Section 73L(8) in Maharashtra Factories Rules, 1963
(8)The occupier shall revise the Safety Policy as often as may be appropriate, but it shall necessarily be revised under the following circumstances, namely-(a)whenever any expansion or modification having implications on safety and health of persons at work is made; or(b)whenever new substance(s) or articles are introduced in the manufacturing process having implications on health and safety of persons exposed to such substances.
