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act 029 of 1986 : Manufacture, Storage and Import of Hazardous Chemical Rules, 1989

Manufacture, Storage and Import of Hazardous Chemical Rules, 1989

ACTNO. 29 OF 1986
27 November, 1989

In exercise of the powers conferred by Section 6, 8 and 25 of the Environment (Protection) Act, 1986 (29 of 1986), the Central Government hereby makes the following rules, namely:

Section 1. Short Title and Commencement

(1) These rules may be called the Manufacture, Storage and Import of Hazardous Chemical Rules, 1989.

(2) They shall come into force on the date of their publication in the Official Gazette.

Section 2. Definitions

In these rules, unless the context otherwise requires,

(a) Act means the Environment (Protection) Act, 1986 (29 of 1986);

(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 chemical;

(e) Hazardous Chemical means

(i) any chemical which satisfies any of the criteria laid down in Part I of 1[Schedule 1 or] 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 brining 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 atleast the quantities of that chemical set out in Schedule 2;

2[(j) major accident means -an incident involving loss of life inside or outside the installation, or ten or more injuries inside and/or one or more injuries outside or release of toxic chemicals or explosion or fire or spillage of hazardous chemicals resulting in on-site or off-site emergencies or damage to equipment leading to stoppage of process or adverse affects to the environment;

(ja) major accident hazards (MAH) installations means - isolated storage and industrial activity at a site handling (including transport through carrier or pipeline) of hazardous chemicals equal to or, in excess of the threshold quantities specified in, Column 3 of schedule 2 and 3 respectively; ]

(k) pipeline means a pipe (together with any apparatus and works associated therewith) or system of pipes (together with any apparatus and work 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 8 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 & 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.

Section [3. Duties of Authorities

3 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.]

Section 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 4[or listed] in Column 2 of Part II of this Schedule is, or may be, involved; and

5[(b) isolated storage of a hazardous chemical listed in Schedule 2 in a quantity equal to or more than the threshold quantity specified 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.

4. Notification of Major Accident. (1) Where a major accident occurs on a site or in a pipe line, the occupier shall 6[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 installments, 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 sent the 7[requisite information within 90 days to the Ministry] of Environment and Forests through appropriate channel.

8[(3) An occupier shall notify to the concerned Authority, steps taken to avoid any repetition of such occurrence on a site.]

9[(4) The concerned Authority shall compile information regarding major accidents and make available a copy of the same to the Ministry of Environment & Forests 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.]

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 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 Column 3 & 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 is equal to or more than the quantity specified in the entry for that chemical in Column 10[3 & 4 (rules 10-12 only for column 4).]

(2) For the purpose of rules 7 to 15,

(a) new industrial activity means an industrial activity which,

(i) commences after the date of coming into operation of these rules; 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. 11[Approval and] Notification of Sites. (1) An occupier shall not undertake any industrial activity 12[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 time as the concerned authority may agree and for the purpose 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.

13[(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].

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 6 months after that date, an occupier commence 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 14[and Safety Audit Reports]. (1) Subjects 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.

15[(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 commencement of the Manufacture, Storage and Import of Hazardous Chemicals (Amendment) Rules, 1994 to the concerned Authority.]

16[(4) After the commencement of the Manufacture, Storage and Import of Hazardous Chemicals (Amendment) Rules, 1994, the occupier 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.]

17[(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.]

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 pervious report relating to safety and hazard assessment and shall within 30 days 18[***] send a copy of the report to the concerned authority.

19[12. Requirement for Further Information to be Sent to the Authority. 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].

13. Preparation to on-Site Emergency Plan by the Occupier. (1) An occupier shall prepare and keep up-to-date 20[an on-site emergency plan containing details specified in Schedule II 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 authorized 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 is commenced;

(b) in the case of an existing industrial activity within 90 days of commencing into operation of these rules.

21[(4) The occupier shall ensure that a mock drill of the on-site emergency plan 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.]

14. Preparation of Off-Site Emergency Plan 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 22[an adequate off-site emergency plan containing particulars specified in Schedule 12 and detailing] how emergencies relating to a possible major accident on that 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 required under sub-rule (1),

(a) In the case of a new industrial activity, before that activity is commenced;

(b) In the case of an existing industrial activity, within six months of coming into operation to these rules.

23[(4) The concerned authority shall ensure that a rehearsal of the off-site emergency plan is conducted at least once in a calendar year.]

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 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, 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 rule.

16. Disclosures 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 24[or 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 term 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 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 25[or listed] in Column 2 of Part II of this Schedule.

(2) Any person responsible for importing hazardous chemicals in India shall provide 26[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.

27(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.]

28[(3A) 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.

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, 29[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 said contraventions.

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.

30[SCHEDULE 1]

[See rule 2e (i), 4 (1)(a), 4(2), 17 and 18]

[Part -I]

(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 hazards:

S.No.

Toxicity

Oral toxicity LD50(mg/kg)

Dermal toxicity LD50(mg/kg)

Inhalation toxicity LC50(mg/1)

1.

Extremely toxic

>5

<40

<0.5

2.

Highly toxic

>5-50

>40-200

<0.5-2.0

3.

Toxic

>50-200

>200-1000

>2-10

(b) Flammable Chemicals:

(i) flammable gases: Gases which at 20oC and at standard pressure of 101.3KPa are:

(a) ignitable when in a mixture of 13 percent or less by volume with air, or;

(b) have a flammable range with air of at least 12 percentage points regardless of the lower flammable limits.

Note. The flammability shall be determined by tests or by calculation in accordance with methods adopted by International Standards Organization ISO Number 10156 of 1990 or by Bureau of Indian Standard ISI Number 1446 of 1985.

(ii) extremely flammable liquids: chemicals which have flash point lower than or equal to 23oC and boiling point less than 35oC.

(iii) very highly flammable liquids : chemicals which have a flash point lower than or equal to 23oC and initial boiling point higher than 35oC.

(iv) highly flammable liquids : chemicals which have a flash point lower than or equal to 60oC but higher than 23oC.

(v) flammable liquids : chemicals which have a flash point higher than 60oC but lower than 90oC.

(c) Explosives : explosives mean a solid or liquid or pyrotechnic substance (or a mixture of substances) or an article.

(a) which is in itself capable by chemical reaction of producing gas at such a temperature and pressure and at such a speed as to cause damage to the surroundings;

(b) which is designed to produce an effect by heat, light, sound, gas or smoke or a combination of these as the result of non-detonative self sustaining exothermic chemical reaction.

PART II
LIST OF HAZARDOUS AND TOXIC CHEMICALS

S. No.

NAME OF HAZARDOUS CHEMICALS

S. No.

NAME OF HAZARDOUS CHEMICALS

1.

Acetaldehyde

41.

Antimycin A

2.

Acetic acid

42.

ANTU

3.

Acetic anhydride

43.

Arsenic pentoxide

4.

Acetone

44.

Arsenic trioxide

5.

Acetone cyanohydrin

45.

Arsenous trichloride

6.

Acetone thiosemicarbazide

46.

Arsine

7.

Acetonitrile

47.

Asphalt

8.

Acetylene

48.

Azinpho-ethyl

9.

Acetylene tetra chloride

49.

Azinphos methyl

10.

Acrolein

50.

Bacitracin

11.

Acrylamide

51.

Barium azide

12.

Acrylonitrile

52.

Barium nitrate

13.

Adiponitrile

53.

Barium nitride

14.

Aldicarb

54.

Benzal chloride

15.

Aldrin

55.

Benzenamine,3-Trifluoromethyl

16.

Allyl alcohol

56.

Benzene

17.

Allyl amine

57.

Benzene sulfonyl chloride

18.

Allyl chloride

58.

