Section 15 in Punjab Major Accident Hazard Control Rules, 1993
15. [ Information to be given to persons liable to be affected by major accidents. [Sections 41-B and 112] [Substituted vide Punjab Notification No. G.S.R.45/C.A. 63/48/S. 112/Amd. (I)/2002, dated 27.11.2002.]
(1)The occupier shall take appropriate steps to inform persons out-side the site who are likely to be in an area which may be affected by a major accident about, -(a)the nature of the major hazards; and(b)the safety measures and the 'Do's and Don'ts' which should be adopted in the event of a major accident.(2)The occupier shall take steps required under sub-rule (1) to inform persons about an industrial activity or isolated storage before that activity is commenced, except that in respect of an existing industrial activity of isolated storage, the occupier shall comply with the requirements of sub-rule (1) within ninety days of coming into operation of these rules.]
