Punjab Major Accident Hazard Control Rules, 1993

Punjab Major Accident Hazard Control Rules, 1993

Published vide Punjab Government Notification No. GSR. 95/C.A. 63/48/S. 112/93 dated 16.11.1993.

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1. Short title and commencement.- (i) These rules may be called [Punjab Major Accident Hazard Control]Rules, 1993.

(ii) They shall come into force at once.

2. Definitions.- In these rules unless the context otherwise requires, -

(a) "authority" mens an authority or person appointed and designated by the State Government as the District Emergency Authority;

(b) [-]

(c) "hazardous chemical" means -

(i) any chemical which satisfies any of the criteria laid down in Part 1 of Schedule 1 and is listed in column 2 of Part II of that Schedule; or

(ii) any chemical listed in column 2 of Schedule 2; or

(iii) any chemical listed in column 2 of Schedule 3;

(d) "Industrial activity" means, -

(i) any operation or process carried out in [a factory] 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 the operation or process, as the case may be; or

(ii) an isolated storage; or

(iii) a pipe line;

(e) "isolated storage" means a storage where no manufacturing process other than pumping of hazardous chemical is carried out and that storage involves at least a quantity of that chemical set out in Schedule 2, but does not include storage associated with [a factory] specified in Schedule 4 on the same site ;

[(f) "major accident" means an incident involving loss of life inside or out-side the site or ten or more injuries inside and/or one or more injuries outside or release or toxic chemical or explosion or fire or spillage of hazardous chemical resulting in 'onsite' or 'off-site' emergencies or damage to equipments leadings to stoppage of process or adverse effects to the environment;]

(g) "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 an flammable gas as set out in column 2 of Part II of Schedule 3 at a pressure of less than light bars absolute;

(h) "Schedule" means Schedule appended to these rules;

(i) "Site" means any location where hazardous chemicals are manufactured, processed, stored, handled, used or disposed of and includes the whole of the area under the control of an occupier;

(j) Words and expressions not defined in these rules but defined or used in the Factories Act, 1948 and in any other rules made thereunder, have the same meaning, as assigned therein.

3. Collection, development and dissemination of information.[Sections 41-B and 112]- (1) This rule shall apply to an [industrial activity or isolated storage]in which a hazardous chemical is or may be involved.

(2) [An occupier of an industrial activity or isolated storage] in terms of sub-rule (1), shall arrange to obtain or develop a [detailed information specified] on hazardous chemicals in the form of a material safety data sheet as indicated in Schedule 5 and the information so obtained shall be accessible to workers upon request for reference purposes.

(3) The occupier, while obtaining or developing a [safety data sheet as specified] in sub-rule (2) shall ensure that the information is recorded accurately and reflects the scientific evidence used in making the hazards determination and in case any significant information regarding hazard of a chemical is available, it shall be added to the material safety data sheet as indicted in Schedule 5 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; and

(c) the physical, chemical and toxicological data of the hazardous chemical.

(5) In terms of sub-rule (4), where it is impracticable to label a chemical in view of the size of the container or the nature of the package, provision shall be made for other effective means like tagging or accompanying documents.

[3A. Duties of Inspector. - The Inspector shall, -

(a) inspect the industrial activity or isolated storage at least once in a calendar year ;

(b) send annually a status report on the compliance with the rules by occupiers to the Ministry of Environment and Forests through the Directorate General Factory Advice Service and Labour Institutes and Ministry of Labour, Government of India;

(c) enforce direction and procedures in respect of industrial activities or isolated storage 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) Notification of the major accidents as per sub-rules (1) and (2) of rule 5 ;

(ii) Notification of sites as per rules 7 and 8;

(iii) Safety Reports and Safety Audits as per rules 10 to 12; and

(iv) Preparation of on-site emergency plans as per rule 13 and involvement in the preparation of off-site emergency plans in consultation with District Collector or District Emergency Authority.]

4. General responsibility of [occupier]. [Sections 7-A and 112]-

(1) This rule shall apply to;

(a) an industrial activity, [-] in which a hazardous chemical is or may be involved ; and

(b) an isolated storage in which a [threshold quantity] of a hazardous chemical listed in column 2, of Schedule 2 which is equal to or more than the quantity specified for that chemical in column 3 of the said Schedule, is involved.

(2) [An occupier in terms of sub-rule (1) shall provide information on demand to show that as 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 environment; and

(ii) provide the persons working on the site with the information, training and equipment including antidotes necessary to ensure their [safety and health].

5. Notification of major accidents.[Sections 88, 88-A and 112]- (1) Where a major accident occurs on a site, the occupier shall forthwith notify the Inspector and the Chief Inspector of that accident, and furnish thereafter to the [Ispector and the Chief Inspector a report]relating to the accident in instalments, if necessary, in the form specified in Schedule 6.

[(2) The Inspector and the Chief Inspector shall, on receipt of the report in accordance with sub-rule (1) of this rule, undertake a full analysis of the major accident and send the requisite information to the Ministry of Environment and Forest through the Directorate General Factory Advice Service and Labour Institutes and Ministry of Labour, Government of India.

(3) An occupier shall notify to the Inspector. The steps taken to avoid any repetition of such occurrence on a site.

(4) The Inspector and the Chief Inspector, shall compile information regarding major accidents, and make available a copy of the same to the Ministry of Environment and Forests through Directorate General Factory Advice Service and Labour Institutes and Ministry of Labour, Government of India.

(5) The Inspector and the Chief Inspector shall inform the occupier in writing of any lacunae which in their opinion needs to be rectified to avoid major accident.]

6. [Industrial activities or isolated storage to which rules, 7, 8, 10 to 13 and 15 shall apply.]- (1)[(a) The provisions of rules 7, 8, 13 and 15 shall apply to an industrial activity, other than isolated storage in which there is chemical listed in column 2 of Schedule 3, which is equal to or more than the threshold quantity specified in the entry for that chemical in column 3;]

(b) The provisions of rules 10, 11 and 12 shall apply to an industrial activity, other than isolated storage, 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 [threshold quantity specified] for that chemical in column 4 of the said Schedule:

(c) The provisions of rules [7 and 8] shall apply to an isolated storage in which there is involved a quantity of a hazardous chemical listed in column 2 of Schedule 2 which is equal to or more than the [threshold quantity specified] for that chemical in column 3 of the said Schedule; and

(d) The provisions of rules 10, 11, 12, [13] and 15 shall apply to an isolated storage in which there is involved a quantity of a hazardous chemical listed in column 2 of Schedule 2 which is equal to or more than the [threshodl quantity] for that chemical in column 4 of the said Schedule.

(2) [-]

7. Notification of [site].[Sections 41-B and 112] - (1) An occupier shall not undertake any [industrial activity or isolated storage]unless he has submitted a written report to the Chief Inspector containing the particulars specified in Schedule 7 at least [ninety days] before commencing that activity or before such shorter time, as the Chief Inspector may agree and for the purposes of this rule, an activity in which subsequently there is or is likely to be a [threshold quantity] specified in column 3 of Schedules 2 and 3 or more of an additional hazardous chemical shall be deemed to be a different industrial activity and shall be notified, accordingly.

