Section 5 in Rajasthan Control of Industrial Major Accident Hazards Rules, 1991
5. [Notice of major accident] [Substituted by No. G.S.R. 4, dated 16.4.2002 [18.4.2002].].
(1)Where a major accident occurs on a site, the occupier shall [within 48 hours notify] [Substituted by No G.S.R. 4, dated 16.4,2002 [18.4.2002].] the Inspector and the Chief Inspector of that accident, and furnish thereafter to the [Inspector and the Chief Inspector] [Substituted by No. G.S.R. 4, dated 16.4.2002 [18.4.2002].] a report relating to the accidents in instalments, if necessary, in Schedule 6.(2)[ The Inspector and the Chief Inspector shall, on receipt of the report in accordance with sub-rule (1) of this rule undertake a full analysis of the major accident and send the requisite information to the Ministry of Environment and Forests through the Directorate General Factory Advice Service & Labour Institutes and Ministry of Labour, Government of India][Substituted by No. G.S.R. 4, dated 16.4.2002 [18.4.2002].](3)[ An occupier shall notify to the Inspector steps taken to avoid any repetition of such occurrence on a site.(4)The Inspector and the Chief Inspector shall compile information regarding major accidents and make available a copy of the same to the Ministry of Environment & Forests through the Directorate General Factory Advice Service & Labour Institutes and Ministry of Labour, Government of India.(5)The Inspector and the Chief Inspector shall inform the occupier in writing of any lacunae which in their opinion need to be rectified to avoid major accidents.][Inserted by No. G.S.R. 4, dated 16.4.2002 [18.4.2002].]
