62CH. Collection and development and dissemination of information.
- (i) The occupier of every factory carrying on a hazardous process shall arrange to obtain or develop information in the form of Material Safety Data Sheet (MSDS) in respect of every hazardous substance or material handled in the manufacture, transportation and storage in factory. It shall be accessible upon request to a worker for reference.Material Safety Data Sheet-(a) Every such Material Safety Data Sheet shall include the following information-(i)The identity used on the label;(ii)Hazardous ingredients of the substance;(iii)Physical and chemical characteristics of the hazardous substance;(iv)The physical hazards of the hazardous substance;(v)The health hazards of the hazardous substance, including sign and symptoms of exposure, and any medical conditions which are generally recognised as being aggravated by exposure to the substance;(vi)The primary route(s) entry;(vii)The permissible limits of exposure prescribed in the second schedule under Section 41-F of the Act and in respect of a chemical not covered by the said schedule, any exposure limit used or recommended by the manufacturer, importer or occupier;(viii)Any generally applicable precautions for safe handling and use of the hazardous substance, which are known, including appropriate hygienic practices, protective measures during repairs and maintenance of contaminated equipment procedures for clean-up of spills and leaks;(ix)Any generally applicable control measures such as appropriate engineering, controls, work practices, or use of personal protective equipment;(x)Emergency and first aid procedures;(xi)The date of preparation of the Materials Safety Data Sheet, or the last change to it; and(xii)(a)The name, address and telephone number of the manufacturer importer, occupier or other responsible party preparing or distributing the Material Safety Data Sheet, who can provide additional information on the hazardous substance and appropriate emergency procedures, if necessary.(b)The occupier while obtaining or developing a Material Safety Data Sheet in respect of a hazardous substance shall ensure that the information recorded accurately reflects the scientific evidence used in making the hazard determination. If he becomes newly aware of any significant information regarding the hazardous of a substance, or ways to protect against the hazards, this new information shall be added to the Material Safety Data Sheet as soon as practicable.(c)An example of such Material Safety Data Sheet is given in the Schedule to this Rule.Labelling-(a) Every container of a hazardous; substance 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 substance.;(c)the physical and health hazards; and(d)the recommended personal protective equipment needed to work safety with the hazardous substance.(b)In case a container is required to be transported by road outside the factory premises it should in addition be labelled or marked in accordance with the requirements laid down under Rule 62-LH.
