Section 7 in The Manufacture, Storage And Import Of Hazardous Chemicals Rules, 1989
7. [Approval and Notification of sites ]
.-(1) An occupier shall not undertake any industrial activity unless he has been granted an approval for undertaking such an activity and has submitted a written report to the concerned authority containing the particulars specified in Schedule 7 at least 3 months before commencing that activity or before such shorter time as the concerned authority may agree and for the purposes of this paragraph, an activity in which subsequently there is or is liable to be a threshold quantity or more of an additional hazardous chemical shall be deemed to be a different activity and shall be notified accordingly.(2)[ The concerned authority within 60 days from the date of receipt of the report, shall approve the report submitted and on consideration of the report if it is of the opinion that contravention of the provisions of the Act or the rules made thereunder has taken place, it shall issue notice under rule 19.] [ Substituted by S.O. 2882(E), dated 3.10.1994 (w.e.f. 22.10.1994).]
