The Chemical Accidents (Emergency Planning, Preparedness and Response) Rules, 1996
In exercise of the powers conferred by sections 6, 8 and 25 of the Environment (Protection) Act, 1986 (29 of 1986), the Central Government hereby makes the following rules, namely:--
Rule 1. Short title and commencement.--
(1) These rules may be called the Chemical Accidents (Emergency Planning, Preparedness and Response) Rules, 1996.
(2) They shall come into force on the date of their publication in the Official Gazette.
In these rules unless the context otherwise requires,--
(a) "chemical accident" means an accident involving a fortuitous, or sudden or unintended occurrence while handling any hazardous chemicals resulting in continuous, intermittent or repeated exposure to death, or injury to, any person or damage to any property but does not include an accident by reason only of war or radioactivity;
(b) "hazardous chemical" means,--
(i) any chemical which satisfied any of the criteria laid down in Part I of Schedule 1 or is listed in Part II
of the said Schedule;
(ii) any chemical listed in Column 2 of Schedule 2; (iii) any chemical listed in Column 2 of Schedule 3;
(iii) any chemical listed in Column 2 of Schedule 3;
(c) "industrial activity" includes an operation or process,--
(i) carried out in an industrial installation referred to in schedule 4 involving or is likely to involve one or more hazardous chemicals;
(ii) on-site storage or on-site transport which is associated with that operation or process as the case may be;
(iii) isolated storage;
(iv) pipeline;
(v) Pipeline
(d) "industrial pocket" means any industrial zone earmarked by the Industrial Development Corporation of the State Government or by the State Government;
(e) "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;
(f) "major chemical accident" means an occurrence including any particular major emission, fire or explosion involving one or more hazardous chemicals and resulting from uncontrolled development in the course of industrial activity or transportation 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 environment;
(g) "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 Schedules 2 and 3 respectively;
(h) "Manufacture, Storage and Import of Hazardous Chemicals Rules" means the Manufacture, Storage and Import of Hazardous Chemicals Rules, 1989, published in the notification of Government of India in the Ministry of Environment and Forests. No. SO 966(E), dated 27th November, 1989;
(i) "off-site emergency plan" means the off-site emergency plan prepared under rule 14 of the manufacture, Storage and Import of hazardous Chemicals Rules;
(j) "pipeline" means a pipe (together with any apparatus and works associated therewith) or system of pipes (together with any apparatus and works associate therewith) for the conveyance of a hazardous chemical other than a flammable gas as set out in Column 2 of Part II
of Schedule I, at a pressure of less than 8 bars absolute;
(k) "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;
(l) "transport" means movement of hazardous chemicals by any means over land, water or air.
Rule 3. Constitution of Central Crisis Group.—
(1) The Central Government shall constitute a Central Crisis Group for management of chemical accidents and set up a Crisis Alert System in accordance with the provisions of rule 4 within thirty days from the date of the commencement of these rules.
(2) The composition of the Central Crisis Group shall be as specified in Schedule 5.
(3) The Central Crisis Group shall meet as least once in six months and follow such procedure for transaction of business as it deems fit.
(4) Notwithstanding anything contained in sub-rule (2), the Central Crisis Group may co-opt any person whose assistance or advice is considered useful in performing any of its functions to participate in the deliberations of any of its meetings.
Rule 4. Constitution of Crisis Alert System.—
The Central Government shall,--
(a) set up a functional control room at such place as it deems lit;
(b) set up an information net working system with the State and district control rooms;
(c) appoint adequate staff and experts to man the functional control room;
(d) publish a list of Major Accident Hazard installations;
(e) publish a list of major chemical accidents in chronological order;
(f) publish a list of members of the Central, State and District Crisis Groups;
(g) take measures to create awareness amongst the public with a view to preventing chemical accidents.
Rule 5. Functions of the Central Crisis Group.—
(1) The Central Crisis Group shall be apex body to deal with major chemical accidents and to provide expert guidance for handling major chemical accidents.
(2) Without prejudice to the functions specified under sub-rule (1), the Central Crisis Group shall,--
(a) continuously monitor the post-accident situation arising out of a major chemical accident and suggest measures for prevention and to check recurrence of such accidents;
(b) conduct post-accident analysis of such major chemical accidents and evaluate responses;
(c) review district off-site emergency plans with a view to examine its adequacy in accordance with the Manufacture, Storage and Import of Hazardous Chemicals Rules and suggest measures to reduce risks in the Industrial pockets;
(d) review the progress reports submitted by the State Crisis Groups;
(e) respond to queries addressed to it by the Slate Crisis Groups and the District Crisis groups;
(f) publish a Statewise list of experts and officials who are concerned with the handling of chemical accidents;
(g) render, in the event of a chemical accident in a State, all financial and infrastructural help as may be necessary.
