Section 7 in Punjab Major Accident Hazard Control Rules, 1993
7. Notification of [site] [Substituted for 'industrial activities' vide Punjab Notification No. G.S.R.45/C.A. 63/48/S. 112/Amd. (I)/2002, dated 27.11.2002.].
[Sections 41-B and 112] - (1) An occupier shall not undertake any [industrial activity or isolated storage] [Substituted for 'industrial activities' vide Punjab Notification No. G.S.R.45/C.A. 63/48/S. 112/Amd. (I)/2002, dated 27.11.2002.] unless he has submitted a written report to the Chief Inspector containing the particulars specified in Schedule 7 at least [ninety days] [Substituted for 'three months' vide Punjab Notification No. G.S.R.45/C.A. 63/48/S. 112/Amd. (I)/2002, dated 27.11.2002.] before commencing that activity or before such shorter time, as the Chief Inspector may agree and for the purposes of this rule, an activity in which subsequently there is or is likely to be a [threshold quantity] [Substituted for 'quantity' vide Punjab Notification No. G.S.R.45/C.A. 63/48/S. 112/Amd. (I)/2002, dated 27.11.2002.] specified in column 3 of Schedules 2 and 3 or more of an additional hazardous chemical shall be deemed to be a different industrial activity and shall be notified, accordingly.(2)[ The Chief Inspector within sixty days from the date of receipt of the report in accordance with sub-rule (1) shall examine and on examination of the report if he is of the opinion that contravention of the provisions of the Act or the rules made thereunder has taken place, he may issue notice for obtaining compliance.] [Substituted vide Punjab Notification No. G.S.R.45/C.A. 63/48/S. 112/Amd. (I)/2002, dated 27.11.2002.]
