67L. Disclosure of information to the Chief Inspector of Factories.
(1)The occupier of every factory carrying on hazardous process shall furnish in writing, to the Chief Inspector of Factories a copy of all the information furnished to the workers.(2)A copy of the Material Safety Data Sheet prescribed in Form 8-C, in respect of the hazardous substances used, produced or stored in the factory shall be furnished to the Chief Inspector of Factories.(3)The occupier shall also furnish any other information asked for by the Chief Inspector of Factories for the purpose of the Act and the Rules.