Rule 6. Constitution of State Crisis Group.—
(1) The State Government shall constitute State Crisis Group for management of chemical accidents within thirty days from the date of the commencement of these rules.
[Explanation.--For the purpose of these rules "State Government" in relation to Union Territory means the Administrator thereof appointed under Article 239 of the Constitution.]
(2) The composition of the State Crisis Group shall be as specified in Schedule 6.
(3) The State Crisis Group shall meet at least once in three months and follow such procedure for transaction of business as it deems fit.
(4) Notwithstanding anything contained in sub-rule (2), the State Crisis Group may co-opt any person whose assistance or advice is considered usefulin performing any of its functions, to participate in the deliberatin of any of its meetings.
(1) The State Crisis Group shall be the apex body in the State to deal with major chemical accidents and to provide expert guidance for handling major chemical accidents.
(2) Without prejudice to the functions specified under sub-rule (1), the State Crisis Group shall.—
(a) review all district off-site emergency plans in the State with a view to examine as adequacy in accordance with the Manufacture, Storage and Import of Hazardous Chemicals Rules and forward a report to the Central Crisis Group once in three months;
(b) assist the State Government in managing chemical accidents at a site;
(c) assist the State Government in the planning, preparedness and mitigation of major chemical accidents at a sitie in the State;
(d) continuously monitor the post accident situation arising out of a major chemical accident in the Slate and forward a report to the Central Crisis Group;
(e) review the progress report submitted by the District Crisis Group;
(f) respond to queries addressed to it by the District Crisis Group;
(g) publish a list of experts and officials in the State who are concerned with the management of chemical accidents.
Rule 8. Constitution of the District and Local Crisis Group.—
(1) The State Government shall cause to be constituted within thirty days from the date of commencement of these rules,--
(a) District Crisis Groups;
(b) Local Crisis Groups.
(2) The composition of the District Crisis and the Local Crisis Groups shall be as specified in Schedules 7 and 8 respectively.
(3) The District Crisis Group shall meet every forty-five days and send a report to the State Crisis Group.
(4) The Local Crisis Group shall meet every month and forward a copy of the proceedings to the District Crisis Group.
(1) The District Crisis Group shall be the apex body in the district to deal with major chemical accidents and to provide expert guidance for handling chemical accidents.
(2) Without prejudice to the functions specified under sub-rule (1), the District Crisis Group shall,--
(a) assist the preparation of the district off-site emergency plan;
(b) review all the cm-site emergency plans prepared by the occupier of Major Accident Hazards installation for the prepartion of the district off-site emergency plan;
(c) assist the district administration in the management of chemical accidents at a site lying within the district:
(d) continuously monitor every chemical accident;
(e) ensure continuous information flow from the district to the Central and State Crisis groups regarding accident situation and mitigation efforts;
(f) forward a report of the chemical accident within fifteen days to the State Crisis Group;
(g) conduct at least one full-scale mock-drill of a chemical accident at a site each year and forward a report of the strength and the weakness of the plan to the State Crisis Group.
(1) The Local Crisis Groups shall be the body in the industrial pocket to deal with chemical accidents and coordinate efforts in planning, preparedness and mitigation of a chemical accident.
(2) Without prejudice to the functions specified under sub-rule (1), the Local Crisis Group shall,
(a) prepare local emergency plan for the industrial pocket;
(b) ensure dovetailing of the local emergency plan with the district off-siteemergency plan;
(c) train personnel involved in chemical accident management;
(d) educate the population likely to be affected in a chemical accident about the remedies and existing preparedness in the area;
(e) conduct at least one full-scale mock-drill of a chemical accident at a site every six months and forward a report to the District Crisis Group;
(f) respond to all public inquiries en the subject.
Rule 11. Powers of the Members of the Central, State and District Crisis Groups.—
(1) The Members of the Central Crisis Group, State Crisis Groups and District Crisis Groups shall be deemed to be persons empowered by the Central Government in this behalf under sub-section (1) of section 10 of the Environment (Protection) Act, 1986.
Rule 12. Aid and assistance for the functioning of the District and Local Crisis Groups.—
(1) The Major Accident Hazard installations in the industrial pockets in the district shallaid, assist and facilitate functioning of the District Crisis Group.
(2) The Major Accident Hazard installations in the industrial pockets shall also aid, assist and facilitate the functioning of the Local Crisis Group.
(1) The Central Crisis Group shall provide information on request regarding chemical accident prevention, preparedness and mitigation in the country.
(2) The State Crisis Group shall provide information on request regarding chemical accident prevention, preparedness and mitigation to the public in the State.
