Section 12(1) in The Orissa Factories (Control of Major Accident Hazard) Rules, 2001
(1)The occupier shall prepare and keep an up-to-date on-site emergency plan containing details specified in Schedule IX giving details of dealing with the major accidents on the site on which the industrial activity or isolated storage is carried on and shall furnish to the Inspector and Chief Inspector of the same which shall also include the name of the person responsible for safety on the site and the names of those who are authorised to take action in accordance with the plan in the event of an emergency.
