Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com MANUFACTURE, STORAGE AND IMPORT OF HAZARDOUS CHEMICALS RULES, 1989 CONTENTS 1. Short title and commencement 2. Definitions 3. Duties of Authorities 4. General responsibility of the occupier during industrial activity 5. Notification of major accident 6. Industrial activity to which Rules 7 to 15 apply 7. Notification of sites 8 . Updating of the site notification following changes in the threshold quantity 9. Transitional provisions 10. Safety reports 11. Updating of reports under Rule 10 12. Requirement for further information to be sent to the Authority 13. Preparation of on-site emergency plan by the occupier 14. Preparation of off-site emergency plans by the authority 15. Information to be given to persons liable to be affected by a major accident 16. Disclosure of information 17. Collection, development and dissemination of information 18. Import of hazardous chemicals 19. Improvement notices 20. Power of the Central Government to modify the Schedules SCHEDULE 1 :- SCHEDULE SCHEDULE 2 :- SCHEDULE SCHEDULE 3 :- SCHEDULE SCHEDULE 4 :- SCHEDULE SCHEDULE 5 :- SCHEDULE SCHEDULE 6 :- SCHEDULE SCHEDULE 7 :- SCHEDULE SCHEDULE 8 :- SCHEDULE SCHEDULE 9 :- SCHEDULE SCHEDULE 10 :- SCHEDULE SCHEDULE 11 :- SCHEDULE SCHEDULE 12 :- SCHEDULE MANUFACTURE, STORAGE AND IMPORT OF HAZARDOUS CHEMICALS RULES, 1989 In exercise of the powers conferred by Sections 6, 8 and 25 of the Envionment (Protection) Act, 1986 (29 of 1986), the Central Government hereby makes the following rules, namely: 1. Short title and commencement :- (1) These rules may be called the Manufacture, Storage and Import of Hazardous Chemicals Rules, 1989. (2) They shall come into force on the date of their publication in the Official Gazette. 2. Definitions :- In these rules, unless the context otherwise requires. (a) "Act" means the Environment (Protection) Act, 1986 (29 of1986); (b) "Authority" means an authority mentioned in column (2) of Schedule 5; (c) "Export" with its grammatical variations and cognate expression, means taking out of India to a place outside India; (d) "Exporter" means any person under the jurisdiction of the exporting country and includes the exporting country, who exports hazardous chemicals; (e) "Hazardous chemical" means. (i) any chemical which satisfies any of the criteria laid down in Part I of Schedule 1 and is listed in column (2) of Part II of this Schedule; (ii) any chemical listed in column (2) of Schedule 2; (iii) any chemical listed in column (2) of Schedule 3; (f) "Import", with its grammatical variations and cognate expression, means bringing into India from a place outside India; (g) "Importer" means an occupier or any person who imports hazardous chemicals; (h) "Industrial activity" means. (i) an operation or process carried out in an industrial installation referred to in Schedule 4 involving or likely to involve one or more hazardous chemicals and includes on-site storage or on-site transport which is associated with that operation or process, as the case may be; or (ii) isolated storage; or (iii) pipeline; (i) "Isolated storage" means storage of a hazardous chemical, other than storage associated with an installation on the same site specified in Schedule 4 where that storage involves at least the quantities of that chemical set out in Schedule 2; (j) "Major accident" means an occurrence including any particular major emission, fire or explosion involving one or more hazardous chemicals and resulting from uncontrolled developments in the course of an industrial activity or due to natural events leading to serious effects both immediate or delayed, inside or outside the installation likely to cause substantial loss of life and property including adverse effects on the environments; (k) "Pipeline" means a pipe (together with any apparatus and works associated therewith) or system of pipes (together with any apparatus and works associated therewith) for the conveyance of a hazardous chemical other than a flammable gas as set out in column (2) of Part II of Schedule 3 at a pressure of less than eight bars absolute; the pipeline also includes inter-State pipelines; (l) "Schedule" means Schedule appended to these rules; (m) "Site" means any location where hazardous chemicals are manufactured or processed, stored, handled, used, disposed of and includes the whole of an area under the control of an occupier and includes pier, jetty or similar structure whether floating or not; (n) "Threshold quantity" means (i) in the case of a hazardous chemical specified in column (2) of Schedule 2, the quantity of that chemical specified in the corresponding entry in columns (3) and (4); (ii) in the case of a hazardous chemical specified in column (2) of Part I of Schedule 3, the quantity of that chemical specified in the corresponding entry in columns (3) and (4) of that Part; (iii) in the case of substances of a class specified in column 2 of Part II of Schedule 3, the total quantity of all substances of that class specified in the corresponding entry in columns (3) and (4) of that part. 3. Duties of Authorities :- 1 [The concerned Authority shall. (a) inspect the industrial activity at least once in a calendar year; (b) except where such authority is the Ministry of Environment and Forests, annually report on the compliance of the rules by the occupiers to the Ministry of Environment and Forests through appropriate channel; (c) subject to the other provisions of these rules, perform the duties specified in column (3) of Schedule 5.] 