(3) The Local Crisis Group shall provide information regarding possible, chemical accident at a site in the industrial pocket and related information to the public on request.
(4) The Local Crisis Group shall assist the Major Accident Hazard installations in the industrial pocket in taking appropriate steps to inform persons likely to he attected by a chemical accident.
SCHEDULE 1
[See rule 2(b) and 2(j)l Part I
(a) Toxic Chemicals.-- Chemicals haviang the following values of acute toxicity and which owing to their physical and chemical properties, are capable of producing major accident hazards:
|
Sl. No.
|
Degree of Toxicity
|
Oral Toxicity LD 50 (mg/kg)
|
Dermal Toxicity (Dermal LD 50) (mg/kg)
|
Inhalation toxicity by dust and mists (mg/l)
|
|
1.
|
Extremely toxic
|
1-50
|
1-200
|
0.1-0.5
|
|
2.
|
Highly toxic
|
51-500
|
201-2000
|
0.5-2.0
|
(b) Flammable Chemicals.—
(i) Flammable gases: chemicals which in the gaseous state at normal pressure and mixedwith air become flammable and the boiling point of which at normal pressure is 20°C or below;
(ii) Highly flammable liquids; chemicals which have a flash point lower than 25°C and the boiling point of which at normal pressure is above 20°C;
(iii) Flammable liquids: chemicals which have a flash point lower than 65°C and which remain liquids under pressure, where particular processing conditions, such as high pressure and high temperature, may create major accident hazards.
(c) Explosives.-- Chemicals which may explode under the effect of flame, heat or photochemical conditions or which arc more sensitive to shocks or friction than dinitrobenzene.
Part II
List of Hazardous and Toxic Chemicals
|
Sl. No.
|
Name of the Chemical
|
Sl. No.
|
Name of the Chemical
|
|
1.
|
Acetone
|
23.
|
Antimony and compounds
|
|
2
|
Acetone Cyanohydrine
|
24.
|
Antimony Hydride (Stibine)
|
|
3
|
Acetyl chloride
|
25.
|
Arsenic Hydride (Arsine)
|
|
4.
|
Acetylein (Ethyne ))
|
26.
|
Arsenic Pentoxide, (Arsenic) (V) Acid and Salts
|
|
5.
|
Acrolein (2-propenal)
|
|
|
6.
|
Acryionitrile
|
27.
|
Arsenic Trioxide, Arsenious (iii) Acids and Salts
|
|
7.
|
Aldicarb
|
|
|
8.
|
Aldrin
|
28.
|
Asbestos
|
|
9.
|
Alkyl phthalate
|
29.
|
Azinphos-ethyl
|
|
10.
|
Allyl Alcohol
|
30.
|
Azinphos-Methyl
|
|
11.
|
Allylamine
|
31.
|
Barium Azide
|
|
12.
|
Alpha Naphthyl Thiourea (ANTU)
|
32.
|
Benzene
|
|
13.
|
Aminodiphenyl. -4
|
33.
|
Benzidine
|
|
14.
|
Aminophenol-2
|
34.
|
Benzidine Salts
|
|
15.
|
Amiton
|
35.
|
Benzoquinone
|
|
16.
|
Ammonia
|
36.
|
Benzoyl Chloride
|
|
17.
|
Ammonium Nitrate
|
37.
|
Benzoyl Peroxide
|
|
18.
|
Ammonium Nitrates in fertilizers ...
|
38.
|
Benzyl Chloride
|
|
19.
|
Ammonium sulfamate
|
39.
|
Benzyl Cyanide
|
|
20.
|
Anabasine
|
40.
|
Beryllium (Powders, Compounds)
|
|
21.
|
Aniline
|
41.
|
Biphenyl
|
|
22
|
Anisidine-p
|
42.
|
Bis (2-chloromethyl) Kelone
|
|
Sl. No.
|
Name of the Chemical
|
Sl. No.
|
Name of the Chemical
|
|
43.
|
Bis (2. 4 6 Trinitrophnyl Ami no
|
109.
|
Chromium and Compounds
|
|
44.
|
Bis (2-chloroethyl) Sulphide
|
110
|
Cobalt and Compounds
|
|
45.
|
Bis (Chlomethyl) elder
|
111.
|
Copper and Compounds
|
|
46.
|
His (tert-Butylperoxy ) Butane. -2.2
|
112.
|
Coumafuryl
|
|
47.
|
Bis (tert-Butylperoxy ) cyclothexamen. 1.1
|
113.
|
Comaphos
|
|
48.
|
His. 1.2 Tribromohenoxy-Ethane
|
114.
|
Coumatetralyl
|
|
49.
|
Bisphenol
|
115.
|
Cresols
|
|
50.
|
Boron and compounds
|
116.
|
Crimidine
|
|
51.
