Section 11 in The Orissa Factories (Control of Major Accident Hazard) Rules, 2001
11. Requirement for further information to be sent to the Inspector and the Chief Inspector.
- Where in accordance with rules 9 and 10 an occupier has sent a safety report and safety audit report related to an industrial activity or isolated storage to the Inspector and the Chief Inspector, the Inspector and the Chief inspector 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 Inspector and the Chief Inspector within 90 (ninety) days.
