(1)The occupier of a factory carrying on a hazardous process shall supply to all workers the following information in relation to handling of hazardous materials or substances in the manufacture, transportation, storage and other processes :-(a)requirements of Sections 41-B, 41-C and 41-H of the Act;(b)a list of hazardous processes carried on in the factory;(c)location and availability of all Material Safety Data Sheets as provided in Rule 67-J;(d)physical and health hazards arising from the exposure to or handling of substances;(e)measures taken by the occupier to ensure safety and control of physical and health hazards;(f)measure to be taken by the workers to ensure safe handling, storage and transportation of hazardous substances;(g)personal protective equipment required to be used by workers employed in hazardous process or dangerous operations;(h)meaning of various labels and markings used in the containers of hazardous substances as provided under Rule 67-J;(i)signs and symptoms likely to be manifested on exposure to hazardous substances and to whom to report;(j)measure to be taken by the workers in case of any spillage of leakage of an hazardous substances;(k)role of workers vis-a-vis the emergency plan of the factory in Particular the evacuation procedures.