[(2) The Chief Inspector within sixty days from the date of receipt of the report in accordance with sub-rule (1) shall examine and on examination of the report if he is of the opinion that contravention of the provisions of the Act or the rules made thereunder has taken place, he may issue notice for obtaining compliance.]

[8. Updating of the site notification. - Where an activity has been reported in accordance with sub-rule (1) of rule 7 and the occupier makes a change in it (including an increase or decrease in the maximum 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 causation of the activity) which effects the particulars specified in that report or any subsequent report made under this rule, the occupier shall forthwith furnish a further report to the Inspector and the Chief Inspector.]

9. Transitional provision. [Sections 41-B and 112]- [-]
10. [Safety Reports and Safety Audit Reports.]- (1) Subject to the provisions of sub-rules (2) and (3), an occupier shall not undertake any [industrial activity or isolated storage] to which this rule applies, unless he has prepared a safety report on that [industrial activity or isolated storage]containing the information specified in Schedule 8 and has sent a copy of that report to the Chief Inspector at least [ninety days] before commencing that activity.

[(2) After the commencement of these rules, the occupiers of both the new and the existing industrial activities or isolated storage shall arrange to carry out safety audit by a competent agency to be accredited by an accreditation board to be constituted by the Ministry of Labour, Government of India in this behalf. Further, such auditing shall be carried out as under :-

(a) internally once in a year by a team of suitable plant personnel:

(b) externally once in two years by a competent agency accredited in this behalf; and

(c) in the year when an external audit is carried out, internal audit need not be carried out.

(3) The occupier within thirty days of the completion of the audit, shall send a report to the Chief Inspector with respect to the implementation of the audit recommendations.]

11. Updating of [safety reports]under rule 10. [Sections 41-B and 112]- (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 or isolated storage] 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 modification and has sent copy of that report to the [Inspector and the Chief Inspector at least ninety days] before making those modifications.

(2) Where an occupier has made a report in accordance with sub-rule (1) of rule 10 and that industrial activity is continuing, the occupier shall within a period of three years from the date of the last such report, make a further report which shall record in particular to new technical knowledge which has affected the particulars in the previous report relating to safety and hazard assessment, and shall within a period of one month or in such longer time, as the Chief Inspector may agree in writing send a copy of the report to the Chief Inspector.

[12. Requirement for further information to be sent to the Inspector and the Chief Inspector. - Where in accordance with rules 10 and 11, an occupier has sent safety report and safety audit report relating to an Industrial activity or isolated storage to the Inspector and the Chief Inspector, the Inspector and the Chief Inspector 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 Inspector and the Chief Inspector within ninety days.]

[13. Preparation of on-site emergency plan by the occupiers. - (1) The occupier shall prepare, keep up to date and furnish to the Inspector and Chief Inspector, an on-site emergency plan containing details specified in Schedule 8-A and detailing how major accidents will be dealt with on the site on which the industrial activity or isolated storage 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 or isolated storage and that every person on the site who is concerned with the plan is informed of its relevant provision.

(3) The occupier shall prepare the emergency plan required under sub-rule (1) -

(a) before the commencement of industrial activity or isolated storage ; and

(b) within ninety days of coming into operation of these rules in case of an existing industrial activity or isolated storage.

(4) The occupier shall ensure that mock drill of the on-site emergency is conducted atleast once every six months.

(5) A detailed report of the mock drill conducted under sub-rule (4) shall be made immediately available to the Inspector and the Chief Inspector.]

14. Preparation of off-site emergency plants. [Sections 41-B and 112]- [-]

[15. Information to be given to persons liable to be affected by major accidents. [Sections 41-B and 112] - (1) The occupier shall take appropriate steps to inform persons out-side the site who are likely to be in an area which may be affected by a major accident about, -

(a) the nature of the major hazards; and

(b) the safety measures and the 'Do's and Don'ts' which should be adopted in the event of a major accident.

(2) The occupier shall take steps required under sub-rule (1) to inform persons about an industrial activity or isolated storage before that activity is commenced, except that in respect of an existing industrial activity of isolated storage, the occupier shall comply with the requirements of sub-rule (1) within ninety days of coming into operation of these rules.]

[16. Disclosure of information. - Where for the purpose of evaluating information notified under rule 5 or rules 7, 8, 10 to 13 and 15, the Inspector or the Chief Inspector discloses that information to some other persons, that others person shall not use that information for any purpose except a purpose of the Inspector or the Chief Inspector disclosing it, as the case may be, and before disclosing that information the Inspector or the Chief Inspector, as the case may be, shall inform that other person his obligations under this rule.]

17. Improvement notice. [Sections 41-B and 112]- [-]

Schedule 1

[See Rule 2(c)(i)]

Indicative Criteria and List of Chemicals

Part 1

Indicative Criteria

(a) Toxic Chemicals. - Chemicals having the following values of acute toxicity and which, owing to their physical and chemical properties, are capable of producing major accident hazard -

Serial No.	Degree of Toxicity	ID 50 absorbed orally in rats mg/kg body weight	ID 50 by cutaneous absorption in rats or rabbits mg/kg/body by weight	IC 50 absorbed by inhalation (4 hours in rats mg/litre
1	Extremely toxic	= 50	=200	0.1-0.5
2	Highly	51-500	201-2000	0.5-2.0

 

(b) Flammable Chemicals. -

Flammable gases : Chemicals which in the gaseous state at normal pressure and mixed with air become flammable and the boiling point of which at normal presure is 20 degree C or below;

Highly flammable liquids : Chemicals which have a flash point lower than 23 degree C and the boiling point of which at normal pressure is above 20 degree C;

Flammable liquids : Chemicals which have a flashpoint lower than 65 degree C and which remain liquid under pressure where particular processing conditions such as high presure and high temperature may create major accident hazards.

(c) Explosives. - Chemicals which may explode under the effect of flame, heat or photo-chemicals condition, or which are more sensitive to shocks or friction than dinitrobenzene.

