Section 3 in Maharashtra Factories (Safety Audit) Rules, 2014
3.
The occupier of the class a factories mentioned in sub-rule (2) of Rule 1 shall arrange to carry out the safety audit to supplement the provisions of Chapter IV of the said Act as a measure for securing the safety of persons employed therein, the following manner namely :-(a)internally, once in a year by a team of Plant personnel ;(b)externally, once in two years by the Safety Auditor :Provided that, in the year, when an external audit is carried out, it shall not be necessary to carry out an internal audit :Provided further that, in case of any changes, total or partial, in the manufacturing process, the occupier shall within one month prior to such change, carry out the safety audit externally by the Safety Auditor.
