Section 5 in The Orissa Factories (Control of Major Accident Hazard) Rules, 2001
5. Duties of Inspector.
- The Inspector shall-(a)Inspect the industrial or isolated storage, atleast once in a calendar year;(b)send annually status report on compliance of these rules by the occupiers to the Ministry of Environment and Forests through the Directorate General of Factory Advice Service and Labour Institute and Ministry or Labour of Government of India; and(c)enforce directions and procedures in respect of Industrial activities or isolated storages covered under the Act and in respect of pipe lines up to a distance of five hundred metres from the outside of the perimeter, of the factory regarding-(i)notification of the major accidents as per sub-rules (1) and (2) of rule 6;(ii)notification of sites as per rules 7 and 8;(iii)safety reports and safety audit as per rules 10 to 12; and(iv)preparation of on-site emergency plans as per rule 12 and involvement in preparation of offsite emergency plans in accordance with directions/instructions of the District Collectors or District Emergency Authority.
