Rajasthan Factories Rules, 1951 made under section 6 of theAct in respect of all workers.
2 Where a Saw Machine and other wood working machine is used Sections 13, 15 & 19 of the Factories Act. 1948 and rule 3of Rajasthan Factories Rules. 1951 made under section 6 of theAct in respect of all workers.
3 (a) Where the process of manufacturing of Chemicals andprocess incidental thereto as covered under Schedule-X (exceptmanipulation) prescribed under Rule 100 of the RajasthanFactories Rules, 1951 is carried on. Nil
4 (b) Where ammonia, chlorine and other toxic gases are used inthe process.  
[Notification No. F. 14(7) L&E 186, dated 23.2.1996: Published in Rajasthan Gazette Extraordinary, Part IV-C(II), dated 26.2.96. p. 445]. S.O. 252. - In exercise of the powers conferred by sub-section (1) of Section 85 of the Factories Act, 1948 (Central Act LXIII of 1948) the State Government hereby declares that all the provisions of the said Act shall apply to all places in Rajasthan where the manufacturing process of Asbestos or its ancillary products as specified hereunder in column 2 is being carried on with or without the aid of power or is so ordinarily carried notwithstanding that

1. the number of persons employed therein is less than ten, if working with the aid of power and less than twenty if working without the aid of power, or

2. the persons working therein are not employed by the owner thereof but are working with the permission of, or under agreement with, such owner:

Provided that the manufacturing process is not being carried on by the owner with the aid of his family members.
S. No. Category of manufacturing process
1 Handling and processing of Asbestos, manufacture of anyarticles of Asbestos. and any other process of manufacture orotherwise in which asbestos is used in any form.
Section 85[Notification No. F.3(1) Legal/F&B 12003, dated July 21, 2003, Jaipur. Published in Rajasthan Gazette Extraordinary Part 4(Gha), dated 24.7.2003]. S.O. 166. - In exercise of the powers conferred by sub-section (1) of Section 85 of the Factories Act, 1948 (Central Act LXIII of 1948), the State Government hereby declares that all the provisions of the said Act shall apply to all places in Rajasthan where manufacturing process as specified hereunder in column-2 is being carried on with the aid of power or is so ordinarily carried on notwithstanding that:

1. The number of persons employed therein is less than ten, if working with the aid of power, or

2. The persons working therein are not employed by the owner thereof but are working with the permission of, or under agreement with, such owner:

Provided that the manufacturing process is not being carried on by the owner with the aid of his family.
S. No. Category of manufacturing process
(1) (2)
1. All places where kier is used in the process of fabrics oryarn washing.
2. All places where crushing and grinding of[quartz] [Substituted for the word 'quartz' vide Notification F3(1) legal/F&B/2003 dated 22.10.2003.]is carriedon.
[Notification No. F.3(1) Legal I F&B I 200414392-95, dated 27.7.2004, Jaipur. Published in Rajasthan Gazette Extraordinary Part 4(Gha), dated 29.7.2004]. S.O. 132. - In exercise of the powers conferred by sub-section (1) of Section 85 of the Factories Act, 1948 (Central Act LXIII of 1948), the State Government hereby declares that all the provisions of the said Act shall apply to all places in Rajasthan where manufacturing process as specified hereunder in column-2 is being carried on with the aid of power or is so ordinarily carried on, notwithstanding that:

1. The number of persons employed therein is less than ten, if working with the aid of power, or

2. The persons working therein are not employed by the owner thereof but are working with the permission of, or under agreement with such owner:

