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State of Rajasthan - Section
Section 18 in Rajasthan Control of Industrial Major Accident Hazards Rules, 1991
18. Power of the State Government to notify the Schedules.
- The State Government may at any time, by notification in the Official Gazette make suitable changes in the Schedules[Schedule 1 [Substituted by No. G.S.R. 4, dated 16.4.2002 [18.4.2002].][See rule 2a (i), 3 (1), 4(1) (a)]Part-I| S.No. | Toxicity | Oral toxicity LD50(mg/kg) | Dermal toxicity LD50 (mg/kg) | Inhalation toxicity LC50(mg/l) |
| 1. | Extremely toxic | >5 | <40 | <0.5 |
| 2. | Highly toxic | >5-50 | >40-200 | <0.5-2.0 |
| 3. | Toxic | >50-200 | >200-1000 | >2-10 |