Section 4 in The Manufacture, Storage And Import Of Hazardous Chemicals Rules, 1989
4. General responsibility of the occupier during industrial activity .-(1) These rules shall apply to,-
(a)an industrial activity in which a hazardous chemical, which satisfies any of the criteria laid down in Part I of Schedule I [or listed] in column 2 of Part II of this Schedule is or may be involved; and(b)[ isolated storage of a hazardous chemical listed in Schedule 2 in a quantity equal to or more than the threshold quantity specified in column 3, thereof.] [Substituted by S.O. 57(E), dated 19.1.2000 (w.e.f. 20.1.2000). ](2)An occupier who has control of an industrial activity in terms of sub-rule (1) shall provide evidence to show that he has,-(a)identified the major accident hazards; and(b)taken adequate steps to-(i)prevent such major accidents and to limit their consequences to persons and the environment;(ii)provide to the persons working on the site with the information, training and equipment including antidotes necessary to ensure their safety.
