Section 11 in Rajasthan Control of Industrial Major Accident Hazards Rules, 1991
11. [Updating of safety reports under rule 10] [Substituted by No. G.S.R. 4, dated 16.4.2002 [18.4.2002].].
(1)Where an occupier has made a safety report in accordance with sub-rule (1) of rule 10, he shall not make any modification to the industrial activity [or isolated storage] [Inserted by N3. G.S.R. 4, dated 16.4.2002 [18.4.2002].] to which that safety report relates which could materially affect the particulars in that report, unless he has made a further report to take account of those modifications and has sent a copy of that report to the [Inspector and the Chief Inspector at least 90 days] [Substituted by No. G.S.R. 4, dated 16.4.2002 [18.4.2002].] before making those modifications.(2)Where an occupier has made a report in accordance with rule 10 and sub-rule (1) of this rule and that industrial activity [or isolated storage] [Inserted by No. G.S.R. 4, dated 16.4.2002 [18.4.2002].] is continuing, the occupier shall within three years of the date of the last such report, make a further report which shall have regard in particular to new technical knowledge which has affected the particulars in the pervious report relating to safety and hazard assessment, and shall within [30 days] [Substituted by No. G.S.R. 4, dated 16.4.2002 [18.4.2002].] or in such longer time as the Chief Inspector may agree in writing, send a copy of the report to the [Inspector and the Chief Inspector.][Substituted by No. G.S.R. 4, dated 16.4.2002 [18.4.2002].][12. Requirement for further information to be sent to the inspector and the Chief Inspector. - Where, in accordance with rules 10 and 11 an occupier has sent a safety report and the safety audit report relating to an industrial activity or isolated storage to the Inspector and the Chief Inspector, the Inspector and the Chief Inspector may, by a notice served on the occupier require him to provide such additional information as may be specified in the notice and the occupier shall send that information to the Inspector and the Chief Inspector within 90 days] [Substituted by No. G.S.R. 4, dated 16.4.2002 [18.4.2002].].[13. Preparation of on-site emergency plan by the occupier. - (1) The occupier shall prepare, keep up-to-date and furnish to the Inspector and the Chief Inspector an on-site emergency plan containing details specified in Schedule 8A and detailing how major accidents will be dealt with on the site on which the industrial activity or isolated storage is carried on and that plan shall include the name of the person who is responsible for safety on the site and the names of those who are authorized to take action in accordance with the plan in case of an emergency.(2)The occupier shall ensure that the emergency plan prepared in accordance with sub-rule (1) of this rule, takes into account any modification made in the industrial activity or isolated storage and that every person on the site who is concerned with the plan is informed of its relevant provisions.(3)The occupier shall prepare the emergency plan required under sub-rule (1) of this rule:-(a)Before the commencement of industrial activity or isolated storage;(b)within 90 days of coming into operation of these rules in case of an existing industrial activity or isolated storage.(4)The occupier shall ensure that a mock drill of the on-site emergency is conducted at least once in every six months;(5)A detailed report of the mock drill conducted under sub-rule (4) shall be made immediately available to the Inspector and the Chief Inspector.][Substituted by No. G.S.R. 4, dated 16.4.2002 [18.4.2002].]
