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The Meghalaya Factories Rules, 1980

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Chapter I

Preliminary

(a) "Act" means the Factories Act, 1948.

(b) "Appendix" means an appendix appended to these Rules.

(c) "Artificial humidification" means the introduction of moisture into the air of a room by any artificial means whatsoever, except the unavoidable escape of steam or water vapour into the atmosphere directly due to a manufacturing process :

(d) "Belt" includes any driving strap or rope.

(e) "Degrees" (of temperature) means degrees on the Centigrade scale.

(f) "District Magistrate" includes such other official as may be appointed by the State Government in that behalf.

(g) "Fume" includes gas or vapour.

(h) "Health Officer" means the Municipal Health Officer or District Health Officer or such other official as may be appointed by the State Government in that behalf.

(i) "Hygrometer" means an accurate wet and dry bulb hygrometer conforming to the prescribed conditions as regards construction and maintenance.

(j) "Maintained" means maintained in an efficient state, in efficient working order and in good repair.

(k) "Manager" means the person responsible to the occupier for the working of the factory for the purposes of the Act.

(l) All words and expressions used in these rules but not defined shall have the same meanings as and when used in the Act.

(a) the site of the factory an immediate surroundings including adjacent buildings and other structures, roads, drains, etc.;

(b) the plan, elevation and necessary cross section of the factory buildings indicating all relevant details relating to natural lighting, ventilation and means of escape in case of fire and the position of the plant and machinery, aisles and passage ways; and

(c) such other particulars as the State Government or the Chief Inspector, as the case may be, may require.

(a) A flow chart of the manufacturing process supplemented by a brief description of the process in its various stages;

(b) Plans in duplicate drawn to scale showing-

(i) the site of the factory and immediate surroundings including adjacent buildings and other structures, roads, drains, etc.; and

(ii) the plan, elevation and necessary cross-section to the various buildings, indicating all relevant details relating to natural lighting, ventilation and means of escape in case of fire. The plans shall also clearly indicate the position of the plant and machinery, aisles and passage ways; and

(c) such other particulars as the Chief Inspector may require.

Schedule A

Scale of fees payable for Licence and annual renewal of Licence for Factories defined in Section 2 (m) of the Factories Act, 1948 other than Electricity Generating (or Transforming) stations

Schedule B

Scale of fees payable for Licence and annual renewal of Licence for Electricity Generating (or Transforming) Stations

Chapter II

Inspecting Staff

(a) he must not be less than 23 years or more than 35 years of age;

(b) he must have-

(i) had a good general education up to the pre-degree standard of a recognised university;

(ii) secured a degree, or diploma equivalent to a degree of a recognised university, in any branch of Engineering, Technology or Medicine and preferably with practical experience of at least two years in a workshop or a manufacturing concern of good standing and in the case of Medical Inspector an experience of at least two years in a public hospital or factory, medical department or alternatively a diploma in industrial medicine; and

(c) where for a particular, post, special knowledge to deal with special problems is required, the Government may, in addition to the basic qualifications, prescribe appropriate qualifications for such a post.

(a) to photograph any worker, to inspect, examine, measure, copy, photograph, sketch or test, as the case may be, any building or room, any plant, machinery, appliance or apparatus, any register or document, or anything provided for the purpose of securing the health, safety or welfare of the workers employed in a factory;

(b) in the case of an Inspector who is duly qualified medical practitioner, to carry out such medical examinations as may be necessary for the purposes of his duties under the Act; and

(c) to prosecute, conduct or defend before a court any complaint or other proceeding arising under the Act or in discharge of his duties as an Inspector.

(a) cases of illness have occurred which it is reasonable to believe are due to the nature of the manufacturing process carried on, or other conditions of work prevailing therein, or

(b) by reason of any change in the manufacturing process carried on, or in the substances used therein, or by reason of the adoption of any new manufacturing process or of any new substance for use in a manufacturing process, there is a likelihood of injury to the heath of workers employed in that manufacturing process, or

(c) young persons are, or are about to be, employed in any work which is likely to cause injury to their health.

Chapter III

Health

(a) as respects factories or parts of factories specified in Part A of the said Schedule, to work-rooms in which the amount of cubic space allowed for every person employed in the room is less than 14.2 cubic meters;

(b) as respects factories or parts of factories specified in Part B of the said Schedule, to work rooms in which the amount of cubic space allowed for every person employed in the room is less than 70.8 cubic meters;

(c) to engine-houses, fitting shops, lunch-rooms, canteens, shelters, creches, cloak-rooms, rest-rooms and wash places; and

(d) to such parts of walls, sides and tops of passage and staircases as are less than 6 meters above the floor or stair.

Schedule

Part A

(a) Rooms used only for the storage of articles.

(b) Rooms in which the walls or ceilings consist of galvanised iron, glazed bricks, glass, slate, asbestos, bamboo, thatch.

(c) Parts in which dense steam is continuously evolved in the process.

(d) Parts in which pitch, tar or like material is manufactured or is used to a substantial extent, except in brush works.

(e) Parts of a glass factory Known as the glass house.

(f) Rooms is which graphite is manufactured or is used to a substantial extent in any process.

(g) Parts in which coal, coke, oxide of iron, ore, lime or stone is crushed or grounds.

(h) Parts of walls, partitions, ceilings or tops of rooms which are at least 6 meters above the floor.

(i) Ceilings or tops of rooms in print works, bleach works or dye works, with the exception of finishing rooms or warehouses.

(j) Inside walls of oil mills below a height a of 10 meters from the grounds floor, level.

(k) Inside Walls in tanneries below a height of 1.5 meters from the ground floor level where a wet process is carried on.

Part B

Schedule

(b) If the Inspector has reason to believe that a substantial amount of heat is added inside the environment of a workroom by radiation from walls, roof or other solid surroundings, he may serve on the manager of the factory an order requiring hi to provide one or more globe thermometers referred to in the first proviso in sub-rule (1) and further requiring him to place the globe thermometers at places specified by him and keep a record of the temperatures in a suitable register.

(i) covered by Section 16; or

(ii) in which temperature and humidity are controlled by refrigeration.

(b) Where in any factory owing to special circumstances such as situation with respect to adjacent buildings and height of the building with respect of floor space, the requirement of ventilation opening under Clause (a) of this sub-rule cannot be complied with or in the opinion of the Inspector the temperature of air in a workroom is sufficiently high and is likely to exceed the limits prescribed in sub-rule (1), he may serve on the manager of the factory an order requiring him to provide additional ventilation either by means of roof ventilators or by mechanical means.

(c) The amounts of fresh air supplied by mechanical means of ventilation in an hour shall be equivalent to at least six times the cubic capacity of the workroom and shall be distributed evenly throughout the workroom without dead air-pockets or under draughts caused by high inlet velocities.

(d) In regions wherein summer (15th March-15th July) dry-bulb temperature of outside air in the shade during most part of the day exceed 35 degrees centigrade and simultaneous wet bulb temperatures are 25 degrees centigrade or below and in the opinion of the Inspector the manufacturing process carried on in the workroom of a factory permits thermal environments with relative humidity of 50 per cent or more, the Inspector may serve on the manager of the factory an order to have sufficient supply of outside air for ventilation cooled by passing it through water sprays either by means of unit type of evaporative air coolers (desert coolers) or where supply of outside air is provided by mechanical means through ducts in a plenum system, by means of central air washing plants.

(a) by the use of steam during any period when the dry bulb temperature of that room exceeds 29.5 degrees centigrade; and

(b) at any time when the wet bulb reading of the hygrometer is higher than that specified in the following Schedule in relation to the dry bulb reading of the hygrometer at that time, or as regards a dry bulb reading intermediate between any two dry bulb readings indicated consecutively in the Schedule when the dry bulb reading does not exceed the wet bulb reading to the extent indicated in relation to the lower of these two dry bulb readings :

Schedule

(a) Weaving department. - One hygrometer for departments with less than 500 looms, and one additional hygrometer for each room of less than 85,000 cubic meters capacity and one extra hygrometer for each 5,670 cubic meters or part thereof, in excess of this;

(b) Other departments. - One additional hygrometer shall be provided and maintained outside each cotton spinning and weaving factory wherein artificial humidification is adopted, and in a position approved by the Inspector for taking hygrometer shade readings.

(a) the wick and the muslin covering of the wet bulb shall be renewed once a week;

(b) the reservoir shall be filled with water which shall be completely renewed once a day. The Chief Inspector may direct the use of distilled water or pure rain water in any particular mill or mills in certain localities; and

(c) no water shall be applied directly to the wick or covering during the period of employment.

(a) the diameter of such pipes shall not exceed 50 milometers and in the case of pipes installed after 1st day of January, 1979 the diameter shall not exceed 25 milometers;

(b) such pipes shall be as short as is reasonably practicable;

(c) all hangers supporting such pipes shall be separated from the bare pipes by an efficient insulator not less than 12.50 milometers in thickness;

(d) no uncovered jet from such pipe shall project more than 11.5 centimetres beyond the outer surface of any cover;

(e) the steam pressure shall be as low as practicable and shall not exceed 5 kilogram per square centimetres; and

(f) the pipe employed for the introduction of steam into the air in a department shall be effectively covered with such non-conducting material, as may be approved by the Inspector in order to minimise the amount of heat radiated by them into the department.

Schedule

Part I

Part II

(a) Concrete or artificial stone making.

(b) Conversion or iron into steel.

(c) Smelting of iron ore.

(d) Iron or steel rolling.

(e) Hot rolling or forging, tampering or annealing of metals.

(f) Glass blowing and other working in molten glass.

(g) Tar distilling.

(h) Petroleum refining and blending.

(a) from a public water supply system; or

(b) from any other source approved in writing by the Health Officer.

(a) the drinking water supplied to the workers shall from the 15th April to the 15th September in every year, be cooled by ice or other effective method :

(b) the cooled drinking water shall be supplied in every canteen, lunch-room and rest-room and also at conveniently accessible points throughout the factory which for the purpose of these Rules shall be called "Water Centres";

(c) the water centres shall be sheltered from the weather adequately drained;

(d) the number of water centres to be provided shall be one "centre" for every 150 persons employed at any one time in the factory :

(e) every "water centre" shall be maintained in a clean and orderly condition; and

(f) every water centre shall be in charge of a suitable person who shall distribute the water, and such person should be provided with clean clothes while on duty:

(a) where females are employed, there shall be at least one latrine for every 25 females;

(b) where males are employed, there shall be at least one latrine for every 25 males :

(a) a galvanised iron container with a conical funnel- shaped cover. A layer of suitable disinfectant liquid shall always be maintained in the container;

(b) a container filled with dry, clean sand, and covered with layer of bleaching powder;

(c) any other type approved by the Chief Inspector.

Chapter IV

Safety

Schedule I

Cotton textiles

(a) the covers and doors being opened while the machine is in motion; and

(b) the machine being re-started until the covers and doors are closed :

Schedule II

Cotton Ginning

Schedule III

Wood-working Machinery

(a) "Wood-working machine" means a circular saw, band saw, planing machine, chain mortising machine or vertical spindle moulding machine operating on wood or cork;

(b) "Circular saw" means a circular saw working in a bench (including a rack bench) but does not include a pendulum or similar saw which is moved towards the wood for the purpose of cutting operation;

(c) "Band saw" means a band saw, the cutting portion of which runs in a vertical direction but does not include a log saw or band re-sawing machine; and

(d) "Planing machine" means a machine for overhand planing or for thicknessing or for both operations.

(a) Behind and in direct line with the saw there shall be a riving knife, which shall have a smooth surface, shall be strong, rigid and easily adjustable, and shall also conform to the following conditions :

(i) the edge of the knife nearer the saw shall form an arc of a circle having a radius not exceeding the radius of the largest saw used on the bench;

(ii) the knife shall be maintained as close as practicable to the saw, having regard to the nature of the work being done at the time, and at the level of the bench table the distance between the front edge of the knife and the teeth of the saw shall not exceed 12 milimeters; and

(iii) for a saw of a diameter of less than 60 centimetres the knife shall extend upwards from the bench table to within 25 milometers of the top of the saw, and for a saw of a diameter of 60 milometers or over shall extend upwards from the bench table to a height of at least 23 centimetres;

(b) The top of the saw shall be covered by a strong and easily adjustable guard, with a flange at the side of the saw farthest from the fence. The guard shall be kept so adjusted that the said flange shall extend below the roots of the teeth of the saw. The guard shall extend from the top of the riving knife to a point as low as practicable at the cutting edge of the saw; and

(c) The part of the saw below the bench table shall be protected by two plates of metal or other suitable material, one on each side of the saw; such plate shall not be more than 15 centimetres apart, and shall extend from the axis of the saw outwards to a distance of not less than 5 centimetres beyond the teeth of the saw. Metal plates, if not headed, shall be of a thickness of at least 1.25 milometers or if beaded be of a thickness of at least 67 milimeter.

(a) both sides of the bottom pulley shall be completely encased by sheet or expanded metal or other suitable material;

(b) the front of the top pulley shall be covered with sheet or expanded metal or other suitable material; and

(c) all portions of the blade shall be enclosed or otherwise securely guarded except the portion of the blade between the bench table and the top guide.

(a) maintained in an efficient state,

(b) constantly kept in position while the machinery is in motion, and

(c) so adjusted as to enable the work to be done without unnecessary risk.

Schedule IV

Rubber Mills

(a) hoppers so constructed or guarded that it is impossible for the operators to come into contact in any manner with the nip of the rolls; or

(b) horizontal safety-trip rods or tight wire cables across both front and rear, which will, when pushed or pulled, operate instantly to disconnect the power and apply the brakes, or reverse the rolls.

Schedule V

Centrifugal Machines

(a) of good design and construction and of adequate strength;

(b) properly maintained; and

(c) examined thoroughly by a competent person at regular intervals.

(a) Power presses other than hydraulic presses;

(b) Melting machines used in the metal trades;

(c) Circular saws;

(d) Platen printing machines;

(e) Guillotine machines.

Schedule

(a) Name of occupier of factory;

(b) Address of the factory;

(c) Distinguishing number or mark, if any, and description sufficient to identify the lifting machine, chain, rope or the lifting tackle.

(d) Date when the lifting machine, chain, rope or lifting tackle was first taken into use in the factory;

(e) Date and number of the certificate relating to any test and examination made under sub-rules (1) and (9) together with the name and address of the person who issued the certificate;

(f) Date of each periodical thorough examination made under Clause (a) (iii) of sub-section (1) of Section 29 of the Act and sub-rule (8) and by whom it was carried out;

(g) Date of annealing or other heat treatment of the chain and other lifting tackle made under sub-rule (7) and by whom it was carried out;

(h) Particular of any defects affecting the safe working load found at any such thorough examination or after annealing and of the steps taken to remedy such defects.

(a) all chains, slings, rings, hooks, shackles and swivels used in connection with molten metal or molten slag or when they are made of 12.5 milometers bar or smaller, once at least in every six months;

(b) all other chains, rings, hooks, shackles and swivels in general use once at least in every twelve months :

(a) chains made of malleable cast iron;

(b) plate link chains;

(c) chains, rings, hooks, shackles and swivels made of steel or of any non-ferrous metal;

(d) pitched chains, working on sprockets or pocketed wheels;

(e) hooks and swivels having screw threaded parts or ball bearing or other case hardened parts;

(f) rings, hooks, shackles and swivels permanently attached to pitched chains, pulley blocks or weighing machines;

(g) sockets, shackles secured to wire ropes by white-metal capping;

(h) Bordeaux connections :

(a) "Design pressure" means the maximum pressure that a pressure vessel or plant is designed to withstand safely when operating normally;

(b) "maximum permissible working pressure" means the maximum pressure at which a pressure vessel or plant is permitted to be operated or used under this rule and is determined by the technical requirements of the process;

(c) "Plant" means a system of piping that is connected to a pressure vessel and is used to contain a gas vapour or liquid under pressure greater than the atmospheric pressure and includes the pressure vessels;

(d) "Pressure vessel" means a vessel that may be used for containing, storing, distributing, transferring, distilling, processing or otherwise handling any gas vapour or liquid under pressure greater than the atmospheric pressure and includes any pipeline fitting or other equipment attached thereto or used in connection therewith; and

(e) "Competent person" means a person who is, in the opinion of the Chief Inspector, capable by virtue of his qualification, training and experience of conducting a thorough examination and pressure tests required on a pressure vessel or plant, and of making a full report on its conditions.

