Section 8 in The Orissa Factories (Control of Major Accident Hazard) Rules, 2001
8. Notification of Sites.
(1)An occupier shall not undertake any industrial activity or isolated storage unless he has notified in a written report to the Chief Inspector containing particulars specified in Scheduled VII atleast 90 (ninety) days before commencing the activity or before such shorter time as the Chief inspector may decide for the purpose of this sub-rule.(2)An activity in which subsequently there is involved or likely to be involved, a threshed, quantity given in column (3) of Schedules II and III or, more of an additional hazardous chemical, (shall be deemed to be a different activity and shall be) notified accordingly.(3)The Chief Inspector within 60 (sixty) days from the date of the receipt of the report in accordance with sub-rule (1), above shall examine the same and on examination, if he is of the opinion that contravention of the provisions of the Act or of the rules has taken place may issue notice to the occupier for compliance of the provisions of the Act or rules so contravened.(4)Where an activity has been notified in accordance with Sub-rule (1) above and the occupier makes a change in it including an increase or decrease in the maximum quantity of hazardous chemical which is or is liable to be involved at the site or in the pipe line at the cessation of the activity, affecting the particulars specified in the report let or any subsequent report made under this rule, the occupier shall forthwith notify in a further report to the Inspector and the Chief Inspector.
