(1)The occupier of every factory carrying on a hazardous process, shall prepare a draft disaster control and management plan in respect of his factory and submit the same to the Chief Inspector and the District Emergency Authority.(2)The District Emergency Authority on receipt of the plan shall hold consultation with the occupier, representatives of the Chief Inspector, local authority as well as police, health, fire brigade and other authorities concerned and finalise the plan.(3)The District Emergency Authority shall forward a copy of the final plan to the occupier and all authorities concerned. The occupier shall intimate the workers the contents of the plan.(4)The occupier in consultation with the District Emergency Authority will arrange rehearsals of the plan at least once a year.(5)The Chief Inspector may issue guidelines for formulation of disaster control and management plans. The Chief inspector as well as the District Emergency Authority in consultation with the Chief Inspector may also direct modifications of the disaster control and management plan in respect of a factory as may be necessary from time to time.