(a) vessels having internal diameter not exceeding 150 milometers and a capacity not exceeding 142 litres;

(b) vessels made of ferrous materials having an internal operating pressure not exceeding 1 Kilogram per square centimetre;

(c) steam boilers, steam and feed pipes and their fitting coming under the purview of Indian Boilers Act, 1923;

(d) metal bottles or cylinders used for storage or transport of compressed gases or liquefied or dissolved gases under pressure covered by the Gas Cylinder Rules, 1949 framed under the Indian Explosives Act, 1884;

(e) vessels in which internal pressure is due solely to the static head of liquid;

(f) vessels with a nominal water capacity not exceeding 500 litres connected in a water pumping system containing air that is compressed to serve as a cushion;

(g) vessels for nuclear energy application;

(h) refrigeration plant having a capacity of 3 tons or less of refrigeration in 24 hours; and

(i) working cylinders of steam engines or prime movers, feed pumps and steam traps, turbine casting, compressor cylinders, steam separators or dryers, steam strainer, steam de-super heaters, oil separators, air receivers for fire sprinkler installations; air receivers of monotype machines; provided the maximum working pressure of the air receiver does to exceed 1.33 Kilogrammes per square centimetre and the capacity 85 litres, air receivers of electrical circuit breakers; air receivers of electrical relays; air vessels on pumps, pipe coils, accessories of instruments and appliances such as cylinders and piston assemblies used for operating relays and interlocking type of guards, vessels with liquids subjected to static head only; and hydraulically operating cylinders other than any cylinder communicating with an air loaded accumulator.

(a) shall be properly designed on sound engineering practice;

(b) shall be of god construction, sound materials, adequate strength and free from any patent defects; and

(c) shall be properly maintained in a safe condition :

(a) a suitable safety valve or other effective pressure relieving device of adequate capacity to ensure that the maximum permissible working pressure of the pressure vessel shall not be exceeded. It shall be set to operate at a pressure not exceeding the maximum permissible working pressure and when more than one protective device is provided, only one of the devices need be set to operate at the maximum permissible working pressure and the additional device shall be set to discharge at a pressure not more than 5 per cent in excess of the maximum permissible working pressure;

(b) a suitable pressure gauge with a dial range not less than 1.5 times the maximum permissible working pressure, easily visible and designed to show at all times the correct internal pressure and marked with a prominent red mark at the maximum permissible working pressure of the pressure vessel;

(c) a suitable nipple and globe valve connected tor the exclusive purpose of attaching at test pressure gauge for checking the accuracy of the pressure gauge referred to in Clause (b) of this sub-rule;

(d) a suitable stop valves or valve by which the pressure vessel may be isolated from the other pressure vessels or plant or source of supply of pressure. Such a stop valve or valves shall be located as close to the pressure vessel as possible and shall be easily accessible; and

(e) a suitable drain cock or valve at the lowest part of the pressure vessel for the discharge of the liquid or other substances that may collect in the pressure vessel:

(b) To further protect the pressure vessel in the event of failure of the reducing valve or device at least one safety valve having a capacity sufficient to release all the steam, vapour or gas without undue pressure rise as determined by the pressure at the source of supply and the size of the pipe connecting the source of supply, shall be fitted on the low pressure size of the reducing valve.

(b) No pressure vessel or plant shall be used in a factory unless there has been obtained from the maker of the pressure vessel plant or from the competent person a certificate specifying the design pressure or maximum permissible working pressure thereof and stating the nature of tests to which the pressure vessel or plant and its fittings (if any) have been subjected, and every pressure vessel or plant so used on a factory shall be marked so as to enable it to be identified as to be the pressure vessel or plant to which the certificate relates and the certificate shall be kept available for perusal by the Inspector.

(c) No pressure vessel or plant shall be permitted to be operated or used at a pressure higher than its design pressure or the minimum permissible working pressure as shown in the certificate.

(i) externally, once in every period of six months;

(ii) internally, once in every period of twelve months :

(iii) hydrostatically tested once in every period of four years :

(b) The pressure for the hydrostatic test to be carried out for the purpose of this sub-rule shall be 1.25 times the design pressure or 1.5 times the maximum permissible working pressure, whichever is less.

(b) If any information as to the date of construction, thickness of walls or maximum permissible working pressure is not available, the age of such pressure vessel or plant shall be determined by the competent person in consultation with the Chief Inspector from the other particulars available with the manager.

(c) Every new and second hand pressure vessel or plant of thin walls to which repairs likely to affect its strength or safety have been carried out, shall be tested before use to at least 1.5 times its maximum permissible working pressure.

(b) A report of every examination or test carried out shall be completed in Form No. 11 and shall be signed by the person making the examination or test and shall be kept available for perusal by the Inspector at all hours when the factory or any part thereof is working.

(c) Where the report of any examination under this rule specified any conditions for securing the safe working of any pressure vessel or plant the pressure vessel or plant shall not be used unless the specified condition is fulfilled.

(d) The competent person making report of any examination under this rule shall, within seven days of the completion of the examination, send to the Inspector a copy of the report in every case where the maximum permissible working pressure is reduced or the examination shows that the pressure vessel or plant or a any part thereof cannot continue to be used with safety unless certain repairs are carried out or unless any other safety measure is taken.

(b) Certificates or reports of any examination or test of any pressure vessel or plant to which sub-rules (7) to (9) do not apply, conducted or required to be conducted under any law in force and other relevant record relating to such pressure vessel or plant shall be properly maintained as required under the said law and shall be produced on demand by the Inspector.

(b) A permanent register in Form No. 12 duly signed by the occupier or manager shall be maintained.

(c) The results of examinations by the competent person carried out as required under sub-rules (4) and (5) shall be recorded in Form No. 13.

(d) A copy of the report in Form No. 13 shall be kept in the register in Form No. 12 and both the register and the report shall be readily available for inspection.

Schedule

(a) The processes specified in Schedule I annexed hereto, being processes which involve risk of injury to the eyes from particles or fragments thrown off in the course of the process.

(b) The processes specified in Schedule II annexed hereto, being processes which involve risk or injury to the eyes by reason of exposure to excessive light or infra-red or ultra radiations.

Schedule I

Schedule II

(a) in the case of a rectangular or oval shape, be not less 40 centimetres long and 30 centimetres wide; and

(b) in the case of a circular shape, be not less than 40 centimetres in diameter.

(a) The operation of repairing a water-sealed gas-holder by the electric welding process subject to the following conditions :

(i) the gas-holder shall contain only the following gases, separately or mixed at a pressure, greater than atmospheric pressure, namely, town gas, coke-oven gas, producer gas, blast furnace gas or gases other than air, used in their manufacture :

(ii) welding shall only be done by the electric welding process and shall be carried out by the experienced operatives under the constant supervision of a competent person;

(b) The operation of cutting or welding steel or wrought iron gas mains and services by the application of heat, subject to the following conditions :

(i) the main or service shall be situated in the open air, and it shall contain only the following gases, separately or mixed at a pressure greater than atmospheric pressure, namely, town gas, coke-oven gas, producer gas, blast furnace gas, or gases other than air, used in their manufacture;

(ii) the main or service shall not contain acetylene or any gas or mixture of gases to which acetylene has been added intentionally;

(iii) the operation shall be carried out by an experienced person or persons and at least 2 persons (including those carrying out the operations) experienced in work on gas mains and over 18 years of age shall be present during the operations;

(iv) the site of operation shall be free from any inflammable or explosive gas or vapour;

(v) where acetylene gas is used as a source of heat in connection with an operation, it shall be compressed and contained in a porous substance in a cylinder; and

(vi) prior to the application of any flame to the gas main or service, this shall be pierced or drilled and the escaping gas ignited.

(c) The operation of repairing an oil tank, on any ship by the electric welding process, shall be subject to the following conditions :

(i) the only oil contained in the tank shall have a flash point of not less than 5.5 degrees centigrade (closed test) and a certificate to this effect shall be obtained from a competent analyst;

(ii) the analyst's certificate shall be kept alible for inspection by an Inspector, or by any person employed or working on the ship;

(iii) the welding operation shall be carried out only on the exterior surface of the tank at a place-(a) which is free from oil or oil leakage in inflammable quantities; and (b) which is not less than 30 centimetres below the nearest part of the surface of the oil within the tank; and

(iv) welding shall be done only by the electric welding and shall be carried out by experienced operatives under the constant supervision of a competent person.

(a) Each room of factory building shall, in relation to its size and the number of persons employed in it, be provided with an adequate number of exits for use in case of fire though not necessarily confined to such use, so positioned that each person will have a reasonably free and unobstructed passage from his work place to an exits;

(b) No exit intended for use in case of fire shall be less than 90 centimetres in width nor less than two meters in height;

(c) In the case of a factory building or part of a factory building of more than one storey and in which not less than twenty persons work at any one time, there shall be provided at least one substantial stairway permanently constructed either inside or outside the building and which affords direct and unimpeded access to ground level;

(d) In the case of a factory building or part of a factory building in which twenty or more persons work at any one time above the level of the ground floor, and wherein explosive or highly inflammable materials are used or stored, or which is situated below ground level, the means of escape shall include at least two separate and substantial stairways permanently constructed either inside or outside the buildings and which afford direct and unimpeded access to ground level; and

(e) In very stairway in a factory which affords a means of escape in case of fire shall be provided with a substantial hand-rail which if the stairway has an open side shall be on that side, and if the stairway has two sides, such handrail shall be provided on both sides.

(a) at least one of the stairways provided and shall be of fire resisting materials;

(b) every hoist-way or lift-way inside a factory building shall be completely enclosed with fire-resisting materials and all means of access to the hoist or lift shall be fitted with doors of fire-resisting materials:

(c) no fire escape stair shall be constructed at an angle greater than 45° from the horizontal;

(d) no part of a factory building shall be farther (along the line of travel) than 45 meters from any fire escape stair; and

(e) no stairway shall be less than 115 centimetres in width.

(b) For the purpose of this rule, wherever the Indian Standard referred to in Clause(a) mentions that the requirements concerning the scale of first-aid fighting appliance and other relevant matters are to be determined by the Inspecting Authority having jurisdiction, such inspecting authority shall be officers appointed under Section 8 of the Act:

A = the total area in square meters of all floors including galleries in all buildings of the factory;

B = the total area in square meters of all floors and galleries including open spaces in which combustible materials are handled or stored;

C = the total area in square meters of all floors over 15 meters above ground level; and

D = the total area in square meters of all floors of all buildings other than those of fire resisting construction :

Schedule A

For light Trailer pumps (680 litres/minute)

For large trailer pump (1800 litres/minute)

Note. - If it appears to the Chief Inspector of Factories that in any factory the provision of breathing apparatus is necessary he may, by order in writing, require the occupier to provide suitable breathing apparatus in addition to the equipment for light trailer pump or large trailer pump as the case may be.

(i) possesses-

(aa) a recognised degree in any branch of engineering or technology and has had practical experience of working in a factory in a supervisory capacity for a period of not less than 2 years; or

(bb) a recognised degree in physics or chemistry and has had practical experience of working in a factory in a supervisory capacity for a period of not less than 5 years; or

(cc) a recognised diploma in any branch of engineering or technology and has had practical experience of working in a factory in a supervisory capacity for a period of not less than 5 years;

(ii) possesses a degree or diploma in industrial safety recognised by the State Government in this behalf; and

(iii) has adequate knowledge of the language spoken by majority of the workers in the region in which the factory where he is to be appointed is situated.

(b) Notwithstanding the provisions contained in Clause (a) any person who-

(i) possesses a recognised degree or diploma in engineering or technology and has had experience of not less than 5 years in a department of the Central or State Government which deals with the administration of the Factories Act, 1948 or the Indian Dock Labourers Act, 1934; or

(ii) possesses a recognised degree or diploma in engineering or technology and has had experience of not less than 5 years' full time, on training education, consultancy, or research in the field of accidents' prevention in industry or in any institution; shall also be eligible for appointment as a safety Officer :

(b) The Chief Safety Officer or the Safety Officers in the case of factories where only one Safety Officer is required to be appointed, shall be given the status of a senior executive and he shall work directly under the control of the chief executive of the factory. All other Safety Officers shall be given appropriate status to enable them to discharge their functions effectively.

(c) The scale of pay and the allowances to be granted to the Safety Officers including the Chief Safety Officer, and the other conditions of their service shall be the same as those of the other officers of corresponding status in the factory.

(d) In the case of dismissal or discharge, a Safety Officer shall have a right to appeal to the State Government whose decision therein shall be final.

(i) to advise the concerned departments in planning and organising measures necessary for the effective control of personal injuries;

(ii) to advise on safety aspects in all job studies, and to carry out detailed job safety studies of selected jobs;

(iii) to check and evaluate the effectiveness of the action taken or proposed to be taken to prevent personal injuries;

(iv) to advise the purchasing and stores departments in ensuring high quality and availability of personal protective equipment;

(v) to provide advice on matters related to carrying out plant safety inspections;

(vi) to carry out plant safety inspections in order to observe the physical conditions of work and the work practices and procedures followed by workers and to render advice on measures to be adopted for removing the unsafe physical conditions and preventing unsafe actions by workers;

(vii) to render advice on matters related to reporting and investigation of industrial accidents and diseases;

(viii) to investigate selected accidents;

(ix) to investigate the cases of industrial disease contracted and dangerous occurrences reportable under Rule 117;

(x) to advise on the maintenance of such records as are necessary relating to accidents, dangerous occurrences and industrial diseases;

(xi) to promote setting up of Safety Committees and act as adviser and catalyst to such Committees;

(xii) to organise in association with the concerned departments, campaigns, competitions, contests and other activities which will develop and maintain the interest of the workers in establishing and maintaining safe conditions of work and procedures; and

(xiii) to design and conduct either independently or in collaboration with the training department, suitable training and educational programme for the prevention of personal injuries.

(a) printed fabrics shall be thoroughly dried by passing them over drying cans or through a hot flue or other equally effective means, before the same are allowed to pass through the polymerising machine;

(b) the exhaust flap or dampers shall be provided with a hole or opening so that at least two-third of it is always open;

(c) infra-red ray heaters of the machines shall be cut off while running the prints;

(d) the electrical heater shall be connected to a separate circuit and shall be provided with an isolation switch so as to ensure that it is completely cut off in an emergency;

(e) the electrical heater shall be so located that if there is any dropping of the solvent due to condensation, it does not directly come in contact with the heaters;

(f) the drive of the exhaust fan shall be interlocked with the main drive of the machine in such a way that if the exhaust motor stops, the machine including all heating devices shall also stop;

(g) the electrical heater shall have thermostats to regulate the temperature so that the heaters shall automatically cut off, if the temperature rises above the pre-set value;

(h) adequate flaps shall be provided on top of the machine which can open and let off fumes outside the workroom in case of an explosion or in case any pressure is built up;

(i) filter gauze shall be cleaned at least once a week;

(j) exhaust duct shall be cleaned at least once a week; and

(k) tension of the V-belt drive of the fans shall be checked every week.