1. Substituted by MSIHC (Amendment) Rules, 1994, w.e.f. 22-10- 1994 4. General responsibility of the occupier during industrial activity :- (1) These rules shall apply to. (a) an industrial activity in which a hazardous chemical, which satisfies any of the criteria laid down in Part I of Schedule 1 and is listed in column (2) of Part II of this Schedule is, or may be, involved; and (b) isolated storage in which there is involved a threshold quantity of a hazardous chemical listed in Schedule 2 in column 2 which is equal to or more than the threshold quantity specified in the Schedule for that chemical in column 3 thereof. (2) An occupier who has control of an industrial activity in terms of sub-rule (1) shall provide evidence to show that he has. (a) identified the major accident hazards; and (b) taken adequate steps to. (i) prevent such major accidents and to limit their consequences to persons and the environment; (ii) provide to the persons working on the site with the information, training and equipment including antidotes necessary to ensure their safety. 5. Notification of major accident :- (1) Where a major accident occurs on a site, or in a pipeline, the occupier shall 1[within 48 hours notify] the concerned authority as identified in Schedule 5 of that accident, and furnish thereafter to the concerned authority a report relating to the accidents in instalments, if necessary, in Schedule 6. (2) The concerned authority shall on receipt of the report in accordance with sub-rule (1) of this rule, shall undertake a full analysis of the major accident and send the 2[requisite information within 90 days to the Ministry] of Environment and Forests through appropriate channel. 3[(3) An occupier shall notify to the concerned Authority, steps taken to avoid any repetition of such occurrence on a site.] 4 [(4) The concerned Authority shall compile information regarding major accidents and make available a copy of the same to the Ministry of Environment and Forest through appropriate channel. (5) The concerned Authority shall in writing inform the occupier, of any lacunae which in its opinion needs to be rectified to avoid major accidents.] 1. Substituted by MSIHC (Amendment) Rules, 1996, w.e.f. 22-10- 1996 2. Inserted by MSIHC (Amendment) Rules, 1996, w.e.f. 22-10- 1996 3. Substituted by MSIHC (Amendment) Rules, 1996, w.e.f. 22-10- 1996 4. Substituted by MSIHC (Amendment) Rules, 1994, w.e.f. 22-10- 1994 6. Industrial activity to which Rules 7 to 15 apply :- (1) Rules 7 to 15 shall apply to. (a) an industrial activity in which there is involved a quantity of a hazardous chemical listed in column (2) of Schedule 3 which is equal to or more than the quantity specified in the entry for that chemical in columns (3) and (4) (Rules 10-12 only for column(4)); and (b) isolated storage in which there is involved a quantity of a hazardous chemical listed in column (2) of Schedule 2 which isequal to or more than the quantity specified in the entry for that chemical in column (4). (2) For the purposes of Rules 7 to 15. (a) "new industrial activity" means an industrial activity which. (i) commences after the date of coming into operation of theserules; or (ii) if commenced before that date, is an industrial activity in which a modification has been made which is likely to cover major accident hazards, and that activity shall be deemed to have commenced on the date on which the modification was made; (b) an "existing industrial activity" means an industrial activity which is not a new industrial activity. 7. Notification of sites :- (1) An occupier shall not undertake any industrial activity 1[unless he has been granted an approval for undertaking such an activity and has submitted] a written report to the concerned authority containing the particulars specified in Schedule 7 at least 3 months before commencing that activity or before such shorter rime as the concerned authority may agree and for the purposes of this paragraph, an activity in which subsequently there is or is liable to be a threshold quantity or more of an additional hazardous chemical shall be deemed to be a different activity and shall be notified accordingly. 2 [(2) The concerned Authority within 60 days from the date of receipt of the report, shall approve the report submitted and on consideration of the report if it is of the opinion that contravention of the provisions of the Act or the rules made thereunder has taken place, it shall issue notice under Rule 19.] 1. Substituted by MSIHC (Amendment) Rules, 1994, w.e.f. 22-10- 1994 2. Substituted by MSIHC (Amendment) Rules, 1994, w.e.f. 22-10- 1994 8. Updating of the site notification following changes in the threshold quantity :- Where an activity has been reported in accordance with Rule 7(1) and the occupier makes a change in it (including an increase or decrease in the maximum threshold quantity of a hazardous chemical to which this rule applies which is or is liable to be at the site or in the pipeline or at the cessation of the activity) which affects the particulars specified in that report or any subsequent report made under this rule, the occupier shall forthwith furnish a further report to the concerned authority. 