(48AA)[] [Inserted by by G.S.R. 59(E), dated 31.1.2011 (w.e.f. 31.1.2011). ] "Safety" means the state in which the risk of harm to persons or of property damage is reduced to and maintained at or below an acceptable level of safety through a continuing process of hazard identification and risk management.Explanation. - For the purposes of this clause, "acceptable level of safety" is the minimum degree ofsafety that must be assured by a system in actual practice.
