Section 10(2) in Punjab Major Accident Hazard Control Rules, 1993
(2)[ After the commencement of these rules, the occupiers of both the new and the existing industrial activities or isolated storage shall arrange to carry out safety audit by a competent agency to be accredited by an accreditation board to be constituted by the Ministry of Labour, Government of India in this behalf. Further, such auditing shall be carried out as under :-(a)internally once in a year by a team of suitable plant personnel:(b)externally once in two years by a competent agency accredited in this behalf; and(c)in the year when an external audit is carried out, internal audit need not be carried out.
