(5)Every occupier of a factory shall,—(a)if such factory engaged in a hazardous process on the commencement of the Factories (Amendment) Act, 1987, within a period of thirty days of such commencement; and(b)if such factory proposes to engage in a hazardous process at any time after such commencement, within a period of thirty days before the commencement of such process,inform the Chief Inspector of the nature and details of the process in such form and in such manner as may be prescribed.