|
Bromine
|
117.
|
Cumene
|
|
52.
|
Bromine Pentatfuoride
|
118.
|
Cyanophos
|
|
53.
|
Bromoform
|
119.
|
Cyanothoate
|
|
54.
|
Butadiene. -1.3
|
120.
|
Cyanuric fluoride
|
|
55.
|
Butane
|
121.
|
Cyclohexane
|
|
56.
|
Butanone-2
|
122.
|
Cyclohexanol
|
|
57.
|
Butoxy Ethanol
|
123.
|
Cyclohexanone
|
|
58.
|
Butylglycidal Ether
|
124.
|
Cycloheximide
|
|
59.
|
Butyl peroxyacetate. tert
|
125.
|
Cyclopentadiene
|
|
60.
|
Butyl peroxyisobutyate, tert
|
126.
|
Cyclopentane
|
|
61.
|
Butyl peroxy isopropyl carbonate. tert
|
127.
|
Cyclotetamethylenele- tranitramine
|
|
62.
|
Butyl peroxymateate, tert
|
128.
|
Cyclotrimethylene Trinitramine
|
|
63.
|
Butyl peroxypivalate, -tert
|
129.
|
OUT
|
|
64.
|
Butyl vinyl Ether
|
130.
|
Decabromodiphenyl Oxide
|
|
65.
|
Butyl-n-Mercaptan
|
131.
|
Demeton
|
|
66.
|
Butylamine
|
132.
|
Di-Isobutyl Peroxide
|
|
67.
|
C9 Aromatic Hydrocarbon Fraction
|
133.
|
Di-n-prophylperoxydicarbonate
|
|
68.
|
Cadmium and Compounds
|
134.
|
Di-see-Butyl Peroxydicarbonate
|
|
69.
|
Cadmium oxide (fumes)
|
135.
|
Diatifos
|
|
70.
|
Calcium Cyanide
|
136.
|
Diazodinitrophenol
|
|
71.
|
Captain
|
137.
|
Diazomethane
|
|
72.
|
Captofol
|
138.
|
Dibenzyl Peroxydicarbonate
|
|
73.
|
Carbaryl (Sevia))
|
139.
|
Dichloroacetylene-o
|
|
74.
|
Carbofuran
|
140.
|
Dichloro-o-benzene-o
|
|
75.
|
Carbon Disulphide
|
141.
|
Dichlorobenzene-p
|
|
76.
|
Carbon Monoxide
|
142.
|
Dichloroethane
|
|
77.
|
Carbon Tetrachloride
|
143.
|
Dichloroethyl Ether
|
|
78.
|
Carbophenothion
|
144.
|
Dichlorophenol, -2,4
|
|
79.
|
Cellulose Nitrate
|
145.
|
Dichlorophenol, -2,6
|
|
80.
|
Chilorates (used in explosives)
|
146.
|
Dichlorophenboxy Acetic Acid, -2,4 (2,4-
|
|
81.
|
Chlordane
|
|
D)
|
|
82.
|
Chlorfenvinphos
|
147.
|
Dichloropropane, -1,2
|
|
83.
|
Chlorinated Benzenes
|
148.
|
Dichlorosalicylic Acid. -3, 5
|
|
84.
|
Chlorine
|
149.
|
Dichlorovos (DDVP)
|
|
85.
|
Chlorine Dioxide
|
150.
|
Dicrotophos
|
|
86.
|
Chlorine Oxide-
|
151.
|
Dieldrin
|
|
87.
|
Chlorine Trifluoride
|
152.
|
Diepoxybutane
|
|
88.
|
Chlormequat Chloride
|
153.
|
Diethyl Peroxydicarbonate
|
|
89.
|
Chloroacetal Chloride
|
154.
|
DiethyleneGlycol dinitrate
|
|
90.
|
Chloroacetaldehyde
|
155.
|
Diethylene Triamine
|
|
91.
|
Chloroaniline, -2
|
156.
|
Diethyleneglycol Butyl
|
|
92.
|
Chloroaniline. -4
|
|
Ether/Diethyleneglycol Butyl Acetate
|
|
93.
|
Chlorobenzene
|
157.
|
Diethylenetriamine (DETA)
|
|
94.
|
Chlorodiphenyl
|
158.
|
Diglycidyl Ether
|
|
95.
|
Chloroepoxy propane
|
159.
|
Dithydroperoxypropane, -2,2
|
|
96.
|
Chloroethanol
|
160.
|
Di-isobutryryl peroxide
|
|
97.
|
Chloroethyl Chloroformate
|
161.
|
Dimefox
|
|
98.
|
Chlorofluorocarbons
|
162.
|
Dimethoate
|
|
99.
|
Choloform
|
163.
