Section 7(1) in Rajasthan Control of Industrial Major Accident Hazards Rules, 1991
(1)An occupier shall not undertake any industrial activity [or isolated storage] [Substituted by No. G.S.R. 4, dated 16.4.2002 [18.4.2002].] unless he has submitted a written report to the Chief Inspector containing the particulars specified in Schedule 7 at least [90 days] [Substituted by No. G.S.R. 4, dated 16.4.2002 [18.4.2002].] before commencing that activity or before such shorter time as the Chief Inspector may agree and for the purpose of this sub-rule, an activity in which subsequently there is or is liable to be a [threshold quantity] [Substituted by No. G.S.R. 4, dated 16.4.2002 [18.4.2002].] given in column 3 of Schedules 2 and 3 or more of an additional hazardous chemical shall be deemed to be a different activity and shall be notified accordingly.
