(3)Safety management plan referred to in clause (g) of sub-rule (2) shall include the following, namely:-(a)assigned responsibilities and organisational structure, including resource assessment;(b)hazard identification, risk assessment and control;(c)provision of information, education and training to the work force, contractors and visitors;(d)accident reporting and investigation;(e)emergency response planning and preparedness such as first aid, testing of emergency plan once in a year;(f)provision of escape route;(g)evacuation plan, appropriate fire fighting controls, consequence minimising steps like control of spills, appropriate off-site response plan, etc.;(h)maintenance of records;(i)maintenance of schedules for plant and equipment;(j)standard operating procedures where absence of such procedures may adversely affect safety;(k)availability of Material Safety Data Sheet (MSDS );(l)security of explosives;(m)transport and storage of explosives;(n)material handling;(o)explosives and man limit in each building and location;(p)precaution against adverse conditions, natural as well as artificial such as lightning, earthquake, load shedding, trips in the process, etc.;(q)restriction of source of ignition;(r)segregation of incompatible materials;(s)disposal of waste explosives and ingredients, including burning grounds procedures;(t)competence of personnel for tasks; and(u)safety meetings, self auditing and external safety auditing of system and procedures.