Part II

List of Hazardous Chemicals

Serial No. & Name of the Chemical

1. Acetone
2. Acetone Cyanohydrine
3. Acetyl Chloride
4. Acetylene (Ethyne)
5. Acrolein (2-Propenal)
6. Acrylonitrile
7. Aldicarb
8. Aldrine
9. Alkyl Phthalate
10. Allyl Alcohol
11. Allylamine
12. Alpha Naphthyl Thiourea (Antu)
13. 4-Aminodiphenyl
14. 2-Aminophenol
15. Amiton
16. Ammonia
17. Ammonium Nitrate
18. Ammonium Nitrate in fertilizers
19. Amnonium Sulfamate
20. Anabasine
21. Aniline
22. P-Anisidine
23. Antimony and Compounds
24. Antimony Hydride (Stibine)
25. Arsenic Hydride (Arsine)
26. Arsenic Pentoxide Arsenic (V) acid and salts
27. Arsenic trioxide, Arsenious (III) acid and salts
28. Asbestos
29. Azinphos-Ethyl
30. Azinphos-Methyl
31. Barium Azide
32. Benzene
33. Benzidine
34. Benzidine Salts
35. Benzoquinone
36. Benzoyl Chloride
37. Benzoyl Peroxide
38. Benzyl Chloride
39. Benzyl Cyanide
40. Beryllium (Powders, Compounds)
41. Biphenyl
42. Bis (2-Chloromethyl) Ketone
43. Bis (2, 4, 6-Trinitrophenyl) Amine
44. Bis (2-Chloreoethyl) Sulphide
45. Bis (Chloromethyl) Ether
46. 2, 2-Bis (tert-Butylperoxy) Butane
47. 1, 1-Bis (tert-Butylperoxy) Cyclohexane
48. Bis-1, 2 (Tribromophenoxy) Ethane
49. Bisphenol
50. Boron and Compounds
51. Bromine
52. Bromine Pentaflouride
53. Bromoform
54. 1, 3-Butadiene
55. Butane
56. N-Butanethiol
57. 2-Butanone
58. Butoxy Ethanol
59. Butyl Glycidal Ether
60. tert-Butyl Peroxyacetate
61. tert-Butyl Peroxyisobutyrate
62. tert-Butyl Peroxyisopropyl Carbonate
63. tert-Butyl Peroxymaleate
64. tert-Butyl Peroxypivalate
65. Butyl Vinyl Ether
66. Butylamine
67. C9-Aromatic Hydrocabon Fraction
68. Cadmium and Compounds
69. Cadmium Oxide (Fumes)
70. Calcium Cyanide
71. Captan
72. Captofol
73. Carbaryl (Sevin)
74. Carbofuran
75. Carbon Disulphide
76. Carbon Monoxide
77. Carbon Tetrachloride
78. Carbophenothion
79. Cellulose Nitrate
80. Chlorates (Used in Explosives)
81. Chlordane
82. Chlorfenvinphos
83. Chlorinated Benezenes
84. Chlorine
85. Chlorine Dioxide
86. Chlorine Oxide
87. Chlorine Triflouride
88. Chlormequate Chloride
89. Chloroacetal Chloride
90. Chloroacetaldehyde
91. 2-Chloroaniline
92. 4-Chloroaniline
93. Chlorobenzene
94. Chlorodiphenyl
95. Chloroepoxypropane
96. Chloroethanol
97. Chloroethyl Chloroformate
98. Chloroflurocarbons
99. Chloroform
100. 4-(Chloroformyl) Morpholine
101. Chloromethane
102. Chloromethyl ether
103. Chloronitrobenzene
104. Chloroprene
105. Chlorosulphonic acid
106. Chlorotrinitrobenzene
107. Chloroxuron
108. Chromium and compounds
109. Cobalt and compounds
110. Copper and compounds
111. Coumafuryl
112. Coumaphos
113. Coumatetralyl
114. Cresols
115. Crimidine
116. Cumene
117. Cyanophos
118. Cyonothoate
119. Cyanuric Flurode
120. Cyclohexane
121. Cyclohexanol
122. Cyclohexanone
123. Cyclohexamide
124. Cyclopentadiene
125. Cyclopentane
126. Cyclotetramethylene Tetrantramine
127. Cyclotrimethyl Trinitramine
128. DDT
129. Decabromodiphenyl Oxide
130. Demeton
131. Di-Isobutyryl Peroxide
132. Di-n-Propyl Peroxydicarbonate
133. Di-sec-Butyl Peroxydicarbonate
134. Dialifos
135. Diazodinitrophenol
136. Diazomethane
137. Dibenzyl Peroxydicarbonate
138. Dichloroacetylene
139. o-Dichlorobenezene
140. p-Dichlorobenzene
141. Dichloroethane
142. Dichloroethyl ether
143. 2,4-Dichlorophenol
144. 2,6-Dichlorophenol
145. 2,4-Dichlorophenoxy Acetic Acid (2, 4-D)
146. 1,2-Dichloropropane
147. 3,5-Dichlorosalicylic Acid
148. Dichlorovos (DDVP)
149. Dicrotophos
150. Dieldrin
151. Diepoxybutane
152. Diethyl Peroxydicarbonate
153. Diethylene Glycol Dinitrate
154. Diethylene Triamine
155. Diethyleneglycol, Butyl ether/Diethyleneglycol Butyl Acetate
156. Diethylenetriamine (DETA)
157. Diglycidyl Ether
158. 2,2-Dihydroperoxypropane
159. Di-isobutyryl Peroxide
160. Dimefox
161. Dimethoate
162. Dimethyl Phosphoramidocyanidic Acid
163. Dimethyl Phthalate
164. Dimethylcarbomoyl Chloride
165. Dimethylnitroamine
166. Dinitrophenol, Salts
167. Dinitrotoluene
168. Dinitro-o-Cresol
169. Dioxane
170. Dioxathion
171. Dioxolane
172. Diphacinone
173. Diphosphoramide Octamethyl
174. Disorpylene Glycolmethyl ether
175. Disulfoton
176. Endosulfan
177. Endrin
178. Epichlorohydrine
179. EPN
180. 1,2-Epoxypropane
181. Ethion
182. Ethyl Carbamate
183. Ethyl Ether
184. 2-Ethyl Hexanol
185. Ethyl Mercaptan
186. Ethyl Methacrylate
187. Ethyl Nitrate
188. Ethylamine
189. Ethylene
190. Ethylene Chlorohydrine
191. Ethylene Diamine
192. Ethylene Dibromide
193. Ethylene Dichloride
194. Ethylene Glycol Dinitrate
195. Ethylene Oxide
196. Ethylene Imine
197. Ethylthiocyanate
198. Fensuphothion
199. Fluenetil
200. 4-Fluoro, 2-Hydroxybuty Acid and Salts, Esters, Amides
201. Fluoroacetic Acid and Salts, Esters, Amides
202. 4-Fluorobutyric Acid and Salts, Esters, Amides
203. 4-Fluorochrotonic Acid and Salts, Esters, Amides
204. Formaldehyde
205. Glyconitrile (Hydroxyacetonitrile)
206. 1-Guanyl-4-Nitrosaminoguanyl-1-Tetrazene
207. Heptachlor
208. Hexachloro Cyclopenadiene
209. Hexachlorocyclohexane
210. Hexachlorocyclomethane
211. 1,2,3,7,8,9-Hexachlorodibenzo-p-Dioxine
212. Hexafluopropene
213. Hexamethylphosphoramide
214. 3,3,6,6,9,9-Hexamethyl-1,2,4,5-Tetroxacyclononane
215. Hexamethylenediamine
216. Hexane
217. 2.2',4.4',-6.6',Hexanitrostilbene
218. Hexavalent Chromium
219. Hydrazine
220. Hydrizine Nitrate
221. Hydrochloric Acid
222. Hydrogen
223. Hydrogen Bromide (Hydrobromic Acid)
224. Hydrogen Chloride (Liquefied Gas)
225. Hydrogen Cyanide
226. Hydrogen Fluoride
227. Hydrogen Selenide
