(2)The Plan as referred to in sub-rule (1) shall include the following safety and security aspects, namely:-(a)assigned responsibility and organisational structure;(b)hazard identification, risk assessment and control;(c)provision of information, education and training to the work force, contractors and visitors;(d)accident reporting and investigation;.(e)emergency response planning and preparedness such as first aid, testing of emergency plan once in a year;(f)Disaster Management Plan and provision of escape routes, identifying and assessing security risk associated with the activities; evacuation plan, appropriate fire fighting controls;(g)set of process adopted by the holder of the licence to carry out authorized activities and keeping of Ammonium Nitrate secure;(h)maintenance of schedules for plant and equipment;(i)standard operating procedure;(j)competence of personnel for tasks;(k)nature of the surveillance;(l)documentation and record keeping so as to ensure accountability, identification and traceability of Ammonium Nitrate; security arrangement for storehouse, tankers containing Ammonium Nitrate melt, transport of Ammonium Nitrate by vehicles, security during transport of Ammonium Nitrate including its loading or unloading; mechanism for controlling and restricting access of unauthorized person to Ammonium Nitrate storage; assigning of responsibility for ensuring compliance with plan or task.
