Section 12 in The Orissa Factories (Control of Major Accident Hazard) Rules, 2001
12. Preparation of on-site emergency plan by the occupier.
(1)The occupier shall prepare and keep an up-to-date on-site emergency plan containing details specified in Schedule IX giving details of dealing with the major accidents on the site on which the industrial activity or isolated storage is carried on and shall furnish to the Inspector and Chief Inspector of the same which shall also include the name of the person responsible for safety on the site and the names of those who are authorised to take action in accordance with the plan in the event of an emergency.(2)The occupier shall ensure that the emergency plan prepared in accordance with sub-rule (1) above has taken into account any modification made in the industrial activity or isolated storage and that every person on the site who is concerned with the plan is informed of the relevant provisions.(3)The occupier shall prepare the emergency plan required under Sub-rule (1) above-(a)before the commencement of the industrial activity or isolated storage; and(b)within 90 (ninety) days of coming into operation of the rules in case of an existing industrial activity or isolated storage.(4)The occupier shall ensure that a mook-drill of the on-site emergency is conducted atleast once in every six months.(5)A detailed report of the mock-drill conducted under sub-rule (4) shall be made immediately available to the Inspector and the Chief Inspector.
