Section 29(1) in Gujarat State Disaster Management Act, 2003
(1)Each factory as defined under the Factories Act 1948, shall-(a)assist the State Government, the Commissioner and the Collector in all disaster management activities;(b)ensure that their staff are adequately trained;(c)ensure that all necessary resources are in a ready-to-use state;(d)ensure that its buildings and other structures are in compliance with all specifications stipulated by the departments of the Government and the Authority;(e)carry out relief operations under the supervision of the Commissioner and the Collector;(f)assist in conducting damage assessment and in carrying out reconstruction and rehabilitation activities in accordance with the guidelines framed by the Authority;(g)prepare a disaster management plan in conformity with the other disaster management plans of local authorities, departments of Government having regard to the guidelines laid down in this behalf by the Authority;(h)take all other steps and provide such assistance to the Authority, the Commissioner and the Collector and take such other steps as may be necessary for disaster management.
