Section 11(2) in Punjab Major Accident Hazard Control Rules, 1993
(2)Where an occupier has made a report in accordance with sub-rule (1) of rule 10 and that industrial activity is continuing, the occupier shall within a period of three years from the date of the last such report, make a further report which shall record in particular to new technical knowledge which has affected the particulars in the previous report relating to safety and hazard assessment, and shall within a period of one month or in such longer time, as the Chief Inspector may agree in writing send a copy of the report to the Chief Inspector.
