Section 9 in The Manufacture, Storage And Import Of Hazardous Chemicals Rules, 1989
9. Transitional provisions .-Where,-
(a)at the date of coming into operation of these rules, an occupier is in control of an existing industrial activity which is required to be reported under rule 7(1); or(b)within six months after that date an occupier commences any such new industrial activity;it shall be a sufficient compliance with that rule if he reports to the concerned authority as per the particulars in Schedule 7 within 3 months after the date of coming into operation of these rules or within such longer time as the concerned authority may agree in writing.
