62GH. Disclosure of information to District Emergency Authority.
- The occupier of a factory carrying on a hazardous process, shall intimate the District Emergency Authority designated by the State Government, all information having an bearing on preparation of an on site emergency plan and a disaster control and management plan in respect of the factory.Without prejudice to the generality of this clause, the occupier shall furnish to the District Emergency Authority the following:-(a)a report on status relating to risk assessment and environmental impact assessment and the measures taken for prevention of accidents;(b)completion of Material Data Sheets in respect of hazardous substances used, produced or stored in the factory;(c)a statement on all possible sources of accidents involving fire, explosion, release or leakage of toxic substances and the plan of the premises where such an accident may occur;(d)a statement on resources and facilities available for dealing with an emergency including any agreement entered into with a neighbouring factory for aid and assistance in the event of an emergency;(e)a map of the area showing the approach to the factory, location of emergency facilities such as hospitals, police, fire service;(f)the organisation of the management and the responsibility for safety indicating therein the persons responsible for on-site Emergency action;(g)details relating to alert system;(h)information on availability of antidotes for poisoning resulting from an accident;(i)any other information as may be considered relevant by the occupier or asked for by the District Emergency Authority.