Benzene. 1- (chloromethyl)-4 Nitro

19.

Aluminium (powder)

59.

Benzene arsenic acid

20.

Aluminium azide

60.

Benzidine

21.

Aluminium borohydride

61.

Benzidine salts

22.

Aluminium chloride

62.

Benzimidazole. 4, 5-Dichloro-2 (Trifluoromethyl)

23.

Aluminium fluoride

24.

Aluminium phosphide

63.

Benzoquinone-P

25.

Amino diphenyl

64.

Benzotrichloride

26.

Amino pyridine

65.

Benzoyl chloride

27.

Aminophenol-2

66.

Benzoyl peroxide

28.

Aminopterin

67.

Benzyl chloride

29.

Amiton

68.

Beryllium (Powder)

30.

Amiton dialate

69.

Bicyclo (2, 2, 1) Heptane -2-carbonitrile

31.

Ammonia

32.

Ammonium chloro

70.

Biphenyl

platinate

71.

Bis (2-Chloroethyl) sulphide

33.

Ammonium nitrate

72.

Bis (Chloromethyl) Ketone

34.

Ammonium nitrite

73.

Bis (Tert-butyl peroxy) cyclohexane

35.

Ammonium picrate

74.

Bis (Terbutylperoxy) butane

36.

Anabasine

75.

Bis(2,4, 6-Trimitrophenylamine)

37.

Aniline

76.

Bis (Chloromethyl) Ether

38.

Aniline2,4, 6-Trimethyl

77.

Bismuth and compounds

39.

Anthraquinone

78.

Bisphenol-A

40.

Antimony pentafluoride

79.

Bitoscanate

S. No.

NAME OF HAZARDOUS CHEMICALS

S. No.

NAME OF HAZARDOUS CHEMICALS

80.

Boron Powder

124.

Chloroacetal chloride

81.

Boron trichloride

125.

Chloroacetaldehyde

82.

Boron trifluoride

126.

Chloroaniline -2

83.

Boron trifluoride comp. With methylether, 1:1

127.

Chloroaniline -4

128.

Chlorobenzene

84.

Bromine

129.

Chloroethyl chloroformate

85.

Bromine pentafluoride

130.

Chloroform

86.

Bromo chloro methane

131.

Chloroformyl morpholine

87.

Bromodialone

132.

Chloromethane

88.

Butadiene

133.

Chloromethyl methyl ether

89.

Butane

134.

Chloronitrobenzene

90.

Butanone-2

135.

Chlorophacinone

91.

Butyl amine tert

136.

Chlorosulphonic acid

92.

Butyl glycidal ether

137.

Chlorothiophos

93.

Butyl isovalarate

138.

Chloroxuron

94.

Butyl peroxymaleate tert

139.

Chromic acid

95.

Butyl vinyl ether

140.

Chromic chloride

96.

Butyl-n-mercaptan

141.

Chromium powder

97.

C.I.Basic green

142.

Cobalt carbonyl

98.

Cadmium oxide

143.

Cobalt Nitrilmethylidyne compound

99.

Cadmium stearate

144.

Cobalt (Powder)

100.

Calcium arsenate

145.

Colchicine

101.

Calcium carbide

146.

Copper and Compounds

102.

Calcium cyanide

147.

Copperoxychloride

103.

Camphechlor (Toxaphene)

148.

Coumafuryl

104.

Cantharidin

149.

Coumaphos

105.

Captan

150.

Coumatetralyl

106.

Carbachol chloride

151.

Crimidine

107.

Carbaryl

152.

Crotenaldehyde

108.

Carbofuran (Furadan)

153.

Crotonaldehyde

109.

Carbon tetrachloride

154.

Cumene

110.

Carbon disulphide

155.

Cyanogen bromide

111.

Carbon monoxide

156.

Cyanongen iodide

112.

Carbonphenothion

157.

Cyanophos

113.

Carvone

158.

Cyanothoate

114.

Cellulose nitrate

159.

Cyanuric fluoride

115.

Chloroacetic acid

160.

Cyclo hexylamine

116.

Chlordane

161.

Cyclohexane

117.

Chlorofenvinphos

162.

Cyclohexanone

118.

Chlorinated benzene

163.

Cycloheximide

119.

Chlorine

164.

Cyclopentadiene

120.

Chlorine oxide

165.

Cyclopentane

121.

Chlorine trifluoride

166.

Cyclotetramethyl enetetranitramine

122.

Chlormephos

167.

Cyclotrimethylen etrinnitranine

123.

Chlormequat chloride

S. No.

NAME OF HAZARDOUS CHEMICALS

S. No.

NAME OF HAZARDOUS CHEMICALS

168.

Cypermethrin

209.

Dimethyl nitrosoamine

169.

DDT

210.

Dimethyl P phenylene diamine

170.

Decaborane (1 :4)

211.

Dimethyl phosphoramidi cyanidic acid (TABUM)

171.

Demeton

172.

Demeton S-Methyl

212.

Dimethyl phosphorochloridothioate

173.

Di-n-propyl peroxydicarbonate (Conc = 80%)

213.

Dimethyl sufolane (DMS)

214.

Dimethyl sulphide

174.

Dialifos

215.

Dimethylamine

175.

Diazodinitrophenol

216.

Dimethylaniline

176.

Dibenzyl peroxydicarbonate

217.

Dimethylcarbonyl chloride

(Conc>= 90%)

218.

Dimetilan

177.

Diborane

219.

Dinitro O-cresol

178.

Dichloroacetylene

220.

Dinitrophenol

179.

Dichlorobenzalkonium chloride

221.

Dinitrotoluene

180.

Dichloroethyl ether

222.

Dinoseb

181.

Dichloromethyl phenylsilane

223.

Diniterb

182.

Dichlorophenol 2, 6

224.

Dioxane-p

183.

Dichlorophenol 2, 4

225.

Dioxathion

184.

Dichlorophenoxy acetic acid

226.

Dioxine N

185.

Dichloropropane 2, 2

227.

Diphacinone

186.

Dichlorosalicylic acid-3, 5

228.

Diphosphoramide octamethyl

187.

Dichlorvos (DDVP)

229.

Diphenyl methane di-isocynate (MDI)

188.

Dicrotophos

189.

Dieldrin

230.

Dipropylene Glycol Butyl ether

190.

Diepoxy butane

231.

Dipropylene glycolmethyl ether

191.

Diethyl carbamazine citrate

232.

Disec-butyl peroxydicarbonate (Conc.>80%)

192.

Diethyl chlorophosphate

193.

Diethyl ethtanolamine

233.

Disufoton

194.

Diethyl peroxydicarbonate (Conc=30%)

234.

Dithiazamine iodide

235.

Dithiobiurate

195.

Diethyl phenylene diamine

236.

Endosulfan

196.

Diethylamine

237.

Endothion

197.

Diethylene glycol

238.

Endrin

198.

Diethylene glycol dinitrate

239.

Epichlorohydrine

199.

Diethylene triamine

240.

EPN

200.

Diethleneglycol butyl ether

241.

Ergocalciferol

201.

Diglycidyl ether

242.

Ergotamine tartarate

202.

Digitoxin

243.

Ethanesulfenyl chloride, 2 chloro

203.

Dihydroperoxypropane

(Conc >=30%)

244.

Ethanol 1-2 dichloracetate

245.

Ethion

204.

Diisobutyl peroxide

246.

Ethoprophos

205.

Dimefox

247.

Ethyl acetate

206.

Dimethoate

248.

Ethyl alcohol

207.

Dimethyl dichlorosilane

249.

Ethyl benzene

208.

Dimethyl hydrazine

250.

Ethyl bis amine

S. No.

NAME OF HAZARDOUS CHEMICALS

S. No.

NAME OF HAZARDOUS CHEMICALS

251.

