Section 10 in The Orissa Factories (Control of Major Accident Hazard) Rules, 2001
10. Updating of safety reports under rule 9.
(1)Where an occupier has made a safety report in accordance with sub-rule of rule 9, ne shall not make any modification to the industrial activity or isolated storage unless he has made a further report to take-into account those modifications and has sent a copy of the same to the Inspector and the Chief Inspector atleast 90 (ninety) days before making those modification.(2)Where an occupier has made a report in accordance with sub-rule (1) of rule 9 and that industrial activity or isolated storage is continuing, the occupier shall within three years of the date of the submission of last such report, make a further report which shall have regard in particular to new technical knowledge which has affected the particulars in the previous report relating to safety and hazard assessment and shall within 30 (thirty) days or in such longer time as the Chief Inspector may agree in writing, send a copy of such report to the Inspector and the Chief Inspector.
