Section 4(2) in The Manufacture, Storage And Import Of Hazardous Chemicals Rules, 1989
(2)An occupier who has control of an industrial activity in terms of sub-rule (1) shall provide evidence to show that he has,-(a)identified the major accident hazards; and(b)taken adequate steps to-(i)prevent such major accidents and to limit their consequences to persons and the environment;(ii)provide to the persons working on the site with the information, training and equipment including antidotes necessary to ensure their safety.
