Section 73M(1) in Maharashtra Factories Rules, 1963
(1)The occupier of every factory carrying on a 'hazardous process' shall arrange to obtain or develop information in the form of Material Safety Data Sheet in respect of every hazardous substance or material handled in the manufacture, transportation and storage in the factory. It shall be accessible upon request to a worker for reference.(a)Every such Material Safety Datta Sheet shall include the following information, namely:-(i)the identity used on the label;(ii)hazardous ingredient of the substance;(iii)physical and chemical characteristics of the hazardous substance;(iv)physical hazards of the hazardous substance, including the potential for fire, explosion and reactivity;(v)health hazards of the hazardous substance, including signs and symptoms of exposure, and any medical conditions which are generally recognised as being aggravated by the exposure to the substance;(vi)the primary route(s) of entry;(vii)the permissible limits of exposure prescribed in the Second Schedule under section 41-F of the Act, and in respect of any Chemical not covered by the said schedule, any exposure limit used or recommended by the manufacturer, importer or occupier;(viii)any generally applicable precautions for safe handling and use of the hazardous substances, which are known, including appropriate hygienic practices, protective measures during repairs and maintenance of contaminated equipment; procedures for clean-up of spills and leaks;(ix)any generally applicable control measures, such as appropriate engineering, controls, work practices, or use of personal protective equipment;(x)emergency and first-aid procedures;(xi)the date of preparation of the Material Safety Data Sheet, or the last change to it; and(xii)the name, address and telephone number of the manufacturer, importer, occupier or other responsible party preparing or distributing the Material Safety Data Sheet, who can provide additional information on the hazardous substance and appropriate emergency procedures, if necessary.(b)The occupier while obtaining or developing a Material Safety Data Sheet in respect of a hazardous substance shall ensure that the information recorded accurately reflects the scientific evidence used in making the hazard determination. If he becomes newly aware of any significant information regarding the hazards, of a substance, or ways to protect against the hazards, this new information shall be added to the Material Safety Data Sheet as soon as practicable.(c)The Material Safety Data Sheet shall be in the form given in the Schedule to this Rule.