Ethyl bromide

292.

Furan

252.

Ethyl carbamate

293.

Gallium Trichloride

253.

Ethyl ether

294.

Glyconitrile (Hydroxyacetonitrile)

254.

Ethyl hexanol -2

295.

Guanyl-4-nitrosaminoguynyl-1-tetrazene

255.

Ethyl mercaptan

256.

Ethyl mercuric phosphate

296.

Heptachlor

257.

Ethyl methacrylate

297.

Hexamethyl terta-oxyacyclononate (Conc 75%)

258.

Ethyl nitrate

259.

Ethyl thiocyanate

298.

Hexachlorobenzene

260.

Ethylamine

299.

Hexachlorocyclohexan (Lindane)

261.

Ethylene

300.

Hexachlorocyclopentadiene

262.

Ethylene chlorohydrine

301.

Hexachlorodibenzo-p-dioxin

263.

Ethylene dibromide

302.

Hexachloronapthalene

264.

Ethylene diamine

303.

Hexafluoropropanone sesquihydrate

265.

Ethylene diamine hydrochloride

266.

Ethylene flourohydrine

304.

Hexamethyl phosphoromide

267.

Ethylene glycol

305.

Hexamethylene diamine N N dibutyl

268.

Ethylene glycol dinitrate

269.

Ethylene oxide

306.

Hexane

270.

Ethylenimine

307.

Hexanitrostilbene 2, 2, 4, 4, 6, 6

271.

Ethylene di chloride

308.

Hexene

272.

Femamiphos

309.

Hydrogen selenide

273.

Femitrothion

310.

Hydrogen sulphide

274.

Fensulphothion

311.

Hydrazine

275.

Fluemetil

312.

Hydrazine nitrate

276.

Fluorine

313.

Hydrochloric acid (Gas)

277.

Fluoro2-hyrdoxy butyric acid amid salt ester

314.

Hydrogen

315.

Hydrogen bromide

278.

Fluoroacetamide

316.

Hydrogen cyanide

279.

Fluoroacetic acid amide salts and esters

317.

Hydrogen fluoride

318.

Hydrogen peroxide

280.

Fluoroacetylchloride

319.

Hydroquinone

281.

Fluorobutyric acid amide salt esters

320.

Indene

321.

Indium powder

282.

Fluorocrotonic acid amides salts esters

322.

Indomethacin

323.

Iodine

283.

Fluorouracil

324.

Iridium tetrachloride

284.

Fonofos

325.

Ironpentacarbonyl

285.

Formaldehyde

326.

Iso benzan

286.

Formetanate hydrochloride

327.

Isoamyl alcohol

287.

Formic acid

328.

Isobutyl alcohol

288.

Formoparanate

329.

Isobutyro nitrile

289.

Formothion

330.

Isocyanic acid 3, 4-dichlorophenyl ester

290.

Fosthiotan

291.

Fuberidazole

331.

Isodrin

S. No.

NAME OF HAZARDOUS CHEMICALS

S. No.

NAME OF HAZARDOUS CHEMICALS

332.

Isofluorophosphate

373.

Methoxy ethanol (2-methyl cellosolve)

333.

Isophorone diisocyanate

334.

Isopropyl alcohol

374.

Methoxyethyl mercuric acetate

335.

Isopropyl chlorocarbonate

375.

Methyacrylol chloride

336.

Isopropyl formate

376.

Methyl 2-chloroacrylate

337.

Isopropyl methyl pyrazolyl dimethyl carbamate

377.

Methyl alcohol

378.

Methyl amine

338.

Juglone (5-Hydroxy Naphthalene-1,4 dione)

379.

Methyl bromide (Bromomethane)

380.

Methyl chloride

339.

Ketene

381.

Methyl chloroform

340.

Lactonitrile

382.

Methyl chloroformate

341.

Lead arsenite

383.

Methyl cyclohexene

342.

Lead at high temp (molten)

384.

Methyl disulphide

343.

Lead azide

385.

Methyl ethyl ketone peroxide (Conc.60%)

344.

Lead styphanate

345.

Leptophos

386.

Methyl formate

346.

Lenisite

387.

Methyl hydrazine

347.

Liquified petroleum gas

388.

Methyl isobutyl ketone

348.

Lithium hydride

389.

Methyl isocyanate

349.

N-Dinitrobenzene

390.

Methyl isothiocyanate

350.

Magnesium powder or ribbon

391.

Methyl mercuric dicyanamide

351.

Malathion

392.

Methyl Mercaptan

352.

Maleic anhydride

393.

Methyl Methacrylate

353.

Malononitrile

394.

Methyl phencapton

354.

Manganese Tricarbonyl cyclopentadiene

395.

Methyl phosphonic dichloride

396.

Methyl thiocyanate

355.

Mechlor ethamine

397.

Methyl trichlorosilane

356.

Mephospholan

398.

Methyl vinyl ketone

357.

Mercuric chloride

399.

Methylene bis (2-chloroaniline)

358.

Mercuric oxide

400.

Methylene chloride

359.

Mercury acetate

401.

Methylenebis-4,4(2-chloroaniline)

360.

Mercury fulminate

402.

Metolcarb

361.

Mercury methyl chloride

403.

Mevinphos

362.

Mesitylene

404.

Mezacarbate

363.

Methaacrolein diacetate

405.

Mitomycin C

364.

Methacrylic anhydride

406.

Molybdenum powder

365.

Methacrylonitrile

407.

Monocrotophos

366.

Methacryloyl oxyethyl isocyanate

408.

Morpholine

409.

Muscinol

367.

Methanidophos

410.

Mustard gas

368.

Methane

411.

N-Butyl acetate

369.

Methanesulphonyl fluoride

412.

N.-Butyl alcohol

370.

Methidathion

413.

N-Hexane

371.

Methiocarb

414.

N- Methyl-N, 2, 4, 6-Tetranitroaniline

372.

Methonyl

S. No.

NAME OF HAZARDOUS CHEMICALS

S. No.

NAME OF HAZARDOUS CHEMICALS

415.

Naphtha

454.

Oxamyl

416.

Nephtha solvent

455.

Oxetane, 3, 3-bis(chloromethyl)

417.

Naphthalene

456.

Oxidiphenoxarsine

418.

Naphthyl amine

457.

Oxy disulfoton

419.

Nickel carbony1/nickel tetracarbonyl

458.

Oxygen (liquid)

459.

Oxygen difluoride

420.

Nickel powder

460.

Ozone

421.

Nicotine

461.

P-nitrophenol

422.

Nicotine sulphate

462.

Paraffin

423.

Nitric acid

463.

Paraoxon (Diethyl 4 Nitrophenyl phosphate)

424.

Nitric oxide

425.

Nitrobenzene

464.

Paraquat

426.

Nitrocellulose (dry)

465.

Paraquat methosulphate

427.

Nitrochlorobenzene

466.

Parathion

428.

Nitrocyclohexane

467.

Parathion methyl

429.

Nitrogen

468.

Paris green

430.

Nitrogen dioxide

469.

Penta borane

431.

Nitrogen oxide

470.

Penta chloro ethane

432.

Nitrogen trifluouide

471.

Penta chlorophenol

433.

Nitroglycerine

472.

Pentabromophenol

434.

Nitropropane-1

473.

Pentachloro naphthalene

435.

Nitropropane-2

474.

Pentadecyl-amine

436.

Nitroso dimethyl amine

475.

Pentaerythaiotol tetranitrate

437.

Nonane

476.

Pentane

438.

Norbormide

477.

Pentanone

439.

O-Cresol

478.

Perchloric acid

440.

O-Nitro Toluene

479.

Perchloroethylene

441.

