Section 3A(1) in Rajasthan Control of Industrial Major Accident Hazards Rules, 1991
(1)The Inspector shall,-(a)inspect the industrial activity or isolated storage at least once in a calendar year;(b)send annually status report on the compliance with the rules by the occupiers to the Ministry of Environment and Forests through the Directorate General Factory Advice Service and Labour Institute and Ministry of Labour, Government of India;(c)enforce directions and procedures in respect of industrial activities or isolated storage's covered under the Factories Act, 1948 and in respect of pipelines up to a distance of 500m from the outside of the perimeter of the factory, regarding(i)Notice of the major accidents as per rule 5(1) and 5(2).(ii)Notification of sites as per rule 7 and 8.(iii)Safety Reports and Safety Audits as per Rules 10 and 12.(iv)Preparation of on-site emergency plans as per Rule 13.]
