Section 9(1) in The Orissa Factories (Control of Major Accident Hazard) Rules, 2001
(1)Subject to the provisions of sub-rule (2) of this rule, an occupier shall not undertake any industrial activity on isolated storage (to which these rules apply) unless he has prepared a safety report on that industrial activity or isolated storage containing the information specified in Schedule VIII and has sent a copy there of to the Chief Inspector atleast 90 (ninety) days before commencing of that activity)]