|
Dimethyl Phosphramidocyanidic Acid
|
|
100.
|
Chloroformyl,-4, Morpholine
|
164.
|
Dimethyl Phthalate
|
|
101.
|
Chloromethane
|
165.
|
Dimethylcarbomyl
|
|
102.
|
Chloromethyl Ether
|
166.
|
Dimethylnitrosamine
|
|
103.
|
Chloromethyl Methyl Ether
|
167.
|
Dinilrophenol, Salts
|
|
104.
|
Chloronitrobenzene
|
168.
|
Dinitrototuene
|
|
105.
|
Chloroprene
|
169.
|
Dinitro-o-Cresol
|
|
106.
|
Chlorosulphonic Acid
|
170.
|
Dioxane
|
|
107.
|
Chlorotrinitrobenzene
|
171.
|
Dioxathion
|
|
108.
|
Chloroxoron
|
172.
|
Dioxolane
|
|
|
|
|
Sl. No.
|
Name of the Chemical
|
Sl. No.
|
Name of the Chemical
|
|
|
173.
|
Diphacinone
|
234.
|
Isophorone Diisocyanate
|
|
|
174.
|
Diphosphoramid Octamethyl
|
235.
|
Isoprophyl Ether
|
|
|
175.
|
Dipropylene Glycolmethylether
|
236.
|
Juglone (5-Hydroxynaphthalene- 1 . 4-
|
|
|
176.
|
Disulfoton
|
|
Dione)
|
|
|
177.
|
Endosulfan
|
237.
|
Lead (inorganic fumes & dusts)
|
|
|
178.
|
Endrin
|
238.
|
Lead, 2, 4. 6-Trinitroresorcinoxide (Lead
|
|
|
179.
|
Epichlorohydrine
|
|
Styphynate)
|
|
|
180.
|
EPN
|
239.
|
Lead Azide
|
|
|
181.
|
Epoxypropane. 1.2
|
240.
|
Leptophos
|
|
|
182.
|
Ethion
|
241.
|
Lindane
|
|
|
183.
|
Ethyl carbamate
|
242.
|
Liquified Petroleum Gas (LPG)
|
|
|
184.
|
Ethyl Ether
|
243.
|
Maleic Anhydride
|
|
|
185.
|
Ethyl Hexanol. -2.
|
244.
|
Manganese & Compounds
|
|
|
186.
|
Ethyl Mercaptan
|
245.
|
Mercapto Benzothiazole
|
|
|
187.
|
Ethyl Methacrylate
|
246.
|
Mercury Alkyl
|
|
|
188.
|
Ethyl Nitrate
|
247.
|
Mercury Fulminate
|
|
|
189.
|
Ethylamine
|
248.
|
Mercury Methyl
|
|
|
190.
|
Ethylene
|
249.
|
Methacrylic Anhydride
|
|
|
191.
|
Ethylene Chlorohydrine
|
250.
|
Methacrylonitrile
|
|
|
192.
|
Ethylene Diamine
|
251.
|
Methacryloyl Chloride
|
|
|
193.
|
Ethylene Dibromide
|
252.
|
Methamidophos
|
|
|
194.
|
Ethylene Dichloride
|
253.
|
Methanrsuphonyl Fluoride
|
|
|
195.
|
Ethylene Glycol Dinitrate
|
254.
|
Methanthiol
|
|
|
196.
|
Ethylene Oxide
|
255.
|
Methoxy Ethanol
|
|
|
197.
|
Ethyleneimine
|
256.
|
Methoxyethylmercuric Acetate
|
|
|
198.
|
Ethylthiocyanate
|
257.
|
Methyl Acrylate
|
|
|
199.
|
Fensulphothion
|
258.
|
Methyl Alcohol
|
|
|
200.
|
Fluenetil
|
259.
|
Methyl Amylketone
|
|
|
201.
|
Fluoro. -4,-2-Hydroxybutyric Acid and
|
260.
|
Methyl Bromide (Bromomethane)
|
|
|
|
Suits Esters. Amide:
|
261.
|
Methyl Chloride
|
|
|
202.
|
Fluroacetic Acid and Salts. Ester; Amides
|
262.
|
Methyl Chloroform
|
|
|
203.
|
Fluruobutyric Acid. -4. and Salt:. Esters.
|
263.
|
Methyl Cyclohexene
|
|
|
|
Amides
|
264.
|
Methyl ethyl Ketone Peroxide
|
|
|
204.
|
Fluorocortonic Acid. -4. Salts. Esters Amides.
|
265.
|
Methyl Hydrazine
|
|
|
|
Amides
|
266.
|
Methyl Isobutyl Ketone
|
|
|
205.
|
Formaldehyde
|
267.