9. Transitional provisions :- Where. (a) at the date of coming into operation of these rules, an occupier is in control of an existing industrial activity which is required to be reported under Rule 7(1); or (b) within six months after that date, an occupier commences any such new industrial activity, it shall be a sufficient compliance with that rule if he reports to the concerned authority as per the particulars in Schedule 7 within 3 months after the date of coming into operation of these rules or within such longer time as the concerned authority may agree in writing. 10. Safety reports :- (1) Subject to the following paragraphs of this rule, an occupier shall not undertake any industrial activity to which this rule applies, unless he has prepared a safety report on that industrial activity containing the information specified in Schedule 8 and has sent a copy of that report to the concerned authority at least ninety days before commencing that activity. (2) In the case of a new industrial activity which an occupier commences, or by virtue of sub-rule (2)(a)(ii) of Rule 6 is deemed to commence, within 6 months after coming into operation of these rules, it shall be a sufficient compliance with sub-rule (1) of this rule if the occupier sends to the concerned authority a copy of the report required in accordance with that sub-rule within ninety days after the date of coming into operation of these rules. 1 [(3) In case of an existing industrial activity, the occupier shall prepare a safety report in consultation with the concerned authority and submit the same within one year from the date of the commencement of the Manufacture, Storage and Import of Hazardous Chemicals (Amendment) Rules, 1994, to the concerned Authority.] [(4) After the commencement of the Manufacture, Storage and Import of Hazardous Chemicals (Amendment) Rules, 1994, the occupiers of both the new and the existing industrial activities shall carry out an independent safety audit of the respective industrial activities with the help of an expert, not associated with such industrial activities. (5) The occupier shall forward a copy of the auditor's report along with his comments, to the concerned Authority within 30 days after the completion of such Audit. (6) The occupier shall update the safety audit report once a year by conducting a fresh safety audit and forward a copy of it with his comments thereon within 30 days to the concerned Authority. (7) The concerned Authority may, if it deems fit, issue improvement notice under Rule 19 within 45 days of the submission of the said report.] 1. Substituted by MSIHC (Amendment) Rules, 1994, w.e.f. 22-10- 1994t 2. Inserted by MSIHC (Amendment) Rules, 1994, w.e.f. 22- 10-1994 11. Updating of reports under Rule 10 :- (1) Where an occupier has made a safety report in accordance with sub-rule (1) of Rule 10 he shall not make any modification to the industrial activity to which that safety report relates which could materially affect the particulars in that report, unless he has made a further report to take account of those modifications and has sent a copy of that report to the concerned authority at least 90 days before making those modifications. (2) Where an occupier has made a report in accordance with Rule 10 and sub-rule (1) of this rule and that industrial activity is continuing, the occupier shall within three years of the date of the last such report, make a further report which shall have regard in particular to new technical knowledge which has affected the particulars in the previous report relating to safety and hazard assessment, and shall within 30 days 1 [x x x], send a copy of the report to the concerned authority. 1. Omitted by MSIHC (Amendment) Rules, 1994, w.e.f. 22-10- 1994 12. Requirement for further information to be sent to the Authority :- 1 [Where in accordance with Rule 10 an occupier has sent a safety report and the safety audit report relating to an industrial activity to the concerned Authority, the concerned Authority may, by a notice served on the occupier, require him to provide such additional information as may be specified in the notice and the occupier shall send that information to the concerned authority within 90 days.] 1. Substituted by MSIHC (Amendment) Rules, 1994, w.e.f. 22-10- 1994 13. Preparation of on-site emergency plan by the occupier :- (1) An occupier shall prepare and keep up-to-date 1[an on-site emergency plan containing details specified in Schedule 2 and detailing] how major accidents will be dealt with on the site on which the industrial activity is carried on and that plan shall include the name of the person who is responsible for safety on the site and the names of those who are authorised to take action in accordance with the plan in case of an emergency. (2) The occupier shall ensure that the emergency plan prepared in accordance with sub-rule (1), takes into account any modification made in the industrial activity and that every person on the site who is affected by the plan is informed of its relevant provisions. (3) The occupier shall prepare the emergency plan required under sub-rule (1). (a) in the case of a new industrial activity, before that activity iscommenced; (b) in the case of an existing industrial activity within 90 days ofcoming into operation of these rules. 