Section 4(3) in The Orissa Factories (Control of Major Accident Hazard) Rules, 2001
(3)An occupier of a factory carrying on an industrial activity or isolated storage shall provide information on demand to show that he has-(a)identified the major accident hazards;(b)taken adequate steps to-(i)Prevent such major accidents and to limit their consequences to persons and the environment; and(ii)Provide the persons working on the site with the information, training and equipment including antidotes necessary to ensure their safety and health.
