(1)In addition to generality of the provisions of Sections 7-A and 7-B, the occupier of the factory involved in hazardous process, shall make necessary arrangements for monitoring of level of exposure of chemical and toxic substances (whether hazardous or otherwise) in the work environment of the factory, as may be further instructed by the Chief Inspector.(2)Without prejudice to the requirements in any other provisions in the Act or the rules, the requirement specified in the following schedule for permissible levels or certain chemical substance in work-environment shall apply to all factories.]