O-Toludine

480.

Peroxyacetic acid

442.

O-Xylene

481.

Phenol

443.

O/P Nitroaniline

482.

Phenol, 2, 2-thiobis (4, 6-Dichloro)

444.

Oleum

483.

Phenol, 2, 2-thiobis (4 chloro 6-methyl phenol)

445.

OO Diethyl S ethyl suph. methyl phos

484.

Phenol, 3-(1-methyl ethyl) methylcarbamate

446.

OO Diethyl S propythio methyl phosdithioate

485.

Phenyl hydrazine hydrochloride

447.

OO Diethyl s ethtylsulphinyl methylphosphorothioate

486.

Phenyl mercury acetate

487.

Phenyl silatrane

448.

OO Diethyl s ethylsulphonyl methylphosphorothioate

488.

Phenyl thiourea

489.

Phenylene P-diamine

449.

OO Diethyls ethylthiomethylphospho-rothioate

490.

Phorate

491.

Phosazetin

450.

Organo rhodium complex

492.

Phosfolan

451.

Orotic acid

493.

Phosgene

452.

Osmium tetroxide

494.

Phosmet

453.

Oxabain

495.

Phosphamidon

S. No.

NAME OF HAZARDOUS CHEMICALS

S. No.

NAME OF HAZARDOUS CHEMICALS

496.

Phosphine

535.

Propionitrile

497.

Phosphoric acid

536.

Propionitrile, 3-chloro

498.

Phosphoric acid dimethyl (4-methyl thio)phenyl

537.

Propiophenone, 4-amino

538.

Propyl chloroformate

499.

Phosphorthioic acid dimethyl S(2-Bis) Ester

539.

Propylene dichloride

540.

Propylene glycol, allylether

500.

Phosphorothioic acid methyl (ester)

541.

Propylene imine

542.

Propylene oxide

501.

Phosphorothioic acid, OO Dimethyl S-(2-methyl)

543.

Prothoate

544.

Pseudosumene

502.

Phosphorothioic, methyl-ethyl ester

545.

Pyrazoxon

546.

Pyrene

503.

Phosphorous

547.

Pyridine

504.

Phosphorous oxychloride

548.

Pyridine, 2-methyl-3-vinyl

505.

Phosphorous pentaoxide

549.

Pyridine, 4-nitro-1-oxide

506.

Phosphorous trichloride

550.

Pyridine, 4-nitro-1-oxide

507.

Phosphorous penta chloride

551.

Pyriminil

508.

Phthalic anhydride

552.

Quinaliphos

509.

Phylloquinone

553.

Quinone

510.

Physostignine

554.

Rhodium trichloride

511.

Physostignine salicylate (1:1)

555.

Salcomine

512.

Picric acid (2, 4, 6- trinitrophenol)

556.

Sarin

513.

Picrotoxin

557.

Selenious acid

514.

Piperdine

558.

Selenium Hexafluoride

515.

Piprotal

559.

Selenium oxychloride

516.

Pirinifos-ethyl

560.

Semicarbazide hydrochloride

517.

Platinous chloride

561.

Silane (4-amino butyl) diethoxy-meth

518.

Platinum tetrachloride

519.

Potassium arsenite

562.

Sodium

520.

Potassium chlorate

563.

Sodium anthra-quinone-1- sulphonate

521.

Potassium cyanide

522.

Potassium hydroxide

564.

Sodium arsenate

523.

Potassium nitride

565.

Sodium arsenite

524.

Potiassium nitrite

566.

Sodium azide

525.

Potassium peroxide

567.

Sodium cacodylate

526.

Potassium silver cyanide

568.

Sodium chlorate

527.

Powdered metals and mixtures

569.

Sodium cyanide

528.

Promecarb

570.

Sodium fluoro-acetate

529.

Promurit

571.

Sodium hydroxide

530.

Propanesultone

572.

Sodium pentachloro-phenate

531.

Propargyl alcohol

573.

Sodium picramate

532.

Propargyl bromide

574.

Sodium selenate

533.

Propen-2-chloro-1, 3-diou diacetate

575.

Sodium selenite

576.

Sodium sulphide

534.

Propiolactone beta

577.

Sodium tellorite

S. No.

NAME OF HAZARDOUS CHEMICALS

S. No.

NAME OF HAZARDOUS CHEMICALS

578.

Stannane acetoxy triphenyl

618.

Thiometon

579.

Stibine (Antimony hydride)

619.

Thionazin

580.

Strychnine

620.

Thionyl chloride

581.

Strychnine sulphate

621.

Thiophenol

582.

Styphinic acid (2, 4,6-trinitroresorcinol)

622.

Thiosemicarbazide

623.

Thiourea (2 chloro-phenyl)

583.

Styrene

624.

Thiourea (2-methyl phenyl)

584.

Sulphotec

625.

Tirpate (2,4-dimethyl-1,3-di-thiolane)

585.

Sulphoxide, 3-chloropropyl octyl

586.

Sulphur dichloride

626.

Titanium powder

587.

Sulphur dioxide

627.

Titanium tetra-chloride

588.

Sulphur monochloride

628.

Toluene

589.

Sulphur tetrafluoride

629.

Toluene -2,4-di-isocyanate

590.

Sulphur trioxide

630.

Toluene 2,6-di-isocyanate

591.

Sulphuric acid

631.

Trans-1,4-di chloro-butene

592.

Tellurim (powder)

632.

Tri nitro anisole

593.

Tellurium hexafluoride

633.

Tri (Cyclohexyl) methylstannyl 1,2,4 triazole

594.

TEPP (Tetraethyl pyrophosphate)

595.

Terbufos

634.

Tri (Cyclohexyl) stannyl-1H-1, 2, 3-triazole

596.

Tert-Butyl alcohol

597.

Tert-Butyl peroxy carbonate

635.

Triaminotrinitrobenzene

598.

Tert-Butyl peroxy isopropyl

636.

Triamphos

599.

Tert-Butyl peroxyacetate (Conc >=70%)

637.

Triazophos

638.

Tribromophenol 2, 4, 6

600.

Tert-Butyl peroxypivalate (Conc >=77%)

639.

Trichloro napthalene

640.

Trichloro chloromethyl silane

601.

Tert-Butyl peroxyiso-butyrate

641.

Trichloroacetyl chloride

602.

Tetra hydrofuran

642.

Trichlorodichlorophenylsilane

603.

Terta methyl lead

643.

Trichloroethyl silane

604.

Tetra nitromethane

644.

Trichloroethylene

605.

Tetra-chlorodibenzo-p-dioxin, 1, 2, 3, 7, 8(TCDD)

645.

Trichloromethane sulphenyl chloride

606.

Tetraethyl lead

646.

Trichloronate

607.

Tetrafluoriethyne

647.

Trichlorophenol 2, 3, 6

608.

Tetramethylene disulphotetramine

648.

Trichlorophenol 2, 4, 5

609.

Thallic oxide

649.

Trichlorophenyl silane

610.

Thallium carbonate

650.

Trichlorophon

611.

Thallium sulphate

651.

Triethoxy silane

612.

Thallous chloride

652.

Triethylamine

613.

Thallous malonate

653.

Triethylene melamine

614.

Thallous sulphate

654.

Trimethyl chlorosilane

615.

Thiocarbazide

655.

Trimethyl propane phosphite

616.

Thiocynamicacid, 2(Benzothiazolyethio) methyl

656.

Trimethyl tin chloride

657.

Trinitro aniline

617.

Thiofamox

658.

Trinitro benzene

S. No.

NAME OF HAZARDOUS CHEMICALS

S. No.

NAME OF HAZARDOUS CHEMICALS

659.

Trinitro benzoic acid

673.

Vinyl cyclohexane dioxide

660.