|
Methyl Isobutyl Ketone Peroxide
|
|
|
206.
|
Glyconitrilc (Hydroxyacetonitrile)
|
268.
|
Methyl Isocyanate
|
|
|
207.
|
Guanyl.-l. -4-Nitrosaminoguynyl-l-
|
269.
|
Methyl Isothiocyanate
|
|
|
|
Tetrazene
|
270.
|
Methyl Mercaptan
|
|
|
208.
|
Heptachlor
|
271.
|
Methyl Methacrylate
|
|
|
209.
|
Hexachloro Cyclopentadienc
|
272.
|
Methyl Parathion
|
|
|
210.
|
Hexachlorocyclohexane
|
273.
|
Methyl Phoshonic Dichloride
|
|
|
211.
|
Hexachlorocyclomethane
|
274.
|
Methyl-N, 2, 4,6-Tetranitroaniline
|
|
|
212.
|
Hexachlorodibenzo-p-Dioxin. 1 .2 3.7.8.9
|
275.
|
Methylene Chloride
|
|
|
213.
|
Hexafluoropropene
|
276.
|
Methylenebis. -4, 4, (4-chloroaniline)
|
|
|
214.
|
Hexamcthylphosphoramide
|
277.
|
Methyltricholorosilane
|
|
|
215.
|
Hexamethyl. -3.3.6.9.9-1.2.4. 5-
|
278.
|
Mevinphos
|
|
|
|
Tetraoxacyclononane
|
279.
|
Molybdenum & Compounds
|
|
|
216.
|
Hexamethylenediamme
|
280.
|
N-Methyl-N, 2. 4, 6-Tetranitroanaline
|
|
|
217.
|
Hexane
|
281.
|
Naptha (Coal Tar)
|
|
|
218.
|
Hexanitrostilbene, 2, 2, 4, 4, 6.6
|
282.
|
Napthylamine. 2
|
|
|
219.
|
Hexavalent Chrumium
|
283.
|
Nickel & Compounds
|
|
|
220.
|
Hydrazine
|
284.
|
Nickel Tetracarbonyl
|
|
|
221.
|
Hydrazine Nitrate
|
285.
|
Nitroaniline-o
|
|
|
222.
|
Hydrochloric Acid
|
286.
|
Nitroaniline-P
|
|
|
223.
|
Hydrogen
|
287.
|
Nitrobenzene
|
|
|
224.
|
Hydrogen Bromide (Hydrubromic Acid)
|
288.
|
Nitrochlorobenzene-P
|
|
|
225.
|
Hydrogen Chloride (Liquified Gas)
|
289.
|
Nitrocyclohexane
|
|
|
226.
|
Hydrogen Cyanide
|
290.
|
Nitroethane
|
|
|
227.
|
Hydrogen Fluoride
|
291.
|
Nitrogen Dioxide
|
|
|
228.
|
Hydrogen Selenide
|
292.
|
Nitrogen Oxides
|
|
|
229.
|
Hydrogen Sulphide
|
293.
|
Nitrogen Trifluoride
|
|
|
230.
|
Hydroquinone
|
294.
|
Nitroglycerine
|
|
|
231.
|
Iodine
|
295.
|
Nitrophenol-P
|
|
|
232.
|
Isobenzan
|
296.
|
Nitropropane-1
|
|
|
233.
|
Isodrin
|
297.
|
Nitropropane-2
|
|
|
Sl. No.
|
Name of the Chemical
|
Sl. No.
|
Name of the Chemical
|
|
298.
|
Nitrosodimethylamine
|
355
|
Propyleneimine
|
|
299.
|
Nitrotoluene
|
356.
|
Pytazoxon
|
|
300.
|
Octabromophenyl Oxide
|
357.
|
Selenium Hexfluoride
|
|
301.
|
Oleun
|
358.
|
Semicarbazide Hydrochloride
|
|
302.
|
Oleylamine
|
359.
|
Sodium Arsenite
|
|
303.
|
OO-Diethyl S-Ethysulphonylmethyl
|
360.
|
Sodium Azide
|
|
304.
|
OO-Diethyl S-Ethylsulphonymethyl
|
361.
|
Sodium Chlorate
|
|
|
Phosphorothioate
|
362.
|
Sodium Cyanide
|
|
305.
|
OO-Diethyl S-Ethylthiomethyl
|
363.
|
Sodium Picramate
|
|
|
Phosphorothioate
|
364.
|
Sodium Selenite
|
|
306.
|
OO-Diethyl S-Isopropylthiomethyl
|
365.
|
Styrene. 1. 1.3, 2-Tetrachloroethane
|
|
|
Phosphorothioate
|
366.
|
Sulfotep
|
|
307.