2 [(4) The occupier shall ensure that a mock drill of the on-site emergencyplan is conducted every six months; (5) A detailed report of the mock drill conducted under sub-rule (4) shall be made immediately available to the concerned Authority.] 1. Substituted by MSIHC (Amendment) Rules, 1994, w.e.f. 22-10- 1994 2. Inserted by MSIHC (Amendment) Rules, 1994, w.e.f. 22-10- 1994 14. Preparation of off-site emergency plans by the authority :- (1) It shall be the duty of the concerned authority as identified in column (2) of Schedule 5 to prepare and keep up-to-date 1[an adequate off-site emergency plan containing details specified in Schedule 12 and detailing] how emergencies relating to a possible major accident on the site will be dealt with and in preparing that plan the concerned authority shall consult the occupier and such other persons as it may deem necessary. (2) For the purpose of enabling the concerned authority to prepare the emergency plan required under sub-rule (1), the occupier shall provide the concerned authority with such information relating to the industrial activity under his control as the concerned authority may require, including the nature, extent and likely effects off-site of possible major accidents and the authority shall provide the occupier with any information from the off-site emergency plan which relates to his duties under Rule 13. (3) The concerned authority shall prepare its emergency plan requiredunder sub-rule (1). (a) in the case of a new industrial activity, before that activity iscommenced; (b) in the case of an existing industrial activity, within six months ofcoming into operation of these rules. 2 [(4) The concerned authority shall ensure that a rehearsal of the off-site emergency plan is conducted at least once in a calendar year.] 1. Substituted by MSIHC (Amendment) Rules, 1994, w.e.f. 22-10- 1994 2. Inserted by MSIHC (Amendment) Rules, 1994, w.e.f. 22-10- 1994 15. Information to be given to persons liable to be affected by a major accident :- (1) The occupier shall take appropriate steps to inform persons outside the site either directly or through District Emergency Authority who are likely to be in an area which may be affected by a major accident about. (a) the nature of the major accident hazard; and (b) the safety measures and the "Dos" and "Don'ts" which should be adopted in the event of a major accident. (2) The occupier shall take the steps required under sub-rule (1) to inform persons about an industrial activity, before that activity is commenced, except in the case of an existing industrial activity in which case the occupier shall comply with the requirements of sub- rule (1) within 90 days of coming into operation of these rules. 16. Disclosure of information :- Where for the purpose of evaluating information notified under Rule 5 or 7 to 15, the concerned authority discloses that information to some other person, that other person shall not use that information for any purpose except for the purpose of the concerned authority disclosing it, and before disclosing the information the concerned authority shall inform that other person of his obligations under this paragraph. 17. Collection, development and dissemination of information :- (1)This rule shall apply to an industrial activity in which a hazardous chemical which satisfies any of the criteria laid down in Part I of Schedule 1 and is listed in column 2 of Part II of this Schedule is or may be involved. (2) An occupier, who has control of an industrial activity in terms of sub-rule (1) of this rule, shall arrange to obtain or develop information in the form of safety data-sheet as specified in Schedule 9. The information shall be accessible upon request for reference. (3) The occupier while obtaining or developing a safety data-sheet as specified in Schedule 9 in respect of a hazardous chemical handled by him shall ensure that the information is recorded accurately and reflects the scientific evidence used in making the hazard determination. In case, any significant information regarding hazard of a chemical is available, it shall be added to the material safety data-sheet as specified in Schedule 9 as soon as practicable. (4) Every container of a hazardous chemical shall be clearly labelled or marked to identify. (a) the contents of the container; (b) the name and address of the manufacturer or importer of the hazardous chemical; (c) the physical, chemical and toxicological data as per the criteria given at Part I of Schedule 1. (5) In terms of sub-rule (4) of this rule, where it is impracticable to label a chemical in view of the size of the container or the nature of the package, provision should be made for other effective means like tagging or accompanying documents. 18. Import of hazardous chemicals :- (1) This rule shall apply to a chemical which satisfies any of the criteria laid down in Part I of Schedule 1 and is listed in column (2) of Part II of this Schedule. (2) Any person responsible for importing hazardous chemicals in India shall provide 1[before 30 days or as reasonably possible but not later than] the date of import to the concerned authorities as identified in column (2) of Schedule 5, the information pertaining to. (i) the name and address of the person receiving the consignment in India; (ii) the port of entry in India; (iii) mode of transport from the exporting country to India; (iv) the quantity of chemical(s) being imported; and (v) complete product safety information. 