228. Hydrogen Sulphide
229. Hydroquinone
230. Iodine
231. Isobenzan
232. Isodrin
233. Isophorone Diisocyanate
234. Isopropyl Ether
235. Juglone (5-Hydroxynaphthalene-1,4, Dione)
236. Lead (Inorganic Fumes and Dusts)
237. Lead 2,4,6-Trinitroresorcinoxide (Lead Styphnate)
238. Lead Azide
239. Leptophos
240. Lindane
241. Liquified Petroleum Gas (LPG)
242. Maleic Anhydride
243. Manganese and Compounds
244. Mercapto Benzothiazole
245. Mercury Alkyl
246. Mercury Fulminate
247. Mercury Methyl
248. Methacrylic Anhydride
249. Methacrylonitrile
250. Methacryloyl Chloride
251. Methamidophos
252. Methanesuphonyl Fluoride
253. Methanethiol
254. Methoxy Ethanol (2-Methyl Cellosolve)
255. Methoxyethylmercuric Acetate
256. Methyl Acrylate
257. Methyl Alcohol
258. Methyl Amylketone
259. Methyl Bromide (Bromomethane)
260. Methyl Chloride
261. Methyl Chloroform
262. Methyl Cyclohexene
263. Methyl Ethyl Ketone Peroxide
264. Methyl Hydrazine
265. Methyl Isobutyl Ketone
266. Methyl Isobutyl Ketone Peroxide
267. Methyl Isocyanate
268. Methyl Isothiocyanate
269. Methyl Mercaptan
270. Methyl Methacrylate
271. Methyl Parathion
272. Methyl Phosphonic Dichloride
273. N-Methyl 2,4,6-Tetranitroaniline
274. Methylene Chloride
275. 4,4-Methylenebis (2-Chloroaniline)
276. Methyl Trichlorosilane
277. Mevinphos
278. Molybdenum and Compounds
279. N-Methyl-N, 2,4,6-N-Tetranitroaniline
280. Naphtha (Coal Tar)
281. 2-Naphthylamine
282. Nickel and Compounds
283. Nickel Tetracarbonyl
284. o-Nitroaniline
285. p-Nitroaniline
286. Nitrobenzene
287. p-Nitrochlorobenzene
288. Nitrocyclohexane
289. Nitroethane
290. Nitrogen Dioxide
291. Nitrogen Oxide
292. Nitrogen Trifluouride
293. Nitroglycerine
294. p-Nitrophenol
295. 1-Nitropropane
296. 2-Nitropropane
297. Nitrosodimethylamine
298. Nitrotoluene
299. Octabromophenyl Oxide
300. Oleum
301. Oleylamine
302. OO-Diethyl S-Ethylsulphinylmethyl Phosphorothioate
303. OO-Diethyl S-Ethylsulphonylmethyl Phosphocrotothioate
304. OO-Diethyl S-Ethylthiomethyl Phosphorothioate
305. OO-Diethyl S-Isopropyl Thiomethyl Phosphorodithioate
306. OO-Diethyl S-Propyl Thiomethyl Phosphorodithioate
307. Oxyamyl
308. Oxydisulfoton
309. Oxygen (Liquid)
310. Oxygen Difluoride
311. Ozone
312. Paraoxon (Diethyl 4-Nitrophenyl Phosphate)
313. Paraquat
314. Parathion
315. Parathion Methyl
316. Paris Green (Bis Acto Hexametasrseniotetra Copper)
317. Pentaborane
318. Pentabromodiphenyl Oxide
319. Pentabromophenol
320. Pentachloro Naphthalene
321. Pentachloroethane
322. Pentachlorophenol
323. Pentaerythritol Tetranitrate
324. Pentane
325. Peracetic Acid
326. Perchloromethylene
327. Perchloromethyl Mercaptan
328. 2-Pentanone, 4-Methyl
329. Phenol
330. Phenyl Glycidal Ether
331. Phenylene P-Diamine
332. Phenylmercury Acetate
333. Phorate
334. Phosacetim
335. Phosalane
336. Phosfolan
337. Phosgene (Carbonyl Chloride)
338. Phosmet
339. Phosphamidon
340. Phosphine (Hydrogen Phosphide)
341. Phosphoric Acid and Esters
342. Phosphoric Acid, Bromoethyl Bromo (2, 2-Demethylpropyl), Bromoethyl Ester
343. Phosphoric Acid, Bromoethyl Bromo (2, 2-Dimethylpropyl), Chloroethyl Ester
344. Phosphoric Acid, Chloroethyl Bromo , (2, 2-Dimethoxylpropyl) Chloroethyl Ester
345. Phosphorous and Compounds
346. Phostalan
347. Picric Acid (2, 4, 6-Trinitrophenol)
348. Polybrominated Biphenyls
349. Potassium Arsenite
350. Potassium Chlorate
351. Promurit (1-3,4-Dichlorophenyl-3- Trioazenethiocarboxamide))
352. 1, 3-Propanesul tone
353. 1-Propene-2-Chloro-1, 3-Diol-Diacetate
354. Propylene Dichloride
355. Propylene Oxide
356. Propyleneimine
357. Pyrazoxon
358. Selenium Hexafluoride
359. Semicarbazide Hydrochloride
360. Sodium Arsenite
361. Sodium Azide
362. Sodium Chlorate
363. Sodium Cyanide
364. Sodium Picramate
365. Sodium Selenite
366. Styrene, 1.,1,2,.2-Tetrachloroethane
367. Sulfotop
368. Sulphur Dichloride
369. Sulphur Dioxide
370. Sulphur Trioxide
371. Sulphuric Acid
372. Sulphoxide. 3-Chloropropyloctyl
373. Tellurium
374. Tellurium Hexafluoride
375. TEPP
376. Terbufos
377. Alpha-Tetrabromobisphenol
378. 2,2,5,6-Tetrachloro-2, 5-Cyclohexadiene-1, 4-Dione
379. 2,3,7,8-Tetrachlorodibenzo-p-Dioxin (TCDD)
380. Tetraethyl Lead
381. Tetrafluoroethane
382. Tetramethylenedisulphotetramine
383. Tetramethyl Lead
384. Tetranitromethane
385. Thallium and Compounds
386. Thionazin
387. Thionyl Chloride
388. Tirpate
389. Toluene
390. Toluene-2-4-Diisocyanate
391. o-Toluidine
392. Toluene 2,6-Diisocyanate
393. Trans-1,4-Chlorobutene
394. 1-Tri. (Cyelohexyl) Stannyl-1H-1,2,4-Triazole
395. 1,3, 5-Triamino-2, 4, 6-Trinitrobenzene
396. 2,4, 6-Tribromophenol
397. Trichloro dichloride
398. Trichloro Ethane
399. Trichloro Naphthalene
400. Trichlorochloromethylsilane
401. Trichlorodichlorophenylsilane
402. I, I, I-Trichloroethane
403. Trichloroethylsilane
404. Trichloroethyliene
405. Trichloromethanesulphenyl Chloride
406. 2, 2, 6-Trichlorophenol
407. 2, 4, 5-Trichlorophenol
408. Triethylamine
409. Triethylenemelamine
410. Trimethyl, Chlorosilane,
411. Trimethylopropane Phosphite
412. Trinitroaniline,
413. 2, 4, 6-Trinitroanisoc
414. Trinitrobenzene
415. Trinitrobenzoic Acid
416. Trinitrocresol
417. 2, 4, 6-Trinitrophenetole
418. 2, 4, 6-Trinitroresorcinol (Styphnic acid)
419. Trinitrotoluene
420. Triorthocresyl Phosphate
421. Triphenylitin
422. Terpentine
423. Uranium and Compounds
424. Vanadium and Compounds
425. Vinyl Chloride
426. Vinyl Fluoride
427. Vinyl Toluene
428. Warfarin
429. Kylene
430. Kylidine
431. Zinc and Compounds
432. Zirconium and Compounds

