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[Cites 0, Cited by 0] [Section 73M(1)] [Section 73M] [Entire Act]

State of Maharashtra - Subsection

Section 73M(1)(a) in Maharashtra Factories Rules, 1963

(a)Every such Material Safety Datta Sheet shall include the following information, namely:-
(i)the identity used on the label;
(ii)hazardous ingredient of the substance;
(iii)physical and chemical characteristics of the hazardous substance;
(iv)physical hazards of the hazardous substance, including the potential for fire, explosion and reactivity;
(v)health hazards of the hazardous substance, including signs and symptoms of exposure, and any medical conditions which are generally recognised as being aggravated by the exposure to the substance;
(vi)the primary route(s) of entry;
(vii)the permissible limits of exposure prescribed in the Second Schedule under section 41-F of the Act, and in respect of any Chemical not covered by the said schedule, any exposure limit used or recommended by the manufacturer, importer or occupier;
(viii)any generally applicable precautions for safe handling and use of the hazardous substances, which are known, including appropriate hygienic practices, protective measures during repairs and maintenance of contaminated equipment; procedures for clean-up of spills and leaks;
(ix)any generally applicable control measures, such as appropriate engineering, controls, work practices, or use of personal protective equipment;
(x)emergency and first-aid procedures;
(xi)the date of preparation of the Material Safety Data Sheet, or the last change to it; and
(xii)the name, address and telephone number of the manufacturer, importer, occupier or other responsible party preparing or distributing the Material Safety Data Sheet, who can provide additional information on the hazardous substance and appropriate emergency procedures, if necessary.