Section 3(2) in Punjab Major Accident Hazard Control Rules, 1993
(2)[An occupier of an industrial activity or isolated storage] [Substituted vide Punjab Notification No. G.S.R.45/C.A. 63/48/S. 112/Amd. (I)/2002, dated 27.11.2002.] in terms of sub-rule (1), shall arrange to obtain or develop a [detailed information specified] [Substituted for 'detailed information' vide Punjab Notification No. G.S.R.45/C.A. 63/48/S. 112/Amd. (I)/2002, dated 27.11.2002.] on hazardous chemicals in the form of a material safety data sheet as indicated in Schedule 5 and the information so obtained shall be accessible to workers upon request for reference purposes.
