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[Cites 0, Cited by 0] [Section 3A(1)] [Section 3A] [Entire Act]

State of Rajasthan - Subsection

Section 3A(1)(c) in Rajasthan Control of Industrial Major Accident Hazards Rules, 1991

(c)enforce directions and procedures in respect of industrial activities or isolated storage's covered under the Factories Act, 1948 and in respect of pipelines up to a distance of 500m from the outside of the perimeter of the factory, regarding
(i)Notice of the major accidents as per rule 5(1) and 5(2).
(ii)Notification of sites as per rule 7 and 8.
(iii)Safety Reports and Safety Audits as per Rules 10 and 12.
(iv)Preparation of on-site emergency plans as per Rule 13.]