73T. Review of the information furnished to workers etc.
(1)The occupier shall review once in every calendar year and modify, if necessary, the information furnished under Rule 73-N to 73-R to the workers, general public, local authority, Chief Inspector and the District Emergency Authority.(2)In the event of any change in the process of operations or methods or work or when any new substance is introduced in the process or in the event of a serious accident taking place, the information so furnished shall be reviewed and modified to the extent necessary.
