Section 8(3) in The Orissa Factories (Control of Major Accident Hazard) Rules, 2001
(3)The Chief Inspector within 60 (sixty) days from the date of the receipt of the report in accordance with sub-rule (1), above shall examine the same and on examination, if he is of the opinion that contravention of the provisions of the Act or of the rules has taken place may issue notice to the occupier for compliance of the provisions of the Act or rules so contravened.
