Section 10(2) in The Orissa Factories (Control of Major Accident Hazard) Rules, 2001
(2)Where an occupier has made a report in accordance with sub-rule (1) of rule 9 and that industrial activity or isolated storage is continuing, the occupier shall within three years of the date of the submission of last such report, make a further report which shall have regard in particular to new technical knowledge which has affected the particulars in the previous report relating to safety and hazard assessment and shall within 30 (thirty) days or in such longer time as the Chief Inspector may agree in writing, send a copy of such report to the Inspector and the Chief Inspector.
