Section 12 in Punjab Major Accident Hazard Control Rules, 1993
12. [ Requirement for further information to be sent to the Inspector and the Chief Inspector [Substituted vide Punjab Notification No. G.S.R.45/C.A. 63/48/S. 112/Amd. (I)/2002, dated 27.11.2002.]
. - Where in accordance with rules 10 and 11, an occupier has sent safety report and safety audit report relating to an Industrial activity or isolated storage to the Inspector and the Chief Inspector, the Inspector and the Chief Inspector may, by a notice served on the occupier, require him to provide such additional information as may be specified in the notice and the occupier shall send that information to the Inspector and the Chief Inspector within ninety days.]
