Section 63D(2) in The West Bengal Factories Rules, 1958
(2)Every container of a hazardous substance shall be clearly labelled or marked to identify :-(a)the contents of the contained ;(b)the name and address of the manufacturer/importer of the hazardous substance;(c)the physical and health hazards;(d)compatibility of the substance; and(e)the recommended personal protective equipment.Rule prescribed under Section 41B and 112.
