Section 9 in The Orissa Factories (Control of Major Accident Hazard) Rules, 2001
9. Safety reports and safety Audit report.
(1)Subject to the provisions of sub-rule (2) of this rule, an occupier shall not undertake any industrial activity on isolated storage (to which these rules apply) unless he has prepared a safety report on that industrial activity or isolated storage containing the information specified in Schedule VIII and has sent a copy there of to the Chief Inspector atleast 90 (ninety) days before commencing of that activity)](2)The occupier of a factory carrying industrial activity or isolated storage shall arrange to carry out safety audit by a competent agency to be accredited by an accredition board constituted by the Ministry of Labour of Government of India in this behalf.(3)The audit under sub-rules (1) and (2) shall be carried out as under-(a)Internally once in a year by a team of suitable plant personnel;(b)externally once in two years by a competent agency duly accredited in this behalf; and(c)in the year when the external audit is carried out, internal audit need not be carried out.(4)The occupier within 30 (thirty) days of the completion of the audit, shall send a report to the Chief Inspector with regard to the implementation of the audit recommendations, if any.