(a) "certificate of entry" means a certificate which is given by a person who is a competent analyst and who is competent to give such certificate, and that he has in an adequate and suitable manner tested the atmosphere in the oil-tank or oil- tanks specified in the certificate and found that having regard to all the circumstances of the case including the likelihood otherwise of the atmosphere being or becoming dangerous, entry to the oil-tanks without wearing breathing apparatus may in his opinion be permitted;

(b) "hot work" means any work which involves-

(i) welding, burning, soldering, brazing, sand blasting or chipping by spark producing tools;

(ii) use of non-flameproof electrical equipment or equipments with internal combustion engines;

(c) "naked light certificate" means a certificate which is given by a person who is a competent analyst and who is competent to give such certificates, and certifies that he has in an adequate and suitable manner tested for the presence of flammable vapour the oil-tank compartment, space or other part of the vessel specified in the certificate and found it to be free therefrom and that having regard to all the circumstances of the case, including the likelihood or otherwise of the atmosphere becoming flammable, the use of naked lights, fires, lamps or heated revest or any hot work to be carried out may in his opinion be permitted in the oil-tank, compartment, space or other part of the vessel specified in the certificates;

(d) "oil" means any liquid which has a flash point below 132 degrees centigrade and also includes lubricating oil, liquid methane, liquid butane and liquid propane.

(e) "oil-tank" means any tank or compartment in which oil is or has been carried;

(f) "the operations" means-

(i) construction, reconstruction, or breaking up of any ship or vessel, repairing, refitting,painting and finishing; and

(ii) the scaling scurfing or cleaning of its boilers (including combustion chambers or smoke boxes); and

(iii) the cleaning of its bilges or oil-fuel tanks or any of it tanks last used for carrying oil.

(g) "ship and vessel" have the same meanings as in the Merchant Shipping Act, 1958;

(h) "shipyard" means any yard or dry dock (including the precincts thereof) in which ships or vessels are constructed, reconstructed, repaired, refitted or finished;

(f) "stage" means any temporary platform on or from which persons employed perform work in connection with operations, but does not include a boatswain's chair;

(j) "staging" includes any stage, and any upright thwart, thwart pin, wedge, distance dice, belt or other appliance or materials not being part of the structure of the vessel, which is used in connection with the support of any stage, and any guard-rails connected with a stage; and

(k) "tanker" means a vessel constructed or adopted for carrying a cargo of oil in bulk.

Access and Staging

(a) be at least 60 centimetres wide;

(b) be securely protected on each side to a height of at least 90 centimetres by strongly constructed upper and lower handrails and by a secure toe-board projecting at least 15 centimetres above the floor;

(c) be of good construction, sound materials and adequate strength;

(d) be stable and, whatever practicable, of permanent construction;

(e) be kept in position as long a required; and

(f) maintained in good repair.

(b) Such hand rails and fencing's as aforesaid shall be kept in position save when and to the extent to which their absence is necessary (whether or not for the purposes of the operations) for the access of persons, or for the movement of materials or vessels or for traffic or working, or for repairing out handrails or fencing removed for any of these purposes shall be kept readily available and shall be replaced as soon as practicable.

(i) where reasonably practicable one or more ship's accommodation ladders; or

(ii) one or more soundly constructed gangways or similar constructions.

(b) The means so provided shall be not less than 55 centimetres wide properly secured and fenced throughout on each side to a clear height of 90 centimetres by means of upper and lower rails, taut ropes or chain or by any other safe means, except that in the case of the ship accommodation ladders, such fencing shall be necessary on the one side only, provided where the other side is properly protected by the ship's side.

(c) Where at any dry dock, there is gangway giving access from an altar of the dock to a vessel which is in the dock for the purpose of undergoing any of the operations, and the edge the altar is unfenced, adequate hand-holds shall be available for any length of the altar which workers commonly use when passing between the gangway and the nearest flight of steps which gives access to ground level.

(a) wherever practicable, a platform at the in-board end of the gangway with safe means of access therefrom to the dock; or

(b) where such a platform is not practicable, a second gangway or stairway leading from a bulwark on to the dock which are, either attached from the first gangway or placed contiguous to it, in which case means of access, securely protected by fencing shall be provided from the one to the other.

(b) Where a vessel is under construction or reconstruction and workers are liable to go forward craft or athwartships across or along uncovered deck beams, or across or along floors, sufficient plank shall be provided on those deck- beams or on those floors of the purpose of access to or from places of work, and sufficient and suitable portable ladders shall be provided so as to give access either from the ground or outer bottom plating to the top of the floor.

(c) Without prejudice to any other provision in this rule requiring a greater width, no footway or passageway constructed of planks shall be less than 45 centimetres wide.

(i) be soundly constructed and properly maintained, and

(ii) be of adequate strength for the purpose for which it is used, and

(iii) be securely fixed either-

(aa) as near its upper resting place as possible, or

(bb) where this is impracticable at its base or where such fixing is impracticable a person shall be stationed at the base of ladder when in use to prevent it from slipping, and

(iv) unless there is other adequate hand-hold extend to a height of at least 75 centimetres above the place of landing or the highest rung to be reached by the foot of any person working on the ladder, as the case may be, or, if this is impracticable, to the greatest practicable height.

(b) Requirements (iii) and (iv) of the preceding clause of this sub-rule shall not apply to fixed ladder of a ship or to rope ladders. Effective measures by means of roping off or other similar means shall be taken to prevent the use of fixed ladders of a ship which do not comply with requirements (i) and (ii) of that clause.

(c) any worker who removes any ladder and sets it up in a new position shall as regards that ladder, comply with requirement (iii) of Clause (a) of this sub-rule.

(d) Rope ladders shall provide foot-hold of a depth including any space behind the ladder of not less than 12 centimetres and, so far as is reasonably practicable, suitable provision shall be made for preventing such ladders from twisting.

(b) A wire rope shall not be used to secure any such ladder unless its ends are fer ruled, but this provision shall not apply in the case of an end which is so situated or protected that a person using the ladder is not liable to come into contact with it so as to suffer injury.

(b) All planks and other materials and appliances intended to be used or re-used for staging shall be carefully examined before being taken into use or re-use in any staging. Every examination required by this clause shall be carried out by a person competent for the purpose.

(b) All planks forming stages shall be securely fastened to prevent them from slipping unless they extend 45 centimetres or more beyond the inside edge of the thwart or support on which they rest.

(c) All staging used in connection with the operations shall be inspected before use, and thereafter at regular and frequent intervals, by a responsible person.

(d) All dry dock altars and shoring sills on or from which person perform work in connection with the operations shall be of sound construction and properly maintained.

(e) All parts of stages, all parts of footway's or passageways constructed of planks, and all parts of dry dock altars or shoring sills, being parts on or from which persons perform work in connection with the operations, shall so far as is reasonably practicable, be kept clear of all substance likely to make foot-hold or hand-hold insecure.

(i) it shall be properly housed in the ground or shall otherwise be adequately secured so as to prevent it from rising; and

(ii) it shall be suitably protected against damage by the action the chain or wire or other means of securing the pulley block to the upright.

(b) No upright forming part of staging shall be used as an anchorage for a load pulley block unless the upright is not likely to be displaced by such use.

(b) A fibre rope, or a rope made of strands consisting of wire cores covered with fibre, shall not be used for suspending a stage except that fibre ropes may be used in the case of a stage of which the suspension ropes are received through blocks.

(c) Chains, ropes, blocks and other gear used for the suspension of stages shall be of sound material, adequate strength and suitable quality, and in good condition.

(d) Appropriate steps shall be taken to prevent ropes or chains used for supporting a stage from coming into contact with sharp edges of any part of a vessel.

(b) Suitable measures shall be taken to prevent where possible the spinning of a boatswain's chair and to prevent any occupant falling therefrom.

(b) Every stage to which this sub-rule applies-

(i) shall so far as is reasonably practicable be closely boarded, planked or plated;

(ii) shall be so constructed or placed that a person is not liable to fall as aforesaid through a gap in the staging not being a gap if necessary and not larger than necessary having regard to the nature of the work being carried on; and

(iii) shall be at least 45 centimetre's wide.

(c) Every side of a stage to which this sub-rule applies shall-

(i) if it is not a side immediately adjacent to any part of a vessel, be fenced (subject to the provisions of Clauses (d) to (g) of this sub-rule) with a guard rail or guard rails to a height of at least one meter above the stage which rail or rails shall be so placed as to prevent so far as practicable the fall of persons from the stage or from any raised standing place on the stage; or

(ii) if it is a side immediately adjacent to any part of a vessel, be placed as near as practicable to that part having regard to the nature of the work being carried on and to the nature of the structure of the vessel.

(d) In the case of stages which are suspended by ropes or chains and which are used solely for painting the fencing required by sub-Clause (i) of the preceding clause may be provided by means of taut guard-rope or taut guard-ropes.

(e) No side of a stage or, as the case may be, no part of the side of a stages need be fenced in pursuance of Clause (c) (i) of this sub-rule in cases where, and so long as, the nature of the work being carried on, makes the fencing of that side or, as the case may be, that part impracticable.

(f) Guard-rails provided in pursuance of Clause (c) (i) of this sub-rule may be removed for the time and to the extent necessary for the access of persons or for the movement of materials, but guard-rails removed for either of these purposes shall be replaced as soon a practicable.

(g) Where it is not reasonably practicable to comply with the provisions of Clause (c) (i) of this sub-rule, workers shall be provided with suitable safety belts equipped with life lines which are secured with a minimum amount of slack to a fixed structure.

(b) Such fencing as aforesaid shall be kept in position save when and to the extent to which its absence is necessary (whether or not for the purposes of the operation) for the access of persons, or for movement of materials or vessels or for traffic or working, or for repairs, but fencing removed for any of these purposes shall be kept readily available and shall be replaced as soon a practicable.

(b) Clause (a) of this sub-rule shall not apply-

(i) to that part of an opening in a deck or tank top which is at the head of a stairway or ladder way intended to be used while the operations are being carried on; or

(ii) to parts of a deck or tank top which are intended to be plated, except such parts where the plating has necessarily to be delayed so that the opening may be used for the purpose of the operations.

(b) It shall be the duty of the workers to use, so far as practicable, the boxes or other suitable receptacles so provided.

(b) When the work to be done necessarily involves the throwing down from a height of articles or materials, conspicuous notice shall be pasted to warn persons from working or passing underneath the place from which articles or materials may fall, or the work shall be done under the direct supervision of a competent person in authority.

(c) No person shall throw any articles or materials from a height except in accordance with the requirements of this sub-rule.

Raising and Lowering

(b) Where by reason of the nature or position of the operations load is liable, whilst being moved by a lifting machine or lifting tackle, to come into contact with any object so that the object may become displaced, special measures be adopted to prevent the danger so far as reasonably practicable.

(b) No chain which is shortened or joined to another chain by means of bolts and nuts shall be used :

(a) indicates clearly to the driver or person operating the crane when the load being carried approaches the safe working load of the crane for the radius of the job at which the load is carried; and

(b) gives an efficient sound signal when the load moved is in excess of the safe working load of the crane at that radius.

Precautions against Asphyxiation Injurious Fumes or Explosions

(a) effective steps have been taken to prevent any ingress of dangerous fumes;

(b) any sludge or other deposit liable to give off dangerous fumes has been removed and space that contains no other material liable to give of dangerous fumes; and

(c) the space has been adequately ventilated and tested for dangerous fumes and has a supply of air adequate for respiration :

(a) the space has been and remains adequately ventilated and a responsible person has tested it and certified that it is safe for entry without breathing apparatus; or

(b) he is wearing suitable breathing apparatus and a safety belt securely attached to a rope, the free end of which is held by a person standing outside the confined space.

(b) No person employed shall move a rivet fire into any confined space on board or in a vessel unless he has been authorised by employer to move the fire into that space.

(b) No such cylinder and no such plant shall be taken below the weather deck in the case of a vessel undergoing repair, or below the top-most completed deck in the case of a vessel under construction, unless it is installed or placed in a part of the vessel which is adequately ventilated to prevent any dangerous concentration of gas or fumes.

(i) no such plant shall be installed or placed in any confined space unless effective and suitable provision is made for securing and maintaining the adequate ventilation of that space so as to prevent, so far as practicable, any dangerous accumulation of gas;

(ii) any person attending or operating any such plant shall have been fully instructed in its working and a copy of the maker's instructions for that type of plant shall be constantly available for his use;

(iii) the charging and clearing of such plant shall, so far as practicable, be done during daylight; and

(iv) partly spent calcium carbide shall not be re-charged into an acetylene generator.

(b) No person shall smoke or strike a light or take a naked light or a lamp in or into any acetylene generator house or shed or in or into dangerous proximity to any acetylene generating plant in the open air or on board a vessel:

(c) A prominent notice prohibiting smoking, naked lights and lamps shall be exhibited on or near every acetylene generating plant whilst it is charged or is being charged or is being cleaned.

(b) Such pipes or hoses shall be securely attached to the apparatus and other connections by means of suitable clips or other equally effective appliances.

(c) Efficient reducing and regulating valves for reducing the pressure of the gases shall be provided and maintained in connection with all cylinders containing oxygen or any flammable gas or vapour at a pressure above atmospheric while the gases or vapours from such cylinders are being in any process of cutting, welding or heating metal.

(d) Where acetylene gas is used for cutting, welding or heating metal-

(i) a properly constructed and efficient back-pressure valve and flame arrester shall be provided and maintained in the acetylene supply pipe between each burner or blow-pipe and the acetylene generator, cylinder or container from which it is supplied, and shall be placed as near as practicable to the burner or blow-pipe, except that these requirements shall not apply where an acetylene cylinder serves only one burner or blow-pipe; and

(ii) any hydraulic valve provided in pursuance of the preceding sub-clause shall be inspected on each day by every person who uses the burner or blow-pipe on that day and it shall be the duty of every worker who used the burner or blow-pipe to inspect the hydraulic valve accordingly.

(e) The operating valves of burners or blow-pipes to which oxygen or any flammable gas or vapour is supplied for the purpose of cutting, welding or heating metal shall be so constructed, or the operating mechanism shall be so protected, that the valves cannot be opened accidentally.

(b) Supply valves of cylinders, generators, and gas mains shall be securely closed and the valve key shall be kept in the custody of a responsible person.

(c) Movable pipes or hoses used for conveying oxygen or flammable gas or vapour and the welding and cutting torches shall, in the case of a vessel undergoing construction, be brought to the top most completed deck, or in the case of a vessel undergoing repair, to a weather deck or in either case to some other place of safety which is adequately ventilated to prevent any dangerous concentration of gas or fumes :

(d) When cylinders or acetylene generating plant have been taken below deck as permitted by Clause (b) of sub-rule (36) such cylinders or acetylene generating plant shall be brought to a weather deck or,in the case of a vessel undergoing construction, to the top most completed deck.

(i) shall be permitted to, or to be in, or any hot work permitted to be carried out in any part of a tanker, unless, since oil was last carried in that tanker, a naked light certificate has been obtained and is in force in respect of those parts of the tanker for which, in the opinion of competent analyst, a naked light certificate is necessary :

(ii) shall be permitted-

(aa) to be in any oil tank on board or in a vessel in which oil-tank the oil last carried was oil having a flash point of less than 23 degrees centigrade or was liquid methane, liquid propane or liquid butane, nor any hot work permitted to be carried out in any such oil tank or vessel, unless a naked light certificate has previously been obtained on the same day and is in force in respect of that oil-tank and of any oil-tank, compartment or space adjacent thereto;

(bb) to be applied to the outer surface of any oil-tank on board or in a vessel in which oil-tank the oil last carried was such oil as aforesaid, nor any work of such a nature which is likely to produce sufficient heat capable of igniting flammable gases or vapours permitted to be carried out on the outer surface of such oil-tank or vessel, unless a naked light certificate has previously been obtained on the same day and is in force in respect of that oil-tank;

(cc) to be applied to the outer surface of, or to be in, any compartment or space adjacent to an oil-tank on board or in a vessel in which oil-tank the oil last carried was such oil as aforesaid, nor any hot work permitted to be carried out in such compartment or space as aforesaid, nor any work of such nature which is likely to produce sufficient heat capable of igniting flammable gases or vapours, permitted to be carried out on the outer surface of such compartment or space, unless a naked light certificate has previously been obtained on the same day and is in force in respect of that compartment or space :

(iii) shall be permitted to be applied to the outer surface of, or to be in, any oil tank on board or in a vessel nor any hot work permitted to be carried out in any such oil-tank or vessel, nor any work of such nature which is likely to produce sufficient heat capable of igniting flammable gases or vapours, permitted to be carried out on the outer surface of the oil-tank or vessel, unless, since oil was last carried in that oil tank, naked light certificate has been obtained and is in force in respect of that oil-tank;

(iv) shall be permitted to be applied to the outer surface of, or to be in, any compartment or space adjacent to an oil-tank on board or in a vessel nor any hot work permitted to be carried out in any such compartment or space, nor any work of such nature which is likely to produce sufficient heat capable of igniting flammable gases or vapours, permitted to be carried out on the outer surface of any such compartment or space, unless, since oil was last carried as cargo in that oil tank, a naked light certificate has been obtained and is in force in respect of that compartment or space.

