Section 1(2) in Maharashtra Factories (Safety Audit) Rules, 2014
(2)They shall apply to the factories,-(i)in which manufacturing processes, which involves use, storage, handling or processing of toxic or highly inflammable or explosive or hazardous chemicals or wherein such toxic or highly inflammable or explosive substances are likely to be generated or given out, are carried out ; or(ii)in which the hazardous processes as listed in first Schedule appended to clause (b) of section 2 of the Factories Act, 1948 (LXIII of 1948) is carried out; or(iii)Employing more than 250 workers.
