Section 5 in Punjab Major Accident Hazard Control Rules, 1993
5. Notification of major accidents.[Sections 88, 88-A and 112] [Substituted for 'Chief Inspector a report' vide Punjab Notification No. G.S.R.45/C.A. 63/48/S. 112/Amd. (I)/2002, dated 27.11.2002.]
(1)Where a major accident occurs on a site, the occupier shall forthwith notify the Inspector and the Chief Inspector of that accident, and furnish thereafter to the [Ispector and the Chief Inspector a report] relating to the accident in instalments, if necessary, in the form specified 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 Forest through the Directorate General Factory Advice Service and Labour Institutes and Ministry of Labour, Government of India. [Substituted vide Punjab Notification No. G.S.R.45/C.A. 63/48/S. 112/Amd. (I)/2002, dated 27.11.2002.](3)An occupier shall notify to the Inspector. The 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 and Forests through Directorate General Factory Advice Service and 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 needs to be rectified to avoid major accident.]
