Section 4(2) in Punjab Major Accident Hazard Control Rules, 1993
(2)[An occupier in terms of sub-rule (1) shall provide information on demand to show that as has -] [Substituted vide Punjab Notification No. G.S.R.45/C.A. 63/48/S. 112/Amd. (I)/2002, dated 27.11.2002.](a)identified the major accident hazards; and(b)taken adequate steps to -(i)prevent such major accidents and to limit their consequences to persons and environment; and(ii)provide the persons working on the site with the information, training and equipment including antidotes necessary to ensure their [safety and health] [Substituted for 'safety' vide Punjab Notification No. G.S.R.45/C.A. 63/48/S. 112/Amd. (I)/2002, dated 27.11.2002.].
