Section 3 in Rajasthan Control of Industrial Major Accident Hazards Rules, 1991
3. Collection, development and dissemination of information.
(1)This rule shall apply to an industrial activity [or isolated storage] [Inserted by No. G.S.R. 4, dated 16.4.2002 [18.4.2002].] in which a hazardous chemical which satisfies any of the criteria laid down in part I of Schedule 1 [or] [Substituted by No. G.S.R. 4, dated 16.4.2002 [18.4.2002].] is listed in Column 2 of Part II of this Schedule is or may be involved.(2)[ An occupier of an industrial activity or isolated storage in term of sub-rule 1 of this rule, shall arrange to obtain or develop information in the form of safety data sheet as specified in Schedule 5. The information shall be made accessible to workers upon request for reference] [Substituted by No. G,S.R. 4, dated 16.4.2002 [18.4.2002].].(3)The occupier while obtaining or developing a [safety data sheet as specified] [Substituted by No. G.S.R. 4, dated 16.4.2002 [18.4.2002].] in Schedule 5 in respect of a hazardous chemical handled by him shall ensure that the information is recorded accurately and reflects the scientific evidence used in making the hazard determination. In case, any significant information regarding hazard of a chemical is available, it shall be added to the [safety data sheet as specified] [Substituted by No. G.S.R. 4, dated 16.4.2002 [18.4.2002].] in Schedule 5 as soon as practicable.(4)Every container of a hazardous chemical shall be clearly labelled or marked to identify,-(a)the contents of the container;(b)the name and address of manufacturer or importer of the hazardous chemical; and(c)the physical, chemical and toxicological data of the hazardous chemical .(5)In terms of sub rule 4 of this rule where it is impracticable to label a chemical in view of the size of the container or the nature of the package, provision should be made for other effective means like tagging or accompanying documents.
