Section 7(2) in Rajasthan Control of Industrial Major Accident Hazards Rules, 1991
(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].].
