Section 8 in The Manufacture, Storage And Import Of Hazardous Chemicals Rules, 1989
8. Updating of the site notification following changes in the threshold quantity .-Where an activity has been reported in accordance with rule 7(1) and the occupier makes a change in it (including an increase or decrease in the maximum threshold quantity of a hazardous chemical to which this rule applies which is or is liable to be at the site or in the pipeline or at the cessation of the activity) which affects the particulars specified in that report or any subsequent report made under this rule, the occupier shall forthwith furnish a further report to the concerned authority.
