Section 5(2) in Rajasthan Control of Industrial Major Accident Hazards Rules, 1991
(2)[ The Inspector and the Chief Inspector shall, on receipt of the report in accordance with sub-rule (1) of this rule undertake a full analysis of the major accident and send the requisite information to the Ministry of Environment and Forests through the Directorate General Factory Advice Service & Labour Institutes and Ministry of Labour, Government of India][Substituted by No. G.S.R. 4, dated 16.4.2002 [18.4.2002].]