Provided that the manufacturing process is not being carried on by the owner with the aid of his family-
S. No. Category of manufacturing process
(1) (2)
1 all places having a licenced capacity from the ExplosiveDeptt. Govt., of India of 10 tonnes or more for storage of LPG(Liquefied Petroleum Gas) and carrying on the followingactivities:—(i) Bottling of LPG, or(ii) LPG is usedin the manufacturing process.
Section 86[Notification No. F. 15(4) Lab. /52. dated 8.6.1955].- In exercise of the powers conferred by Section 86 of the Factories Act, the Government of Rajasthan is pleased to exempt the M.B.M. Engineering College WorkShop, Jodhpur and the Birla Engineering College Workshop, Pilani from all the provisions except those of Sections 6, 7, 51, 52, 53, 54, 55 and 59 of the aforesaid Act, on the condition that the workshop shall be maintained exclusively for the purposes of education and training.No fees shall be charged for registration and licensing of the aforesaid workshops under rule 5 of the Rajasthan Factories Rules, 1951.[Notification No. F. 1(5)(8) L & E 67, dated 8.10.1975: Published in Rajasthan Gazette Part IV-C, dated 16.10.75. p. 369]., S.O. 523. - In exercise of the powers conferred by Section 86 of the Factories Act 1948 (Central Act No. 63 of 1948) the State Government is hereby exempts the Pilot Milk Supply Scheme, Udaipur from the provisions of the said Act.Rule 29[Notification No. F. 15(4) Lab. 152. dated 8-2-1955]- In exercise of the powers conferred by sub-rule (1) of Rule 29 of the Rajasthan Factories Rules, 1951, the Government of Rajasthan is hereby pleased to order that provisions of Rules 29 to 33 of the said Rules shall come into force in respect of factories of the nature described under sub-rule (1) of Rule 29 of the said Rules, situated in dark localities or carrying on manufacturing operations on cloudy days, with effect from the expiry of six months from the publication of this notification in the Rajasthan Gazette.Rule 53[Notification No. F. 15(4) Lab. 152. dated 8-2-1955].- In exercise of the powers conferred by sub-rule (2) of rule 53 of the Rajasthan Factories Rules, 1951, the Government of Rajasthan is hereby pleased to order that rule 53 of the said rules shall come into force in respect of the factories described below on the dates given below:
Description of Factories Date of commencement of rule 53
Factories where machines mentioned in the Schedules I & IIto rule 53 of the Rajasthan Factories Rules 1951 are in use. Six month from the publication of this notification in theRajasthan Gazette.
Factories where machines mentioned in Schedules III & IVto rule 53 of the Rajasthan Factories Rules. 1951 are in use. Seven months from the publication of this notification in theRajasthan Gazette.
Rule 57-A[Notification No. 4(4) Shram/78. dated 17.7.1979: Published in Rajasthan Gazette Part IV-C. dated 2.8.79. p. 144]. S.O. 179. - Whereas, in the opinion of the State Government compliance with the requirements of the provisions contained in sub-rule (5) of rule 57-A of the Rajasthan Factories Rules, 1951 is impracticable in respect of the overhead travelling cranes, which were installed before the date of this notification in the M/s. Multimetals Ltd., Kota.Now, therefore, in exercise of the powers conferred by sub-rule (10) of rule 57-A of the Rajasthan Factories Rules, 1951, the State Government hereby exempts the said M/s. Multimetals Ltd., Kota from complying with the requirements of the provisions of sub-rule (5) of rule 57-A of the said Rules in respect of overhead travelling cranes installed by it before the date of this notification subject to the following conditions, namely:

1. No worker or person other than crane driver shall be allowed to go on the crane track as long as crane electric supply line is alive. The electric disconnections shall be such as to ensure that connections will not be connected as long as persons other than the crane driver are on the crane track or on the crane itself for repairs or otherwise.

2. That the approach to the crane track shall be so fenced that no person other than those authorised by the departmental foreman can go on the crane, track.

[Notification No. F. 8 Lab./80, dated 12.8.1980; Published in Rajasthan Gazette Part IV-C, dated 4.9.80. p. 282] S.O. 315. - Whereas, in the opinion of the State Government compliance with the requirements of the provisions contained in sub-rule (5) of rule 57-A of the Rajasthan Factories Rules, 1951 is impracticable in respect of the overhead travelling cranes, which were installed before the date of this notification in the M/s. J.K. Staple & Tows, Kota.Now, therefore, in exercise of the powers conferred by sub-rule (10) of rule 57 -A of the Rajasthan Factories Rules, 1951, the State Government hereby exempts the said M/s. J.K. Staple & Tows, Kota from complying with the requirements .of the provisions of sub-rule (5) of rule 57 -A of the said Rules in respect of overhead travelling cranes installed by it before the date of this notification subject to the following conditions, namely:

1. No worker or person other than crane driver shall be allowed to go on the crane track as long as crane electric supply line is alive. The electric disconnections shall be such as to ensure that connections will not be connected as long as persons other than the crane driver are on the crane track or on the crane itself for repairs or otherwise.

2. That the approach to the crane track shall be so fenced that no person other than those authorised by the departmental foreman, can go on the crane track.

3. A portable ladder of sufficient height with foot rest shall be provided in order to enable a crane driver or a maintenance man to reach on the crane track for the maintenance of the crane track.

[Notification No. F. 4(7) Shram/82, dated 22.1.1983: Published in Rajasthan Gazette Part V(D), dated 3.2.83. p. 299].- Whereas in the opinion of the State Government compliance with the requirements of the provisions contained in rule 57-A of the Rajasthan Factories Rules, 1951, is not necessary in respect of the overhead travelling cranes of M/s. Mahavir Aluminium Limited, Bhiwari (Raj.).Now, therefore, in exercise of the power conferred by sub-rule (10) of rule 57-A of the Rajasthan Factories Rules, 1951, the State Government hereby exempts the overhead travelling cranes M/s. Mahavir Alumihium Limited, Bhiwari (Raj.) from the operation of the provisions of sub-rule (5) of the said rules subject to the following conditions namely:

1. That the crane should be operated from the floor by the push button and no person will be allowed to go on the crane track.

2. That the approach to the crane track shall be so fenced so that button and no person will be allowed to go on the crane track.

3. A portable ladder of sufficient height with foot rest shall be provided in order to enable the maintenance staff to reach on the crane track for the maintenance of the crane track.

[Notification No. F. 4(3) Shram/82. dated 7.5.1984, Published in Rajasthan Gazette Extraordinary Part IV-C(I), dated 10.5.84. p. 43]. S.O. 25. - Whereas in the opinion of the State Government compliance with the requirements of the provisions contained in rule 57-A of the Rajasthan Factories Rules, 1951 is not necessary in respect of the overhead travelling cranes of M/s. Alcobex Metals (P) Ltd., Jodhpur.Now therefore, in exercise of the powers conferred by sub-rule (10) of rule 57-A of the Rajasthan Factories Rules, 1951, the State Government hereby exempts the overhead travelling cranes of M/s. Alcobex Metals (P) Ltd., Jodhpur from the operation of the provisions of sub-rule (5) of the said rules subject to the following conditions, namely:

1. That the crane should be operated from the floor by the push button and no unauthorised person will be allowed to go on the crane track.

