Section 73N(1) in Maharashtra Factories Rules, 1963
(1)The occupier of a factory carrying on a 'Hazardous process' shall supply to all workers the following information in relation to handlings of hazardous materials or substances in the manufacture, transportation, storage and other process :-(a)requirements of sections 41B, 41C and 41H of the Act;(b)a list of hazardous processes carried on in the factory;(c)location and availability of all Material Safety Data Sheets as per rule 73-M;(d)physical and health hazards arising out of the exposure to or handling of substances;(e)measures taken by the occupier to ensure safety and control of physical and health hazards;(f)measures to be taken by the workers to ensure safe handling, storage and transportation of hazardous substances;(g)Personal Protective Equipment required to be used by workers employed in 'hazardous process' or dangerous operation;(h)meaning of various labels and markings used on the containers of hazardous substances as provided under Rule 73-M;(i)sign and Symptoms likely to be manifested on exposure to hazardous substances and to whom to report;(j)measures to be taken by the workers in case of any spillage or leakage of a hazardous substance;(k)role of workers vis-a-vis the emergency plan of the factory, in particular the evacuation procedures;(l)any other information considered necessary by the occupier to ensure safety and health of workers.
