62EH. Disclosure of information to general public.
(1)The occupier of every factory carrying on a 'hazardous process' shall in consultation with the District Emergency Authority designated by the State Government, take appropriate steps to inform the general public who are likely to be in the area which might be affected by an accident such information shall include:(a)Name of the factory and address where situated;(b)Identification by name and position, of the person giving the information;(c)Confirmation that the factory has approval from the Factories Inspectorate and Pollution Control Board;(d)An explanation in simple terms of the hazardous process(s) carried on in the premises;(e)The common names of the hazardous substances used which could give rise to an accident likely to affect them with an indication of their principal harmful characteristics;(f)Brief description of the measures to be taken to minimise the risk of such an accident in compliance with its legal obligations under relevant safety statutes;(g)Salient features of the approved disaster control measures adopted in the factory;(h)Details of the factory's emergency warning system for the General Public;(i)General advice on the action, members of the public should take on hearing the warning;(j)Brief description of arrangements in the factory, including liason with the emergency services, to deal with foreceable accidents of such nature and to minimise their effects; and(k)Details of where further information can be obtained.(2)The occupier shall also supply any further information-(a)to general public as directed by the Emergency Planning Officer from time to time:(b)to the elected representatives of the general public on request.(3)The Occupier shall endeavour to enter an agreement with the Emergency Planning Officer for the area, within whose jurisdiction the factory is situated, for the Emergency Planning Officer to take appropriate steps to inform the general public outside the factory who are likely to be affected by an accident as required in sub-rule (1).(4)The information prescribed in sub-rule (1) shall be in the regional language and in English or Hindi.