Trinitro phenetole

674.

Vinyl fluoride

661.

Trinitro-m-cresol

675.

Vinyl norbornene

662.

Trinitrotoluene

676.

Vinyl toluene

663.

Tri-orthocreysyl phosphate

677.

Vinyledene chloride

664.

Triphenyl tin chloride

678.

Warfarin

665.

Tris(2-chloroethyl)amine

679.

Warfarin Sodium

666.

Turpentine

680.

Xylene dichloride

667.

Uranium and its compounds

681.

Xylidine

668.

Valino mycin

682.

Zinc dichloropentanitrile

669.

Vanadium pentaoxide

683.

Zink phosphide

670.

Vinyl acetate mononer

684.

Zirconium & compounds

671.

Vinyl bromide

672.

Vinyl chloride

SCHEDULE 2

[See rule 2(e)(ii),4(1)(b), 4(2)(1) and 6 (1)(b)]

ISOLATED STORAGE AT INSTALLATIONS OTHER THAN
THOSE COVERED BY SCHEDULE 4

(a) The threshold quantities set out below relate to each installation or group of installation belonging to the same occupier where the distance between installation is not sufficient to avoid, in foreseeable circumstances, any aggravation of major accident hazards. These threshold 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 threshold 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 any 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 same occupier any part of the boundary of which is within 500 meters 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 or a hovercraft used for transporting it.

S.No

Chemicals

Threshold Quantities (tonnes)

31[For application of rules 4,5,7 to 9 and 13 to 15

32[For application of rule 10 to 12]

1

2

3

4

1.

Acrylonitrile

350

5,000

2.

Ammonia

60

600

3.

Ammonium nitrate (a)

350

2,500

4.

Ammonium nitrate fertilizers (b)

1,250

10,000

5.

Chlorine

10

25

6.

Flammable gases as defined in Schedule 1, paragraph (b)(i)

50

300

33[7.

Extremely flammable liquids as defined in Schedule 1, paragraph (b)(ii)

5000

50,000]

8.

Liquid oxygen

200

2000

9.

Sodium chlorate

25

250

10.

Sulphur dioxide

20

500

11.

Sujphur trioxide

15

100

34[12.

Carbonyl chloride

0.750

0.750

13.

Hydrogen Sulphide

5

50

14.

Hydrogen Fluoride

5

50

15.

Hydrogen Cyanide

5

50

16.

Carbon disulphide

20

200

17.

Bromine

50

500

18.

Ethylene oxide

5

501

19.

Propylene oxide

5

50

20.

2-Propenal (Acrolein)

20

200

21.

Bromomethane (Methyl bromide)

20

200

22.

Methyl isocyanate

0.150

0.150

23.

Tetraethyl lead or tetramethyl lead

5

50

24.

1,2 Dibromoethane (Ethylene dibromide)

5

50

25.

Hydrogen chloride (liquefied gas)

25

250

26.

Diphenyl methane di-isocyanate (MDI)

20

200

27.

Toluene di-isocyanate (TDI)

10

100]

35[28.

Very highly flammable liquids as defined in Schedule 1, paragraph (b)(iii)

7,000

7,000]

29.

Highly flammable liquids as defined in Schedule 1, paragraph (b)(iv)

10,000

10,000

30.

Flammable liquids as defined in Schedule-1, paragraph (b)(v)

15,000

1,00,000]

(a) This applies to ammonium nitrate and mixtures of ammonium nitrates 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 and/or potash).

SCHEDULE 3

[See Rule 2(e)(iii), 5 and 6(1)(a)]

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, in foreseeable circumstances, any aggravation of major-accident hazards. 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 threshold quantity of a hazardous chemical in an industrial installation, account shall also be taken of any hazardous chemicals which is :-

(i) in that part of any pipeline under the control of the occupier have control of the site, which is within 500 metres off 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 if;

but no account shall be taken of any hazardous chemical which is in a vehicle, vessel, aircraft or hovercraft used for transporting it.

PART -I
NAMED CHEMICALS

S. No.

Chemicals

Threshold

Quantity

CAS Number

for application of Rules 5, 7-9 and 13-15

for application of Rules 10-12

(1)

(2)

(3)

(4)

(5)

GROUP 1-TOXIC SUBSTANCES

1

Aldicarb

100kg

116-06-3

2

4-Aminodiphenyl

1 kg

96-67-1

3

Amiton

1 kg

78-53-5

4

Anabasine

100 kg

494-52-0

5

Arseinc pentoxide, Arsenic (V) acid & salts

500 kg

6

Arsenic trioxide, Arsenic (III) acid & salts

100 kg

7

Arsine (Arsenic hydride)

10kg

7784-42-1

8

Azinphos-ethyl

100kg

2642-71-9

9

Azinphos-methyl

100 kg

86-50-0

10

Benzidine

1 kg

92-87-5

11

Bezidine salts

1 kg

12

Beryllium (powders, compounds)

10 kg

13

Bis (2-chloroethyl) sulphide

1 kg

505-60-2

14

Bis (chloromethyl) ether

1 kg

542-88-1

15

Carbophuran

100 kg

1563-66-2

16

Carbophenothion

100 kg

786-19-6

17

Chlorefenvinphos

100 kg

470-90-6

18

4-(Chloroformyl) morpholine

1 kg

15159-40-7

19

Chloromethyl methyl ether

1 kg

107-30-2

20

Cobalt (metal, oxide, carbonates, sulphides, as powders)

1 t

21

Crimidine

100 kg

535-89-7

22

Cynthoate

100 kg

3734-95-0

23

Cycloheximide

100 kg

66-81-9

24

Demeton

100 kg

8065-48-3

25

Dialifos

100 kg

10311-84-9

26

OO-Diethyl S-ethylsulphinylmethyl phosphorothiate

100 kg

2588-05-8

27

OO-Diethyl S-ethylsulphonylmethyl phosphorothiate

100 kg

2588-06-9

28

OO-Diethyl S-ethylthiomethyl Phosphorothioate

100 kg

2600-69-3

29

OO-Diethyl S-isoprophylthiomethyl phosphorothiate

100 kg

78-52-4

30

OO-Diethyl S-isopropylthiomethyl phosphorodithioate

100 kg

3309-68-0

31

Dimefox

100 kg

115-26-4

32

Dimethylcarbamoyl chloride

1 kg

79-44-7

33

Dimethylnitrosamine

1 kg

62-75-9

34

Dimethyl phosphoromidocynicidic acid

1 t

63917-41-9

35

Diphacinone

100 kg

82-66-6

36

Disulfoton

100 kg

298-04-4

37

EPN

100 kg

2104-64-5

38

Ethion

100 kg

563-12-2

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 acid, esters

1 kg

48

4-Fluorobutyric acid, amides

1 kg

49

4-Fluorobutyric acid

1 kg

37759-72-1

50

4-Fluorocrotonic acid, salts

1 kg

51

4-Fluorocrotonic acid, esters

1 kg

52

4-Fluorocrotonic acid, amides

1 kg

53

4-Fluoro-2-hydroxybutyric acid, amides

1 kg

54

4-Fluoro-2-hydroxybutyric acid, salts

1 kg

55

4-Fluoro-2-hydroxybutyric acid, esters

1 kg

56

4-Fluoro-2-hydroxybutyric acid, amides

1 kg

57

Glycolonitrile (Hydroxyacetonitrile )

100 kg

107-16-4

58

1,2,3,7,8,9-Hexachlorodibenzo-p-dioxin

100 kg

194-8-74-3

59

Hexmathylphosphoramide

1 kg

680-31-9

60

Hydrogen selenide

10 kg

7783-07-5

61

Isobenzan

100 kg

297-78-9

62

Isodrin

100 kg

465-73-6

63

Juglone

(5-Hydroxynaphithalene 1,4 dione)