2[(3) If the concerned Authority of the State is satisfied that the chemical being imported is likely to cause major accidents, it may direct the importer to take such safety measures as the concerned Authority of the State may deem appropriate]. 3 [(3-A) In case the concerned Authority of the State is of the opinion that the chemical should not be imported on safety or on environmental considerations, such Authority may direct stoppage of such import.] (4) The concerned Authority at the State shall simultaneously inform the concerned Port Authority to take appropriate steps regarding safe handling and storage of hazardous chemicals while off-loading the consignment within the port premises. (5) Any person importing hazardous chemicals shall maintain the records of the hazardous chemicals imported as specified in Schedule 10 and the records so maintained shall be open for inspection by the concerned authority at the State or the Ministry of Environment and Forests or any officer appointed by them in this behalf. (6) The importer of the hazardous chemical or a person working on his behalf shall ensure that transport of hazardous chemicals from port of entry to the ultimate destination is in accordance with the Central Motor Vehicles Rules, 1989, framed under the provisions of the Motor Vehicles Act, 1988. 1. Substituted by MSIHC (Amendment) Rules, 1994, w.e.f. 22-10- 1994 2. Substituted by MSIHC (Amendment) Rules, 1994, w.e.f 22-10- 1994 3. Inserted by MSIHC (Amendment) Rules, 1994, w.e.f. 22-10- 1994 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, 1 [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. 1. Substituted by MSIHC (Amendment) Rules, 1994, w.e.f. 22-10- 1994 20. Power of the Central Government to modify the Schedules :- The Central Government may, at any time, by notification in the Official Gazette, make suitable changes in the Schedules. SCHEDULE 1 SCHEDULE SCHEDULE 2 SCHEDULE SCHEDULE 3 SCHEDULE SCHEDULE 4 SCHEDULE SCHEDULE 4 [See Rule 2(h)(i)] 1. Installations for the production, processing or treatment of organic or inorganic chemicals using for this purpose, among others. (a) alkylation (b) amination by ammonolysis (c) carbonylation (d) condensation (e) dehydrogenation (f) esterification (g) halogenation and manufacture of halogens (h) hydrogenation (i) hydrolysis (j) oxidation (k) polymerization (1) sulphonation (m) desulphurization, manufacture and transformation of sulphur-containing compounds (n) nitration and manufacture of nitrogen-containing compounds (o) manufacture of phosphorous-containing compounds (p) formulation of pesticides and of pharmaceutical products (q) distillation (r) extraction (s) solvation (t) mixing 2. Installations for distillation, refining or other processing of petroleum or petroleum products. 3. Installations for the total or partial disposal of solid or liquid substances by incineration or chemical decomposition. 4. Installations for production, processing or treatment of energy gases, for example, LPG, LNG, SNG. 5. Installations for the dry distillation of coal or lignite. 6. Installations for the production of metals or non-metals by a wet process or by means of electrical energy. SCHEDULE 5 SCHEDULE SCHEDULE 5 [See Rules 2(b) and 3] SI. No. Authority(ies) with legal backing Duties and corresponding rule (1) (2) (3) 1. Ministry of Environment and Forests u n d e r Environment (Protection) Act, 1986. 2. Chief Controller of Imports and E x p o r t s under Import and Export (Control) Act, 1947. Import of hazardous chemicals as per Rule 18. 3. Central Pollution Control Board or S t a t e Pollution Control Board under Environment (Protection) Act, 1986 as the case may be. (1) Enforcement of directions and procedures in respect of isolated storage of hazardous chemicals, regarding. (i) Notification of major accidents as per Rule 5(1) and 5(2); (ii) Notification of sites as per Rules 7 to 9; (iii) Safety reports in respect of isolated storages as per Rules 10 to 12; (iv) Preparation of on-site emergency plans as per Rule 13. (2) Import of hazardous chemicals and enforcement of directions and procedures on import of hazardous chemicals as per Rule 18. 4. Chief Inspector of Factories appointed under the Factories Act, 1948. Enforcement of directions and procedures in respect of industrial installations and isolated storages covered under the Factories Act, 1948, dealing with hazardous chemicals and pipelines including inter-State pipelines regarding. (i) Notification of major accidents as per Rule 5(1) and 5(2). (ii) Notification of sites as per Rules 7 to 9. (iii) Safety reports as per Rules 10 to 12. (iv) Preparation of on-site emergency plans as per Rule 13. (v) Preparation of off-site emergency plans in consultation with District Collector or District Emergency Authority as per Serial No. 9 of this Schedule. 