Section 8(1) in The Orissa Factories (Control of Major Accident Hazard) Rules, 2001
(1)An occupier shall not undertake any industrial activity or isolated storage unless he has notified in a written report to the Chief Inspector containing particulars specified in Scheduled VII atleast 90 (ninety) days before commencing the activity or before such shorter time as the Chief inspector may decide for the purpose of this sub-rule.
