Section 11(1) in Rajasthan Control of Industrial Major Accident Hazards Rules, 1991
(1)Where an occupier has made a safety report in accordance with sub-rule (1) of rule 10, he shall not make any modification to the industrial activity [or isolated storage] [Inserted by N3. G.S.R. 4, dated 16.4.2002 [18.4.2002].] to which that safety report relates which could materially affect the particulars in that report, unless he has made a further report to take account of those modifications and has sent a copy of that report to the [Inspector and the Chief Inspector at least 90 days] [Substituted by No. G.S.R. 4, dated 16.4.2002 [18.4.2002].] before making those modifications.
