Section 63B(8) in The West Bengal Factories Rules, 1958
(8)The occupier shall revise the safety policy as often as may be appropriate or as may be required by the Chief Inspector, but it shall necessarily be revised under the following circumstances :(a)Whenever any expansion or modification having implications on health and safety of persons at work is made, or(b)Whenever new substances or articles are introduced in the manufacturing process having implications on health and safety of persons exposed to such substances.Rule prescribed under section 41 and 41 (G)
