Section 63D in The West Bengal Factories Rules, 1958
63D. Collection, development and dissemination of information :
(1)The occupier of every factory involving a 'hazardous process' shall arrange to obtain or develop information in the form of Material Safety Data Sheet (MSC'S) in respect of every hazardous substance or material used, manufactured, stored, handled or transported in the factory. It shall be accessible upon request to a worker for reference and shall be kept readily available to the Inspector.(a)Every such Material Safety Data Sheet shall be maintained as nearly as possible in Form No.32 and shall include the following information :(i)the identity used on the label;(ii)the chemical name with molecular formula and its synonyms, if any;(iii)hazardous ingredients of the substance;(iv)physical and chemical characteristics of the hazardous substance;(v)the physical hazards of the substance, including the potential for fire, explosion and reactivity;(vi)the health hazards of the substance, including signs and symptoms of exposure and any medical conditions which are generally recognized as being aggravated by exposure to the substance;(vii)the primary routes of entry;(viii)the permissible limits of exposure prescribed in the Second Schedule under Section 41 F of the Act and in the case of a chemical not covered by the said Schedule, the limits of exposure recommended by the American Conference of Government Industrial Hygienists (ACGIH);(ix)the ceiling value, i.e., the concentration that should not be exceeded even instantaneously;(x)the precautions required for safe handling and use of the hazardous substance including appropriate hygienic practices, protective measures during repairs and maintenance of contaminated equipment;(xi)any generally applicable control measures, such as engineering controls, work practices or use of personal protective equipment;(xii)emergency and first-aid procedures;(xiii)the procedures for clean-up of spills and leaks;(xiv)the procedures for disposal of wastes and empty containers;(xv)any other information relevant to health and safety;(xvi)the name, address and telephone number of the manufacturer, importer, occupier or other responsible person who has prepared or furnished the Material Safety Data Sheet and who provides additional information on the hazardous substance and appropriate emergency procedures, if necessary; and(xvii)the date of preparation of the Material Safety Data Sheet, or the last change to it.(b)The occupier while obtaining or developing a Material Safety Data Sheet in respect of hazardous substance shall ensure that the information is recorded accurately and reflects the scientific evidence used in making the hazard determination.(c)The Material Safety Data Sheet in respect of a hazardous substance shall be updated as and when necessary due to any new significant information regarding the hazards of the substance or the ways to protect against the hazards.(2)Every container of a hazardous substance shall be clearly labelled or marked to identify :-(a)the contents of the contained ;(b)the name and address of the manufacturer/importer of the hazardous substance;(c)the physical and health hazards;(d)compatibility of the substance; and(e)the recommended personal protective equipment.Rule prescribed under Section 41B and 112.
