(1)The Occupier of a factory carrying on a hazardous process shall prepare a draft on-side emergency plan and submit it to the Chief Inspector. The Chief Inspector may make such modifications in the plan as necessary in consultation with the occupier and approve the same.(2)The Occupier will submit a copy of the approved plan to the District Emergency Authority.(3)The occupier will intimate the workers the provisions of the emergency plan and-held rehearsals of the plan periodically. He shall review the plan from time to time and make necessary changes therein under information to the Chief Inspector and the District Emergency Authority.(4)The Chief Inspector may issue guidelines relating to formulation of emergency plans. He may also direct modifications of the emergency plan in respect of any factory as may be necessary, from time to time.
