(8)The Occupier shall revise the Safety Policy as often as may be appropriate, but it shall necessarily be revised under the following circumstances;-(a)Whenever any expansion or modification as approved by the Chief Inspector of Factories, having implications of safety and health of persons at work, is made; or(b)Whenever new substance or articles are introduced duly approved by the Chief Inspector of Factories in the manufacturing process having implications on health and safety of persons exposed to such substances.
