Section 5(2) in The Manufacture, Storage And Import Of Hazardous Chemicals Rules, 1989
(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.