2. No person shall be allowed to go on the crane track unless the electricity supply lines supplying power to these cranes are effectively disconnected and the electric disconnection will not be connected as long as such persons are on the crane track or on the crane itself for any maintenance work or otherwise.

3. That the approach to the crane track shall be so fenced so that no unauthorised person is able to go on the crane track.

4. A portable ladder of sufficient height with foot rest shall be provided in order to enable the maintenance staff to reach on the crane track for the maintenance of the crane track.

[Notification No. F. 4(2) Shram/84, dated 7.5.1984: Published in Rajasthan Gazette Extraordinary Part IV(C)(1). dated 10.5.84. p.447. S.O. 26. - Whereas in the opinion of the State Government compliance with the requirements of the provisions contained in rule 57-A of the Rajasthan Factories Rules, 1951, is not necessary in respect of the overhead travelling cranes of Western Railway Workshop. Jodhpur. Now therefore in exercise of the powers conferred by sub-rule (10) of rule 57-A of the Rajasthan Factories Rules, 1951, the State Government hereby exempts the overhead travelling cranes of Western Railway Workshop, Jodhpur from the operation of the provisions of sub-rule (5) of the said rules, subject to the following conditions, namely:

1. That the crane should be operated from the floor by the push button and no unauthorised person will be allowed to go on the crane track.

2. No person shall be allowed to go on the crane track unless the electricity supply lines supplying power to these cranes are effectively disconnected and the electric disconnection will not be connected as long as such persons are on the crane track or on the crane itself for any maintenance work or otherwise.

3. That the approach to the crane track shall be so fenced so that no unauthorised person is able to go on the crane track.

4. A portable ladder of sufficient height with foot rest shall be provided in order to enable the maintenance staff to reach on the crane track for the maintenance of the crane track.

[Notification No. F. 4(6) Shram/84, dated 14.9.1984: Published in Rajasthan Gazette Extraordinary Part IV-C(II), dated 15.9.84. p. 179]. S.O. 94. - Whereas in the opinion of the State Government compliance with the requirements of the provisions contained in rule 57-A of the Rajasthan Factories Rules, 1951 is not necessary in respect of the overhead travelling cranes of M/s Swastik Castings Private Ltd., B-229. Road No. 9. Vishwakarma Industrial Area. Jodhpur.Now therefore. in exercise of the powers conferred by sub-rule (10) of rule 57-A of the Rajasthan Factories Rules, 1951, the State Government hereby exempts the overhead travelling cranes of M/s. Swastik Castings Private Ltd., B-229. Road No. 9. Vishwakarma Industrial Area, Jodhpur from the operation of the provisions of sub-rule (5) of Rule 57-A of the said rules. subject to the following conditions. namely:-

1. No worker or person other than crane driver shall be allowed to work on the crane track as long as crane electric supply line is live. The electric disconnections shall be such as to ensure that connection will not be connected as long as persons other than the crane driver are on the crane itself for repairs or otherwise.

2. That the approach to the crane track shall be so fenced that no person other than those authorised by the department foreman can go on the crane track.

3. A portable ladder of sufficient height with foot rest shall be provided in order to enable a crane driver or a maintenance-man to reach on the crane track for the maintenance of the crane track.

Rules 69-75Notification No.F. 4(9) Shram/82G.S.R. 88 dated 30.10.198. - In pursuance of Rule 69 of the Rajasthan Factories Rules, 1951 and in supersession of all the previous notifications issued in this behalf by the Government, the State Government hereby directs that rules 69 to 75 of the said rules shall apply to the factories specified in the schedule appended hereto, with effect from the date of publication of this notification in Rajasthan Rajpatra.

