81AG. Review of the information furnished to workers etc.
(1)The occupier shall review in every calendar year and modify if necessary, the information furnished under Rule 81AD and 81AE to the workers, and the Chief Inspector.(2)In the event of any change in the process or operations or methods of work or when any new substance is introduced in the process or in the event of a serious accident taking place, the information so furnished shall be reviewed and modified to the extent necessary.