(b) Notwithstanding anything in Clause (a) of this sub-rule, heated rivets may be permitted in any place without naked light certificate being in force in respect of that place if expressly so authorised by a competent analyst who certifies that after adequate and suitable testing he is satisfied having regard to all the circumstances of the case, including the likelihood or otherwise of the atmosphere becoming flammable, that the place is sufficiently free from flammable vapour,but such heated rivets shall, where practicable, be passed through tubes.

(c) No person shall introduce, have or apply naked light, fire or lamp (other than safety lamp of a type approved for the purpose of this sub-rule) into, in or to any place where they are prohibited by this sub-rule.

(d) No person shall carry out hot work or any work of such nature which is likely to produce sufficient heat capable of igniting flammable gases or vapours, in any place or any surface where they are prohibited by this sub-rule.

(e) In this sub-rule the expression 'competent analyst' means an analyst who is competent to give a naked light certificate.

(b) Without prejudice to Clause (a) of this sub-rule, no person (other than an analyst entering as aforesaid) shall be allowed or required to enter or remain in an oil-tank on board or in a vessel in which oil-tank the oil last carried was oil having a flash point of less than 23 degrees centigrade unless, since the oil-tank last contained oil, an analyst has certified that the atmosphere is sufficiently free from flammable mixture.

(c) The provisions of this sub-rule are without prejudice to the requirements of sub-rule (34).

(b) Whenever hot work is carried on or a naked light, fire or lamp is allowed to be, on the weather deck over spaces, in respect of which a naked light certificate has not been issued, all covers of manholes and openings on deck and all valves (except those which are connected to high vent pipes) connecting the weather deck with the said spaces, shall be closed.

(c) A record of all the test carried out for the purpose of sub-rules (34), (40) and (41) shall be maintained in a register which should furnish the date, time, location and results of the test.

(b) The said cleaning and ventilation shall be carried out by the following method :

(i) the oil-tank shall be treated in such manner and for such period as will ensure the vapourisation of all volatile oil;

(ii) all residual oil and any sludge or other deposit in the oil-tank shall be removed therefrom; and

(iii) after the oil-tank has been so cleaned-

(aa) all covers of manholes and other openings therein shall be removed and it shall be thoroughly ventilated by mechanical or other efficient means with a view to the removal of all oil vapour; and then

(bb) the interior surfaces, if any deposit remains thereon, shall be washed or scraped down.

(b) If (in the case of a vessel other than a tanker or aircraft carrier) during the course of work in any oil-tank or any compartment or space adjacent thereto, any pipe or tank joint is opened or broken or any other event occurs so that there is a risk of oil vapour entering or arising in the oil-tank or in any compartment or space adjacent thereto that work shall be suspended and thereafter any certificate of entry previously issued in respect of the oil-tank and any naked light certificate previously issued in respect of the oil-tank or any compartment or space adjacent thereto shall be no longer in force.

(b) This sub-rule shall apply to bilges, shaft tunnels, pump rooms and to compartment and space other than those to which Clause (a) (iv) of sub-rule (40) applies.

Precaution in use of Electrical Energy

(b) The return end of source of the welding current shall not be earthed.

(c) All work on which welding be carried on shall be securely earthed independently to an earth electrode by means of conductor or conductors, as the case may be, of adequate capacity, unless all such work are connected to any structure of the ship or vessel in such a manner as to ensure adequate connection to earth as aforesaid.

Miscellaneous Safety Provisions

(b) Before any worker enters any steam boiler which is one of a range of two or more steam boilers-

(i) all inlets through which steam or hot water might otherwise enter the boiler from any other part of the range shall be disconnected from that part; or

(ii) all valves or taps controlling such entry shall be closed and securely locked.

(c) While workers remain in any steam boiler to which Clause (b) of this sub-rule applies all such inlets as are referred to in that clause shall remain disconnected or all such valves or taps as are therein referred to shall remain closed and securely locked.

(d) No worker shall be allowed or required to enter or remain in and no person shall enter or remain in, any steam boiler to which Clause (b) of this sub-rule applies unless the provisions of that clause are being complied with.

(b) Workers shall not be permitted to remain in life boat while the life boats are being hoisted into final stowed position.

Protective Wear

(b) There shall be provided and maintained for the use of all persons employed when engaged in the process of electric welding-

(i) suitable helmets or suitable head-shields or suitable hand shields to protect the eyes and face from hot metal and from rays likely to be injurious; and

(ii) suitable gauntlets to protect the hands and fore-arm from hot metal and from rays likely to be injurious.

(c) When electric welding is in progress at any place and persons other than those engaged in that process are employed in a position where the rays are likely to be injurious to their eyes, screens shall, where practicable, be provided at that place for the protection of those persons. Where it is not practicable to provide effective protection of those persons by screening, suitable goggles shall be provided for their use.

(a) the cutting out or cutting off of cold rivets or bolts from boilers or other plant or from ships;

(b) the chipping, scaling or scurfing of boiler or ship plates to drilling by means of portable machine tools; and id) dry grinding of metals.

(b) All safety belts and life lines shall be examined at frequent intervals by a competent person to ensure that no belt or life line which is not in good condition is used.

Health and Welfare

(a) the application of asbestos by means of a spray :

(b) the breaking down for removal of asbestos logging;

(c) the cleaning of sacks or other containers which have contained asbestos;

(d) the cutting of materials containing asbestos by means of portable power driven saws; or

(e) the scaling, scurfing, or cleaning of boiler, combustion chambers, or smoke boxes, where his work exposes him to dust of such a character and to such an extent as to be likely to be injurious or offensive to persons employed in such work.

(b) Wherever lead sheathing work is carried on for making cold storage chambers in the ships, efficient exhaust draughts with portable extractors should be provided to remove the lead fumes from the confined spaces.

(i) a sufficient number of suitably constructed sling stretchers or other similar appliances for raising injured person;

(ii) a sufficient number of carrying or wheel stretchers; and

(iii) a sufficient supply of suitable reviving apparatus and oxygen and the stretchers, appliances and apparatus so provided shall be properly maintained.

(b) In every shipyard there shall always be readily available during working hours a responsible person or responsible persons whose duty it is to summon an ambulance or other means of transport if needed in cases of accident or illness. Legible copies of a notice indicating that person or, as the case may be, those persons shall be affixed in prominent positions in every shipyard.

(c) In every shipyard other than a dry dock available for hire-

(i) in which the number of persons employed normally exceeds five hundred; or

(ii) in which the number of persons employed normally exceeds one hundred and which is more than ten miles from a hospital;

Training and Supervision

(b) Any young person under the age of sixteen years shall, when employed in the operations in shipyard, be placed under the charge of an experienced workman.

Chapter V

Welfare

(a) a trough with taps or jets at intervals of not less than 60 centimetres; or

(b) wash-basins with taps attached thereto; or

(c) taps on stand pipes; or

(d) showers controlled by taps; or

(e) circular troughs of the fountain type :

(b) The floor or ground under and in the immediate vicinity of every trough, tap, jet, wash-basin, stand-pipe and shower shall be so laid or finished as to provide a smooth impervious surface and shall be adequately drained.

Schedule

Schedule

Class of works

(a) For factories in which the number of persons employed does not exceed ten or (in the case of factories in which mechanical power is not used) does not exceed fifty persons-Each first-aid box or cupboard shall contain the following equipments :

(i) 6 small sterilized dressings.

(ii) 3 medium size sterilized dressings.

(iii) 3 large size sterilized dressings.

(iv) 3 large size sterilized bum dressings.

(v) One (60 ml.) bottle of cetrimide solution (1%) or a suitable antiseptic solution.

(vi) One (60 ml.) bottle of Mercurochrome solution (2%) in water.

(vii) 1 (30 ml.) bottle containing sal-volatile having the dose and mode of administration indicated on the label.

(viii) 1 pair of scissors.

(ix) One roll of adhesive plaster (2 cm.x 1 m.).

(x) Six pieces of sterilised eye-pads in separate sealed packets.

(xi) A bottle containing 100 tablets (each of 325 mg.) of aspirin or any other analgesic.

(xii) Polythene wash bottle (½ litre, i.e., 500 cc.) or washing eyes.

(xiii) A snake-bite lancet.

(xiv) 1 (30 ml.) bottle containing potassium permanganate crystals.

(xv) One copy of first-aid leaflet issued by the Directorate General of Factory Advice Service and Labour Institutes, Government of India, Bombay.

(b) For factories in which mechanical power is used and in which the number of persons employed exceeds ten but does not exceed fifty-Each first-aid box or cupboard shall contain the following equipments:

(i) 12 small size sterilized dressings.

(ii) 6 medium size sterilized dressings.

(iii) 6 large size sterilised burn dressings.

(iv) 6 large size sterilised bum dressings.

(v) 6 (15 gms.) packets sterilized cotton wool.

(vi) One (120 ml.) bottle of cetrimide solution (1%) or a suitable antiseptic solution.

(vii) One (120 ml.) bottle of mercurochrome solution (2%) in water.

(viii) 1 (60 ml.) bottle containing sal-volatile having the dose and mode of administration indicated on the label.

(ix) 1 pair of scissors.

(x) 2 rolls of adhesive plaster (2 cm.x 1 m.).

(xi) Eight pieces of sterilized eye-pads in separate sealed packets.

(xii) One tourniquet.

(xiii) One dozen safety pins.

(xiv) A bottle containing 100 tablets (each of 325 mg.) of aspirin or any other analgesic.

(xv) One polythene wash bottle (½ litre, i.e., 500 cc.) for washing eyes.

(xvi) A snake-bite lancet.

(xvii) 1 (30 ml.) bottle containing potassium permanganate crystals.

(xviii) One copy of first aid leaflet issued by the Directorate General of Factory Advice service and Labour Institute, Government of India, Bombay.

(c) For factories employing more than 50 persons-Each first-aid box or cupboard shall contain the following equipments :

(i) 24 small size sterilized dressings.

(ii) 12 medium size sterilized dressings.

(iii) 12 large size sterilized dressings.

(iv) 12 large size sterilized bum dressings.

(v) 12 (15 gms.) packets sterilized cotton wool.

(vi) One (200 ml.) bottle of cetrimide solution (1%) or a suitable antiseptic solution.

(vii) One (200) bottle of mercurochrome (2 per cent) solution in water.

(viii) 1 (120 ml.) bottle of salvolatile having the dose and mode of administration indicated on the label.

(ix) 1 pair of scissors.

(x) one roll of adhesive plaster (6 cm. x 1 m).

(xi) Two rolls of adhesive (2 cm. x 1 m.).

(xii) Twelve pieces of sterilized eye-pads in separate sealed packets.

(xiii) A bottle containing 100 tablets (each of 325 mg.) of aspirin or any other analgesic.

(xiv) One polythene wash bottle (500 cc) for washing eyes.

(xv) 12 roller bandages 10 cm. wide.

(xvi) 12 roller bandages 5 cm. wide.

(xvii) 6 triangular bandages.

(xviii) 1 tourniquet.

(xix) A supply of suitable splints.

(xx) 2 packets of safety pins.

(xxi) Kidney tray.

(xxii) 1 snake-bite lancet.

(xxiii) 1 (30 ml.) bottle containing potassium permanganate crystals.

(xxiv) One copy of the first-aid leaflet issued by the Directorate General of Factory Advice service and Labour Institute, Government of India, Bombay :

(d) In lieu of the dressings required under items (i) and (ii), there may be substituted adhesive wound dressings approved by the Chief Inspector of Factories and other equipment or medicines that may be considered essential and recommended by the Chief Inspector of Factories from time to time.

(i) A glazed sink with hot and cold water always available;

(ii) A table with a smooth top at least 180 c.m. Etimes 105 c.m.;

(iii) Means for sterilizing instruments;

(iv) A couch;

(v) Two stretchers;

(vi) Two buckets or containers with close fitting lid;

(vii) Two rubber hot water bags;

(viii) A kettle and spirit stove or other suitable means of boiling water;

(ix) Twelve plain wooden splints 900 m.m. x 100 m.m. x 6m.m.;

(x) Twelve 350 m.m. x 75 m.m. x 6m.m.

(xi) Six 250 m.m. x 50m.m. x 12 m.m.

(xii) Six woollen blankets;

(xiii) Three pairs of artery forceps;

(xiv) One bottle of spiritus ammoniac aromaticus (1.20 ml.);

(xv) Smelling salts (60 gm);

(xvi) Two medium size sponges;

(xvii) Six hand towels;

(xviii) Four Kidney trays;

(xix) Four cakes of toilet, preferably antiseptic soap;

(xx) Two glass tumblers and two wine glasses;

(xxi) Two clinical thermometers;

(xxii) Two tea spoons;

(xxiii) Two graduated (120 ml.) measuring glasses;

(xxiv) Two mini measuring glasses;

(xxv) One wash bottle (1000 c.c.) for washing eyes;

(xxvi) One bottle (one litre) carbolic lotion 1 in 20;

(xxvii) Three chairs;

(xxviii) One screen;

(xxix) One electric hand torch;

(xxx) Four first-aid boxes or cupboards stocked to the standards prescribed under item (c) of Rule 81;

(xxxi) An adequate supply of anti-tetanus toxide;

(xxxii) Injections-morphia, pethidine, atropine, adrenaline, coramine, novocan (6 each);

(xxxiii) Coramine liquid (60 ml.);

(xxxiv) Tablets-antihistaminic, antispasmodic (25 each);

(xxxv) Syringes with needles-2 c.c., 5c.c., 10 c.c. and 50 c.c.;

(xxxvi) Three surgical scissors;

(xxxvii) Two needle holders, big and small;

(xxxviii) Saturing needles and material;

(xxxix) Three dissecting forceps;

(xl) Three dressing forceps;

(xli) Three scapels;

(xlii) Rubber bandage-pressure bandage;

(xliii) One stethescope;

(xliv) Oxygen cylinder with necessary attachments.

(i) all inside walls of rooms and all ceilings and passages and stair cases shall be lime-washed or colour-washed at least once in each year, or painted once in three years dating from the period when last lime-washed, colour-washed or painted, as the case may be;

(ii) all wood work shall be varnished or painted once in three years dating from the period when last varnished or painted;

(iii) all internal structural iron or steel work shall be varnished or painted once in three years dating from the period when last varnished or painted :

(b) Records of dates on which lime-washing, colour-washing, varnishing or painting is carried out shall be maintained in the prescribed Register (Form No. 7).

(a) the rent for land and building;

(b) the depreciation and maintenance charges of the building and equipment provided for the canteen;

(c) the cost of purchase, repair and replacement of equipment including furniture, crockery, cutlery and utensils;

(d) the water charges and expenses for providing lighting and ventilation;

(e) the interest on the amount spent on the provision and maintenance of the building, furniture and equipment provided for the canteen;

(f) the cost of fuel required for cooking or heating foodstuffs or water; and

(g) the wages of the employees serving in the canteen and the cost of uniforms, if any, provided to them.