Schedule 6

Factories
S. No. RJ/No. Name of the factory Employment according to licence
1. 2 3 4
1. 277 Maharaja Shri Ummaid Mills, Pali 4000
2. 156 Jagatjeet Cotton Textile Ltd., Sriganganagar 2400
3. 319 Shri Gan:ana:ar Sugar Mills, Sriganganagar 1500
4. 25 The Associated Cement Co., Lakheri, Bundi 2000
5. 2890 Keshorai Patan Sahakari Sugar Factory, Bundi 650
6. 585 Sudershan Textile, Kota 1500
7. 1030 Wagon Repari Workshop, Kota 2896
8. 1261 J.K. Synthetics Ltd. Kota 5000
9. 1464 Shri Ram Vinyal & Chemicals, Kota 3000
10. 1736 Oriental Power Cables, Kota 1000
11. 1941 Shri Ram Rayons, Kota 2020
12. 2190 Instrumentation Ltd. Kota 3000
13. 2385 Stone Polishing Factory Associated Stone Ind. Kudaila, Kota 1330
14. 2586 Shri Ram Fertilisers & Chemicals, Kota 2000
15. 3300 J.K Staples & Toys, Kota 1000
16. 3392 J.K. Tyre Cord, Kota 1000
17. 7425 J.K Acrilyic Kota 1000
18. 10338 Kota Thermal Power Station R.S.E.B. Sakhtpura, Kota 865
19. 171 The Mewar Sugar Mills, Bhupalsagar, Chitorgarh 750
20. 2223 Birla Cement Works, Chittorgarh 1500
21. 4337 J.K Cement Works, Nimbhahera, Chittorgarh 1500
22. 11 Jaipur Udyog Ltd., Sawaimadhopur 3000
23. 9320 Jaipur Polyspin Ltd., Reengus, Sikar Locomotive Workshop, W.Rly. Ajmer 1000
24. 488 Locomotive Workshops, W. Rly. Ajmer 4045
25. 489 Carriage & Wagon Workshop W. Rly. Ajmer 4355
26. 503 Edward Mills Ltd., Beawar, Ajmer 5000
27. 504 Krishna Mills Ltd., Beawar, Ajmer 2000
28. 505 Mahalaxmi Mills, NTC., Beawar, Ajmer 1500
29. 516 Vijay Cotton Mills, NTC, Vijayanagar, Ajmer 650
30. 2942 Machine Tools Corporation, HMT, Ajmer 1500
31. 4672 Central Workshop, RSRTC, Ajmer 916
32. 203 N. Rly. Workshop, Jodhpur 3400
33. 2030 Alcobex Metal Corpn., Ltd., Jodhpur 750
34. 9892 Derby Textile Ltd., Jodhpur 1500
35. 3645 Wolkem Pvt. Ltd., Sirohi 600
36. 9502 Triupati Fibres & Industries Aburoad, Sirohi 1500
37. 10642 Laxmi Cement A Division of Straw Products, Aburoad, Sirohi 4500
38. 3170 Hindustan Copper Ltd., Fertiliser Division Khetri 2400
39. 6719 Banswara Syntex Ltd., Banswara 750
40. 262 Loco Carriage & Wagon workshop Bikaner 2000
41. 139 Mewar Textile Miles Ltd., Bhilwara 2256
42. 1225 Bhilwara Spinners, Bhilwara 2000
43. 3676 Rajasthan Co-operative Spinning Mills, Gulabpura, Bhilwara 2000
44. 3978 Rajasthan Spinning & Weaving Khadigram Bhilwara 1500
45. 4429 Modern Woolen Pvt. Ltd., Bhilwara 550
46. 9371 Modern Thread India Ltd., Raila Bhilwara 1000
47. 10036 Super Syncotex Ltd., Bhilwara 1000
48. 11621 Gangapur Co-operative Spinning Mills, Gangapur, Bhilwara 1000
49. 4404 Kelvinator India Ltd., Alwar 1000
50. 6087 Eicher Good Earth Ltd., Alwar 650
51. 6698 Modern Syntex, Desula, Alwar 1500
52. 7843 Jaipur Syntex Ltd., Behror, Alwar 750
53. 9051 Orient Syntex, Bhiwadi, Alwar 1500
54. 10001 Sarraf Syntex Ltd. Alwar 600
55. 682 Central Indian Machinery Mfg, Co. Bharatpur 3000
56. 2132 Ammunation Depot, Bharatpur 750
57. 3391 General Engineering works, Bharatpur 950
58. 394 Government Press, Jaipur 588
59. 369 Sambhar Salts Ltd., Sambherlake, Jaipur 1076
60. 2094 Poddar Spinning Mills Ltd., Jaipur 567
61. 22 National Engineering Industries, Jaipur 2304
62. 23 Jaipur Metal & Electrical, Jaipur 1000
63. 2054 Kamani Engineering Corporation (K.E.C. International), Jaipur 1159
64. 1173 Udaipur Cotton Mills, Udaipur 750
65. 7339 Relience Chemetex Indsutries, Udaipur 1000
66. 5274 K.K. Industries, Kankroli, Udaipur 1500
67. 3006 Udaipur Cement Works, Udaipur 700
68. 2286 Zinc Smelter Dabari, Udaipur 2000
69. 9942 Shurti Synthetics Ltd., Udaipur 700
70. 8731 Raj. Syntex Ltd., Doongarpur 1000
71. 1556 Rajasthan Textile Mills, Bhawanimandi 1757
Notification No. F. 4(9) Shram/82S.O. 308 dated 15.2.1988. In pursuance of Rule 69 of the Rajasthan Factories Rules, 1951, the State Government hereby directs that rules 69 to 75 of the said rules shall apply to the Factories specified in the schedule appended hereto, with effect from the date of publication of this notification in Rajasthan Rajpatra.

