Section 12 in The Manufacture, Storage And Import Of Hazardous Chemicals Rules, 1989
12. Requirement for further information to be sent to the authority .-Where in accordance with rule 10 an occupier has sent a safety report and the safety audit report relating to an industrial activity to the concerned authority, the concerned authority may, by a notice served on the occupier, require him to provide such additional information as may be specified in the notice and the occupier shall send that information to the concerned authority within 90 days.