(a) the quality an quantity of food-stuffs to be served in the canteen;

(b) the arrangements of the menus;

(c) the time of meals in the canteen; and

(d) any other matter as may be directed by the Committee :

(a) routine blood examination;

(b) routine and bacteriological testing, of faeces and urine for germs of dysentery and typhoid fever; and

(c) any other examination including chest X-ray that may be considered necessary by the factory medical officer or the Certifying Surgeon.

(a) the building shall be soundly constructed and all the walls and roofs shall be of suitable heat resisting materials and shall be water proof. The floor and walls to a height of 90 centimetres shall be so laid or finished as to provide a smooth, hard and impervious surface;

(b) the height of every room in the building shall be not less than 3.65 meters from floor level to the lowest part of roof and there shall be at least 1.12 square meters of floor area for every person employed :

(c) effective and suitable provision shall be made in every room for securing and maintaining adequate ventilation by the circulation of fresh air and there shall also be provided and maintained sufficient and suitable natural or artificial lighting;

(d) every room shall be adequately furnished with chairs or benches with back-rests; and

(e) sweepers shall be employed whose primary duty it is to keep the rooms, building, and precincts thereof in a clean and tidy condition.

(a) the floor and internal walls of the room to a height of 90 centimetres shall be so laid or finished as to provide a smooth impervious surface. The room shall be adequately lighted and ventilated and the floor shall be effectively drained and maintained in a clean and tidy condition;

(b) there shall be at least one basin or similar vessel for every four children accommodated in the creche at any one time together with a supply of water provided, if practicable, through taps from a source approved by the Health Officer. Such source shall be capable of yielding for each child a supply of at least 23 litres of water a day; and

(c) an adequate supply of clean clothes, soap and clean towels shall be made available for each child while it is in the creche.

(b) The creche building shall have-

(i) a suitable washroom for washing of the children and their clothing;

(ii) adequate supply of soap and clean clothes and towel; and

(iii) adequate number of female attendants who are provided with suitable clean clothes for use while on duty to lock after the children in the creche.

(b) Where there are more than one Welfare Officers appointed, one of them shall be called the Chief Welfare Officer and the other Assistant Welfare Officers.

(a) possesses a degree of a University, recognised by the State Government in this behalf;

(b) has obtained a Degree or Diploma in Social Science from any institution recognised by the State Government in this behalf; and

(c) had adequate knowledge of the language spoken by the majority of the workers in the factory to which he is to be attached :

(b) The selection shall be made from among the candidates applying for the post by a Committee appointed by the occupier of the factory.

(c) The appointment when made shall be notified by the occupier to the State Government or such authority as the State Government may specify for the purpose, giving full details of the qualifications, etc. of the officer appointed and the conditions of the service.

(b) The conditions of service of a Welfare Officer shall be the same as of other members of the staff of corresponding status in the factory :

(a) to establish contacts and hold consultations with a view to maintaining harmonious relations between the factory management and workers;

(b) to bring to the notice of the factory management the grievances of the workers, individual as well as collective, with a view of securing their expeditions redress and to act as a liaison officer between the management and labour;

(c) to study and understand the point of view of labour in order to help the factory management to shape and formulate labour policies and to interpret these policies to the workers in a language they can understand;

(d) to watch industrial relations with a view to using his influence in the event of a dispute between the factory management and workers and to help to bring about a settlement by persuasive effort;

(e) to advise on fulfilment by the management and the concerned departments of the factory of obligations, statutory or otherwise, concerning regulation of working hours, maternity benefit, medical care, compensation for injuries and sickness and other welfare and social benefit measures;

(f) to advise and assist the management in the fulfilment of its obligations, statutory or otherwise, concerning prevention of personal injuries and maintaining a safe work environment, in such factories where a Safety Officer is not required to be appointed under the enabling provisions under Section 40-B;

(g) to promote relations between the concerned departments of the factory and workers which will bring about productive efficiency as well as amelioration in the working conditions and to help workers to adjust and adapt themselves to their working environments;

(h) to encourage the formation of Works and Joint Production Committees, Co-operative Societies and Welfare Committees, and to supervise their work;

(i) to encourage provisions of amenities such as canteens, shelters for rest, creches, adequate latrine facilities, drinking water, sickness and benevolent scheme payments, pension and superannuation funds, gratuity payments, granting of loans and legal advice to workers;

(j) to help the factory management in regulating the grant of leave with wages and explain to the workers the provisions relating to leave with wages and other leave privileges and to guide the workers in the matter of submission of application for grant of leave for regulating authorised absence;

(k) to advise on provision of welfare facilities, such as housing facilities, foodstuffs, social and recreational facilities, sanitation, advice on individual personal problems and education of children;

(l) to advise the factory management on question relating to training of new starters, apprentices, workers on transfer and promotion, instructors and supervisors, supervision and control of notice board and information bulletins to further education of workers and to encourage their attendance at technical institutes; and

(m) to suggest measures which will serve to raise the standards of living of workers in general, and promote their well-being.

Chapter VI

Working Hours of Adults

(b) The register maintained under Clause (a) shall be preserved for a period of three years after the last entry in it and shall be produced before the Inspector on demand.

(a) all persons specified in the Schedule annexed hereto; and

(b) any other person who, in the opinion of the Inspector, holds a position of supervision of management.

Schedule

1. Managers.

2. Assistant Managers.

3. Engineers.

4. Foremen.

5. Weaving Masters and Spinning Masters in Textile Mills.

6. Head Electricians.

7. Supervisors and Inspectors.

Schedule

(a) repairs to any part of the machinery, plan or structure of a factory which are of such a nature that delay in their execution would involve danger to human life or safety or the stoppage of the manufacturing process;

(b) breakdown repairs to the prime movers, transmission or other essential plant of other factories, collieries, railways, dock-yards, harbours, tramways, motor transport, gas, electric generation and transmission, pumping or other similar essential or public utility services carried out in general engineering works and foundries, and which are necessary to enable such concerns to maintain their main manufacturing process, production or services during normal working hours;

(c) repairs to deep-sea ships and repairs to commercial aircraft done in a factory which are essential to enable such ships or aircraft to leave port at proper time or continue their normal operations in a sea-worthy or air-worthy condition, as the case may be; and

(d) repairs in connection with a change of motive power i.e., from steam to electricity or vice-versa, which such work cannot possibly be done without stoppage of the normal manufacturing process.

Chapter VII

Employment of Young Persons

Chapter VIII

Leave with Wages

Chapter IX

Special provisions

I. Manufacture of aerated water and processes identical thereto.

II. Electrolytic plating or oxidation of metal articles by use of an electrolyte containing chromic acid or other chromium compounds.

III. Manufacture and repair of electric accumulators.

IV. Glass manufacture.

V. Grinding or glazing of metals.

VI. Manufacture and treatment of lead and certain compounds of lead.

VII. Generating petrol gas from petrol.

VIII. Cleaning or smoothing, roughening, etc., of articles by a jet of sand, metal shot or grit or other abrasive propelled by a blast compressed air or steam.

IX. Liming and tanning of raw hides and skins and processes incidental thereto.

X. Certain lead processes carried on in printing press and type foundries.

XI. Manufacture of pottery.

XII. Chemical works.

XIII. Manufacture of articles from refractory materials.

XIV. Handling and processing of asbestos, manufacture of any article of asbestos and any other process of manufacture or otherwise in which asbestos is used in any form.

XV. Handling or manipulation of corrosive substances.

XVI. Processing of cashewnut.

XVII. Compression of Oxygen and Hydrogen produced by the electrolysis of water.

XVIII. Process of extracting oils and fats from vegetable and animal sources in solvent extraction plants.

XIX. Manufacture or manipulation of manganese and its compounds.

XX. Manufacture or manipulation of dangerous pesticides.

XXI. Manufacture, handling and usage of benzene and substances containing benzene.

XXII. Manufacturing process or operations in carbon disulphide plants.

XXIII. Manufacture of manipulation of carcinogenic dye intermediaries.

(b) The fees prescribed in sub-rule (3) (a) shall be exclusive of any charges for biological, radiological, or other tests which may have to be carried out in connection with the medical examinations. Such charges shall be paid by the occupier.

(c) The fees to be paid for medical examinations shall be paid into the local treasury under the head of account 087-Labour and Employment-E-Fees realised under the Factories Act, 1948.

Schedule I

Manufacture of Aerated waters and processes incidental thereto

(a) suitable face guards to protect the face, neck and throat, and

(b) suitable gauntlets for both arms to protect the whole hand and arms :

(a) suitable face-guards to protect the face, neck and throat, and

(b) suitable gauntlet for both arms to protect the arm and at least half of the palm and the space between the thumb and forefinger.

Schedule II

Electrolytic plating or oxidation of metal articles by use of an electrolyte containing chromic acid or other chromium compounds

(a) "Electrolytic chromium process" means the electrolytic plating or oxidation of metal articles by the use of an electrolyte containing chromic acid or other chromium compounds;

(b) "Bath" means any vessel used for an electrolytic chromium process or for any subsequent process;

(c) "Employed" means in paragraphs 5, 7, 8 and 9 of this Schedule, employed in any process involving contact with liquid from a both; and

(d) "Suspension" means suspension from employment in any process involving contact with liquid from any bath by written certificate in the Health Register (Form No. 24) signed by the Certifying Surgeon, who shall have power of suspension as regards all persons employed in any such process.

(a) water-proof aprons and bibs, and

(b) for persons actually working at a bath, loose-fitting rubber gloves and rubber boots or other water proof foot wears.

Schedule III

Manufacture and repair of electric accumulator

(a) "Lead process" means the melting of lead or any material containing lead casting, pasting, lead burning, or any other work, including trimming, or any other abrading or cutting of pasted plates, involving the use, movement or manipulation of, or contact with, any oxide of lead;

(b) "Manipulation of raw oxide of lead" means any lead process involving any manipulation or movement of raw oxide of led other than its conveyance in a receptacle or by means of an implement from one operation to another;

(c) "Suspension" means suspension from employment in any lead process by written certificate in the Health Register (Form 6) signed by the Certifying Surgeon, who shall have power of suspension as regards all persons employed in any such process; and

(d) "First employment" means first employment in a lead process in a factory or workshop and also re-employment there in a lead process following any cessation of employment in such process for a period exceeding three calendar months.

(a) Manipulation of raw oxide of lead;

(b) Pasting;

(c) Drying of pasted plates;

(d) Formation with lead burning (tacking) necessarily carried on in connection therewith; and

(e) Melting down of pasted plates.

(a) of cement or similar material so as to be smooth and impervious to water;

(b) maintained in sound condition; and

(c) kept free from materials, plant, or other obstruction not required for, or produced in, the process carried on in the room.

(a) kept constantly moist while work is being done;

(b) provided with suitable and adequate arrangements for drainage; and

(c) thoroughly washed daily by means of hose pipe.

(a) have a smooth surface and be maintained in sound condition; and

(b) be kept free from all materials or plant not required for, or produced in, the process carried on thereat;

and all such work-benches other than those in grid casting shops shall-

(c) be cleansed daily either after being thoroughly damped or by means of a suction cleaning apparatus at a time when no other work is being carried on thereat;

and, all such work-benches in grid casting shops, shall-

(d) be cleansed daily;

and every-work bench used for pasting shall-

(e) be covered throughout with sheet lead or other impervious materials;

(f) be provided with raised edges; and

(g) be kept constantly moist while pasting is being carried on.

(a) Melting of lead or materials containing lead;

(b) Manipulation of raw oxide of lead, unless done in an enclosed apparatus so as to prevent the escape of dust into the work-room;

(c) Pasting;

(d) Trimming, brushing, filling or any other abrading or cutting of pasted plates giving rise to dust; and

(e) Lead burning, other than-

(i) tacking in the formation room; and

(ii) chemical burning for the making of lead lining for cell cases necessarily carried on in such a manner that the application of efficient exhaust is impracticable.

(a) manipulation of raw oxide of lead;

(b) pasting; and

(c) the formation room;

(a) a cloak-room for clothing put off during working hours with adequate arrangements for drying the clothing if wet, which accommodation shall be separated from any mess-room;

(b) separate and suitable arrangements for the storage of protective clothing provided under paragraph 15.

(a) a wash place under cover, with either-

(i) a trough with a smooth impervious surface fitted with a waste pipe, without plug and of sufficient length to allow of at least 60 centimetres for every five such persons employed at any one time, an having a constant supply of water from taps or jets above the trough at intervals of not more than 60 centimetres; or

(ii) at least one wash basin for every five such persons employed at any one time, fitted with a waste pipe and plug and having a constant supply of water laid on;

(b) a sufficient supply of clean towels made of suitable materials renewed daily, which supply, in the case of posters and persons employed in the manipulation of raw oxide of lead, shall include a separate marked towel for each such worker; and

(c) a sufficient supply of soap or other suitable cleansing material and of nail brushes.

Schedule IV

Glass manufacture

(a) "Efficient exhaust draught" means localised ventilation affected by mechanical means, for the removal of gas, vapour, dust or fumes so as to prevent them (as far as practicable under the atmospheric conditions usually prevailing) from escaping into the air of any place in which work in carried on. No draught shall be deemed efficient which fails to remove smoke generated at the point where such gas, vapour, fume, or dust originate.

(b) "Lead compound" means any compound of lead other than galena which, when treated in the manner described below, yields to an aqueous solution of hydrochloric acid and a quantity of soluble lead compound exceeding, when calculated as lead monoxide, five per cent of the dry weight of the portion taken for analysis.

(c) "Suspension" means suspension from employment in any process specified in Paragraph 3 by written certificate in the Health Register Form No. 6 signed by the Certifying Surgeon who shall have power of suspension as regards all persons employed in any such process.

(a) the mixing of raw materials to form a "batch";

(b) the dry grinding, glazing and polishing of glass or any article of glass;

(c) all processes in which hydrofluoric acid fumes or ammonic vapours are given off;

(d) all processes in the making of furnace moulds or "pots" including the grinding or crushing of used "pots"; and

(e) all processes involving the use of a dry lead compound.

(a) the floor shall be-

(i) of cement or similar material so as to be smooth and impervious to water;

(ii) maintained in sound condition; and

(iii) cleansed daily after being thoroughly sprayed with water at a time when no other work is being carried on in the room; and

(b) the work-benches shall-

(i) have a smooth surface and be maintained in sound condition; and

(ii) be cleansed daily either after being thoroughly damped or by means of a suction cleaning apparatus at a time when no other work is being carried on thereat.

(a) there shall be inlets and outlets of adequate size so as to secure and maintain efficient ventilation in all parts of the room;

(b) the floor be covered with guttaparcha and be tight and shall slope gently down to a covered drain;

(c) the work-place shall be so enclosed in projecting hoods that openings required for bringing in the objects to be treated shall be as small as practicable; and

(d) the efficient exhaust draught shall be so contrived that the gases are exhausted downwards.

(a) a wash place with either-

(i) a trough with a smooth impervious surface fitted with a waste pipe, without plug, and of sufficient length to allow of at least 60 centimetres for every five such persons employed at any one time, and having a constant supply of water from taps or jets above the trough at intervals of not more than 60 centimetres; or

(ii) at least one wash basin for every five such persons employed at any one time, fitted with a waste pipe and a plug and having an adequate supply of water laid on or always readily available;

(b) a sufficient supply of clean towels made of suitable material renewed daily with a sufficient supply of soap or other suitable cleaning material and of nail brushes; and

(c) a sufficient number of stand pipes with taps-the number and location of such stand pipes shall be to the satisfaction of the Chief Inspector.

