Section 10A in Maharashtra Factories (Safety Audit) Rules, 2014
10A. [ [Inserted by Maharashtra Notification No. FAC-2016/C.R.99/Labour-4, dated 9.8.2017.]
If an accident involving the Major Accident as defined in clause (c) of rule 2 of the Maharashtra Factories (Control of Industrial Major Accidents Hazards) Rules, 2003 takes place in a factory, re-audit shall be carried out within a period of thirty days from the date of such accident or re-start of the factory, whichever is earlier. The provisions of rule 4, 8 and 9 shall apply muitatis mutandis to such re-audit.]
