Section 4 in Rajasthan Control of Industrial Major Accident Hazards Rules, 1991
4. General responsibility of the [occupier] [Substituted by No. G.S.R. 4, dated 16.4.2002 [18.4.2002].].
(1)This rule shall apply to,-(a)an industrial activity [xxx] [Deleted by No. G.S.R. 4, dated 16.4.2002 [18.4.2002].] in which a hazardous chemical, which satisfies any of the criteria laid down in Part I of Schedule 1 [or] [Substituted by No. G.S.R. 4, dated 16.4.2002 [18.4.2002].] is listed in Column 2 of Part II of this Schedule is, or may be, involved; and(b)isolated storage in which there is involved a quantity of a hazardous chemical listed in Column 2 of Schedule 2 which is equal to or more than the [threshold quantity] [Substituted by No. G.S.R. 4, dated 16.4.2002 [18.4.2002].] specified in the Schedule for that chemical in Column 3, thereof.(2)[An occupier in terms of sub-rule (1) shall provide information on demand to show that he has,-][Substituted by No. G.S.R. 4, dated 16.4.2002 [18.4.2002].](a)identified the major accident hazards; and(b)taken adequate steps to-(i)prevent such major accidents and to limit their consequences to persons and the environment; and(ii)provide the persons working on the site with the information, training and equipment including antidotes necessary to ensure their [safety and health] [Substituted by No. G.S.R. 4, dated 16.4.2002 [18.4.2002].]
