Section 18(3) in The Manufacture, Storage And Import Of Hazardous Chemicals Rules, 1989
(3)[ If the concerned authority of the State is satisfied that the chemical being imported is likely to cause major accidents, it may direct the importer to take such safety measures as the concerned authority of the State may deem appropriate.] [ Substituted by S.O. 2882(E), dated 3.10.1994 (w.e.f. 22.10.1994).][(3-A) In case the concerned authority of the State is of the opinion that the chemical should not be imported on safety or on environmental considerations, such authority may direct stoppage of such import.] [ Inserted by S.O. 2882(E), dated 3.10.1994 (w.e.f. 22.10.1994).]