|
OO-Diethyl S-propylthiomethyl
|
367.
|
Sulphur dichloride
|
|
|
Phosphorodithioate
|
368.
|
Sulphur Dioxide
|
|
308.
|
Oxyamyl
|
369.
|
Sulphur Trioxide
|
|
309.
|
Oxydisulfoton
|
370.
|
Sulphuric Acid
|
|
310.
|
Oxygen (Liquid)
|
371.
|
Sulphoxide, 3-Chloropropyloctyl
|
|
311.
|
Oxygen Difluoride
|
372.
|
Tellurium
|
|
312.
|
Ozone
|
373.
|
Tellurium Hexafluioride
|
|
313.
|
Paroxon (diethyl 4-Nitrophenyl Phosphate)
|
374.
|
Tepp
|
|
314.
|
Paraquat
|
375.
|
Terbufos
|
|
315.
|
Parathion
|
376.
|
Tetrabromobisphenol-A
|
|
316.
|
Paris green
|
377.
|
Tetrachloro. 2, 2, 5,6.2 5-Cyclohexadiene-
|
|
317.
|
Penlaborane
|
|
1, 4-Dione
|
|
318.
|
Pentarbromodiphenyl Oxide
|
378.
|
Tetrachlorodibenzo-p Dioxin, 2, 3, 7, 8
|
|
319.
|
Pentabromophenol
|
|
(TCDD)
|
|
320.
|
Pentachloro Napthalene
|
379.
|
Tetraethyl Lead
|
|
321.
|
Pentachloroethane
|
380.
|
Tetrafluoroethane
|
|
322.
|
Pentachlorophenol
|
381.
|
Tetramethylenedisulphotetramine
|
|
323.
|
Pentaerythritol Tetranitrate
|
382.
|
Tetramethyl Lead
|
|
324.
|
Pentane
|
383.
|
Tetranitromethane
|
|
325.
|
Pentanone. 2-. 4-Methyl
|
384.
|
Thallium & Compounds
|
|
326.
|
Peradetic Acid
|
385.
|
Thionzin
|
|
327.
|
Perchloroethylene
|
386.
|
Thinoyl Chloride
|
|
328.
|
Perchloromethyl Mercaptan
|
387.
|
Tirpate
|
|
329.
|
Phenol
|
388.
|
Toluene
|
|
330.
|
Phenyl Glycidat Ether
|
389.
|
Toluene- 2-4 -Diiscocyanate
|
|
331.
|
Phenylene p-Diamine
|
390.
|
Toluidine-o
|
|
332.
|
Phenylmereury Acetate
|
391.
|
Toluene 2. 6-Diisocyanate
|
|
333.
|
Phorate
|
392.
|
Trans- 1 , 4-dichlorobutene
|
|
334.
|
Phosacetim
|
393.
|
Tri-1 (cyclohexyl) Stannyl-l-H-1, 2, 3-
|
|
335.
|
Phosalone
|
|
Triazole
|
|
336.
|
Phosfolan
|
394.
|
Triamino. -1 3. 5, 2, 4, 6-Trinitrobenxene
|
|
337.
|
Phosgene (carbonyl chloride)
|
395.
|
Tribromophenyol 2, 4, 6
|
|
338.
|
Phosmet
|
396.
|
Trichloro Acetyl Chloride
|
|
339.
|
Phosphamidon
|
397.
|
Trichloro Ethane
|
|
340.
|
Phosphine (Hydrogen Phosphide)
|
398.
|
Trichloro Napthalene
|
|
341.
|
Phosphoric Acid and Esters
|
399.
|
Trichloro (Chloromethyl) Silane
|
|
342.-
|
Phosphoric Acid. Bromoethyl Bromo (2, 2-
|
400.
|
Trichlorodichlorophenylsilane
|
|
|
Dimethylpropyl) Bromoethyl Ester
|
401.
|
Trichloroethane, 1, 1,-1
|
|
343.
|
Phosphoric Acid, Bromoethyl Bromo (2, 2- Dimethoxylpropyl Chloroethyl Ester
|
402.
|
Trichloroethyl Silane
|
|
|
403.
|
Trichloroethylene
|
|
344.
|
Phosphoric Acid. Cloroethyl Bromo (2. 2- Dimethoxylpropyl Chloroethylester)
|
404.
|
Trichloromethanesulphenyl chloride
|
|
|
405.
|
Trichlorophenol, 2, 2, 6
|
|
|
|
406.
|
Trichlorophenol 2, 4, 5
|
|
345.
|
Phosphorous & Compounds
|
407.
|
Triethylamine
|
|
346.
|
Phostalan
|
408.
|
Triethylenemelamine
|
|
347.
|
Picric Acid (2, 4, 6-Trinitrophenol)
|
409.
