Section 21 in Atomic Energy (Radiation Protection) Rules, 2004
21. Responsibilities of the licensee.-
(1)The responsibility for implementing the terms and conditions of the licence shall rest with the licensee.(2)The licensee shall comply with the surveillance procedures, safety codes and safety standards specified by the competent authority.(3)Every licensee shall establish written procedures and plans for controlling, monitoring and assessment of exposure for ensuring adequate protection of workers, members of the public and the environment and patients, wherever applicable.(4)The licensee shall comply with the provision of rules for safe disposal of radioactive waste issued under the Act.(5)Without prejudice to the generality of the above, the licensee shall(a)not allow workers, other than those specified in sub-clause (ii) of clause (e) of sub-rule (2) of rule 7 and already dealt with under rule 17.(b)maintain records of workers as specified under rule 24;(c)arrange for preventive and remedial maintenance of radiation protection equipment, and monitoring instruments;(d)in consultation with the Radiological Safety Officer, investigate any case of exposure in excess of regulatory constraints received by individual workers and maintain records of such investigations;(e)inform competent authority promptly of the occurrence, investigation and follow-up actions in cases of exposure in excess of regulatory constraints, including steps to prevent recurrence of such incidents;(f)carry out physical verification of radioactive material periodically and maintain inventory;(g)inform appropriate law enforcement agency in the locality of any loss of source;(h)inform the employer and the competent authority of any loss of source;(i)investigate and inform the competent authority of any accident involving source and maintain record of investigations;(j)verify the performance of radiation monitoring systems, safety interlocks, protective devices and any other safety systems in the radiation installation;(k)in consultation with Radiological Safety Officer, prepare emergency plans, as specified in rule 33, for responding to accident to mitigate their consequences and ensure emergency preparedness measures;(l)conduct or arrange for quality assurance tests of structures, systems, components and sources and related equipment;(m)advise the employer about the modifications in working condition of a pregnant worker;(n)inform the competent authority if the Radiological Safety Officer or a worker leaves the employment; and(o)inform the competent authority when he leaves the employment.(6)The licensee shall ensure that the workers are familiarised with contents of the relevant surveillance procedures, safety standards, safety codes, safety guides and safety manuals issued by the competent authority and emergency response plans.
