Section 3(3) in Rajasthan Control of Industrial Major Accident Hazards Rules, 1991
(3)The occupier while obtaining or developing a [safety data sheet as specified] [Substituted by No. G.S.R. 4, dated 16.4.2002 [18.4.2002].] in Schedule 5 in respect of a hazardous chemical handled by him shall ensure that the information is recorded accurately and reflects the scientific evidence used in making the hazard determination. In case, any significant information regarding hazard of a chemical is available, it shall be added to the [safety data sheet as specified] [Substituted by No. G.S.R. 4, dated 16.4.2002 [18.4.2002].] in Schedule 5 as soon as practicable.
