Section 33 in Atomic Energy (Radiation Protection) Rules, 2004
33. Emergency preparedness.-
(1)The licensee shall prepare emergency response plans as specified by the competent authority in the relevant safety codes and maintain emergency preparedness.(2)The licensee shall submit the response plans for plant emergencies and site emergencies to the competent authority for approval.(3)The licensee shall submit the response plans for off-site emergencies prepared by the appropriate authorities to the competent authority for review.(4)In respect of radiation installations governed by clause (a) of sub-rule (3) of rule 3 and clause (b) of sub-rule (3) of rule 3, emergency response plans shall be submitted to the competent authority prior to the commissioning of the installations.(5)Any modification to the emergency plan shall require prior approval of or review by the competent authority.