Schedule 7

Factories
S. No. RJ/No. Name of the factory Employment according to licence
1 2 3 4
72. 490 Western Railway Ticket Ptg. Press. Ajmer 244
73. 491 Electrical Engineering Workshop, Ajmer 340
74. 461 Aditya Mills Ltd., Kishangarh 1800
75. 11721 JK. White Cement Works, Gotan, Distt. Pali 350
76. 6601 Bhilwara Processors Ltd., Bhilwara 750
77. 8464 Sunil Textiles, Bhilwara 450
78. 10216 Raj. Processors India Ltd., Bhilwara 500
79. 2117 Multimetals Ltd., Kota 500
80. 7997 Mangalam Cement, Kota 750
81. 9293 Associated Stone Industries, Jhalawar Road, Jhalawar 500
82. 1252 Pesticides India, Udaipur 500
83. 8824 Siddha Synthetics Ltd., Rishabdev Distt. Udaipur 700
84. 9869 Charbhuja Sugar Works, Kankroli, Distt. Udaipur 400
85. 10129 Perfect Thread Mills Ltd., Udaipur 500
86. 10446 Technowel Foundry P. Ltd. Udaipur 500
87. 10896 JK Industries, Udaipur 750
88. 4179 Khetri Copper Complex, Fertilisers Div. Khetrinagar, Distt.Jhunjhunu 450
89. 11167 JK Industries, Kankroli, Udaipur 500
90. 4888 The Ganganagar Sugar Mills Highteck Glass Division, Dholpur 456
91. 1709 Perfect Sanitary Pipes, Bharatpur 350
92. 5 Man Industrial Corpn., Jaipur 500
93. 337 Powerhouse, Jaipur Old Nala Power House Workshop, Jaipur 729
94. 2169 Rajasthan Rope Works, Naraina 400
95. 7069 Pratap Raj. Special Steels Ltd., Jaipur 500
96. 9269 Jaipur Dairy, Jaipur 300
97. 418 Government Press, Jodhpur 278
98. 12425 Modhern Insulators Ltd. Abu Road, Distt. Sirohi 500
99. 56335 Sunil Synchem Ltd., Alwar 500
100. 6092 Rathi Alloys & Steel Ltd., Alwar 500
101. 8735 Modern Suiting Ltd., Alwar 500
102. 8898 Mud Steel P. Ltd. Bhiwadi, Distt. Alwar 500
103. 9202 Bansi Lal Paper Mills, Bhiwadi 500
104. 9987 Modi Alkalies & Chemicals Ltd., Alwar 500
105. 10791 Eichers Tractors Ltd., Alwar 500
106. 10795 Toto Bubble India Ltd., Bhiwadi, Distt. Alwar 500
107. 10932 Ganganagar Sahkari Spinning Ltd., Hanumangarh, Distt. SriGanganagar 1450
108. 2637 Rana Pratap Sagar Hydel Power Station, Chitbergarh 499
109. 13006 Gopal Synthetic, Kota 1000
[Published in Rajasthan Gazette 4 (Ga) (II) - Dated 31.3.88 Page 273.][Notification No. F.4(9) Shram/82, dated 14.9.2000, Jaipur. Published In Rajasthan Gazette Extraordinary Part 4(Gha), dated 16-2.2001]S.O. 355. - In exercise of the powers conferred by sub-section (1) of Section 46 of the Factories Act, 1948 (Act LXIII of 1948) and in continuation to notification No. F.4(9) Shram/82 dated 30-10.1986 and 15.2.1988 respectively the State Government hereby directs that rule 69 to 75 of the said rules shall apply to the following factories wherein more than 250 workers are ordinarily employed as specified in the Schedule appended here to with effect from the date of its publication in the Official Gazetted.

