(1)The occupier of every factory carrying on a 'hazardous process' shall in consultation with the District Emergency Authority designated by the State Government, take appropriate steps to inform the general public who are likely to be in the area which might be affected by an accident such information shall include:(a)Name of the factory and address where situated;(b)Identification by name and position, of the person giving the information;(c)Confirmation that the factory has approval from the Factories Inspectorate and Pollution Control Board;(d)An explanation in simple terms of the hazardous process (s) carried on in the premises;(e)The common names of the hazardous substances used which could give rise to an accident likely to affect them with an indication of their principal harmful characteristics;(f)Brief description of the measures to be taken to minimise the risk of such an accident in compliance with its legal obligations under relevant Safety Statutes;(g)Salient features of the approved disaster control measures adopted in the factory;(h)Details of the factory's emergency warning system for the General Public;(i)General advice on the action, members of the public should take on hearing the warning;(j)Brief description of arrangements in the factory, including liason with the emergency services, to deal with foreseeable accidents of such nature and to minimise their effects; and(k)Details of where further information can be obtained.