5. Chief Inspector of Dock Safety Enforcement of directions and procedures in 5 C e specto o oc Sa ety a ppo i nt e d under the Dock Workers (Safety, Health and Welfare) Act, 1986. o ce e t o d ect o s a d p ocedu es respect of industrial installations and isolated storages dealing with hazardous chemicals and pipelines inside a port regarding. (i) Notification of major accidents as per Rule 5(1) and 5(2). (ii) Notification of sites as per Rules 7 to 9. (iii) Safety reports as per Rules 10 to 12. (iv) Preparation of on-site emergency plans as per Rule 13. (v) Preparation of off-site emergency plans in consultation with District Collector or District Emergency Authority as per Serial No. 9 of this Schedule. 6. Chief Inspector of Mines appointed under the Mines Act, 1952. Enforcement of directions and procedures in respect of industrial installations and isolated storages dealing with the hazardous chemicals and pipelines including inter-State pipelines regarding. (i) Notification of major accidents as per Rule 5(1) and 5(2) (ii) Notification of sites as per Rules 7 to 9. (iii) Safety reports as per Rules 10 to 12. (iv) Preparation of on-site emergency plans as per Rule 13. (v) Preparation of off-site emergency plans in consultation with District Collector or District Emergency Authority as per Serial No. 9 of this Schedule. 7. Atomic Energy Regulatory Board appointed under the Atomic Energy Act, 1972. Enforcement of directions and procedures as per the provisions of the Atomic Energy Act, 1972. 8. Chief Controller of Explosives appointed under the Indian Explosives Act, and Rules, 1983. Enforcement of directions and procedures as per the provisions of. (i) The Explosives Act, 1884 (4 of 1884) and the rules made thereunder, namely. (a) The Gas Cylinders Rules, 1981; (b) The Static and Mobile Pressure Vessel (unfired) Rules, 1981; (c) The Explosives Rules, 1984; (ii) The Petroleum Act, 1934 (30 of 1934) and the Rules made thereunder, namely. (a) The Petroleum Rules, 1976; (b) The Calcium Carbide Rules, 1987. 9. District Collector or District Emergency Authority designated by the State Government. Preparation of off-site emergency plans as per Rule 14. 10. Directorate of Explosives (Safety) Enforcement of directions and procedures in ( D B S ) , Defence Research and Development Organisation (DRDO), Department of Defence Research and Development, Ministry of Defence. respect of laboratories, industrial establishments and isolated storages dealing with hazardous chemicals in the Ministry of Defence. SCHEDULE 6 SCHEDULE SCHEDULE 6 (See Rule 5(1)] Information to be Furnished Regarding Notification of a Major Accident Report Number..........of the particular accident. 1. General Data: (a) Name of the site: (b) Name and address of the manufacturer (also state telephone/telex number): (c) (i) Registration number (ii) Licence number (As may have been allotted under any statute applicable to the site, e.g., the Factories Act) (d) (i) Nature of industrial activity (mention what is actually manufactured, stored, etc.) (ii) National Industrial... Classification, 1987, at the. . four digit level 2. Type of Major Accident: Explosion .. ..Fire.. ..Emission of .. ..dangerous . substance ..Substance(s) emitted ..------------------------------------------------ 3. Description of the Major Accident: (a) Date, shift and hour of the accident (b) Department/Section and exact place where the accident took place (c) The process/operation undertaken in the Department/Section where the accident took place: (attach a flow chart, if necessary) (d) The circumstances of the accident and the dangerous substance involved 4. Emergency measures taken and measures envisaged to be taken to alleviate short-term effects of the accident. 5. Causes of the major accident Known (to be specified) Not known Information will be supplied as soon as possible 6. Nature and Extent of Damage: (a) Within the establishment .............killed casualties..........injured .........poisoned .persons exposed to the major...................... .accident .material damage .danger is still present .danger no longer exists (b) Outside the establishment.............killed casualties............injured ..........poisoned .persons exposed to the major.. .accident .material damage .damage to environment .the danger is still present .the danger no longer exists 7. Data available for assessing the effects of the accident on persons and environment 8. Steps already taken or Envisaged: (a) to alleviate medium or long- term effects of the accident (b) to prevent recurrence of similar major accidents (c) any other relevant information SCHEDULE 7 SCHEDULE SCHEDULE 7 Information to be Furnished for the Notification of sites PART I Particulars to be included in a notification of a site: 1. The name and address of the employer making the notification. 2. The full postal address of the site where the notifiable industrial activity will be carried on. 3. The area of the site covered by the notification and of any adjacent site which is required to be taken into account by virtue of b(ii) of Schedules 2 and 3. 4. The date on which it is anticipated that the notifiable industrial activity will commence, or if it has already commenced a statement to that effect. 5. The name and maximum quantity liable to be on the site of each dangerous substance for which notification is being made. 6. Organisation structure, namely, organisation diagram for the proposed industrial activity and set up for ensuring safety and health. 7. Information relating to the potential for major accidents, namely. (a) identification of major accident hazards; (b) the conditions or events which could be significant in bringing one about; and (c) a brief description of the measures taken. 