(1)The occupier of a factory carrying on a 'hazardous process' shall supply to all workers the following information in relation to handling of hazardous material or substances in the manufacture, transportation, storage and other processes:(a)Requirements of Section 41B, 41C and 41H of the Act;(b)A list of 'hazardous process' carried on in the factory;(c)Location and availability of all Material Safety Data Sheets as per Rule 81 AC;(d)Physical and health hazards arising from the exposure to or handling or substances;(e)Measures taken by the occupier to ensure safety and control of physical and health hazards;(f)Measures to be taken by the workers to ensure safe handling, storage and transportation of hazardous substances;(g)Personal Protective Equipment required to be used by workers employed in 'hazardous process' or 'dangerous operations';(h)Meaning of various labels and markings used on the containers of hazardous substances as provided under Rule 81 AC;(i)Signs and symptoms likely to be manifested on exposure to hazardous substances and to whom to report;(j)Measures to be taken by the workers in case of any spillage or leakage of a hazardous substance;(k)Role of workers vis-a-vis the emergency plan of the factory, in particular the evacuation procedures;(l)Any other information considered necessary by the occupier to ensure safety and health of workers.
