Section 15(2) in The Manufacture, Storage And Import Of Hazardous Chemicals Rules, 1989
(2)The occupier shall take the steps required under sub-rule (1) to inform persons about an industrial activity, before that activity is commenced, except in the case of an existing industrial activity in which case the occupier shall comply with the requirements of sub-rule (1) within 90 days of coming into operation of these rules.
