Section 17 in The Manufacture, Storage And Import Of Hazardous Chemicals Rules, 1989
17. Collection, development and dissemination of information .-(1) This rule shall apply to an industrial activity in which a hazardous chemical which satisfies any of the criteria laid down in Part I of Schedule 1 [or listed] in column 2 of Part II of this Schedule is or may be involved.
(2)An occupier, who has control of an industrial activity in terms of sub-rule (1) of this rule, shall arrange to obtain or develop information in the form of safety data sheet as specified in Schedule 9. The information shall be accessible upon request for reference.(3)The occupier while obtaining or developing a safety data sheet as specified in Schedule 9 in respect of a hazardous chemical handled by him shall ensure that the information is recorded accurately and reflects the scientific evidence used in making the hazard determination. In case, any significant information regarding hazard of a chemical is available, it shall be added to the material safety data sheet as specified in Schedule 9 as soon as practicable.(4)Every container of a hazardous chemical shall be clearly labelled or marked to identify,-(a)the contents of the container;(b)the name and address of the manufacturer or importer of the hazardous chemical;(c)the physical, chemical and toxicological data as per the criteria given at Part I of Schedule 1.(5)In terms of sub-rule (4) of this rule, where it is impracticable to label a chemical in view of the size of the container or the nature of the package, provision should be made for other effective means like tagging or accompanying documents.
