In exercise of the powers conferred by Section 6, 8
and 25 of the Environment (Protection) Act, 1986 (29 of 1966), the Central
Government hereby makes the following rules, namely.- (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. In these rules, unless he 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
Schedule I and is listed in Column 2 of Part II of this Schedule; (ii) any chemical listed in Column 2 of Schedule 2; (iii) any chemical listed in Column 2 of Schedule 3; (f) "import" with its grammatical variations and cognate expression,
means bringing into India from a place outside India; (g) "importer" means an occupier or any person who imports
hazardous chemicals; (h) "industrial activity" means- (i) an operation of process carried out in an industrial installation
referred to in Schedule 4 involving or likely to involve one or more or
hazardous chemicals and includes on-site storage or on-site transport which is
associated with that operation or process, as the case may be; or (ii) isolated storage; or (iii) pipeline; (i) "isolated storage" means storage of a hazardous chemical,
other than storage associated with an installation on the same site specified
in Schedule 4 where that storage involves at least the quantities of that
chemical set out in Schedule 2; (j) "major accident" means an occurrence including any particular
major emission, fire or explosion involving one or more hazardous chemicals and
resulting from uncontrolled developments in the course of an industrial
activity or due to natural events leading to serious effects both immediate or
delayed, inside or outside the installation likely to cause substantial loss of
life and property including adverse effects on the environments; (k) "pipeline" means a pipe (together with any apparatus and works
associated therewith) or system of pipes (together with any apparatus and 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 pipe (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
& 4; (ii) in the case of 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 11 of
Schedule 3, the total quantity of all substances of that class specified in the
corresponding entry in Column 3 & 4 of that part Subject to the other provisions of these rules, the
authority shall perform duties as specified in Column 3 of Schedule 5. (1) This rule 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 I and is listed in Column 2
of Part II of this Schedule is or may be involved; and (b) isolated storage in which there is involved a threshold quantity of a
hazardous chemical listed in Schedule 2 in Column 2 which is equal to or more
than the threshold quantity specified in the Schedule for that chemical in
Column 3 thereof. (2) An occupier who has control of an industrial activity in term of
sub-rule (I) 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 o 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 safely. (1) Where a major accident occurs on a site or in a pipe line, the occupier
shall forthwith notify the concerned authority as identified in Schedule S 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 I of this rule shall undertake a full analysis of the major
accident and send the requisite information to the Ministry of Environment and
Forests through appropriate channel. (3) Where an occupier has notified a major accident to the concerned
authority under respective legislation, he shall be deemed to have compiled
with the requirements as per sub-rule I of this rule. (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 Columns 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 equate to or more than the
quantity specified in the entry for that chemical in Column 1 (2) For the purposes of rules 7 to 15, or (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 (1) An occupier shall not undertake any industrial activity unless he 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 (2) No report under sub-rule (I) need to be submitted by the occupier if he
submits a report under rule 10(1) 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. 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. (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 safely report on that industrial activity containing The information
specified in Schedule 8 and has sent a copy of that report to the concerned
authority al 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 sufficient
compliance with sub-rule (I) 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. (3) In The case of an existing industrial activity, until five years from
the date of coming into operation of these rules, it shall be a sufficient
compliance with sub-rule (I) of this rule in the occupier on or before ninety
days from The date of the coming into operation of these rules sends to the
concerned authority in information specified in Schedule 7 relating to that
activity. (1) Where an occupier has made a safety report in accordance with sub-rule
(I) of rule 10 he shall not make any modification to The industrial activity to
which that safely report relates which could materially affect the particulars
in that report, unless the 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 dale of the last such report, make a
further report which shall have regard in particular to new technical knowledge
which has affected the particulars in the previous report relating to safely
and hazard assessment and shall within 30 days or in such longer lime as the
concerned authority may agree in writing, send a copy of the report to the
concerned authority (1) Where, in accordance with rule 10, an occupier has sent a safely report
relating to an industrial activity to the concerned authority, the concerned
authority may, by a notice served on the occupier, requires him to provide such
additional information as is specified in the notice and the occupied shall
send that information to the concerned authority within such lime as is
specified in The notice or within such extended time as the authority may
subsequently specify (1) An occupier shall prepare and keep up-to-date an on-site emergency plan
detailing how major accidents will be dealt with on the site on which the
industrial activity is carried on and that plan shall include the name of The
person who is responsible for safety on the site and the names of those who are
authorised to take action in accordance with the plan in case of an emergency (2) The occupier shall ensure that the emergency plan prepared in accordance
with sub-rule (I) lakes 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 (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 coming
into operation of these rules. (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 an adequate off-site emergency
plan 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 Of these rules. (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 the steps required under sub-rule (I) 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 (I) within 90 days of
coming into operation of these rules. (1) 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. (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 I
and is listed in Column 2 of Part II of this Schedule is or may be involved. (2) An occupier, who has control of an industrial activity in 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. (1) This rule shall apply to a chemical which satisfies any of the criteria
laid down in Part I of Schedule I and is listed in Column 2 of Part II of this Schedule. (2) Any person responsible for importing hazardous chemicals in India shall
provide at the time of import or within thirty days from 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. (3) If the concerned authority at the State is satisfied that the chemical
being imported is likely to cause major accident, it may direct the importer to
take such steps including stoppage of such imports as the concerned authority
at the State may deem it appropriate. (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 with 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 of a person working on his behalf
shall ensure that transport of hazardous chemicals from port of entry to the
ultimate destination is in accordance with the Central Motor Vehicles Rules,
1989 framed under the provisions of the Motor Vehicles Act, 1988. (1) 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, the
matters occasioning it within such period as may be specified in the notice. (2) A notice served under sub-rule (1) shall clearly specify the measures to
be taken by the occupier in remedying said contraventions. The Central Government may, at any-time, by
notification in the Official Gazette, make suitable changes in the Schedules.MANUFACTURE, STORAGE AND IMPORT OF HAZARDOUS CHEMICAL RULES,
1989
PREAMBLE