Schedule 2

[See Rules 2(c)(ii), 4(1)(b), and 6(1)(c) and (d)]

Isolated storage of installations other than those covered by Schedule 4.

(a) The quantities set out below relate to each installation or group of installations belonging to the occupier where the distance between installations is not sufficient to avoid, in foreseeable circumstances, any aggravation of major accident hazards. These quantities apply in any case to each of the installations belonging to the same occupier where the distance between the installations is less than 500 metres.

(b) For the purpose of determining the quantity of a hazardous chemical at an isolated storage, account shall also be taken of any hazardous chemical which is,-

(i) in that part of a pipeline under the control of the occupier having control of the site, which is within 500 metres of that site and connected to it;

(ii) at any other site under the control of the occupier, any part of the boundary of which is 500 metres of the said site; and

(iii) in any vehicle, vessel, aircraft or hovercraft under the control of the same occupier which is used for storage purpose either at the site or within 500 metres of it,

		Quantity (in tonnes)
Serial No.	Chemical or group of chemicals	..For application of rules 4, 5, 7, 8 and 9	For application of rules 10 and 15
1	2	3	4
1	Acrylonitrile	350	5000
2	Ammonia	60	600
3	Ammonium Nitrate (A)	350*	2500*
4	Ammonium Nitrate fertilizers (B)	1250	10000
5	Chlorine	10	25
6	Flammable Gases as defined in schedule 1, paragraph (B) (I)	50	300
7	Highly Flammable Liquids as defined in schedule 1, paragraph (b) (II)		10000
8	Liquids	200	2000
9	Sodium Chlorate	25	250
10	Sulphur Dioxide	20	500
11	Sulphur Trioxide	15	100
*[12	Carbonyl Chloride	0.75	0.75
13	Hydrogen Sulphide	5	50
14	Hydrogen Fluoride	5	50
15	Hydrogen Cyanide	5	50
16	Carbon Disulphide	5	50
17	Uromine	50	500
18	Ethylene Oxide	5	501
19	Propylene Oxide	5	50
20	Z-Propenel (acrolein)	20	200
21	Bromomethane (Methyl Bromide)	20	200
22	Methyl Isocyanate	0.15	0.15
23	Tetraethyl Lead or Tetramethyl Lead	5	50
24	1.2 Dibromothane (Ethylene dibromide)	5	50
25	Hydrogen Chloride	25	250
26	Diphenyl Methane di-iscoyanate (MDI)	20	200
27	Toluene di-isonyanate (TDI)	10	100 ]

 

*Added vide Punjab Notification No. G.S.R.45/C.A. 63/48/S. 112/Amd. (I)/2002, dated 27.11.2002.

Where this chemical is in a state which gives it properties capable of creating a major accident hazard.

Explanation. - (a) This applies to ammonium nitrite and mixtures of ammounium nitrate where the nitrogen content derived from the ammonium nitrate is greater than 28 per cent by weight and to aqueous solutions of ammonium nitrate where the concentration of ammonium nitrate is greater than 90 per cent by weight.

(b) This applies to straight ammonium nitrate fertilizers and to compound fertilizers where the nitrogen content derived from the ammonium nitrate is greater than 28 per cent by weight (a compound fertilizer contains ammonium nitrate together with phosphate or potash or both.)

schedule 3

[See Rules 2(c) (iii) and 6(1) (a) and (b)]

List of Hazardous Chemicals for application of rules 5 and 7 to 15.

(a) The quantities set out below relate to each installation or group of installations belonging to the same occupier where the distance between the installations is not sufficient to avoid unforeseeable circumstances and any aggravation of major accident hazard. These quantities apply in any case to each group of installations belonging to the same occupier where the distance between the installations is less than 500 metres.

(b) For the purpose of determining the quantity of a hazardous chemical in an industrial installation, account shall also be taken of any hazardous chemical which is, -

(i) in that part of any pipeline under the control of the occupier having control of the site; and which is within 500 metres of that site and connected to it;

(ii) at any other site under the control of the same occupier any part of the boundary of which, is within 500 metres of the said site; and

(iii) in any vehicle, vessel, aircraft or hovercraft under the control of the same occupier, which is used for storage purpose either at the site or within 500 metres of it,but no account shall be taken of any hazardous chemical which is in a vehicle, vessel, aircraft of hovercraft used for transporting it.

