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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Punjab - Subsection

Section 15(2) in Punjab Major Accident Hazard Control Rules, 1993

(2)The occupier shall take steps required under sub-rule (1) to inform persons about an industrial activity or isolated storage before that activity is commenced, except that in respect of an existing industrial activity of isolated storage, the occupier shall comply with the requirements of sub-rule (1) within ninety days of coming into operation of these rules.]