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Union of India - Section

Section 30 in Atomic Energy (Radiation Protection) Rules, 2004

30. Inspection of premises, radiation installations and conveyances.-

(1)Any person duly authorised under sub-Section (4) of Section 17 of the Act may, for the purposes of enforcement of these rules, inspect any premises, or radiation installation, or conveyance.
(2)The date and time of inspection may or may not be informed to the employer or the licensee prior to the inspection.
(3)The employer and the licensee shall extend all assistance to enable the inspection to be carried out effectively and unhindered.
(4)The findings of the inspection shall be forwarded to the licensee for necessary corrective actions.
(5)Inspection may be carried out at all licencing stages, namely, siting, construction, commissioning, operation and decommissioning.
(6)The person authorised to conduct inspection may -
(a)Inspect, from safety point of view, to ensure that the licensee has fulfilled the radiological safety requirements for carrying out the practices at the radiation installation as per the stipulations laid down in the licence. This shall include -
(i)checking, whether the safety related structures, systems, components and devices are of approved quality based, on the relevant safety codes and safety standards specified by the competent authority and that they are functioning as per the design intent, (checking that respective operating personnel are competent to operate the facility;
(ii)that the facilities are operating as per the approved technical specification; and
(iii)conducting all such examinations (including verification of relevant records) as may be considered necessary;
(b)make such tests and measurements as may be necessary for the purpose of assessing radiation safety;
(c)investigate unusual incidents or accidents, if any, that had occurred at the radiation installation and arrive at the reasons for the same and recommend corrective measures;
(d)review and verify whether the corrective actions have been implemented; and
(e)inspect radioactive consignments in any conveyance carrying radioactive material and inspect any package containing radioactive material.