8. Information relating to the site, namely. (a) a map of the site and its surrounding area to a scale large enough to show any features that may be significant in the assessment of the hazard or risk associated with the site. (i) area likely to be affected by the major accident; (ii) population distribution in the vicinity; (b) a scale plan of the site showing the location and quantities of all significant inventories of the hazardous chemicals; (c) a description of the process or storage involving the hazardous chemicals and an indication of the conditions under which it is normally held; (d) the maximum number of persons likely to be present on site. 9. The arrangement for training of workers and equipment necessary to ensure safety of such workers. PART II Particulars to be included regarding pipeline: 1. The name and the address of the person making the notification. 2. The full postal address of the place from which the pipeline activity is controlled, addresses of the places where the pipeline starts and finishes and a map showing the pipeline route drawn to a scale of not less than 1:400000. 3. The date on which it is anticipated that the notifiable activity will commence, or if it is already commenced a statement to that effect. 4. The total length of the pipeline, its diameter and normal operating pressure and the name and maximum quantity liable to be in the pipeline of each hazardous chemical for which notification is being made. SCHEDULE 8 SCHEDULE SCHEDULE 8 [See Rule 10(1)] Information to be Furnished in a Safety Report 1. The name and address of the person furnishing the information. 2. Description of the industrial activity, namely. (a) site; (b) construction design; (c) protection zones, explosion protection, separation distances; (d) accessibility of plant; (e) maximum number of persons working on the site and particularly of those persons exposed to the hazard. 3. Description of the processes, namely. (a) technical purpose of the industrial activity; (b) basic principles of the technological process; (c) process and safety-related data for the individual process stages; (d) process description; (e) safety-related types of utilities. 4. Description of the hazardous chemicals, namely. (a) chemicals (quantities, substance data, safety-related data, toxicological data and threshold values); (b) the form in which the chemical may occur on or into which they may be transformed in the event of abnormal conditions; (c) the degree of purity of the hazardous chemical. 5. Information on the preliminary hazard analysis, namely. (a) types of accident; (b) system elements or events that can lead to a major accident; (c) hazards; (d) safety-relevant components. 6. Description of safety-relevant units, amongothers: (a) special design criteria; (b) controls and alarms; (c) special relief systems; (d) quick-acting valves; (e) collecting tanks/dump tank; (f) sprinkler system; (g) fire-fighting, etc. 7. Information on the hazard assessment, namely. (a) identification of hazards; (b) the causes of major accidents; (c) assessment of hazards according totheir occurrence frequency; (d) assessment of accident consequences; (e) safety systems; (f) known accident history. 8. Description of information on organisational systems used to carry on the industrial activity safety, namely. (a) maintenance and inspection schedules; (b) guidelines for the training of personnel; (c) allocation and delegation of responsibility for plant safety; (d) implementation of safety procedures. 9. Information on assessment of the consequences of major accidents, namely. (a) assessment of the possible release of hazardous chemicals or of energy; (b) possible dispersion of released chemical; (c) assessment of the effects of the releases (size of the affected area, health effects, property damage). 10. Information on the mitigation of majoraccidents, namely. (a) fire brigade; (b) alarm systems; (c) emergency plan containing system oforganisation used to fight the emergency, the alarm and thecommunication routes, guidelines for fighting the emergency, informationabout hazardous chemicals, examples of possible accident sequences; (d) co-ordination with the District Emergency Authority and its off-sits emergency plan. (e) notification of the nature and scope of the hazard in the event of an accident; (f) antidotes in the event of release of a hazardous chemical. SCHEDULE 9 SCHEDULE SCHEDULE 9 [See Rule 17] Safety Data Sheet 1. Chemical Identity: Chemical name..Chemical classification Synonyms..Trade name Formula.C.A.S. No. U.N. No.: ..Shipping name ..Codes/LabelsHazchem No. Regulated identification. ..Hazardous waste ..I.D. No.: Hazardous ingredientsC.A.S. No. ..Hazardous ingredientsC.A. No. 1. ..3. 2. ..4. 