67J. Collection, development and dissemination of information.
(1)(a)The occupier or every factory carrying on a hazardous process shall arrange to obtain or develop detailed information in the form of the Material Safety Data Sheet (MSDS) prescribed in Form No. 8-C in respect of every hazardous substance or material handled in the manufacture, transportation and storage in the factory. It shall be accessible upon request to a worker for reference.(b)The occupier while obtaining or developing a Material Safety Data Sheet in respect of a hazardous substance shall ensure that the information recorded accurately reflects the scientific evidence used in making that hazard determination. If he becomes newly aware of any significant information regarding the hazards, of a substance or ways to protect against the hazards, this new information shall be added to the Material Safety Data Sheet as soon as practicable.(2)Labelling. - Every container of an hazardous substance shall be clearly labelled or marked to identify:-(a)the contents of the container;(b)the name and address of the manufacturer or importer of the hazardous substances;(c)the physical and health hazards; and(d)the recommended personal protective equipment needed to work safely with the hazardous substance.(3)In case a container is required to be transported by road outside the factory premises it should in addition be labelled or marked in accordance with the requirements laid under sub-rule (2).
