Section 4 in Punjab Major Accident Hazard Control Rules, 1993
4. General responsibility of [occupier] [Substituted for 'occupiers' vide Punjab Notification No. G.S.R.45/C.A. 63/48/S. 112/Amd. (I)/2002, dated 27.11.2002.]. [Sections 7-A and 112]
-(1)This rule shall apply to;(a)an industrial activity, [-] [The words 'other than isolated storage' omitted vide Punjab Notification No. G.S.R.45/C.A. 63/48/S. 112/Amd. (I)/2002, dated 27.11.2002.] in which a hazardous chemical is or may be involved ; and(b)an isolated storage in which 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.] of a hazardous chemical listed in column 2, of Schedule 2 which is equal to or more than the quantity specified for that chemical in column 3 of the said Schedule, is involved.(2)[An occupier in terms of sub-rule (1) shall provide information on demand to show that as has -] [Substituted vide Punjab Notification No. G.S.R.45/C.A. 63/48/S. 112/Amd. (I)/2002, dated 27.11.2002.](a)identified the major accident hazards; and(b)taken adequate steps to -(i)prevent such major accidents and to limit their consequences to persons and environment; and(ii)provide the persons working on the site with the information, training and equipment including antidotes necessary to ensure their [safety and health] [Substituted for 'safety' vide Punjab Notification No. G.S.R.45/C.A. 63/48/S. 112/Amd. (I)/2002, dated 27.11.2002.].