Schedule 8

S No. Reg. No. Name Distt.
1. 2 3 4
110. 110 Udaipur Distillery Co. Ltd. Udaipur
111. 2269 Jaipur Glass & Potteries Ltd. Jaipur
112. 3670 Dalmia Industries Ltd. Bharatpur
113. 3954 Raghuvar (India) Ltd. Jaipur
114. 4448 Bhilwara Woollen Mills Bhilwara
115. 4766 Rajasthan Co-operative Dairy Fed. Jodhpur
116. 5103 Suraj Daimond Industries Jodhpur
117. 6933 Kendriya Sambhag Karya-Shala(RSRTC) Jodhpur
118. 7359 Auto-Life (India) Pvt. Ltd. Jaipur
119. 8487 Central Workshop (Leyland) Jaipur
120. 8493 Rajasthan Explosives and Chemicals Ltd. Dholpur
121. 8608 Orient Abrasive Ltd. (Grinding Wheel Div.) Alwar-Bhiwadi
122. 8907 National Engineering Ind. Ltd. Tonk-Niwai
123. 9031 Crown Ceramics Ltd. Alwar
124. 9047 Lakhani Shoe Company Ltd. Alwar-Bhiwadi
125. 9299 Banswara Fabrics Ltd. Banswara
126. 9509 Mahaveer Aluminium Ltd. Alwar-Bhiwadi
127. 9700 P.G. Foils Ltd. Pali
128. 10018 Lustre Tiles Ltd. Alwar-Bhiwadi
129. 10213 R.S. Industries (Rolling Mill) Ltd. Jaipur
130. 10334 Udaipur Phosphates & Fertilisers Ltd. Udaipur
131. 10755 Samtel (India) Ltd. Alwar-Bhiwadi
132. 10938 Cimmco Ltd. (Heavy Eng. Division) Bharatpur
133. 11378 Unipatch Rubber Ltd. Alwar-Bhiwadi
134. 11579 Saraf Textiles Industries Ltd. Jaipur
135. 11719 Parasrampuria Synthetics Ltd. Alwar-Bhiwadi
136. 12101 Swastik Suitings Ltd. Bhilwara
137. 12135 Sapphire (India) Pvt. Ltd. Alwar-Bhiwadi
138. 12264 Punsumi India Ltd. Alwar-Bhiwadi
139. 12445 Rajasthan XLO Midland Ltd. Alwar
140. 12634 Sangam Processors (Bhilwara) Ltd. Bhilwara
141. 12653 Shree Cement Ltd. Ajmer
142. 12775 Bhilwara Synthetics Ltd. Bhilwara
143. 13099 Rajasthan Petro Synthetics Ltd. Udaipur
144. 13170 Chittor Cement Works Chittorgarh
145. 13306 Vhel Industries Ltd. Alwar-Bhiwadi
146. 13313 Shree Ram Cement Works Kota
147. 13620 Kansara Bearing Pvt.Ltd. Jodhpur
148. 13959 Sumer Marbles & Granites Pvt. Ld. Udaipur
149. 14000 Hi-Tech Gears Ltd. Alwar-Bhiwadi
150. 14009 Rajasthan Polyester Ltd. Alwar-Bhiwadi
151. 14274 Indian Rayon & Industries Ltd. Jodhpur
152. 14388 Tilam Sangh Rajasthan Kota Project Kota
153. 14681 New J.K. Cement Works Chittorgarh
154. 14926 S.R.F. Ltd. Alwar-Bhiwadi
155. 15475 Nilion Nirman Ltd. Makrana (Nagaur)
156. 15796 BSL Ltd. (Worsted Spinning Unit-2) Bhilwara
157. 15966 National Thermal Power Corp. Ltd. Kota
158. 16476 Rajasthan Spinning & Weaving Mills Ltd. Banswara
170. 6715 Karal Engineering Corporation Chittorgarh
160. 16873 Falcon Gulf Ceramic Ltd. Alwar
161. 17425 Chanderia Lead Zinc Smelter Chittorgarh
162. 17897 Mumal Marbles Ltd. Udaipur
163. 18038 Maharaja International Ltd. Alwar
164. 18227 Sriganganagar Co-operative Cotton Company Sriganganagar
165. 18848 Shri Shyam Filaments Ltd. Jaipur
166. 18997 Forever Diamonds Pvt. Ltd. Jodhpur
167. 19554 Vanasthali Textile Industries Alwar
168. 19700 Neer Shree Cement Kota
169. 20142 Samcor Glass Ltd. Baran
170. 20166 Govind Rubber Ltd. Alwar-Bhiwadi
171. 20207 Chambal Fertilizers & Chemicals Ltd. Kota
172. 20387 Raj Solvex Ltd. Alwar
173. 20604 Rajasthan Polymers & Resins Ltd. Sirohi
174. 20623 Secure Meters Ltd. Udaipur
175. 20886 Ranisagar Cement Co. Ltd. Ajmer
176. 20895 Rajasthan Spinning & Weaving Mills Ltd. Bhilwara
177. 20932 Suzuki Processors (A Unit of Suzuki) Bhilwara
178. 20969 Harvst Gold Foods India Pvt. Ltd. Alwar-Bhiwadi
179. 20994 Arhani Spinning Mills Alwar-Bhiwadi
180. 21078 Paras Fab. International Alwar
181. 21144 Autopal Industries Ltd. Jaipur
182. 21309 Thapar Mills Products Ltd. Alwar
183. 21394 Laxmi Cement Unit-II Sirohi
184. 21448 Aditya Cement (A Unit of Grasim India) Chittorgarh
185. 21656 Prerna Synthetics Ltd. Alwar
186. 21682 Sangam Spinners (A Unit of Sangam India Ltd.) Bhilwara
187. 21762 Slui Rajasthan Texchem Ltd. Dungarpur
188. 21822 Pam Pharmaceutical (Delhi) Ltd. Alwar-Bhiwadi
189. 21856 A.K. Spintex Ltd. Bhilwara
190. 21959 Ginni International Ltd. Alwar
191. 22154 Bhawal Synthetics (India) Ltd. Udaipur
192. 22270 J.C.T. Ltd. (Unit-II) Sriganganagar
193. 22316 Anusikha Auto-Light Ltd. Jaipur
194. 22336 Binani Cement (A Division Of Binani) Sirohi
195. 22354 Raj Cement Ajmer
196. 22550 Bhartiya Spinners Ltd. Bhilwara
197. 22771 Swatantra Bharat Mills Tonk
198. 23055 Kajaria Ceramics Ltd. Alwar-Bhiwadi
199. 23089 Wolkem India Ltd. Pali
200. 23216 Polymers Pvt. Ltd. Alwar-Bhiwadi
201. 23265 Auto-Lite (India) Ltd. Jaipur
202. 23299 Haryana Sheet Glass (Container Div.) Alwar
203. 23314 Highland House Pvt. Ltd. Jhunjhunu
Self Certificate Scheme[Notification No. F. 3(1) Legal/F&B/05/3043, dated 22.3.2006-Rajasthan Gazette Extraordinary, Part IV-C(II), dated 25.3.2006, p. 547(1).] = 2007 RSCS/II/P. 304/H. 256. S.O. No. 44. - The Governor of Rajasthan is pleased to formulate 'Self Certification Scheme' for the factories established in the State to liberalize the enforcement of the Factories Act, 1948 and to provide option of Self Certification Scheme for various returns to be submitted under the Act.

