Section 8(4) in The Orissa Factories (Control of Major Accident Hazard) Rules, 2001
(4)Where an activity has been notified in accordance with Sub-rule (1) above and the occupier makes a change in it including an increase or decrease in the maximum quantity of hazardous chemical which is or is liable to be involved at the site or in the pipe line at the cessation of the activity, affecting the particulars specified in the report let or any subsequent report made under this rule, the occupier shall forthwith notify in a further report to the Inspector and the Chief Inspector.
