Section 3 in The Manufacture, Storage And Import Of Hazardous Chemicals Rules, 1989
3. [ Duties of authorities
.-The concerned authority shall,-(a)inspect the industrial activity at least once in a calendar year;(b)except where such authority is the Ministry of Environment and Forests, annually report on the compliance of the rules by the occupiers to the Ministry of Environment and Forests through appropriate channel;(c)subject to the other provisions of these rules, perform the duties specified in column 3 of Schedule 5.]