1. Introduction. - The Self Certification Scheme is being introduced to streamline the functioning of the Factories and Boilers Inspection Department for effective implementation of the Factories Act, 1948 and rules made there-under which is being implemented by the Chief Inspector of Factories & Boilers. The main provisions of the Factories Act, 1948 are related to safety, health and welfare of the workers at workplace. This Scheme aims at making the occupier conscious and truthful citizen and law abiding person willing to take care of the interest of workers by complying the provisions of the Act and to enable the Factories and Boilers Inspection Department to effectively protect the interest of the workers.

2. Objectives. - The objectives of this Self Certification Scheme is to curtail unnecessary visits of Government officials for inspection of those Factories who opt for this scheme without compromising on the provisions of safety, health and welfare of the workers as provided in the said Act and Rules.

3. Procedure. - The Scheme shall be optional and any occupier can opt this scheme. The occupier of the factory covered under this scheme shall apply for Self Certification to the concerned authority of Factories & Boilers Inspection Department, i.e., Dy. Chief Inspector/Sr. Inspector/Inspector in the prescribed Annexure-I, along with prescribed details as per Annexure-II. The occupier is also required to give an undertaking in Annexure-III attached with the scheme.

Any discrepancy in the application or enclosures shall be communicated to the applicant within 30 days from the receipt of the application in the office of the concerned authority of Factories & Boilers Inspection Department. If no discrepancy is so communicated, the applicant shall deemed to have been enrolled under the Self-Certification Scheme.

4. Filing of Return. - After being enrolled for the Self Certification Scheme, the concerned occupier shall file the Self-Certification Return in the prescribed Performa given at Annexure-IV and V. The return can be filed between 1st of April to 30th of April every year on any working day between 10.30 A.M. to 4.30 P.M.

5. Validity of Undertaking. - Factual information given in the prescribed return shall be the same as on the date of filing the return. The Undertaking to abide by all the laws as applicable to the occupier shall be valid for a period of next one year.

6. Validity of Scheme. - Once opted for the Scheme the same shall be valid for five years and the occupier shall file annual return as prescribed. After the successful compliance under the Self-Certification for five years, the occupier shall have option either to remain covered under the Self-Certification Scheme or opt out of the Scheme. The option must be exercised in written to make before the concerned authority of Factories & Boilers Inspection Department. In case the occupier successfully completes five years under the Scheme and during any inspection carried out if no violation of the Act is detected the security so deposited shall be refunded. No interest shall be payable on the security deposited.

7. Amount of Security to be Deposited. - Any occupier who opts for the Scheme shall deposit a security by way of account payee bank draft in favour of Chief Inspector of Factories & Boilers, Rajasthan, Jaipur. At the opening of this scheme, the security amount shall be Rs. 10,000 for Factories employing up to 100 workers, Rs. 20,000 for factories employing more than 100 and up to 250 workers and Rs. 50,000 for factories employing more than 250 workers.

8. Forfeiture of Security Deposit. - In case any occupier withdraws prematurely from the Scheme, i.e., before 5 years or fails to follow the terms and conditions of the Self Certification Scheme or fails to file return in time under this Scheme or fails to abide by any undertaking given by him or any violation of the Act is detected then security so deposited shall be forfeited and in case of violation of the Act, further necessary action as per the law shall be initiated and he will cease to continue under the Scheme. However, there will no bar on fresh inclusion in the Scheme if applied afresh.

9. Law for which the Scheme is Valid. - This self Certification Scheme shall be valid for the Factories Act, 1948 and rules made thereunder.

10. Whom to Apply. - Under the Self Certification Scheme, the application for inclusion under the Self Certification Scheme as per Annexure-I shall be made in duplicate addressed to the concerned authority of Factories & Boilers Inspection Department with a copy to the Chief Inspector Factories & Boilers, Rajasthan, Jaipur. Similarly, the returns in Annexure-IV and V shall also be filed in duplicate complete in all respects, of which one copy shall be sent to the concerned authority and one copy shall be sent to the Chief Inspector Factories and Boilers Rajasthan Jaipur. The returns in Annexure-IV and V need to be filed well in time as per this scheme. The date shall mean the date on which application or return is received in the office of concerned Authority/Chief Inspector of Factories & Boilers, Rajasthan, Jaipur.

Note.- The amount of security in the shape of account payee bank draft in the name of Chief Inspector of Factories & Boilers, Rajasthan, Jaipur shall be attached with the application (Annexure-I).

11. Inspection Procedure Under the Scheme. - Under the Self Certification Scheme not more than 10% of the factories so covered under the scheme shall be picked up randomly for inspection once in a year and which shall be carried out only once regarding the implementation of the Act to which this scheme applies. Once Inspected the same factory is not likely to be inspected in the same year or in next 3 years provided that no specific violation of terms, undertaking given and laws by the occupier is brought to notice. However, on specific complaints, accidents, dangerous occurrences, inspection shall be conducted only on authorization from higher Officer/District Authority or Chief Inspector who are competent to order the inspection at any time.