2. Physical and Chemical Data: Boiling range/pointC...Physical stateAppearance Melting/freezing point.. C..Vapour pressureOdour ....at 35C mm Hg ....Solubility in water at 30C Others Vapour density (Air = l) Specific gravity..pH (Water = 1) 3. Fire and Explosion Hazard Data: Flammability Yes/No.LEL% Flash point CAuto-ignition ...C temperature TDG flammability..UEL% Flash point C ______________________________________________________ Explosion sensitivity to.Explosion sensitivity Hazardous Impactto static electricity combustion products Hazardous polymerisation Combustible liquid.ExplosiveCorrosive ..material...material Flammable material..Oxidiser...Others Pyrophoric materialOrganic peroxide 4. Reactivity Data: Chemical Stability Incompatibility with other material Reactivity Hazardous reaction products 5. Health Hazard Data: Routes of entry Effects of exposure/symptoms Emergency treatment TLV(ACGIH)...ppm.mg/m3STEL..ppmmg/m3 Permissible exposure limit..ppm.mg/m3Odour.PPmmg/m3 ..threshold ..LDso NFPA Hazard.HealthFlammability...StabilitySpecial signals 6. Preventive Measures: Personal Protective Equipment Handling and storage precautions 7. Emergency and First-aid Measures: Fire.Fire extinguishing media ...Special procedures ..Fire----------------------------------- ...Unusual hazards ...First-aid measures ..Exposure------------------------------------ ...Antidotes / dosages ...Steps to be taken ..Spills.------------------------------------ ...Waste disposal method 8. Additional Information/References: 9. Manufacturer/Suppliers Data: Name of firmContact person in emergency Mailing address.Local bodies involved Telephone/Telex Nos. ..Standard packing Telegraphic address....Tremcard details/Ref. .Other 10. Disclaimer: .Information contained in this material data sheet is believed to be reliable but no representation, guarantee or warranties of any kind are made as to its accuracy, suitability for a particular application or results to be obtained from them. It is up to the manufacturer/seller to ensure that the information contained in the material safety data sheet is relevant to the product manufactured/handled or sold by him, as the case may be. The Government makes no warranties expressed or implied in respect of the adequacy of this document for any particular purpose. SCHEDULE 10 SCHEDULE SCHEDULE 10 [See Rule 18(5)] Format for Maintaining Records of Hazardous Chemicals Imported 1. Name and address of the importer: 2. Date and reference number of issuance of permission to import hazardous chemicals: 3. Description of hazardous chemicals: (a) Physical form: (b) Chemical form: (c) Total volume and weight; (in kilogrammes/tonnes) 4. Description of purpose of import: 5. Description of storage of hazardous chemicals: (a) Date: (b) Method of storage: SCHEDULE 11 SCHEDULE SCHEDULE 11 [See Rule 13(1)] Details to be Furnished in the on-site Emergency Plan: 1. Name and address of the person furnishing the information. 2. Key personnel of the organisation and responsibilities assigned to them in case of an emergency. 3. Outside organisations if involved in assisting during on-site emergency: (a) Type of accidents. (b) Responsibility assigned. 4. Details of liaison arrangement between the organisations. 5. Information on the preliminary hazard analysis: (a) Type of accidents. (b) System elements or events that can lead to a main accident. (c) Hazards. (d) Safety relevant components. 6. Details about the site: (a) Location of dangerous substances. (b) Seat of key personnel. (c) Emergency control room. 7. Description of hazardous chemicals at plant site: (a) Chemicals (quantities and toxicological data). (b) Transformation if any which could occur. (c) Purity of hazardous chemicals. 8. Likely dangers to the plant. 9. Enumerate effects of: (i) stress and strain caused during normal operation. (ii) fire and explosion inside the plant and effect if any of fire and explosion outside. 10. Details regarding: (i) warning, alarm and safety and security systems. (ii) alarm and hazard control plans in line with disaster control and hazard control planning, ensuring necessary technical and organisational precautions. (iii) reliable measuring instruments, control units and servicing of such equipments. (iv) precautions in designing of the foundation and load bearing parts of the building. (v) continuous surveillance of operations. (vi) maintenance and repair work according to the generally recognised rules of goods engineering practices. 11. Details of communication facilities available during emergency and those required for an off-site emergency. 12. Details of fire fighting and other facilities available and those required for an off- site emergency. 13. Details of first-aid and hospital services available and its adequacy. SCHEDULE 12 SCHEDULE SCHEDULE 12 [See Rule 14(1)] Details to be Furnished in the Off-site Emergency Plan 1. The types of accidents and release to be taken into account. 2. Organisations involved including key personnel and responsibilities and liaison arrangements between them. 3. Information about the site including likely locations of dangerous substances, personnel and emergency control rooms. 4. Technical information such as chemical and physical characteristics and dangers of the substances and plant. 5. Identify the facilities and transport routes. 6. Contact for further advice e.g., meteorological information, transport, temporary food and accommodation, first-aid and hospital services, water and agricultural authorities. 7. Communication links including telephones, radios and stand by methods. 8. Special equipment including fire fighting materials, damage control and repair items. 9. Details of emergency response procedures. 10. Notify the public. 11. Evacuation arrangements. 12. Arrangements for dealing with the press and other media interests. 13. Longer term clean up.