(1)The occupier of factory carrying on a 'hazardous process' shall supply to all workers the following information in relation to handling of hazardous materials or substances in the manufacture, transportation, storage and other processes:-(a)Requirements of Sections 41B, 41C and 41H of the Act;(b)A list of 'hazardous processes' carried on in the factory;(c)Location and availability of all Material Safety Data Sheets as per Rule 62 CH;(d)Physical and health hazards arising from the exposure to or handling of substances;(e)Measures taken by the occupier to ensure safety and control of physical and health hazards;(f)Measures to be taken by the workers to ensure safe handling, storage and transportation of hazardous substances;(g)Personal Protective Equipment required to be used by workers employed in 'hazardous process' or dangerous operations;(h)Meaning of various labels and marking used on the containers of hazardous substances as provided under Rule 62-CH:(i)Signs and symptoms likely to be manifested on exposure to hazardous substances and to whom to report;(j)Measures to be taken by the workers in case of any spillege or leakage of a hazardous substances;(k)Rule for workers vis-a-vis the emergency plan of the factory, in particular the evacuation procedures;(l)Any other information considered necessary by the occupier to ensure Safety and Health of workers.