Listed Chemicals Part-I

Serial No.	Chemical	Quantity		Chemical
		For application of rules 5,7, 8 and 9 and 13, 14 and 15	For application of rules of 10, 11 and 12	Abstracts Service Number
1	2	3	4	5
	Group 1 Toxic Chemicals
1	Aldicarb	100 Kg		06/03/26
2	4-Aminodiphenyl	1Kg		92-67-1
3	Amiton	1 Kg		78-53-5
4	Anabasine	100 Kg		494-52-0
5	Arsenic pentoxidearsenic (v) acid and salt	500 Kg
6	Arsenic trioxide arsenious (III) acid and salt	100 Kg
7	Arsine (Arsenic hydride)	10 Kg		7784-42-1
8	Azinphosethyl	100 Kg		2642-71-9
9	Azinphos methyl	100 Kg		86-50-0
10	Benzidine	1 Kg		92-87-5
11	Benzidine salts	1 Kg
12	Beryllium (powders and compounds)	10 Kg
13	Bis (2-chloromethyl) Sulphide	1 Kg		505-60-2
14	Bis (Chloroformyl) morpholine	1 Kg		542-88-1
15	Carbofuran	100 Kg		1563-66-2
16	Carbophenothion	100 Kg		786-19-6
17	Chlorfenviphos	100 Kg		470-90-6
18	4-(Chloroformyl) morpholine	1 Kg		15159-40-7
19	Chloromethyl ether	1 Kg		107-30-2
20	Cobalt metal, oxides, carbonates, sulphides as powders	1t
21	Crimidine	100 Kg		535-89-7
22	Cyanothoate	100 Kg		3734-95-0
23	Cycloheximide	100 Kg		66-81-9
24	Demeton	100 Kg		8065-48-3
25	Kialifos	100 Kg		10311-84-9
26	oo-Diethyl S-ethylsulphinyl methyl phosphorothioate	100 Kg		05/08/88
27	oo-Diethroyl S-ethylsulphonyl methyl phosphorthioate	100 Kg		06/09/88
28	oo-Diethyl S-ethylthiomethyl phosphorodithioate	100 Kg
29	oo-Diethyl S-isopropylthio-methyl phosphorodithioate	100 Kg		78-52-4
30	oo-Diethyl S-propylthiomethyl phosphorothiotate	100 Kg		3309-68-0
31	Dimefox	100 Kg		115-26-4
32	Dimethylcarbomoyl chloride	1 Kg		79-44-7
33	Dimethylnitorosamine	1 Kg		62-75-9
34	Dimethyl phosphoramidocyanidic actd	1 t		63917-41-9
35	Diphacinone	100 Kg		82-66-6
36	Disulfoton	100 Kg		04/04/98
37	EPN	100 Kg		2104-64-5
38	Ethion	100 Kg		12/02/63
39	Fensulfothion	100 Kg		115-90-2
40	Fluenetil	100 Kg		4301-50-2
41	Fluoroacetic acid	1 Kg		144-49-0
42	Fluoroacetic acid salts	1 Kg
43	Fluoroacetic acid esters	1 Kg
44	Fluoroacetic acid amides	1 Kg
45	4-Fluorobutyric acid	1 Kg		462-23-7
46	4-Fluorobutyric acid salts	1 Kg
47	4-Fluorobutyric, esters	1 Kg
48	4-Fluorobutyric acid, amides	1 Kg
49	4-Fluorocrontonic acid	1 Kg
50	4-Flurorocrontonic acid, salts	1 Kg		37759-72-1
51	4-Fluorocorotonic acid, esters	1 Kg
52	4-Fluorocorotonic acid, amides	1 Kg
53	4-Fluoro-2-hydroxy butyric acid	1 Kg
54	4-Fluoro-2-hydroxy butyric acid, salts	1 Kg
55	4-Fluoro-2-hydroxy butyric acid, esters	1 Kg
56	4-Fluoro-2-hydroxy butyric acid, amides	1 Kg
57	Glycolonitrile (hydroxyacetonitrile)	100 Kg		107-16-4
58	1, 2, 3, 7, 8, 9 - Hexachlorodibenzene-p-dioxin	100 Kg		19408-74-3
59	Hexamethylphosphoramide	1 Kg		680-31-9
60	Hydrogen selenide	10 Kg		07/05/83
61	Isobenzan	100 Kg		297-78-9
62	Isodrin	100 Kg		465-73-6
63	Juglone (5-Hydroxynaphthalene-1, 4-dione)	100 Kg		481-39-0
64	4,4 -Methylenebis (2-chloroaniline)	10 Kg
65	Methylisocyanate	150 Kg		624-83-9
66	Mevinphos	100 Kg		7786-34-7
67	2-Naphthylamine	1 Kg		91-59-8
68	Nickel metal oxides, carbonates, sulphide, as powders	11
69	Nickel tetracarbonyl	10 Kg		13463-39-3
70	Oxydisulfoton	100 Kg		07/06/97
71	Oxygen difluoride	10 Kg		7783-41-7
72	Paraoxon (diethyl 4-nitrophenyl phosphate)	100 Kg		311-45-5
73	Parathion	100 Kg		56-38-2
74	Parathion-methyl	100 Kg		298-00-0
75	Pentaborane	100 Kg		19624-22-7
76	Phorate	100 Kg		02/02/98
77	Phosacetim	100 Kg		01/07/04
78	Phosgene (Carbonyl chloride)	750 Kg		75-44-5
79	Phosphamidon	100 Kg		71-21-6
80	Phosphine (Hydrogen phosphide)	100 Kg		7803-51-2
81	Promurit (1-3, 4-Dichlorophenyl-3-triazenethio-carboxamide)	100 Kg		5836-73-7
82	1, 3- Propanesultone	1 Kg		1120-71-4
83	1-Propene-2-chloro-1, 3-diol diacetate	10 Kg		10118-72-6
84	Pyrazoxon	100 Kg		108-34-9
85	Selenium hexafluoride	10 Kg		7783-79-1
86	Sodium selenite	100 Kg		10102-18-8
87	Stibine (Antimony hydride)	100 Kg		7803-52-3
88	Sulfotop	100 Kg		3669-24-5
89	Sulphur dichloride	11		10545-99-0
90	Tellurium hexafluride	100 Kg		7783-80-4
91	TEPP	100 Kg		107-49-3
92	2, 3, 7, 8-Terachlorodibenzo-p-dioxin (TCDD)	1 Kg		01/06/46
93	Tetramethylenediulphotetramine	1 Kg		12/06/80
94	Thionazin	100 Kg		297-97-2
95	Tripate (2, 4-Dimethyl-1, 3-diithiolane-2-carboxaldehyde O-methylcarbomoyloxime)	100 Kg		2641-73-8
96	Trichloromethane-sulphenyl chloride	100 Kg		594-42-3
97	1-Tri (cyclohexyl) stannyl-IH-1, 2, 4 -triazole	100 Kg		41083-11-8
98	Triethylenemelamine	10 Kg		51-18-3
99..	Warfarin Group2-Toxic Chemicals (Quantity : 1 tonne)	100 Kg		81-81-2
100	Acetone cyanohydrine (2-Cyanopropan-2-01)	200 t		75-86-5
101	Acrolein (2-propenal)	20 t		02/08/07
102	Acrylonitrile	20 t	200 t	107-13-1
103	Allyalcohol (2-Propen-1-01)	200 t		107-18-6
104	Allylamine	200 t		11/09/07
105	Ammonia	50 t	500 t	7664-41-7
106	Bromine	40t		7726-95-6
107	Carbon disulphide	20t	200t	75-15-0
108	Chlorine	10t	25t	7782-50-5
109	Diphyenal methanedi-isocyanate (MDI)	20t		101-68-8
110	Ethylene dibromide(1, 2-Dibromomethane)	5t		106-93-4
111	Ethyleneimine	50t		151-56-4
112	Formaldehyde (concentration=90%)	5t		50-00-0
113	Hydrogen chloride (liquefied gas)	25t	250t	7647-01-0
114	Hydrogen cyanide	5t	20t	74-90-8
115	Hydrogen fluoride	5t	50t	7664-89-3
116	Hydrogen sulphide	5t	50t	06/04/83
117	Methyl bromide (Bromomethane)	20t		74-83-9
118	Nitrogen oxides	50t		11104-93-1
119	Propyleneimine	50t		75-55-8
120	Sulphur dioxide	20t	250t	09/05/46
121	Sulphur trioxide	15t	75t	11/09/46
122	Tetraethyl lead	5t		78-00-2
123	Tetramethyl lead	5t		75-74-1
124	Toluene di-isocyanate (TDI)Group-3 - Highly reactive chemicals	10t		584-84-9
125	Acctylene (ethyne)	5t		74-86-2
126	a. Ammonimum nitrate (1)b. Ammonimum nitrate in the form of fetilizer (2)	350t1250t	2500t	6484-52-2
127	2,2-Bis (tert-butylperoxy) butane(concentration>=70%)	5t		2167-23-9
128	1, 1-Bis (Tert-butylperoxy) cyclohexane(concentration>=80%)	5t		3006-86-8
129	Tert-Butyl peroxacetate(concentration>=70%)	5t		107-71-1
130	Tert-Butyl peroxyisobutyrate(concentration>=80%)	5t		109-13-7
131	Tert-Butyl peroxyisopropyl carbonate(concentration>=80%)	5t		2372-21-6
132	Tert-Butyl peroxymaleate(concentration>=80%)	5t		1931-62-0
133	Tert-Butyl peroxypivatate(concentration>=77%)	50t		06/30/27
134	Dibenzyl peroxydicarbonate(concentration>=90%)	5 t		2144-45-8
135	Di-sec-butyl peroxydicarbonate(concentration>=90%)	5 t		19910-65-7
136	Diethyl peroxydicarbonate(concentration>=30%)	50 t		14666-78-5
137	2, 2-Dihydroperoxypropane(concentration>=30%)	5 t		2614-76-8
138	Di-isobutyl peroxide (concentration>=50%)	50 t		3437-84-1
139	Di--propyl peroxydicarbonate(concentration>=80%)	5 t		16-66-38-9
140	Ethuylene oxide	5 t	50 t	75-21-8
141	Ethyl nitrate	50 t		625-51-1
142	3.3, 6.6, 9.9, Hexamethyl 1, 2, 4.5-tetraxacyclonane (concentration>=75%)	50 t		22397-33-7
143	Hydrgoen	2 t	50 t	1333-74-0
144	Liquid oxygen	200 t		7782-44-7
145	Methyl ethyl ketone peroxide(concentration>=60%)	5 t		1338-23-4
146	Methyl isolbutyl ketone peroxide(concentration>=60%)	50 t		37206-20-5
147	Paracetic acid (concentration>=60%)	5 t		79-21-0
148	Propylene oxide	5 t		75-56-9
149	Sodium Chlorate Goup 4 - Explosive Chemicals	25 t		09/09/75
150	Barium azide	50 t		18810-58-7
151	Bis (2, 4, 6-trinitropehnyl) amine	50 t		131-73-7
152	Chlorotrinitrobenzene	50 t		28260-61-9
153	Cellulose nitrate (containing>=12.6% nitrogen)	50 t		9004-70-0
154	Cyclotrimethylene tetranitramine	50 t		2691-41-0
155	Cyclotrimethylenetri nitromine	50 t		121-82-4
156	Diazodinitrophenol	10 t		7008-81-3
157	Diethylene glycol dinitrate	10 t		693-21-0
158	Dinitrophenol, salts	50 t
159	Ethylene glycol nitrate	10 t		628-96-9
160	1-Guanyl-4-nitrosamineogumanyl-1-tetrazene	10 t		109-27-3
161	2.2'., 4.4', 6.6.'Hexanitrostibene	50 t		20062-22-0
162	Hydrazine nitrate	50 t		13464-97-6
163	Lead azide	50 t		13424-46-9
164	Leadstyphate (lead 2, 4, 6-trinitro-resorcinoxide)	50 t		15245-44-0
165	Mercury fulminate	10 t		628-86-4
166	N-Methyl-N, 2, 4, 6-tetranitroaniline	50 t		479-45-8
167	Nitrogylcernin	10 t		55-63-0
168	Pentaerythirtol tetranitrate	50 t		11/05/78
169	Picric acid (2, 4, 6-Trinitrophenol)	50 t		88-89-1
170	Sodium Picramate	50 t		831-52-7
171	Styphic acid (2, 4, 6-Trinitroresorcinol)	50 t		82-71-3
172	1, 3, 5-Triamino-2, 4, 6-trinitrobenzene	50 t		3058-38-6
173	Trinitroaniline	50 t		26952-42-1
174	2, 4, 6-Trinitroanisol	50 t		606-35-9
175	Trinitrobenzene	50 t		25377-32-6
176	Trinitrobenzonic acid	50 t		35860-50-5
177	Trinitrocresol	50 t		28905-71-7
178	2, 4, 6-Trinitrophenetole	50 t		4732-14-3
179	2, 4, 6-Trinitrotoluene	50 t		118-96-7

