Section 8 in Punjab Major Accident Hazard Control Rules, 1993
8. [ Updating of the site notification. [Substituted vide Punjab Notification No. G.S.R.45/C.A. 63/48/S. 112/Amd. (I)/2002, dated 27.11.2002.]
- Where an activity has been reported in accordance with sub-rule (1) of rule 7 and the occupier makes a change in it (including an increase or decrease in the maximum quantity of a hazardous chemical to which this rule applies which is or is liable to be at the site or in the pipeline or at the causation of the activity) which effects the particulars specified in that report or any subsequent report made under this rule, the occupier shall forthwith furnish a further report to the Inspector and the Chief Inspector.]
