Section 11(1) in Punjab Major Accident Hazard Control Rules, 1993
(1)Where an occupier has made a safety report in accordance with sub-rule (1) of rule 10, he shall not make any modification to the [industrial activity or isolated storage] to which that safety report relates which could materially affect the particulars in that report, unless he has made a further report to take account of those modification and has sent copy of that report to the [Inspector and the Chief Inspector at least ninety days] [Substituted for 'Chief Inspector at least three months' vide Punjab Notification No. G.S.R.45/C.A. 63/48/S. 112/Amd. (I)/2002, dated 27.11.2002.] before making those modifications.