Schedule V

Grinding or glazing of metals and processes incidental thereto

(a) "Grindstone" means a grindstone composed of natural or manufactured sandstone but does not include a metal wheel or cylinder into which blocks of natural or manufactured sandstone are fitted;

(b) "Abrasive wheel" means a wheel manufactured of bonded emery or similar abrasive;

(c) "Grinding" means the abrasion, by aid of mechanical power, of metal, by means of a grindstone or abrasive wheel;

(d) "Glazing" means the abrading, polishing or finishing, by aid of mechanical power, of metal, by means of any wheel, buff, mop or similar appliance to which any abrading or polishing substance is attached to or applied;

(e) "Racing" means the turning up, cutting or dressing of a revolving grindstone before it is brought into use for the first time;

(f) "blacking" means the chipping of the surface of a grindstone by a track or similar tool; and

(g) "Roding" means the dressing of the surface of a revolving grindstone by the application of a rod, bar or strip of metal to such surface.

(a) a hood or other appliance so constructed, arranged, placed and maintained as substantially to intercept the dust thrown off;

(b) a duct of adequate size, air tight and so arranged as to be capable of carrying away the dust, which duct shall be kept free from obstruction and shall be provided with proper means of access for inspection and cleaning, and where practicable, with a connection at the end remote from the fan to enable the Inspector to attach thereto any instalment necessary for ascertaining the pressure of air in the said duct; and

(c) an fan or other efficient means of producing a draught sufficient to extract the dust:

Schedule VI

Manufacture and treatment of lead and certain compounds of lead

(a) Work at a furnace where the reduction or treatment of zinc or lead ores is carried on.

(b) The manipulation, treatment or reduction of ashes containing lead, the desilverising of lead or the melting of scrap lead or zinc.

(c) The manufacture of solder or alloys containing more than ten per cent of lead.

(d) The manufacture of any oxide, carbonate, sulphate, chromate, acetate, nitrate or silicate of lead.

(e) The handing or mixing of lead tetra-ethyl.

(f) Any other operation involving the use of a lead compound.

(g) The cleaning of work-rooms where any of the operations aforesaid are carried on.

(a) "Lead Compound" means any compound of lead other than galena which, when treated in the manner described below, yields to an aqueous solution of hydrochloric acid, a quantity of soluble lead compound exceeding, when calculated as lead monoxide, five per cent of the dry weight of the portion taken for analysis. In the case of paints and similar products and other mixtures containing oil or fat the "dry weight" means the dry weight of the material remaining after the substance has been thoroughly mixed and treated with suitable solvents to remove oil, fats, varnish or other media;

(b) "Efficient exhaust draught" means localised ventilation effected by heat or mechanical means, for the removal of gas, vapour, dust or fumes so as to prevent them (as far as practicable under the atmospheric conditions usually prevailing) from escaping into the air of any place in which work is carried on. No draught shall be deemed efficient which fails to remove smoke generated at the point where such gas, vapour, fumes or dust originate.

(a) a trough with smooth impervious surface fitted with a waste pipe without plug and of sufficient length to allow at least 60 c.m. for every ten persons employed at any one time, and having a constant supply of clean water from taps or jets above the trough at intervals of not more than 60 c.m.; or

(b) at least one wash-basin for every ten persons employed at any one time, fitted with a waste pipe and plug and having a constant supply of clean water;

Schedule VII

Generating petrol gas from petrol

Schedule VIII

Cleaning or smoothing, roughening, etc., of articles by a jet of sand, metal shot or grit or other abrasive propelled by a blast of compressed air or steam

(a) "Blasting" means cleaning, smoothing, roughening, or removing of any part of the surface of any article by the use as an abrasive of a jet of sand, metal shot, grit or other material propelled by a blast of compressed air or steam;

(b) "Blasting enclosure" means a chamber, barrel, cabinet or any other enclosure designed for the performance of blasting therein;

(c) "Blasting chamber" means a blasting enclosure in which any person may enter at any time in connection with any work or otherwise;

(d) "Cleaning of casting" where done as an incidental or supplemental process in connection with the making or metal castings, means the freeing of the casting from adherent sand or other substance and includes the removal of cores and the general smoothing of a casting, but does not include the free treatment.

Precautions in Connection with Blasting Operation

Schedule IX

Liming and tanning of raw hides and skins and processes incidental thereto

(a) a waterproof footwear, leg coverings, aprons and rubber gloves for persons employed in processes involving contact with chrome solutions including the preparation of such solutions;

(b) gloves and boots for persons employed in lime yard; and

(c) protective footwear, aprons and gloves for persons employed in processes involving the handling of hides or skins other than in processes specified in Clause (a):

(a) a trough with a smooth impervious surface fitted with a waste pipe without plug, and of sufficient length to allow of at least 60 centimetres for every ten persons employed at any one time, and having a constant supply of water from taps or jets above the trough at intervals of not more than 60 centimetres; or at least one wash basin for every ten such persons employed at any one time, fitted with a waste pipe and plug and having a constant supply of water together with, in either case, a sufficient supply of nail brushes, soap or other suitable cleansing material and clean towels;

(b) a suitable mess-room, adequate for the number remaining on the premises during the meal intervals, which shall be furnished with (1) sufficient tables and benches, and (2) adequate means for warming food and for boiling water;

(i) be separate from any room or shed in which hides or skins are stored, treated or manipulated;

(ii) be placed under the charge of a responsible person; and

(c) suitable accommodation for clothing put off during working hours and another accommodation for protective clothing and with adequate arrangements for drying up the clothing if wet. The accommodation so provided shall be kept clean at all times and placed under the charge of a responsible person.

(a) arrange for an inspection of the hands of all persons coming into contact with chrome solutions to be made twice a week by a responsible person; and

(b) provide and maintain a sufficient supply of suitable ointment and impermeable waterproof plaster in a box readily accessible to the worker and used solely for the purpose of keeping the ointment and plaster.

Schedule X

Printing presses and type foundries and certain lead processes carried therein

(a) "Lead materials" means materials containing not less than five per cent of lead;

(b) "Lead process" means-

(i) the melting of lead or any lead material for casting and mechanical composing; and

(ii) the recharging of machines with used lead material; or

(iii) any other work including removal of dross from melting pots, cleaning of plungers; and

(iv) manipulation, movement or other treatment of lead material.

(c) "Efficient exhaust draught" means localised ventilation effected by heat or mechanical means, for the removal of gas, vapour, dust, or fumes so as to prevent them from escaping into the air of any place in which work is carried on. No draught shall be deemed efficient which fails to remove gas, vapour, fume or dust at the point where they originate.

(a) melting lead material or slugs; and

(b) heating lead material so that vapour containing lead is given off;

(a) melting of lead or any lead material;

(b) casting of lead ingots; and

(c) mechanical composing.

(a) of cement or similar material so as to be smooth and impervious to water;

(b) maintained in sound condition; and

(c) shall be cleansed throughout daily after being thoroughly damped with water at a time when no other work is being carried on at the place.

(a) a wash place with either-

(i) a trough with a smooth impervious surface fitted with a waste pipe without plug; and of sufficient length to allow at least 60 cms. for every five such persons employed at any one time and having a constant supply of water from taps or jets above the trough at intervals of not more than 60 cms.; or

(ii) at least one wash basin for every five such persons employed at any one time, fitted with a waste pipe and plug and having an adequate supply of water laid on or always readily available : and

(b) a sufficient supply of clean towels made of suitable material renewed daily with a sufficient supply of soap or other suitable cleansing material.

Schedule XI

Manufacture of pottery

(a) unglazed or salt glazed bricks and tiles; and

(b) architectural terra-cotta made from plastic clay and either unglazed or glazed with a leadless glaze only.

(a) "Pottery" includes earthenware, stoneware, porcelain, china tiles and any other articles made from clay or from a mixture containing clay and other materials such as quartz, flint, feldspar and gypsum;

(b) "Efficient exhaust draught" means localised ventilation effected by mechanical or other means for the removal of dust or fume so as to prevent it from escaping into the air of any plane in which work is carried on. No draught shall be deemed efficient which fails to remove effectively dust or fume generated at the point where dust or fume originates;

(c) "Fettling" includes scalloping, towing, and papering, sand sticking, brushing or nay other process of cleaning of pottery ware in which dust is given off;

(d) "Leadless glaze" means a glaze which does not contain more than one per cent of its dry weight of a lead compound calculated as lead monoxide;

(e) "Low solubility glaze" means a glaze which does not yield to dilute hydrochloric acid more than five per cent of its dry weight of a soluble lead compound calculated as lead monoxide when determined in the manner described below :

(f) "Ground or powdered flint or quartz" does not include natural sands; and

(g) "Potter's shop" includes all places where pottery is formed by pressing or by any other processes and all places where shaping, fettling or other treatment of pottery articles prior to placing for the biscuit fire is carried on.

(a) all processes involving the manipulation or use of a dry and unfitted lead compound;

(b) fettling operations of any kind, whether on green ware or biscuit; provided that this shall not apply to the wet fettling, and to the occasional finishing of pottery articles without the aid of mechanical power;

(c) the shifting of clay dust or any other materials for making tiles or other articles by pressure, except where-

(i) this is done in a machine so enclosed as to effectually prevent the escape of dust; or

(ii) the material to be sifted is so damp that no dust can be given off;

(d) pressing of tiles from the clay dust, an exhaust opening being connected with each press; and the pressing from clay dust of articles other than tiles, unless the material is so damp that no dust is given off;

(e) fettling of tiles made from clay dust by pressure, except where the fettling is done wholly on, or with damp material; and the fettling of other articles made from clay dust, unless the material is so damp that no dust is given off;

(f) process of loading and unloading of saggars where handling and manipulation of ground and powdered flint, quartz, alumina or other materials are involved;

(g) brushing of earthenware biscuit, unless the process is carried on in a room provided with efficient general mechanical ventilation or other ventilation which is certified by the Inspector of Factories as adequate, having regard to all the circumstances of the case;

(h) fettling of biscuit-ware which has been fired in powdered flint or quartz except where this is done in machines so enclosed as to effectually prevent the escape of dust;

(i) ware cleaning after the application of glaze by dipping or other process.

(j) crushing and dry grinding of materials for pottery bodies and saggars, unless carried on in machines so enclosed as to effectively prevent the escape of dust or is so damp that no dust can be given off;

(k) sieving or manipulation of powdered flint, quartz, clay grog or mixture of these materials unless it is so damp that no dust can be given off;

(l) grinding of tiles on a power driven wheel unless an efficient water spray is used on the wheel;

(m) lifting and conveying of materials by elevators and conveyors unless they are effectively enclosed and so arranged as to prevent escape of dust into the air in or near to any place in which persons are employed;

(n) the preparation or weighing out of flow material, lawning of dry colours, colour dusting and colour blowing;

(o) in mould making unless the bins or similar receptacles used fro holding plaster of paris are provided with suitable covers; and

(p) the manipulation of calcined material unless the material has been made and remains so wet that no dust is given off.

(a) crushing and dry grinding or sieving of materials, fettling, pressing of tiles, drying of clay and green ware, loading and unloading of saggars;

(b) all processes involving the use of a dry lead compound.

(a) a wash place under cover, with either-

(i) a trough with smooth impervious surface fitted with a waste pipe without plug, and of sufficient length to allow at least two feet for every five such persons employed at any one time, and having a constant supply of clean water from taps or jets above the trough at intervals of not more than two feet; or

(ii) at least one tap or stand pipe for every five such persons employed at any one time, and having a constant supply of clean water, the tap or stand pipe being spaced not less than 4 feet apart; and

(b) a sufficient supply of clean towels made of suitable material changed daily, with sufficient supply of nail brushes and soap.

(i) a sufficient number of tables and chairs or benches with back rest;

(ii) arrangements for washing utensils;

(iii) adequate means for warming food; and

(iv) adequate quantity of drinking water.

(a) a cloak-room for clothing put off during working hours and such accommodation shall be separate from any mess-room; and

(b) separate and suitable arrangements for the storage of protective equipment provided under paragraph 10.

Schedule XII

Chemical works

(a) 'Chemical works' means any factory or such parts of any factory as are named in Schedule (I) to these Rules;

(b) 'Breathing Apparatus' means (i) a helmet or face-piece with necessary connections by means of which a person using it in a poisonous, asphyxiating or irritant atmosphere breathes ordinary air, or (ii) any other suitable apparatus approved in writing by the Chief Inspector;

(c) 'Life-belt' means a belt made of leather or other suitable materials which can be securely fastened around the body, with a suitable length of rope attached to it, each of which is sufficiently strong to sustain the weight of a man;

(d) 'Efficient exhaust draught' means localised ventilation effected by mechanical or other means for the removal of gas, vapour, fume, or dust to prevent it from escaping into the air of any place in which work is carried out;

(e) 'Suspension' means suspension by written certificate in the Health Register, signed by the Surgeon, from employment in any process mentioned in the certificate;

(f) 'Bleaching powder' means the bleaching powder commonly called chloride of lime;

(g) 'Chlorate' means chlorate or perchlorate;

(h) 'Caustic' means hydroxide of potassium or sodium;

(i) 'Caustic pot' means a metal pot fixed over a furnace of flue and surrounded by brick-work, such as is commonly used for concentrating caustic liquor, whether such pot be used for concentrating or boiling caustic or other liquor;

(j) 'Chrome process' means the manufacture of chromate or bichromate of potassium or sodium, or the manipulation, movement or other treatment of these substances in connection with their manufacture; and

(k) 'Nitro or Amino-process' means the manufacture of nitro or amino derivatives of phenol and of benzene or its homologues, and the making of explosives with the use of any of these substances.

Part I

Applying to all The Works in Appendix A

A-General

(b) Workers shall be instructed on the possible dangers arising from such misuse. These instructions shall further be displayed in bold letters in prominent places in the different sections.

(b) In dangerous sections of a factory, the number of workers shall be kept to a minimum compatible with the need of the process.

B. - Fire And Explosion Risks

Note. - The risk is not always obvious and may arise, for example, through the production of hydrogen in acid tanks.

C. - Gas, Vapour, Fume Or Dust Risks

(a) breathing apparatus of an approved make for the hazards involved;

(b) oxygen and suitable means of its administration; and

(c) life-bells.

(i) be maintained in good order and kept in an ambulance room or in some other place approved in writing by the Chief Inspector; and

(ii) be thoroughly inspected once in every month by a competent person, appointed in writing by the occupier, and a record of their condition shall be entered in a book provided for that purpose, which shall be produced when required by an Inspector.

(a) when operating valves or cocks controlling fluids which by their nature, pressure or temperature would be highly dangerous if a blow-out occurred or when cleaning chokes in systems containing such fluids if pressure is likely to exit behind the chokes;

(b) when there is danger of injury by absorption through the skin during the performance of normal duties or in the event of emergency;

(c) whenever there is the risk of injury in handling corrosive substances, hot or cold articles and sharp or rough objects; and

(d) when there is the risk of poisonous materials being carried away on their clothes.

Risks of Corrosive or Deleterious Substances

(i) saturators used in the manufacture of sulphate of Ammonia, and

(ii) the part of the sides of brine evaporating pans which require raking, drawing or filling.

(a) adequate and readily accessible means of drenching with cold water for persons, and the clothing of persons, who have become splashed with such liquid;

(b) adequate special arrangements to deal with any person who has been splashed with poisonous material that can be absorbed through the skin;

(c) a sufficient number of eye-wash bottles filled with distilled water or other suitable liquid, kept in boxes or cupboards conveniently situated and clearly indicated by a distinctive sign which shall be visible at all times.

(a) hexaethyl tetraphosphate;

(b) tetra ethyl pyrophosphate;

(c) O, o-diethyl o-p-nitrophenyl thiophosphate (Parathion);

(d) nicotine and nicotine sulphate;

(e) mercury derivates;

(f) methyl bromide;

(g) cyanides;

(h) arsenical derivatives;

(i) chrome process compounds; and

(j) nitro or amino process compounds.

(a) report his foreman, any defect in any fencing, breathing apparatus, appliance or other requisite provided in pursuance of this Schedule as soon as he becomes aware of such defect;

(b) use the articles, appliances or accommodation required by this Schedule for the purpose for which they are provided;

(c) wear the breathing apparatus and life-belt where required under sub-paragraphs 40 (1) and (2).

