Section 63F in The West Bengal Factories Rules, 1958
63F. Disclosure of information to the Chief Inspector
(1)The Occupier of every factory carrying on hazardous process shall furnish, in writing, the following information to the Chief Inspector and to the local Inspector:-(a)a copy of all the information furnished to the workers, and(b)a copy of compilation of Material Safety Data Sheets in respect of hazardous substances used, produced or stored in the factory.(2)The occupier shall also furnish any other information as may be asked for by the Chief Inspector for the purpose of this Act and the rules made thereunder.Rule prescribed under sections 41B and 112.