The inspection will be a joint inspection under all the laws which are applicable under the scheme hence it will normally be a one time inspection.The factories availing the scheme shall be free from any inspection, other than those by the team mentioned as above and in accident, dangerous occurrences or complaint cases.The factories which are not desiring to opt for the scheme will be inspected as per present system.Factory managements will have to obtain and renew the factory license whether the scheme of Self Certification is obtained or not.The copy of scheme along with all prescribed application forms and inspection procedure shall be available with all the authorities in their offices and can be obtained at a price of Rs. 100. Application shall be made in forms attached with the scheme as printed by the Chief Inspector of Factories & Boilers, Rajasthan, Jaipur.Annexure-IFromM/s...................................................................................................To,Dy.Chief/Sr./InspectorFactories and Boilers..................................Sub: Application for Registration under Self Certification Scheme under Laws being implemented by the Department as per the terms & conditions of Scheme.Sir,Reference: Government of Rajasthan Notification No ................................. dated..................regarding Self Certification Scheme of the Factories and Boilers Inspection Department.I/We have gone through the above said scheme and have understood the same. I/We wish to be covered under the said scheme. As such I/We request you to kindly issue me/us necessary approval for the same. The necessary information and other documents, as required under the Scheme, are enclosed. I/We undertake to abide by all terms and conditions of the Scheme. It is also certified that I/We am/are competent & duly authorized to make any statement or provide any information to any Central/State Government agency on behalf of this establishment.Kindly issue the necessary registration at the earliest.Yours Faithfully,Name & Address of the Occupier.........................Encls.: 1. Annexure II (List of Documents)

2. Annexure III (Undertaking/affidavit)

3. Bank Draft No.........................Date......................

Acknowledgement slipThis is to acknowledge that an application regarding Self Certification Scheme under the Factories Act, 1948 has been received by the under signed from M/s..................(full address in capital) and the same has been entered in the office receipt register at Sr. No.................dated................Any further correspondence in future in this regard may be done by stating this Sr. No.Authorized SignatoryDy. Chief Inspector/Sr. Inspector/InspectorFactories & BoilersAnnexure-II

1. Copy of the licence valid for the current year under the Factories Act, 1948.

2. Manufacturing process being carried on. Details, if any, change in manufacturing process already informed.

3. Status of Industry (SSI/MSVLSI) (attach attested copy of registration with Department of Industries).

4. List of raw materials used and final products. Details of any change.

5. Number of workers being employed.

6. Horse-power installed.

7. Date of submission of Annual Return & Half Yearly Return.

8. Date of submission of stability certificate of factory building/buildings.

Note.- In case any of the above is not being attached/provided, please give specific reasons.Annexure-IIIUndertaking(To be filled by Occupier on a non judicial stamp paper of Rs. 10)I/We......................................S/o....................................R/o.....................................and Occupier of M/s ............................ ....hereby state as under:

1. That I/We have applied for grant of coverage of unit by the name of M/s. ...............Situated at (Complete address of the unit)...........................under the Self Certification Scheme of Factories & Boilers Inspection Department, Govt. of Rajasthan as notified vide notification No.............................dated.................

2. That I/We have gone through the scheme and have fully understood the contents of the scheme and undertake to abide by the same.

3. That it is declared that I/We are complying and will continue to comply with all provisions of Factories Act, 1948 covered under this Self Certification Scheme.

4. That I/We agree to accept the penalty prescribed under law in case of violation detected in the unit under any law covered under the Scheme after filing of the return under the Scheme.

PlaceDateDeponentVerificationI/We the above named deponents do hereby further solemnly affirm that the contents given above are true to the best of my knowledge.PlaceDateDeponentCertified by Notary/Gazatted officerAnnexure-IV(Self Certification Return under Factories Act, 1948.)Return FormReturn being filed before

1.

.................................

2.

..................................

3.

..................................Assessment Year.....................

1. Name & Designation of the Applicant ..........................

2. (a) Name of the factory .........................

(b)Address (in capital letters) ........................
(c)Telephone No./Fax No ..................................

3. Reg. No. under Factories Act, 1948

...............................

4. No. & date of approval of bldg. plans of the factory.........................

5. Name & residential address of

(a)Occupier.................................
(b)Manager..................................

6. Average number of workers employed during the year

(a)Male..................................
(b)Female..................................
(c)Children..................................
(d)Total..................................

7. Nature of Industries

Hazardous/Non-hazardous (as per Sec. 2cd)

8. Manufacturing process

a. Raw material..................................b. End product..................................

9. Code of Industry..................................

10. Shift timings

GeneralA. ShiftB. ShiftC. ShiftCertificationI/We do hereby certify that the contents given above are true and correct. PlaceDateSignature(Name and stamp of organization)Acknowledgement SlipThis is to acknowledge that a return under Self-Certification Scheme under Factories Act, 1948 has been received by the undersigned from M/s........................(full address in capital) and the same has been entered in the office receipt at Sr. No................ dated ..................Any further correspondence in future in this regard may be done by stating this Sr. No.SignatureDy. Chief Inspector/Sr. Inspector/InspectorFactories & Boilers..............................Annexure-V(Information Regarding work force employed in the factory)(Give detailed information of all the workers employed in the factory in the following format and attach this annexure with the application)
Sr. No. Name of the workers Father's name Designation Pay EPF No. ESI No.
1.            
2.            
3.            
4.            
5.            
Note.-Attach a separate sheet if this is not sufficient.