(1)The occupier of a factory carrying on 'hazardous process' shall disclose all information needed for protecting safety and health of the workers to (a) his workers; and (b) the Chief Inspector of Factories as required under Rules 67-K and 67-L. If the occupier is of the opinion that the disclosure of details regarding the process and formulations will adversely affect his business interests, he may make a representations to the Chief Inspector of Factories stating the reasons for withholding such information. The Chief Inspector of Factories shall give an opportunity to the occupier of being heard and pass an order on the representation.(2)An occupier aggrieved by the order of the Chief Inspector of Factories may prefer an appeal before the State Government within a period of thirty days. The State Government shall give an opportunity to the occupier of being heard and pass an order. The order of the State Government shall be final.
