Section 5 in The Manufacture, Storage And Import Of Hazardous Chemicals Rules, 1989
5. Notification of major accident .-(1) Where a major accident occurs on a site, the occupier shall [within 48 hours notify] the concerned authority as identified in Schedule 5 of that accident, and furnish thereafter to the concerned authority a report relating to the accidents in instalments, if necessary, in Schedule 6.
(2)The concerned authority shall, on receipt of the report in accordance with sub-rule (1) of this rule, undertake a full analysis of the major accident and send the [requisite information within 90 days to the Ministry] [ Inserted by S.O. 2882(E), dated 3.10.1994 (w.e.f. 22.10.1994).] of Environment and Forests through appropriate channel.(3)[ An occupier shall notify to the concerned authority, steps taken to avoid any repetition of such occurrence on a site.(4)The concerned authority shall compile information regarding major accidents and make available a copy of the same to the Ministry of Environment and Forests through appropriate channel.] [Inserted by S.O. 2882(E), dated 3.10.1994 (w.e.f. 22.10.1994). ](5)The concerned authority shall in writing inform the occupier, of any lacunae which in its opinion needs to be rectified to avoid major accidents.
