Section 6(2) in The Orissa Factories (Control of Major Accident Hazard) Rules, 2001
(2)The Inspector and the Chief Inspector shall on receipt of the report in accordance with sub-rule (1) above shall undertake a full analysis of the major accident and send the requisite information to the Ministry of Environment and Forests through the Directorate General of Factory Advice Services and Labour Institute and the Ministry of Labour of Government of India.
