Section 8 in Rajasthan Control of Industrial Major Accident Hazards Rules, 1991
8. [Updating of the site notification] [Substituted by No. G.S.R. 4, dated 16.4.2002 [18.4.2002].].
- Where an activity has been reported in accordance with rule 7(1) and the occupier makes a change in it (including an increase or decrease in the maximum quantity of a hazardous chemical to which this rule applies which is or is liable to be at the site or in the pipeline or [at the] [Substituted by No. G.S.R. 4, dated 16.4.2002 [18.4.2002]] cessation of the activity) which affects the particulars specified in that report or any subsequent report made under this rule, the occupier shall forthwith furnish a further report to the [Inspector and the Chief Inspector] [Substituted by No. G.S.R. 4, dated 16.4.2002 [18.4.2002].].
