Section 4 in The Orissa Factories (Control of Major Accident Hazard) Rules, 2001
4. Collection development and dissemination of information.
(1)An occupier of a factory carrying on an industrial activity or isolated storage in terms of clauses (a) and (b) of rule 3 shall arrange to obtain or develop information on hazardous chemicals in the form of a material data sheet as specified in Schedule V which shall be accessible to workers upon request for their reference.(2)The occupier while obtaining or developing a material data sheet as specified in Schedule V in respect of hazardous chemical handled by him shall ensure that the information is recorded accurately and reflects the scientific evidence used in making the hazard determination, in case, any significant information regarding the hazard of the chemical is available to the occupier later on, it shall immediately be added to the materials date sheet.(3)An occupier of a factory carrying on an industrial activity or isolated storage shall provide information on demand to show that he has-(a)identified the major accident hazards;(b)taken adequate steps to-(i)Prevent such major accidents and to limit their consequences to persons and the environment; and(ii)Provide the persons working on the site with the information, training and equipment including antidotes necessary to ensure their safety and health.(4)Every container of a hazardous chemical shall be clearly labelled or marked to identify-(a)the contents of the container;(b)the name and address of the manufacturer or importer of the hazardous chemical; and(c)the physical, chemical and toxological data of the hazardous chemical;(5)Where it is impractical to label a chemical in accordance with sub-rule (4) owing to the size of the container or the nature of the package, provision for identification shall be made for other effective means like tagging or accompanying documents.
