Section 19 in The Manufacture, Storage And Import Of Hazardous Chemicals Rules, 1989
19. Improvement notices .-(1) If the concerned authority is of the opinion that a person has contravened the provisions of these rules, the concerned authority shall serve on him a notice (in this para referred to as "an improvement notice") requiring that person to remedy the contravention or, as the case may be, the matters occasioning it within 45 days.
(2)A notice served under sub-rule (1) shall clearly specify the measures to be taken by the occupier in remedying the said contraventions.
