Section 10(1) in Rajasthan Control of Industrial Major Accident Hazards Rules, 1991
(1)Subject to the following sub-rules of this rule, an occupier shall not undertake any industrial activity [or isolated storage] [Inserted by No. G.S.R. 4, dated 16.4.2002 [18.4.2002].] to which this rule applies, unless he has prepared a safety report on that industrial activity [or isolated storage] [Inserted by No. G.S.R. 4, dated 16.4.2002 [18.4.2002].] containing the information specified in Schedule 8 and has sent a copy of that report to the Chief Inspector at least [90 days] [Substituted by No. G.S.R. 4, dated 16.4.2002 [18.4.2002].] before commencing that activity.