100 kg

481-39-0

64

4,4-Methylenebis (2-chloroniline)

10 kg

101-14-4

65

Mthyl isocynate

150 kg

150kg

624-83-9

66

Mevinphos

100 kg

7786-34-7

67

2-Naphthylamine

1 kg

91-59-8

68

2-Nickel (metal, oxides, carbonates), sulphides, as powers)

1 t

69

Nickel tetracarbonyl

10 kg

13463-39-3

70

Oxygendisulfoton

100 kg

2497-07-6

71

Oxygen difluoride

10 kg

7783-41-7

72

Paraxon (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

298-02-2

77

Phosacetim

100 kg

4104-14-7

78

Phosgene (carbonyl chloride)

750 kg

750kg

75-44-5

79

Phosphamidon

100 kg

13171-21-6

80

Phosphine (Hydrogen phosphide)

100 kg

7803-51-2

81

Promurit (1-(3,4 dichlorophenyl)-3-triazenthiocarboxamide)

100 kg

5836-73-7

82

1,3-Propanesultone

1 kg

1120-71-4

83

1-Propen-2-chloro-1,3diol 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

Sulfotep

100 kg

3689-24-5

89

Sulphur dichloride

1 t

10545-99-0

90

Tellurium hexafluoride

100 kg

7783-80-4

91

TEPP

100 kg

107-49-3

92

2,3,7,8,-Tetrachlorodibenzo-p-dioxin (TCDD)

1 kg

1746-01-6

93

Tetramethylenedisulphotetramine

1 kg

80-12-6

94

Thionazin

100 kg

297-97-2

95

Tirpate (2,4-Dimethyl-1,3-dithiolane-2-carboxaldehyde O-methylcarbamoyloxime)

100 kg

26419-73-8

96

Trichloromethanesulphonyl chloride

100 kg

594-42-3

97

1-Tri (cyclohexyl) stannyl 1H-1,2,4-Triazole

100 kg

41083-11-8

98

Triethylenemelamine

10 kg

51-18-3

99

Warfarin

100 kg

81-81-2

GROUP-2 TOXIC SUBSTANCES

100

Acetone cyanohydrin (2-Cyanopropan-2-ol

200 t

75-86-5

101

Acrolein (2-Propenal)

20 t

36[200t]

107-02-8

102

Acrylonitrile

20 t

200t

107-13-1

103

Allyl alcohol (Propen-1-ol)

200 t

107-18-6

104

Alylamine

200 t

107-11-9

105

Ammonia

50 t

500t

7664-41-7

106

Bromine

40 t

37[500t]

7726-95-6

107

Carbon disulphide

20 t

200t

75-15-0

108

Chlorine

10 t

25t

7782-50-5

109

Diphneyl ethane di-isocynate (MDI)

20 t

1[200t]

101-68-8

110

Ethylene dibromide (1,2-Dibromoethane)

5 t

1[50t]

106-93-4

111

Ethyleneimine

5 t

151-56-4

112

Formaldehyde (concentration <90%)

5 t

1[50t]

50-00-0

113

Hydrogen chloride (liquified gas)

25 t

250t

7647-01-0

114

Hydrogen cyanide

5 t

20t

74-90-8

115

Hydrogen fluoride

5 t

50t

7664-39-3

116

Hydrogen sulphide

5 t

50t

7783-06-4

117

Methyl bromide (Bromomethane)

20 t

1[200 t]

74-83-9

118

Nitrogen oxides

50 t

11104-93-1

119

Propylineimine

50 t

75-55-8

120

Sulphur dioxide

20 t

250t

7446-09-5

121

Sulphur trioxide

15 t

75t

7446-11-9

122

Tetraethyl lead

5 t

2[200t]

78-00-2

123

Tetra methyl lead

5 t

1[100t]

75-74-1

124

Toluene di-isocynate (TDI)

10 t

584-84-9

GROUP 3-HIGHLY REACTIVE SUBSTANCES

125

Acetylene (ethyne)

5 t

74-86-2

126

a. Ammonium nitrate (1)

b. Ammonium nitrate in form of fertilizer (2)

350t 1250 t

2500t

6484-52-2

127

2,2 Bis (tert-butylperoxy) butane)(concentration >70%)

5 t

2167-23-9

128

1, 1-Bis(tert-butylperoxy) cyclohexane (concentration > 80%)

5 t

3006-86-8

129

tert-Butyle proxyacetate (concentration > 70% )

5 t

107-71-1

130

tert-Butyle peroxy isobutyrate (concentration >80%)

5 t

109-13-7

131

Tert-Butyl peroxy isopropyl carbonate (concentration > 80%)

5 t

2372-21-6

132

Tert-Butyl peroxymaletate (concentration > 80%)

5 t

1931-62-0

133

Tert-Butyl peroxypivalate (concentration > 77%)

50 t

927-07-1

134

Dibenzyl peroxydicarbonate (concentration > 90%)

5 t

2144-45-8

135

Di-sec-butyl peroxydicarbonate (concentration > 80%)

5 t

19910-65-7

136

Diethyl peroxydicarbonate (concentration > 30% )

50 t

14666-78-5

137

2,2-dihydroperoxypropane (concentration > 30%)

5 t

2614-76-08

138

di-isobutyrl peroxide (concentration > 50%)

50 t

3437-84-1

139

Di-n-propyl peroxydicarbonate (concentration > 80%)

5 t

16066-38-9

140

Ethyene oxide

5 t

50t

75-21-8

141

Ethyl nitrate

50 t

625-58-1

142

3,3,6,6,9,9 Hexamethyl - 1,2,4 5-tert oxacyclononane (concentration > 75%)

50 t

22397-33-7

143

Hydrogen

2 t

50 t

1333-74-0

144

Liquid Oxygen

200 t

38[2000t]

7782-41-7

145

Methyl ethyl ketone peroxide (concentration > 60%)

5 t

1338-23-4

146

Methyl isobutyl ketone peroxide (concentration > 60%)

50 t

37206-20-5

147

Peracetic acid (concentration > 60%)

50 t

79-21-0

148

Propylene oxide

5 t

1[50t]

75-56-9

149

Sodium chlorate

25 t

7775-09-9

GROUP 4-EXPLOSIVE SUBSTANCES

150

Barium azide

1[100] kg

18810-58-7

151

Bis(2,4,6 -trinitrophenyl) amine

50 t

131-073-7

152

Chlorotrinitro benzene

50 t

28260-61-9

153

Cellulose nitrate (containing 12.6% Nitrogen)

50 t

9004-70-0

154

Cyclotetramethyleneteranitramine

50 t

2691-41-0

155

Cyclotrimethylenetiraniramine

50 t

121-82-1

156

Diazodinitrophenol

10 t

7008-81-3

157

Diethylene glycol dinitrate

10 t

693-21-0

158

Dinitrophenol, salts

50 t

159

Enthylene glycol dinitrate

10 t

628-96-6

160

1-Gyanyl-4-nitrosaminoguanyl-1-tetrazene

1[100 kg]

109-27-3

161

2, 2, 4, 4, 6, 6, -Hexanitositibene

50 t

20062-22-0

162

Hydrazine nitrate

50 t

13464-97-6

163

Lead azide

1[100 kg]

13424-46-9

164

Lead Styphnate ( Lead 2,4,6-trinitroresorcinoxide)

50 t

15245-44-0

165

Mercury fuliminate

10 t

20820-45-5 628-86-4

166

N-Methyl-N,2,4,6-tetranitroaniline

50 t

497-45-8

167

Nitroglycerine

10 t

10t

55-63-0

168

Pentacrythritol tetra nitrate

50 t

78-11-5

169

Picric acid, (2,3,6-Trinitrophenol)

50 t

88-89-1

170

Sodium picramate

50 t

831-52-7

171

Styphnic acid (2,4,6-Trinitroresorcinol)

50 t

82-71-3

172

1,3,5-Triamino-2,4,6-Trinitrobezene

50 t

3058-38-6

173

Trinitroaniline-

50 t

26952-42-1

174

2,4,6-Trinitroanisole

50 t

606-35-9

175

Trinitrobenze

50 t

25377-32-6

176

Trinitrobenzoic acid

50 t

35860-50-5 129-66-8

177

Trinitrocresol

50 t

28905-71-7

178

2,4,6-Trinitrophenitole

50 t

4732-4-3

179

2,4,6-Trinitrotoluene

50 t

50 t

118-96-7

39[PART II

CLASSES OF SUBSTANCES AS DEFINED IN PART I, SCHEDULE 1 AND NOT SPECIFICALLY NAMED IN PART I OF THIS SCHEDULE

GROUP 5 - Flammable substances

1.