|
Trimethyl Chlorosilane
|
|
348.
|
Polybrominated Biphenyls
|
410.
|
Trimethylpropane Phosphite
|
|
349.
|
Potassium Arsenite
|
411.
|
Trinitroaniline
|
|
350.
|
Potassium Chlorate
|
412.
|
Trinitroanisole, 2, 2, 4, 6
|
|
351.
|
Promurit (l-(3,4-DichlorophenyI)-3
|
413.
|
Trinitrobenzene
|
|
|
Triazenethiocarboxaminde)
|
414.
|
Trinitrobenzoic Acid
|
|
352.
|
Propanesultone-1, 3
|
415.
|
Trinitrocresol
|
|
353.
|
Propen-1, -2-Chloro-1. 3-Diol-Diacetate
|
416.
|
Trinitrophenetole, 2,5. 6
|
|
354.
|
Propylene Oxide
|
417.
|
Trinitroresoreinol, 2,4, 6 (Styphnic Acid)
|
|
Sl.
|
Name of the Chemical
|
Sl.
|
Name of the Chemical
|
|
No.
|
|
No.
|
|
|
418.
|
Trinitrotoluene
|
425.
|
Vinyl Fluoride
|
|
419.
|
Triorthocresyl Phosphate
|
426.
|
Vinyl Toluene
|
|
420.
|
Triphenyl Tin Chloride
|
427.
|
Warfarin
|
|
421.
|
Turpentine
|
428.
|
Xylene
|
|
422.
|
Uranium & Compounds
|
429.
|
Xylidine
|
|
423.
|
Vanadium & Compounds
|
430.
|
Zinc & Compounds
|
|
424.
|
Vinyl Chloride
|
431.
|
Zirconium & Compounds
|
SCHEDULE 2
[See rules 2(b), 2(e) and 2(g)
|
Sl. No.
|
Chemicals
|
Threshold Planning Quantities (M.T.)
|
|
1.
|
Acrylonitrile
|
350
|
|
2
|
Ammonia
|
60
|
|
3.
|
Ammonium nitrate (c)
|
350
|
|
4.
|
Ammonium nitrate fertilizers (d)
|
1.250
|
|
5.
|
Chlorine
|
10
|
|
6.
|
Flammable gases as defined in Schedule 1, Paragraph (b)(i)
|
50
|
|
7.
|
Highly flammable liquids as defined in Schedule 1, Paragraph(b)(ii)
|
10,000
|
|
8.
|
Liquid oxygen
|
200
|
|
9.
|
Sodium chlorate
|
25
|
|
10.
|
Sulphur dioxide
|
20
|
|
11.
|
Sulphur trioxide
|
15
|
|
12.
|
Carbonyl chloride
|
0.750
|
|
13.
|
Hydrogen Sulphide
|
5
|
|
14.
|
Hydrogen fluoride
|
5
|
|
15.
|
Hydrgogen cyanide
|
5
|
|
16.
|
Carbon disulphide
|
20
|
|
17.
|
Bromine
|
50
|
|
18.
|
Ethylene oxide
|
5
|
|
19.
|
Propylene oxide
|
5
|
|
20.
|
2-Propenal (Acrolein)
|
20
|
|
2 1 .
|
Bromomethane (Methyl bromide)
|
20
|
|
22.
|
Methyl isocynate
|
0.150
|
|
23.
|
Tetraethyl Lead or tetramethyl lead
|
5
|
|
24.
|
1, 2 Dibromoethane (Ethylene dibromide)
|
5
|
|
25.
|
Hydrogen chloride (liquified gas)
|
25
|
|
26.
|
Diphenyl methane di-isocyanate (MDI)
|
20
|
|
27.
|
Toluene di-isocyanate (TDI)
|
10
|
Note.--(a) The threshold quantities set out above relate to each installation or group of installations belonging to the same occupier where the distance between installations in 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 determinidng 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 metres of the said site; and
(iii) in any vehicle, vessel, aircraft or hovercraft under the control of the same occupier which is used for storage purpose either at the site or within 500 metres of it.
But no account shall be taken of any hazardous chemical which is in a vehicle, vessel, aircraft or hovercraft used for transporting it.
(c) This applies to ammonium nitrate and mixtures of ammonium nitrate where the nitrogen content derived from the ammonium nitrate is greater than 28 per cent by weight and to acquous solutions of ammonium nitrate where the concentration of ammoniun nitrate is greater than 90 per cent by weight.
(d) This applies to straight ammonium nitrate fertilizers and to compound fertilizers where the nitrogen content derived from the ammonium nitrate is greater than 28 percent by weight (a compound) fertilizer contains ammonium nitrate together with phosphate and/or potash).
