73Q. Disclosure of information to District Emergency Authority.
- The occupier of a factory carrying on a hazardous process, shall intimate the District Emergency Authority designated by the State Government, all information having a bearing on preparation of an on-site emergency plan and a disaster control and management plan in respect of the factory.Without prejudice to the generality of this clause, the occupier shall furnish the District Emergency Authority the following:-(a)a report on status relating to risk assessment and environmental impact assessment and the measures taken for prevention of accidents,(b)by compilation of Material Data Sheets in respect of hazardous substances used, produced or stored in the factory,(c)a statement on all possible sources of accidents involving fire, explosion, release or leakage of toxic substances and the plan of the premises where such an accident may occur,(d)a statement on resources and facilities available for dealing with an emergency including any agreement entered into with a neighbouring factory for aid and assistance in the event of an emergency,(e)a map of the area showing the approaches to the factory, location of emergency facilities such as hospitals, police, fire services,(f)the organisation of the management and the responsibility for safety, indicating therein the persons responsible for on-site emergency action.(g)details relating to alert systems,(h)information on availability of antidotes for poisoning resulting from an accident,(i)any other information as may be considered relevant by the occupier or asked for by the District Emergency Authority.
