Section 6 in Punjab Major Accident Hazard Control Rules, 1993
6. [Industrial activities or isolated storage to which rules, 7, 8, 10 to 13 and 15 shall apply.] [Substituted vide Punjab Notification No. G.S.R.45/C.A. 63/48/S. 112/Amd. (I)/2002, dated 27.11.2002.]
(1)[(a) The provisions of rules 7, 8, 13 and 15 shall apply to an industrial activity, other than isolated storage in which there is chemical listed in column 2 of Schedule 3, which is equal to or more than the threshold quantity specified in the entry for that chemical in column 3;] [Substituted vide Punjab Notification No. G.S.R.45/C.A. 63/48/S. 112/Amd. (I)/2002, dated 27.11.2002.](b)The provisions of rules 10, 11 and 12 shall apply to an industrial activity, other than isolated storage, in which there is involved a quantity of a hazardous chemical listed in column 2 of Schedule 3 which is equal to or more than the [threshold quantity specified] [Substituted for 'quantity specified' vide Punjab Notification No. G.S.R.45/C.A. 63/48/S. 112/Amd. (I)/2002, dated 27.11.2002.] for that chemical in column 4 of the said Schedule:(c)The provisions of rules [7 and 8] [Substituted for '7, 8, and 9' vide Punjab Notification No. G.S.R.45/C.A. 63/48/S. 112/Amd. (I)/2002, dated 27.11.2002.] shall apply to an isolated storage in which there is involved a quantity of a hazardous chemical listed in column 2 of Schedule 2 which is equal to or more than the [threshold quantity specified] [Substituted for 'quantity specified' vide Punjab Notification No. G.S.R.45/C.A. 63/48/S. 112/Amd. (I)/2002, dated 27.11.2002.] for that chemical in column 3 of the said Schedule; and(d)The provisions of rules 10, 11, 12, [13] [Substituted for '13, 14' vide Punjab Notification No. G.S.R.45/C.A. 63/48/S. 112/Amd. (I)/2002, dated 27.11.2002.] and 15 shall apply to an isolated storage in which there is involved a quantity of a hazardous chemical listed in column 2 of Schedule 2 which is equal to or more than the [threshodl quantity] [Substituted for 'quantity specified' vide Punjab Notification No. G.S.R.45/C.A. 63/48/S. 112/Amd. (I)/2002, dated 27.11.2002.] for that chemical in column 4 of the said Schedule.(2)[-] [Omitted vide Punjab Notification No. G.S.R.45/C.A. 63/48/S. 112/Amd. (I)/2002, dated 27.11.2002.]
