Section 13 in The Manufacture, Storage And Import Of Hazardous Chemicals Rules, 1989
13. Preparation of on-site emergency plan by the occupier .-(1) An occupier shall prepare and keep up-to-date [an on-site emergency plan containing details specified in Schedule 11 and detailing] how major accidents will be dealt with on the site on which the industrial activity is carried on and that plan shall include the name of the person who is responsible for safety on the site and the names of those who are authorised to take action in accordance with the plan in case of an emergency.
(2)The occupier shall ensure that the emergency plan prepared in accordance with sub-rule (1), takes into account any modification made in the industrial activity and that every person on the site who is affected by the plan is informed of its relevant provisions.(3)The occupier shall prepare the emergency plan required under sub-rule (1),-(a)in the case of a new industrial activity, before that activity is commenced;(b)in the case of an existing industrial activity, within 90 days of coming into operation of these rules.(4)[ The occupier shall ensure that a mock drill of the on-site emergency plan is conducted every six months;(5)A detailed report of the mock drill conducted under sub-rule (4) shall be made immediately available to the concerned authority.] [ Inserted by S.O. 2882(E), dated 3.10.1994 (w.e.f. 22.10.1994).]
