Section 6(2)(a) in The Manufacture, Storage And Import Of Hazardous Chemicals Rules, 1989

[Cites 0, Cited by 0] [Section 6(2)] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(2)(a) in The Manufacture, Storage And Import Of Hazardous Chemicals Rules, 1989

(a)"new industrial activity" means an industrial activity which-

(i)commences after the date of coming into operation of these rules; or

(ii)if commenced before that date, is an industrial activity in which a modification has been made which is likely to cover major accident hazards, and that activity shall be deemed to have commenced on the date on which the modification was made;

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Union of India - Subsection

Section 6(2)(a) in The Manufacture, Storage And Import Of Hazardous Chemicals Rules, 1989