Section 81AC(1)(a) in Kerala Factories Rules, 1957

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State of Kerala - Subsection

Section 81AC(1)(a) in Kerala Factories Rules, 1957

(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, including the potential for fire, explosion and reactivity;

(v)The health hazards of the hazardous substance, including signs and symptoms of exposure, and any medical conditions which are generally recognized as being aggravated by exposure to the substance;

(vi)The primary route(s) of 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 Material Safety Data Sheet, or the last change to it ; and

(xii)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.

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State of Kerala - Subsection

Section 81AC(1)(a) in Kerala Factories Rules, 1957