Section 10 in Rajasthan Control of Industrial Major Accident Hazards Rules, 1991
10. [Safety Reports and Safety Audit Reports] [Substituted by No. G.S.R. 4, dated 16.4.2002 [18.4.2002].].
(1)Subject to the following sub-rules of this rule, an occupier shall not undertake any industrial activity [or isolated storage] [Inserted by No. G.S.R. 4, dated 16.4.2002 [18.4.2002].] to which this rule applies, unless he has prepared a safety report on that industrial activity [or isolated storage] [Inserted by No. G.S.R. 4, dated 16.4.2002 [18.4.2002].] containing the information specified in Schedule 8 and has sent a copy of that report to the Chief Inspector at least [90 days] [Substituted by No. G.S.R. 4, dated 16.4.2002 [18.4.2002].] before commencing that activity.(2)[ After the commencement of these Rules, the occupier of both the new and the existing industrial activities or isolated storage shall arrange to carry out safety audit by a competent agency to be accredited by an accreditation Board to be constituted by the Ministry of Labour, Government of India in this behalf.Further, such auditing shall be carried out as under, -(a)Internally once in a year by a team of suitable plant personnel.(b)Externally once in two years by a competent agency accredited in this behalf.(c)In the year when an external audit is carried out, internal audit need not be carried out.(3)The occupier within 30 days of the completion of the audit, shall send a report to the Chief Inspector with respect to the implementation of the audit recommendations.][Substituted by No. G.S.R. 4, dated 16.4.2002 [18.4.2002].]
