Section 13 in The Orissa Factories (Control of Major Accident Hazard) Rules, 2001
13. Information to be given to persons liable to be affected by a major accident.
(1)The occupier shall take appropriate steps to inform persons outside the site, who are likely to be affected by a major accident about-(a)the nature of the major accident hazard; and(b)the safety measures and the Do's and the Dont's which shall be adopted in the event of a major accident.(2)The occupier shall take steps as required under sub-rule (1) above to inform persons abut an industrial activity or isolated storage before that activity is commenced except that in respect of an existing industrial activity or isolated storage, where the occupier shall comply with the requirements of sub-rule (1) of this rule within 90 (ninety) days of coming into operation of these rules.
