(1)The occupier of factory carrying on a 'hazardous process' shall supply to all workers the following information in relation to handling of hazardous materials or substances in the manufacture, transportation, storage and other processes:-(a)Requirements of Sections 41B, 41C and 41H of the Act;(b)A list of 'hazardous processes' carried on in the factory;(c)Location and availability of all Material Safety Data Sheets as per Rule 62 CH;(d)Physical and health hazards arising from the exposure to or handling of substances;(e)Measures taken by the occupier to ensure safety and control of physical and health hazards;(f)Measures to be taken by the workers to ensure safe handling, storage and transportation of hazardous substances;(g)Personal Protective Equipment required to be used by workers employed in 'hazardous process' or dangerous operations;(h)Meaning of various labels and marking used on the containers of hazardous substances as provided under Rule 62-CH:(i)Signs and symptoms likely to be manifested on exposure to hazardous substances and to whom to report;(j)Measures to be taken by the workers in case of any spillege or leakage of a hazardous substances;(k)Rule for workers vis-a-vis the emergency plan of the factory, in particular the evacuation procedures;(l)Any other information considered necessary by the occupier to ensure Safety and Health of workers.(2)The information required by sub-rule (1) shall be compiled and made known to workers individually through supply of booklets or leaflet and display of cautionary notices at the work places.(3)The booklets, leaflets and the cautionary notices displayed in the factory shall be in the language understood by the majority of the workers, and also explained to them.(4)The Chief Inspector may direct the occupier to supply further information to the workers as deemed necessary.
