Section 10(1) in Punjab Major Accident Hazard Control Rules, 1993
(1)Subject to the provisions of sub-rules (2) and (3), an occupier shall not undertake any [industrial activity or isolated storage] [Substituted for 'industrial activity' vide Punjab Notification No. G.S.R.45/C.A. 63/48/S. 112/Amd. (I)/2002, dated 27.11.2002.] to which this rule applies, unless he has prepared a safety report on that [industrial activity or isolated storage] [Substituted for 'industrial activity' vide Punjab Notification No. G.S.R.45/C.A. 63/48/S. 112/Amd. (I)/2002, dated 27.11.2002.] containing the information specified in Schedule 8 and has sent a copy of that report to the Chief Inspector at least [ninety days] [Substituted for 'three months' vide Punjab Notification No. G.S.R.45/C.A. 63/48/S. 112/Amd. (I)/2002, dated 27.11.2002.] before commencing that activity.
