Section 11(2) in The Manufacture, Storage And Import Of Hazardous Chemicals Rules, 1989
(2)Where an occupier has made a report in accordance with rule 10 and sub-rule (1) of this rule and that industrial activity is continuing, the occupier shall within three years of the date of the 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 days [* * *], send a copy of the report to the concerned authority.
