Section 3A in Punjab Major Accident Hazard Control Rules, 1993
3A. [ Duties of Inspector. [Inserted vide Punjab Notification No. G.S.R.45/C.A. 63/48/S. 112/Amd. (I)/2002, dated 27.11.2002.]
- The Inspector shall, -(a)inspect the industrial activity or isolated storage at least once in a calendar year ;(b)send annually a status report on the compliance with the rules by occupiers to the Ministry of Environment and Forests through the Directorate General Factory Advice Service and Labour Institutes and Ministry of Labour, Government of India;(c)enforce direction and procedures in respect of industrial activities or isolated storage covered under the Factories Act, 1948, and in respect of pipelines up to a distance of 500m 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 5 ;(ii)Notification of sites as per rules 7 and 8;(iii)Safety Reports and Safety Audits as per rules 10 to 12; and(iv)Preparation of on-site emergency plans as per rule 13 and involvement in the preparation of off-site emergency plans in consultation with District Collector or District Emergency Authority.]