 

Part-II

Classes of Chemical not specifically named in Part-I

Serial No.	Classes of checmicals	Quantity (in tonnes)
		For application of rules 5, 7, 8 and 9 and 13, 14 and 15	For application of rules 10, 11 and 12
1	2	3	4
Group-5 Flammable Chemicals
1	Flammables gases :Chemicals which in gaseous state at normal pressure and mixed with air become flammable and the boiling point of which at normal pressure is 20 degree C or below	15 t	200 t
2	Highly flammable liquids :Chemicals which have a flash point lower than 23 degree C and the boiling point of which at normal pressure is above 20 degree C;	10,000 t	50,000 t
3	Flammable liquids :Chemicals which have a flash point lower than 65 degree C and which remain liquid under pressure, where particular processing conditions, such as high pressure and high temperature, may create major accident hazards	25 t	200 t

 

Footnote-:

(1) This applies to ammonium nitrate and mixtures of ammonium nitrate where the nitrogen contents derived from the ammonium nitrate is greater than 28 per cent by weight and aqueous solutions of ammonium nitrate where the concentration of ammonium nitrate is greater than 90 per cent by weight.

(2) This applies to straight ammonium fertilizers and to compound fertilizers where the nitrogen content derived from the ammonium nitrate is greater than 28 per cent by weight (a compound fertilizer contains ammonium nitrate together with phosphate potash or both).

*CAS Number (Chemical Abstracts Service Number) means the number assigned to the chemical by the Chemical Abstracts Service.

Schedule 4

[See Rule 2(d)(i)]

Industrial installation within the meaning of rule 2(d)(i)

Installations for the production, processing or treatment of organic or inorganic chemicals using for this purpose, among others :-

(a) alkylation

(b) amination by amonolysis

(c) carbonylation

(d) condensation

(e) dehydrogenation

(f) esterification

(g) halogenation and manufacture of halogens

(h) hydrogenation

(i) hydrolysis

(j) oxidation

(k) polymerization

(l) sulphonation

(m) desulpherization, manufacture and transformation of sulpher containing compounds.

(n) nitration and manufacure of nitrogen-containing compounds

(o) manufacture of phosphorous-containing compounds

(p) formulation of pesticides and of pharmaceutical products

(q) distillation

(r) exaction

(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 chemicals by incineration or chemical decomposition.
4. Installations for the production, processing, or treatment of energy gases, for example, Liquified Petroleum Gas, Liquified Natural Gas, Synthetic Natural Gas.
5. Installations for the dry distillation of coal or lignite.
6. Installations for the production of metals or non-metals by wet process or by means of electrical energy.