(a) in a process to which paragraph 37 applies shall wear the protective clothing, footwear, respirators, goggles or gloves provided under paragraph 37 and shall deposit overalls or suits or working clothing so provided, as well as clothing put off during working hours, in the place provided under paragraph 38;

(b) in processes to which paragraph 39 applies shall carefully wash the hands and face before partaking of any food or leaving the premises; and

(c) in any process to which Part II of this Schedule applies shall use protective appliances supplied in respect of any process in which he is engaged.

(a) remove any fencing provided in pursuance of paragraph 47 unless duly authorised;

(b) stand on the edge or on the side of any vessel to which paragraph 47 applies;

(c) pass or attempt to pass any barrier erected in pursuance of paragraph 47;

(d) place across or inside any vessel to which paragraph 47 applies any plank or gangway which does not comply with that paragraph or make use of any such plank or gangway while in such position;

(e) take a naked light or any lamp or matches or any apparatus for producing a naked light or spark into, or smoke in, any part of the works where there is liability to explosion from inflammable gas, vapour or dust;

(f) use a metal, spade, scraper or pail when cleaning out or removing the residues from any chamber, still, tank or other vessel which has contained sulphuric acid or hydrochloric acid or other substances, which may cause evolution of arseniuretted hydrogen;

(g) remove from a First Aid box or cupboard or from the Ambulance Room any First Aid appliance or dressing except for the treatment of injuries in the works.

Part II

Applying to the Works in Appendix E

(a) the pipe leading from the swan neck to the condenser worm; or

(b) the waste gas pipe fixed to the worm and/or receiver;

(i) the chamber is efficiently ventilated; and

(ii) the air in the chamber has been tested and found to contain not more than 2.6 grains of free chlorine gas per cubic foot.

(a) if crystallised substances are broken or any liquor agitated by hand means shall be taken to prevent, as far as practicable, the escape of dust or fume into the air of any place in which any person is employed. The handles of all implements used in the operations shall be cleansed daily;

(b) cartridges shall not be filled by hand except by means of a suitable scoop;

(c) every drying stove shall be efficiently ventilated to the outside air in such a manner that hot air from the stove shall not be drawn into any workroom;

(d) no person shall enter a stove to remove the contents until a free current of air has been passed through it; and

(e) every vessel containing nitro or amino derivatives of phenol or of benzene or its homologues shall, if steam is passed into or around it, or if the temperature of the contents be at or above the temperature of boiling water, be covered in such a way that steam or vapour shall be discharged into the open air at a height of not less than 7.6 meters from the ground or the working platform, and at a point where it cannot be blown back again into the workroom.

(i) grinding or crushing of caustic;

(ii) packing of ground caustic;

(iii) grinding, sieving, evaporating or packing in a chrome process; and

(iv) crushing, grinding or mixing of material or cartridge filling in a nitro or amino process; an efficient exhaust draught shall be provided.

(a) evaporation of brine in open pans;

(b) staving of salt;

(c) work at a furnace where the treatment of zinc ores is carried on; and

(d) the cleansing of workrooms where the process mentioned in (c) is carried on.

(a) Carbon bi sulphide, (b) chloride of sulphur, (c) benzene, (d) carbon tetrachloride, (e) trichloroethylene, (f) any carbon chlorine compound, and (g) any mixture containing any of such materials.

Appendix A

(a) the manufacture or recovery of any of the following is carried on :

(i) Carbonates, chromate's, chlorates, oxides or hydroxides of potassium, sodium, iron, aluminium, cobalt, nickel, arsenic antimony, zinc or magnesium.

(ii) Ammonia and the hydroxide and salts of ammonium.

(iii) Sulphurous, sulphuric, nitric, hydrochloric, hydrofluoric, hydriodic, hydro-sulphuric, boric, phosphoric, oxalic, arsenious, arsenic, lactic, acetic, tartaric or citric acids and their metallic or organic salts, and

(iv) Cyanogen compounds;

(b) a wet process is carried on-

(i) for the extraction of metal from ore or from any by-product or residual material; or

(ii) in which electrical energy is used in any process of chemical manufacture;

(c) alkali waste or the drainage therefrom is subject to any chemical process for the recovery of sulphur, or for the utilisation of any constituent of such waste or drainage;

(d) carbon bi-sulphide is made or hydrogen sulphide is evolved by the decomposition of metallic sulphides or hydrogen sulphide is used in the production of such sulphides;

(e) bleaching powder is manufactured or chlorine gas is made or is used in any process of chemical manufacture;

(f) (i) gas tar or coal tar or any compound product or residue of such tars is distilled or is used in any process of chemical manufacture;

(ii) synthetic colouring matters or their intermediaries are made;

(g) refining of crude shale oil or any process incidental thereto is carried out;

(h) nitric acid is used in the manufacture of nitro- compounds;

(i) explosives are made with the use of nitro-compounds;

(j) phosgene (carbonyl chloride) is manufactured or is used in the process of chemical manufactured; and

(k) allopathic or aromatic compounds or their derivatives or substituted derivatives are manufactured or recovered.

Appendix B

Appendix C

Appendix D

Appendix E

(a) caustic pots are used;

(b) chlorate or bleaching powder is manufactured;

(c) (i) gas tar or coal tar is distilled or is used in any process of chemical manufacture;

(ii) a nitro or amino process is carried on;

(iii) a chrome process is carried on;

(d) crude shale oil is refined or processes incidental thereto are carried on;

(e) nitric acid is used in the manufacture of nitro compounds;

(f) the evaporation of brine in open pans and the staving of salt are carried on; or

(g) the manufacture or recovery of hydrofluoric acid or any of its salts is carried on.

Schedule XIII

Manufacture of Articles from Refractory Materials

(a) handling, moving, breaking; crushing, grinding or sieving of any refractory materials, containing not less than 25 per cent total silica for the purpose of manufacture-

(i) of articles used in the construction of furnaces and flues;

(ii) of crucibles; and

(iii) of compositions or other materials used in the preparation of moulds in which metals are cast; or

(b) any process in the manufacture of refractory brick as hereinafter defined :

(i) to handling, moving, mixing or sieving of natural sand; or

(ii) to the manipulation of rotten rock in the preparation of moulds, used in metal foundries :

(a) "refractory material" means any refractory material containing not less than 25 per cent total silica;

(b) "refractory brick" means nay brick or article composed of refractory material and containing not less than 25 per cent total silica; and

(c) "efficient exhaust draught" means localised ventilation by mechanical means for removal of dust so as to prevent dust from escaping into the air of any place in which work is carried on. No draught shall be deemed to be efficient which fails to remove the dust produced at the point where such dust originates.

(a) an efficient exhaust draught and efficient dust collecting appliances; or

(b) an efficient water or steam spray:

(a) be loaded into any wagon or other receptacle for transport unless it has been placed in a suitable dust-proof container so damped as to preclude dust;

(b) be unloaded from any wagon on other receptacle for transport unless it has been so damped as to preclude dust or unless the work is done under as efficient exhaust; or

(c) be shovelled or racked or otherwise manipulated by means of hand tools in any manufacturing process unless it has been so damped as to preclude dust or unless the work is done under an efficient exhaust draught:

(a) if he is already in employment on the date of coming into force on the sub-paragraph within six months of such dates and at an interval of every three years thereafter;

(b) if he is employed after such date within one month of the date of his employment and at interval of every three years thereafter;

Schedule XIV

Handling and processing of asbestos, manufacture of any articles of asbestos and any other process of manufacture or otherwise in which asbestos is used in any form

(a) breaking, crushing, disintegrating, opening, grinding, mixing or sieving of asbestos and any other processes involving handling and manipulation of asbestos incidental thereto;

(b) all processes in the manufacture of asbestos textiles including preparatory and finishing process;

(c) making of insulation slabs or section, composed wholly or partly asbestos and process incidental thereto;

(d) making or repairing of insulating mattresses, composed wholly or partly of asbestos, and processes incidental thereto;

(e) manufacture of asbestos card board and paper;

(f) manufacture of asbestos or cement goods;

(g) application of asbestos by spray method;

(h) sawing, grinding, turning, abrading and polishing, in the dry state, or articles composed wholly or partly of asbestos;

(i) cleaning of any room, vessel, chambers, fixture or appliances for the collection of asbestos dust:

(a) 'asbestos' means any fibrous silicate mineral, and any admixture containing any such mineral, whether crude, crushed or opened;

(b) 'asbestos textiles' means yarn or cloth composed of asbestos or asbestos mixed with any other material;

(c) 'preparing' means crushing, disintegrating and any other process in or incidental to the opening of asbestos;

(d) 'approved' means approved fro the time being on writing by the Chief Inspector;

(e) 'breathing apparatus' means a helmet of face piece with necessary connection by means of which a person using it breathes air free from dust, or any other approved apparatus.

(a) manufacturing and conveying machinery, namely :

(i) preparing, grinding or dry mixing machines;

(ii) carding, card waste-end, ring spinning machines and looms;

(iii) machines or other part fed with asbestos; and

(iv) machines used for the sawing, grinding, turning, abrading or polishing in the dry state, of articles composed wholly or partly of asbestos;

(b) cleaning and grinding of the cylinders or other part of a carding machine;

(c) chambers, hoppers or other structures into which loose asbestos is delivered or passes;

(d) work benches for asbestos waste sorting or for other manipulation of asbestos by hand; .

(e) work places at which the filling or emptying of sacks, skips, or other portable containers, weighing or other process incidental thereto which is effected by hand, is carried on;

(f) sack-cleaning machines:

(b) In every room in which the making or repairing of insulating mattresses is carried on-

(i) adequate exhaust and inlet ventilation in accordance with arrangements to be approved in each case shall be provided and maintained;

(ii) no person other than those engaged in filling, beating or levelling shall be present whilst such processes are being carried on and work shall not be resumed in the room after filling, beating or levelling, for at least ten minutes;

(iii) the floors and benches shall be kept damped so as to prevent dust arising therefrom effectively; and

(iv) the covers shall be effectively damped immediately after being cut out and in the case of fibre filled mattresses, shall be kept damp whilst filling, beating or levelling is being carried on.

(b) Chambers or apparatus for dust settling and filtering shall not be allowed in any work-room.

(c) Arrangement shall be made to prevent asbestos dust discharged from exhaust apparatus being drawn into the air of any work-room.

(b) After six months from the date on which this Schedule comes into force such cleaning as aforesaid shall not be done by means of hand strickle's or other hand tools :

(a) the floors, work benches and plant shall be kept in a clean state and free from asbestos debris and suitable arrangements shall be made for the storage of asbestos not immediately required for use;

(b) the floors shall be kept free from any material, plant or other articles not immediately required for the work carried on in the room which would obstruct the proper cleaning of the floor.

(a) in chambers containing loose asbestos;

(b) in cleaning dust, settling or filtering chambers or apparatus;

(c) in cleaning the cylinders, including the deffer cylinders, or other part of the carding machine by means of hand- strikes; and

(d) in filling, beating or levelling in the manufacture or repair of insulating mattresses.

Schedule XV

Handling or Manipulating of Corrosive Substances

(a) "corrosive operation" means an operation of manufacturing, storing, handling, processing, packing, or using any corrosive substance in a factory; and

(b) "corrosive substance" includes sulphuric acid, nitric acid, hydrochloric acid, carbolic acid, phosphoric acid, liquid chlorine, liquid bromine, bromine, ammonia, sodium hydroxide and potassium hydroxide and a mixture thereof, and any other substances which the State Government by notification in the official Gazette specify to be a corrosive substance.

Cautionary Notice

Danger

Schedule XVI

Processing of Cashewnut

(a) suitable rubber or washable leather gloves;

(b) suitable type of impervious aprons with sleeves to cover body down to knees and shoulders; and

(c) suitable type of footwear to afford protection to feet and legs against cashewnut oil;

(d) a protective ointment containing 10 per cent of shelzac, 55 per cent of alcohol, 10 per cent of sodium perorate, 5 per cent carbitol and 20 per cent talc; or

(e) sufficient quantity of kaolin and coconut oil; and if) any other material or equipment which the Chief Inspector of Factories may deem to be necessary for the protection of the workers.

Schedule XVII

Compression of Oxygen and Hydrogen Produced by Electrolysis of Water

(i) in the electrolyses room;

(ii) at the gas holder in-let; and

(iii) at the suction end of the compressor.

Schedule XVIII

Process of Extracting Oils and Fats from Vegetable and Animal Sources in Solvent Extraction Plants

(a) "solvent extraction plant" means a plant in which the process of extracting oils and fats from vegetable and animal sources by use of solvents is carried on;

(b) "solvent" means an inflammable liquid such as pentane, hexane and heptane is used for recovery of vegetable oils;

(c) "flame-proof enclosure" as applied to electrical machinery or apparatus means an enclosure that will withstand, when covers or other access doors are properly secured as internal explosion of the flammable gas or vapour which may enter or which may originate inside the enclosure without suffering damage and without communicating internal inflammation or explosion to the external flammable gas or vapour;

(d) "competent person" for the purpose of this Schedule shall be at least a member of the Institution of Engineers (India) or an Associate Member of the said Institution with 10 years' experience in a responsible position as may be approved by the Chief Inspector :

Schedule XIX

Manufacture or Manipulation of Manganese and its Compounds

(a) "manganese process" means processing, manufacture or manipulation of manganese or any compound of manganese or any ore or any mixture containing manganese;

(b) "first employment" means first employment in any manganese process and includes, also re-employment in any manganese process following any cessation of employment for a continuous period exceeding 3 calendar months;

(c) "manipulation" means mixing, blending, filling, emptying, grinding, sieving, drying, packing, sweeping, or otherwise handling of manganese,or a compound of manganese, or any ore or any mixture containing manganese; and

(d) "efficient exhaust ventilation" means localised ventilation effected by mechanical means for the removal of dust or fume or mist as its source of origin so as to prevent it from escaping into the atmosphere of any place where any work is carried on. No draught shall be deemed to be efficient which fails to remove the dust or fume or mist at the point where it is generated and fails to prevent it from escaping into and spreading into the atmosphere of a work place.

(a) a wash place undercover, with either-

(i) a trough with a smooth impervious surface fitted with a waste pipe without plug, and of sufficient length to allow at least 60 centimetres for every ten such persons employed at any one time, and having a constant supply of water from taps or jet above the trough at intervals of not more than 60 centimetres; or

(ii) at least one wash basin for every five such persons employed at any one time, fitted with a waste pipe and plug and having a constant supply of water; and

(b) sufficient supply of soap or other suitable cleaning material and nail brushed and clean towels.

(b) The Certifying Surgeon may require such person to be produced before him for fresh medical examination after such period as he may specify in writing on the revoked certificate and in the health register.

Appendix

Cautionary Notice

Manganese and Manganese Compounds

Schedule XX

Manufacture or Manipulation of Dangerous Pesticides

(a) "dangerous pesticides" means any product proposed or used for controlling, destroying or repelling any post or for preventing growth or mitigating effects of such growth including any of its formulations which is considered toxic under and is covered by the Insecticides Act, 1968 and the rules made thereunder and any product, as may be notified from time to time by the State Government;

(b) "manipulation" includes mixing, blending, formulating, filling, emptying, packing or otherwise handling;

(c) "efficient exhaust draught" means localised mechanical ventilation fro removal of smoke, gas, vapour, dust, fume, or mist so as to prevent them from escaping into the air of any work room in which work is carried on. No exhaust draught shall be considered efficient if it fails to remove smoke generated at the point where such gas, fume, dust, vapour or mist originates from the process;

(d) "first employment" shall mean first employment in any manufacturing process to which this Schedule applies and shall also include re-employment in the said manufacturing process following any cessation of employment for a continuous period exceeding three calendar months; and

(e) "suspension" means suspension from employment in any process wherein a dangerous pesticide is manipulated, by written certificate in health register in Form 25 signed by the Certifying Surgeon who shall be competent to suspend all persons employed in such process.

(b) Gloves, boots, aprons shall be made from synthetic rubber where a pesticide contains oils.

