Section 63E(1) in The West Bengal Factories Rules, 1958
(1)The occupier of a factory carrying on a hazardous process shall supply to all workers the following information in relation to use and handling of hazardous materials or substance in the manufacture, transportation, storage or other processes :(a)requirements of sections 41B, 41C and 41H of the Act;(b)a list of 'hazardous processes' carried on in the factory;(c)location and availability of all Material Safety Data Sheets as per rule 63D;(d)physical and health hazards arising from the exposure to or handling of substance;(e)measures taken by the occupier to ensure safety and to control health hazards;(f)measure to be taken by the workers to ensure safe use, handling, storage and transportation of hazardous substance;(g)personal protective equipment required to be used by workers employed in hazardous process or dangerous operations;(h)meaning of various labels and markings used on the containers of hazardous substance as provided under the rule 63D;(i)signs and symptoms likely to be manifested on exposure to hazardous substances;(j)measures to be taken by the workers in case of any spillage or leakage of a hazardous substance;(k)role of workers vis-a-vis the emergency plan of the factory, in particular the evacuation and control procedures; and
