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State of Rajasthan - Section

Section 16 in Rajasthan Control of Industrial Major Accident Hazards Rules, 1991

16. Disclosures of information notified under these rules.

- Where for the purpose of evaluating information notified under Rule 5 or Rules 7 to 15, the Inspector or the Chief Inspector [xxx] [Deleted by No. G.S.R. 4, dated 16.4.2002 [18.4.2002].] discloses that information to some other person, that other person shall not use that information for any purpose except a purpose of the Inspector or the Chief Inspector [xxx] [Deleted by No. G.S.R. 4, dated 16.4.2002 [18.4.2002].]disclosing it, as the case may be, and before disclosing that information the Inspector or the Chief Inspector [xxx] [Deleted by No. G.S.R. 4, dated 16.4.2002 [18.4.2002].], as the case may, be shall inform that other person of his obligations under this Rule.