Schedule 5

[See Rule 3(2) and (3)]

Safety Data Sheet

1. Chemical Identity :

Chemical Name	Chemical Classification
Synonyms	Trade name
Formula	Chemical Abstract Service	United Nations No. :

 

	Shipping Name Codes/Label	Hazchem No.
Regulated Identification----------------------------------------------------------------------------------
	Hazardous Waste Identifed Disposal No. :

 

Hazardous Ingredients	Chemical Abstrates Service No. :	HazardousIngredients	Chemical Abstract Service No.
1		3
2		4

 

2. PHYSICAL AND CHEMICAL DATA :.-

Boiling Range/Point	C	Physical State	Appearance
Melting/freezing Point	C	Vapour Pressure at 35	Odour mm Hg
Vapour Density(Air-1)	Solubility in water30C		Others
Specific Gravity
Water-1	H
	P

 

3. FIRE AND EXPLOSION HAZARDS DATA :.-

Flammability	Yes/No	Lower Explosive Limit	Per cent Flash Point C0	Autoilgnition Co Temperature
Transport of Dangerous Good Flammability	Upper Explosive Limit	Per cent Flash Point C0
Explosion Sensitivity to Impact Explosion Sensitivity				Hazardous Combustion Products
Hazardous Polymerisation
Combustible Liquid		Explosive Material	Corrosive Material

 

Flammable Material	Oxidiser	Others
Pyrophoric Material	Organic	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)	ppra	mg/m3	STEL	ppm	mg/m3
Permissible Exposure Limit	ppm	mg/m3	Odour	Threshold	ppm mg/m3
LD 50			LD 50
NFPA	Hazard Signals	Health	Flammability	Stability	Special

 

6. PREVENTIVE MEASURES

Personnel

Protective

Equipment

 

Handling and

Storage

Precautions

 

7. EMERGENCY AND FIRST-AID MEASURES :.-

FIRE	FIRE EXTINGUISHING Media
FIRE	Special Procedures Unusual Hazards
EXPOSURE	First-Aid Measure Antidotes/Dosages
SPILLS	Steps to be taken Waste Disposal Method

 

8. ADDITIONAL INFORMATION/REFERENCES :.-

____________________________________________

____________________________________________

9. MANUFACTURER/SUPPLIERS DATA :-

Name of Firm	Contact Person
	in Emergency
Mailing Address	Local Bodies
Telephone/Telex Nos.	Involved
Telegraphic Address	Standard
	Packing
	Termcard
	Details/Reference
	Other

 

10. DISCLAIMER

Information contained in this material data sheet is believed to be reliable but no representation, guarantee or warranties of any kind is made as to its accuracy, suitability for a particular application or results to be obtained from it. It is upto the manufacturer or seller to ensure that the information contained in the material safety data sheet is relevant to the product manufactured or 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 6

[See Rule 5(1)]

Information to be furnished regarding notification of a major accident.

Report number......................

of a particular accident

1. General data -

(a) Name of the site

(b) Name and address of the occupier

(also state the telephone and telex number, if any)

(c) (i) Registration number

(ii) Licence number

(As may have been allotted under any statute applicable to the site, e.g. the Factories Act, 1948.)

(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 -

2. Type of major accident
Fire
Emission of hazardous Chemical

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 hazardous chemical 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 stablishment :

-casualties	............. Killed
	.............Injured
	.............Poisoned
person exposed to the	............
major accident
material damage
-damage 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
- damage is still present
-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 accident; and

(c) any other relevant information.

Schedule 7

[See Rules 7, 9, 10 (3)]

Information to be furnished for the notification of activities or sites :-

Particulars to be included in a notification of site.

1. The name and address of the occupier 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 Schedule 2(b) and Schedule 3(b).
4. The date on which it is anticipated that the notifiable industrial activity will commence or it has already commenced, a statement to that effect.
5. The name and maximum quantity liable to be on the site of each hazardous chemical 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 condition of events which could be significant in bringing about the major accident; and

(c) a brief description of the measures taken.

8. Information relating to the site, namely :-

(a) a map of the site and its surroudnding area to a scale large enough to show any features that may be significant the site -

the site:-

(i) area likely to be affected by the major accident; and

(ii) population distribution in the vicinity.

(b) a scale plan of the site showing the location and quantity or all significant inventories of the hazardous chemical;

(c) a description of the processes or storages involving the hazardous chemicals, the maximum amount of such a hazardous chemical in the given process or storage and an indication of the conditions under which it is normally held; and

(d) the maximum number of persons likely to be present on the site.

9. The arrangement for training of workers and equipment necessary to ensure safety of such workers.

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; and

(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 state;

(d) process description; and

(e) safety-related types of utilities.

4. Description of the hazardous chemicals, namely :-

(a) chemicals (quantities, substance data on physical and chemical properties, safety-related data on explosive limits, flash-point, thermal stability, toxicological data and threshold limit values, lethal concentrations);

(b) the form in which the chemicals may occur or into which they may be transformed in the event of abnormal conditions; and

(c) the degree of purity of the hazardous chemical.

5. Information on the preliminary hazard analysis, namely :-

(a) type of accident;

(b) system elements of foreseen events that can lead to a major accident;

(c) hazards; and

(d) safety-relevant components.

6. Description of sfety-relevent units, among others :-

(a) special design criteria;

(b) controls and alarms;

(c) pressure relief systems;

(d) quick-acting valves;

(e) collecting tanks or dump tanks;

(f) sprinkler systems; and

(g) fire protection.

7. Information on the hazard assessment, namely :-

(a) identification of hazards;

(b) the causes of major accidents;

(c) assessment of hazards according to their occurrence frequency;

(d) assessment of accident consequences;

(e) safety systems; and

(f) known accident history.

8. Description of information on organisational systems used to carry on industrial activity safely, namely :-

(a) maintenance and inspection of schedules;

(b) guidelines for the training of personnel;

(c) allocation and delegation of responsibility for plant safety; and

(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 chemicals; and

(c) assessment of the effects of the releases (size of the affected area, health effects, property damage).

10. Information on the mitigation of major accidents, namely :-

(a) fire brigade;

(b) alarm systems;

(c) emergency plan containing system of orgaisation used to fight the emergency, the alarm and communication routes, guidelines for fighting the emergency, examples of possible accident sequences;

(d) coordination with Collector or the Authority and its off-site emergency plan;

(e) notification of the nature and scope of the hazard in the event of an accident; and

(f) antidotes in the event of a release of a hazardous chemical.

[Schedule 8-A]

[See rule 13(I)]

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 responsibility 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 organisation.
5. Information on the preliminary hazard analysis :

(a) Type of accidents.

(b) System elements or events that can lead to a major 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 out side.

10. Details regarding :

(i) warning alarm and safety and security systems;

(ii) alarm and hazard control plan in line with disaster control and hazard control planning, ensuring the necessary technical and organisational precautions;

(iii) reliable measuring instuments, control units and servicing of such equipments;

(iv) precautions in designing of the foundation and load bearing parts of building;

(v) continuous surveillance of operations;

(vi) maintenance and repair work according to the generally recognised rules of good 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.