Flammable Gases

15t

200t

2.

Extremely flammable liquids

1000t

5000t

3.

Very highly flammable liquids

1500t

10000t

4.

Highly Flammable liquids which remains liquid under pressure

25t

200t

5.

Highly Flammable liquids

2500t

20000t

6.

Flammable liquids

5000t

50000t]

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

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

SCHEDULE-4

(See Rule 2(h)(i))

1. Installation 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) Polymerziation

(l) 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. Installation 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, 40[use] or treatment of energy gases, for example, LPG, LNG, SNG.

5. Installation 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
(See Rules, 2(b) and 3)

S. No.

Authority(ies) with legal backing

Duties and corresponding Rule

(1)

(2)

(3)

1.

Ministry of Environment and Forests under Environment (Production) Act, 1986.

1. Notification of hazardous chemicals as per Rules 2(e)(i), 2(e)(ii) & 2(e)(iii)

2.

Chief Controller Imports & Exports under Import & Exports (Control) Act, 1947.

Import of hazardous chemicals as per Rule 18

3.

Central Pollution Control Board or State Pollution Control Board 41[or Committee] 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 Rules 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 Rule 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.

Preparation of off-site emergency plans in consultation with District Collector or District Emergency Authority as per S. No. 9 of this schedule.

5.

Chief Inspector of Dock Safety appointed under the Dock Workers (Safety, Health and Welfare) Act, 1986.

Enforcement of directions and procedures in respect of industrial installations and isolated storages dealing with hazardous chemicals and pipelines 42[inside a port covered under the Dock Workers (Safety, Health and Welfare) Act, 1986] regarding-

(i) Notification of major accidents as per Rules 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 S. 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 hazardous chemicals 43[***] regarding -

(i) Notification of major accidents as per Rules 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 S. No.9 of this Schedule.

7.

Atomic Energy Regulatory Board appointed under the Atomic Energy Act, 1972.

44[Enforcement of directions and procedures regarding:

(a) Notification of major accidents as per rule 5(1) and 5(2)

(b) Approval and Notification of Sites as per rule 7;

(c) Safety report and safety audit repots as per rule 10 to 12;

(d) Acceptance of On-site Emergency plans as per rule 13;

(e) Assisting the District Collector in the preparation of Off-Site emergency plans as per serial number 9 of this Schedule]

8.

Chief Controller of Explosives appointed under the Indian Explosive Act and Rules, 1983

Enforcement of directions and procedures as per the provisions of

45[(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 (Unified) Rules, 1981;

(c) The Explosive 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];

46[and in respect of Industrial installation and isolated storages dealing with hazardous chemicals and pipelines including inter-state pipelines regarding:

(a) Notification of major accident as per rule 5;

(b) Approval and notification of sites as per rule 7;

(c) Safety report and safety audit reports as per rules 10 to 12;

(d) Acceptance of On-site Emergency plans as per rule 13;

(e) Assisting the District Collector in the preparation of Off-Site emergency plans as per serial number 9 of this Schedule.]

9.

District Collector or District Emergency Authority designated by the State Government

Preparation of off-site emergency plans as per Rule 14

47[10.

48[CENTRE FOR ENVIRONMENT AND EXPLOSIVE SAFETY (CEES), Defense Research and Development of Organisation (DRDO). Department of defence Research & Development, Ministry of Defence

Enforcement of directions and procedures in respect of laboratories, industrial establishment and isolated storages dealing with hazardous chemicals in the Ministry of Defence]

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 status 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 Manufacture_Storage_and_Import_of_Hazardous_Chemical_Rules_1989_1.png

Explosion Manufacture_Storage_and_Import_of_Hazardous_Chemical_Rules_1989_2.png Fire Manufacture_Storage_and_Import_of_Hazardous_Chemical_Rules_1989_2.png Emission of dangerous substance Manufacture_Storage_and_Import_of_Hazardous_Chemical_Rules_1989_2.png

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)

Manufacture_Storage_and_Import_of_Hazardous_Chemical_Rules_1989_2.png

6. Not Known

Information will be supplied as soon as possible

Manufacture_Storage_and_Import_of_Hazardous_Chemical_Rules_1989_2.png

Manufacture_Storage_and_Import_of_Hazardous_Chemical_Rules_1989_2.png

7. Nature and extent of damage

(a) Within the establishment - casualties

Killed

Injured

Poisoned

Persons exposed to the major accident

material damaged

Manufacture_Storage_and_Import_of_Hazardous_Chemical_Rules_1989_2.png

danger is still present

Manufacture_Storage_and_Import_of_Hazardous_Chemical_Rules_1989_2.png

danger no longer exists.

Manufacture_Storage_and_Import_of_Hazardous_Chemical_Rules_1989_2.png

(b) Outside the establishment casualties.

Killed

Injured

Poisoned

Persons exposed to the major accident

material damaged

Manufacture_Storage_and_Import_of_Hazardous_Chemical_Rules_1989_2.png

damage to environment

Manufacture_Storage_and_Import_of_Hazardous_Chemical_Rules_1989_2.png

the danger is still present

Manufacture_Storage_and_Import_of_Hazardous_Chemical_Rules_1989_2.png

the danger no longer exists

Manufacture_Storage_and_Import_of_Hazardous_Chemical_Rules_1989_2.png

8. Data available for assessing the effects of the accident on persons and environment.

9. Steps already taken or envisaged

(a) to alleviate medium or long term effects of the accident

(b) to prevent recurrence of similar major accident

(c) Any other relevant information.

Schedule-7

[See Rule 7(1)]

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 schedule 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 the events which could be significant in brining one about;

(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 names and address of the persons 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
[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 be 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, among others;

(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 hazards assessment, namely-

(a) identification of hazards,

(b) the cause of major accidents,

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

(d) assessment of accident consequences,

(e) safety systems,

(f) known accident history.

8. Description of information or organizational 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 procedure.

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 major accidents, namely -

(a) fire brigade,

(b) alarm systems,

(c) emergency plan containing system of organisation used to fight the emergency, the alarm and the communication rules guidelines for fighting the emergency, information about hazardous chemicals, examples of possible accident sequences,

(d) coordination with the District Emergency authority and its off-site emergency plan,

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

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

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.

Regulatedh Identification

Shipping Name Codes/Lable

Hazchem No.

