Section 10(1) in The Orissa Factories (Control of Major Accident Hazard) Rules, 2001
(1)Where an occupier has made a safety report in accordance with sub-rule of rule 9, ne shall not make any modification to the industrial activity or isolated storage unless he has made a further report to take-into account those modifications and has sent a copy of the same to the Inspector and the Chief Inspector atleast 90 (ninety) days before making those modification.
