Section 3(3) in Punjab Major Accident Hazard Control Rules, 1993
(3)The occupier, while obtaining or developing a [safety data sheet as specified] [Substituted for 'material safety data sheet as indicated' vide Punjab Notification No. G.S.R.45/C.A. 63/48/S. 112/Amd. (I)/2002, dated 27.11.2002.] in sub-rule (2) shall ensure that the information is recorded accurately and reflects the scientific evidence used in making the hazards determination and in case any significant information regarding hazard of a chemical is available, it shall be added to the material safety data sheet as indicted in Schedule 5 as soon as practicable.