Hazardous Waste

I.D. No.:

Hazardous Ingredients

C.A.S. No

Hazardous Ingredients

C.A.S. No

1

3

2

4

2. PHYSICAL AND CHEMICAL DATA

Boiling Range/Point oC

Physical State

Appearance

Melting/Freezing Point oC

Vapour Pressure

Odour

@ 35 oC mm/Hg

Vapour Density

Solubility in Water at 30oC Others

(Air=1)

Specific Gravity

Water =1

pH

3. FIRE AND EXPLOSION HAZARD DATA

Flammability

Yes/No LEL

%

Flash Point oC

Auto ignition Temperature oC

TDG Flammability

UEL

%

Flash Point oC

Explosion Sensitivity to Impact

Explosion Sensitivity to Static Electricity

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)

ppm mg/m3STEL

ppm mg/m3

Permissible Exposure Limits LD50

ppm mg/m3

Odour threshold

LD50

ppm

mg/m3

NEPA Hazard Signals

Health

Flammability

Stability

Special

6. PREVENTIVE MEASURES

Personnel

Protective

Equipment

Handling and

Storage

Precautions

7. EMERGENCY AND FIRST AID MEASURE

Fire Extinguishing

Media

FIRE

Special Procedures

Unusual Hazards

EXPOSURE

First Aid Measures

Antidotes/Dosages

SPILLS

Steps to be taken

Waste Disposal Method

8. ADDITIONAL INFORMATION/REFERENCES

9. MANUFACTURER / SUPPLIER DATA

Name of Firm

Contact 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 upto 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

[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 kilogram's/ Tones)

4 Description of purpose of Import:

5. Description of storage of hazardous chemicals:

(a) Date:

(b) Method of storage

49[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 organization and responsibilities assigned to them in case of an emergency

3.

Outside organization if involved in assisting during on-site emergency:

(a) Type of accidents

(b) Responsibility assigned

4.

Details of liaison arrangement between the organizations.

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 plans in line with disaster control and hazard control planning, ensuring the necessary technical and organizational 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 recognized 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.

50[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 standby 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.]

* The principal rules were published in the Gazette of India vide number S.O. 966(E), dated 27.11.1989 and subsequently amended vide: S.O.115 (E), dated 05.02.1990; GSR 584, dated 09.09.1990; S.O.2882, dated 03.10.1994; and S.O. 57(E), dated 19.01.2000.

1. Substituted by Rule 2(i) of the Manufacture, Storage and Import of Hazardous Chemical(Amendment) Rules, 2000 notified vide S.O. 57(E), dated 19.1.2000.

2. Substituted by Rule 2(ii) of the Manufacture, Storage and Import of Hazardous Chemical (Amendment)Rules, 2000 notified vide S.O.57(E), dated 19th January, 2000.

3. Substituted by Rule 2 of the MSIHC (Amendment) Rules, 1994 notified vide S.O.2882, dated 3.10.1994.

4. Substituted by Rule 3(i) of the MSIHC (Amendment) Rules, 1994 notified vide S.O.2882, dated 3.10.1994.

5. Substituted by Rule 3(ii), ibid.

6. Substituted by Rule 3(a) of the MSIHC (Amendment) Rules, 1994 notified vide S.O.2882, dated 3.10.1994.

7. Substituted by Rule 3(b) ibid.

8. Substituted by Rule 3(c) of the Manufacture, Storage and Import of Hazardous Chemical (Amendment) Rules, 1994 notified vide S.O. No.2882, dated 3.10.1994.

9. Inserted by Rule 3(d); ibid.

10. Substituted by Rule 4; ibid.

11. Substituted by Rule 5 of the MSIHC (Amendment) Rules, 2000 notified vide S.O.57(E), dated 19.1.2000.

12. Substituted by Rule 4 (a) of MSIHC ( Amendment) Rules, 1994 notified vide S.O.2882, dated 3.10.1994.

13. Substituted by Rule 4(b), ibid.

14. Substituted by Rule 6 of the MSIHC (Amendment) Rules, 2000 notified vide S.O.57(E), dated 19.1.2000.

15. Substituted by Rule 5(a) of the MSIHC (Amendment) Rules, 1994 notified vide S.O.2882, dated 3.10.1994.

16. Inserted by Rule 5(b), ibid.

17. Inserted by Rule 5(b) of the MSIHC (Amendment) Rules, 1994 notified vide S.O.2882, dated 3.10.1994.

18. Omitted by Rule 6, ibid.

19. Substituted by Rule 7, ibid.

20. Substituted by Rule 8(a), ibid.

21. Inserted by Rule 8(b) of the MSIHC ( Amendment) Rules, 1994 notified vide S.O.2882, dated 3.10.1994.

22. Substituted by Rule 9 (a), ibid.

23. Inserted by Rule 9(b) of the MSIHC (Amendment) Rules, 1994 notified vide S.O.2882, dated 3.10.1994.

24. Substituted by Rule 7 of the MSIHC (Amendment) Rules, 2000 notified vide S.O.57(E), dated 19.1.2000.

25. Substituted by Rule 8(a), ibid.

26. Substituted by Rule 10(a) of the MSIHC ( Amendment) Rules, 1994 notified vide S.O.2882, dated 3.10.1994.

27. Substituted by Rule 10(b), ibid.

28. Inserted by Rule 10(c), ibid.

29. Substituted by Rule 11 of MSIHC Rules, 1994 notified vide S.O.2882, dated 3.10.1994.

30. Substituted by Rule 9 of the MSIHC (Amendment) Rules, 2000 notified vide S.O.57(E), dated 19.1.2000.

31. Substituted by Rule 10(i)(a) of the MSIHC (Amendment) Rules, 2000 notified by S.O.57(E), dated 19.1.2000;

32. Substituted by Rule 10(i)(b), ibid;

33. Substituted entry 7 by Rule 10(ii), ibid

34. Inserted entries 12 to 27 by Rule 11 of the MSIHC (Amendment) Rules, 1994 notified vide S.O.2882,dated 3.10.1994.

35. Inserted entries 28, 29 and 30 by 10(iii) of the HSIHC (Amendment) Rules, 2000 notified by S.O.57(E), dated 19.1.2000.

36. Inserted by Rule14 (a to h) of MSIHC (Amendment) Rules, 1994 notified vide notification S.O.2882, dated 3.10.1994.

37. Inserted by Rule14 (a to h) of MSIHC (Amendment) Rules, 1994 notified vide notification S.O.2882, dated 3.10.1994.

38. Substituted by Rule 11(i) of the MSIHC (Amendment) Rules, 2000 notified vide S.O.57(E), dated 19.1.2000.

39. Substituted by Rule 11(ii) of the MSIHC (Amendment) Rules, 2000 notified by S.O.57(E), dated 19.1.2000.

40. Inserted by Rule 12 of the MSIHC (Amendment) Rules, 2000 notified vide S.O.57(E), dated 19.1.2000.

41. Inserted by Rule 13(i) of the MSIHC (Amendment) Rules, 2000 notified vide S.O.57(E), dated 19.1.2000.

42. Substituted by Rule 13(ii) of the MSIHC (Amendment) Rules, 2000 notified vide S.O.57(E), dated 19.1.2000

43. Omitted by Rule 13(iii), ibid;

44. Substituted by Rule 13(iv), ibid

45. Substituted by Rule 15 of the MSIHC (Amendment) Rules, 1994, notified vide S.O.2882, dated 3.10.1994.

46. Inserted by Rule 13 (v) of the MSIHC (Amendment) Rules, 2000 notified vide S.O.57(E), dated 19.1.2000

47. Substituted by Rule 13(vi), of the MSIHC (Amendment) Rules, 2000 notified vide S.O.No.57(E), dated 19.1.2000.

48. Inserted by G.S.R.584(E), dated 9th June, 1990.

49. Inserted by Rule 16 of the MSIHC (Amendment) Rules, 1994 notified by S.O.2882, dated 3.10.1994

50. Inserted by Rule 16 of the MSIHC (Amendment) Rules, 1994 notified by S.O.2882, dated 3.10.1994.

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