Section 7(2) in Punjab Major Accident Hazard Control Rules, 1993
(2)[ The Chief Inspector within sixty days from the date of receipt of the report in accordance with sub-rule (1) shall examine and on examination of the report if he is of the opinion that contravention of the provisions of the Act or the rules made thereunder has taken place, he may issue notice for obtaining compliance.] [Substituted vide Punjab Notification No. G.S.R.45/C.A. 63/48/S. 112/Amd. (I)/2002, dated 27.11.2002.]