(a) emptying a container holding a dangerous pesticide;

(b) blending a dangerous pesticide;

(c) preparing a liquid or powder formulation containing a dangerous pesticide; and

(d) changing or filling a dangerous pesticide into a container, tank hopper or machine or small sized containers.

(a) a cloakroom for clothing put off during working hours with adequate arrangements for drying clothing, if wet; and

(b) separate and suitable arrangement for the storage of protective clothing provided under paragraph 7.

(a) sufficient tables and benches with back rest, and

(b) adequate means for warming food.

Cautionary Notice

Insecticides and Pesticides

Schedule XXI

Manufacture, Handling and Usage of Benzene and Substances Containing Benzene

(a) "Substances containing benzene" means substances wherein benzene content exceeds one per cent by volume;

(b) "Substitute" means a chemical which is harmless or less harmful than benzene and can be used in place of benzene;

(c) "Enclosed system" means a system which will not allow escape of benzene vapours to the working atmosphere; and

(d) "Efficient exhaust draught" means localised ventilation effected by mechanical means for removal of gases, vapours and dusts or fumes so as to prevent them for escaping into the air of any workroom. No draught shall be deemed to be efficient if it fails to remove smoke generated at the point where such gases, vapours, fumes or dusts originate.

(a) Production of benzene;

(b) Process where benzene is used for chemical synthesis; and

(c) Motor spirits (used as fuel).

(a) washing facilities under cover, of the standard of at least one tap for every 10 persons having constant supply of water with soap and a clean towel provided individually to each worker if so ordered by the Inspector;

(b) a cloakroom with lockers for each worker, having two compartments-one for street-clothing and one for work-clothing; and

(c) a messroom furnished with tables and benches with means for warming food; provided that where a canteen or other proper arrangement exist for the workers to take their meals, the requirement of messroom shall be dispensed with.

(a) a thorough pre-employment medical-examination including a blood test for fitness for employment by a Certifying Surgeon; and

(b) periodical medical examination including blood test and other biological test at intervals of every 6 months by the factory medical officer with the assistance of a laboratory.

(b) On receipt of the information from the factory medical officer, the manager of the factory shall send the workers so found exposed to the Certifying Surgeon who shall, after satisfying himself with the findings of the factory medical officer and conducting necessary examinations, issue order of temporary shifting of the workers or suspension of the workers in the process.

Appendix

Cautionary Notice

Benzene and Substances containing Benzene

(a) Benzene and substances containing benzene are harmful;

(b) Prolonged or repeated breathing of benzene vapour may result in acute or chronic poisoning;

(c) Benzene can also be absorbed through skin which may cause skin and other disease.

(a) Avoid breathing of benzene vapours;

(b) Avoid prolonged or repeated contact of benzene with the skin;

(c) Remove benzene soaked or wet clothing promptly;

(d) If at any time you are exposed to high concentration of benzene vapours and exhibit signs and symptoms such as dizziness, difficulty in breathing, excessive excitation and losing of consciousness, immediately inform your factory manager;

(e) keep all the containers of benzene closed;

(f) Handle, use and process benzene and substances containing benzene carefully in order to prevent their spillage on floor;

(g) Maintain good house keeping.

(a) Use respiratory protective equipment in places where benzene vapours are present in high concentration;

(b) In emergency, use self generating oxygen mask or oxygen or air cylinder masks;

(c) Wear hand gloves, aprons, goggles and gum boots to avoid contact of benzene with your skin and body parts.

(a) Remove the clothing immediately if it is witted with benzene;

(b) If liquid benzene enters eyes, flash thoroughly for at least 15 minutes with clean running water and immediately secure medical attention;

(c) In case of unusual exposure to benzene vapour, call a physician immediately. Until he arrives, do the following-

(i) If the exposed person is conscious-

(a) move him to fresh air in open;

(b) lay down without a pillow and keep him quiet and warm;

(ii) If the exposed person is unconscious-

(a) lay him down preferably on the left side with the head low;

(b) remove any false teeth, chewing gum, tobacco or other foreign objects which may be in his mouth;

(c) provide him artificial respiration in case difficulty is being experienced in breathing;

(d) in case of shallow breathing or cyanosis (blueness of skin, lips, ears, finger-nail, beds); he should be provided with medical oxygen or oxygen carbon dioxide mixture. If needed, he should be given artificial respiration. Oxygen should be administered by a trained person only.

Schedule XXII

Manufacturing Process or Operations in Carbon Disulphide Plants

(a) in the off-take pipe before and after the sulphur separator; and

(b) in primary and secondary condensers.

(a) before being placed in service after installation;

(b) before being placed in service after reconstruction or repairs; and

(c) periodically every time the furnace is opened for cleaning or de-ashing or for replacing electrodes.

(a) the brick lining shall be checked for continuity and any part found defective removed;

(b) after removal of any part of the lining referred to in (a) the condition of the shell shall be closely inspected; and (c) any plates forming shell found corroded to the extent that safety of the furnace is endangered shall be replaced.

(a) manometer reading at the points specified in sub- paragraph 7 (2);

(b) gas temperature indicated by pyrometer's and all other vital points near the sulphur separator and primary and secondary condensers;

(c) water temperature and flow of water through the siphon in the electrodes; and

(d) primary and secondary voltages and current and energy consumed.

(a) when operating valves or cocks controlling fluids etc.;

(b) drawing off of molten sulphur pot; and

(c) handling charcoal or sulphur.

Schedule XXIII

Manufacture or Manipulation of Carcinogenic Dye Intermediates

(a) "controlled substances" means chemical substances mentioned in paragraph 4 of this Schedule;

(b) "first employment" means first employment in the said processes and also re-employment in such processes following any cessation of employment for a continuous period exceeding three calendar months;

(c) "efficient exhaust draught" means localised ventilation effected by mechanical means for the removal of gas, vapour, dust or fume so as to prevent them from escaping into the air of any place in which work is carried on. No draught, shall be deemed to be efficient which fails to remove smoke generated at the point where such gas, vapour, fume or dust originates; and

(d) "prohibited substances" means chemical substances mentioned in paragraph 3 of this Schedule.

(a) beta-naphthyl amine and its salt;

(b) benzidine and its salts;

(c) 4-amino diphenyl and its salts;

(d) 4 nitro diphenyl and its salts; and

(e) substance containing of these compounds.

(a) alpha-napthylamine or alpha-napthylamine containing not more than one per cent of beta-naplhylamine either as by-product of chemical reaction or otherwise, and its salts;

(b) ortho-tolidine and its salts;

(c) dianisidine and its salts;

(d) dichlorobenzidine and its salts;

(e) auramine; and

(f) magneta.

(a) long trousers and shirts or overalls with full sleeves and head coverings. The shirts or overalls shall cover the neck completely; and

(b) rubber gum-boots.

(a) rubber hand gloves;

(b) rubber aprons; and

(c) airline respirators or other suitable respiratory protective equipment.

(a) a wash place under cover having constant supply of water and provided with clean towels, soap and nail brushes and with at least one stand pipe for every five such workers;

(b) fifty per cent of the stand pipes provided under Clause (a) shall be located in bathrooms where both hot and cold water shall be made available during the working hours of the factory and for one hour thereafter;

(c) the washing and bathing facilities shall be in close proximity of the area housing and the said processes;

(d) a clean towel shall be provided individually to each worker; and

(e) in addition to taps mentioned under Clause (a), one stand pipe in which warm water is made available, shall be provided on each floor.

Appendix

Cautionary Placard/Notice

Carcinogenic Dye Intermediates

(a) the District Magistrate or Sub-Divisional Officer;

(b) the Officer-in-charge of the nearest police station; and

(c) the relatives of the injured or deceased person.

Schedule

1. Bursting of a plant used for containing or supplying steam under pressure greater than atmospheric pressure.

2. Collapse or failure of a crane, derrick, winch, hoist or other appliances used in raising or lowering persons or goods, or any part thereof, or the overturning of a crane.

3. Explosion, fire, bursting out, leakage or escape of any molten metal, or hot liquor or gas causing bodily injury to any person or damage to any room or place in which persons are employed, or fire in rooms of cotton pressing factories when a cotton opener is in use.

4. Explosion of a receiver or container used for the storage at a pressure greater than atmospheric pressure of any gas or gases (including air) or any liquid or solid resulting from the compression of gas.

5. Collapse or subsidence of any floor, gallery, roof, bridge, tunnel, chimney, wall, building or any other structure.

Chapter X

Supplemental

(a) annual return in Form 34, in duplicate, on or before the 31st January of each year; and

(b) half-yearly return in Form 35, in duplicate, on or before the 15th July of each year.

(b) Notwithstanding such repeal any decision given, order issued or action taken or whatsoever done under the Rules repealed shall be valid and shall be deemed always to have been given, issued, taken or done under the corresponding provisions of these Rules.

Form No. 1

[Prescribed under Rule 4(1-A)]

Application for permission to construct, extend or take into use any building as a factory

(a) Province............

(b) District............

(c) Town or village...........

(d) Nearest Police Station.........

(e) Nearest Railway Station or Steamer ghat................

Signature of applicant

Date.....................

Note. - This application shall be accompanied by the following documents :

(a) a flow chart of the manufacturing process supplemented by a brief description of the process in its various stages;

(b) plans, in duplicate, drawn to scale, showing-

(i) the site of the factory and immediate surrounding including adjacent buildings and other structures, roads, drains, etc.; and

(ii) the plant, elevation and necessary cross-section of the various buildings, indicating all relevant details relating to natural lighting, ventilation and means of escape in case of fire. The plans shall also clearly indicate the position of plant and machinery, aisles and passageways; and

(c) such other particulars as the Chief Inspector of Factories my require.

Form No. 2

[Prescribed under Rules 5, 8(2) and (14)]

Application for registration and grant or renewal of licence for the year.......... and notice of occupation specified in Sections 6 and 7

(To be submitted in triplicate)

(b) Factory licence No., if already registered before......

(b) Full address to which communication relating to the factory should be sent...........

(a) carried on in the factory during the last 12 months (in the case of the factories already in existence)........

(b) to be carried on in the factory during the next 12 months (in the case of all the factories)..............

(b) Maximum number of workers employed on any one day during the last 12 months (in the case of factories already in existence).............

(c) Number of workers to be ordinarily employed in the factory................

(b) Maximum amount of power (K.W.) proposed to be used.............

(a) the proprietor of the factory in case of private firm or proprietary concern..........

(b) the directors in case of a public limited liability Company or Firm.........

(c) (i) the managing agent in case a managing agent is employed.......

(ii) the directors of the above managing agent........

(d) shareholders in case of a private company where no managing agent is employed or.............

(e) the Chief Administrative Head in case of a Government or local fund factory.............

(a) reference No. and date of approval of the plans for site whether for old or new building and for construction or extension of a factory by the State Government/Chief Inspector ..............

(b) reference No. and date of approval of the arrangements, if any, made for the disposal of trade waste and effluents and the name of the authority granting such approval.......

(b) in case of payment in treasury-

(i) name of Treasury;

(ii) date of payment; and

(iii) challan No. (challan to be enclosed).

(c) In case of transmission by crossed cheque-

(i) name of nationalised bank;

(ii) crossed cheque number; and

(iii) date of cheque (crossed cheque drawn in favour of the Chief Inspector of Factories to be enclosed).

(d) In case of transmission by cross postal order-

(i) name of post office;

(ii) crossed postal order number; and

(iii) date of postal order (crossed postal order drawn in favour of the Chief Inspector of Factories to be enclosed).

Notes. - 1. This form should be completed in ink in block letter or typed.

2. If power is not used at the time of filling up this form, but is introduced later, the fact should be communicated to the Chief Inspector of Factories immediately.

3. If any of the persons named against Item 8 is minor, the fact should be clearly stated.

4. In the case of a factory where under the provision to sub-sections (1) and (2) of Section 100, a person has been nominated as the occupier, information required in Item 8 should be supplied only in respect of that person.

5. In the case of a Factory where a managing agent or agents have been appointed as occupier under the Indian Companies Act, 1956 (I of 1956) information required in Item 8 should be supplied only in respect of that person or persons.

Form No. 3

[Prescribed under Rule 6(1)]

Licence to work a Factory

Signature of Chief Inspector of Factories

Description of the licensed premises

Renewals

Form No. 4

[Prescribed under Rule 15]

Notice of change of Manager

(b) Current licence number of factory.......

(b) Residential address.......

(c) Telephone number..........

Signature of new Manager

Signature of occupier

Form No. 5

[Prescribed under Rule 18(2)]

Certificate of Fitness

Note. - In Case of physical disability the exact details of the cause of physical disability should be clearly stated.

Form No. 6

Health Register

(a) Shri............	From.......	To.........
(b) Shri............	From.......	To.........
(c) Shri............	From.......	To.........
(d) Shri............	From.......	To.........

Notes. - (1) Detailed summary of reasons for transfer or discharge should be stated in Column 8.

(2) The result of medical examination should be expressed as fit/unfit/suspended in Column 11.

Form No. 7

[Prescribed under Rules 19, 52 and 84 (8) (b)]

Record of lime washing, painting, etc.

Signature of Manager

Date.................

Form No. 8

[Prescribed under Rule 27]

Humidity Register

Readings of Hygrometer

Signature and designation of the
person taking the readings

Form No. 9

[Prescribed under Rule 59]

Register of workers employed for work on or near machinery in motion

Signature of Occupier

Form No. 10

[Prescribed under Rule 1 (1)]

Report of examination of hoists and lifts

(b) Date of construction or reconstruction (if ascertainable)............

(a) Enclosure or lift way.......

(b) Landing gates and cage gates...........

(c) Interlocks and the landing gates and cage gates..........

(d) Other gate fastenings......

(e) Cage and platform and fittings, guides, buffers, interior of the hoist way or lift way........

(f) Overrunning devices................

(g) Suspension ropes or chain and their attachments........

(h) Safety are, i.e., arrangements for preventing fall of platform or cage brakes.......

(i) Brakes........

(j) Worm or spur gearing...........

(k) Other electrical equipment.........

(l) Other parts.......

Signature

Qualification

Address

Form No. 11

[Prescribed under Rule 63 (9) (b)]

Report of examination or test of pressure vessel or plant

(a) Date of construction.......

(b) Thickness of walls .........

(c) Date on which the pressure vessel or plant was first taken into use.........

(d) Maximum permissible working pressure recommended by the manufacturer...............

(e) Design pressure, if Known..........

(f) Brief history of pressure vessel or plant, indicating whether the examiner has seen the last previous report................

(b) Have the pressure settings been checked and corrected ?..........

(b) Period within which the repairs should be executed..........

(c) any other condition which the person making the examination, thinks it necessary for securing safe working.............

(a) before the expiration of the period specified in item 14..........

(b) after the expiration of such period if the required repairs have not been completed....

(c) after the completion of the required repairs......

Form No. 12

[Prescribed under Rule 64 (8) (b)]

Register of examination of gasholders

Form No. 13

[Prescribed under Rule 64 (8) (c)]

Report of examination of water-sealed gasholder

(b) Maximum capacity in cubic meters..........

(c) Pressure thrown by holder when full of gas..........

(a) crown...........

(b) side sheeting, including grips and cups........

(c) guiding mechanism (seller carriage, rollers, pins, guide rails or ropes)..........

(d) tank.............and

(e) other structure, if any (columns, framing and being)..........

(a) External

(b) Internal ............

(b) Repairs, if any, required and period within which they should be executed........

(c) Any other condition which the persons making the examination thinks it necessary for securing safe working..........

Signature.........

Qualification.....

Address.........

Date.......

Form No. 14

[Prescribed under Rule 98 (4) (a)]

Register of Compensatory Holidays

Form No. 15

[Prescribed under Rule 99]

Overtime muster roll for exempted worker-Month ending ........ 20 .......

Form No. 16

[Prescribed under Rule 100]

Notice of periods of work for adult workers

Name of factory.... place.. District...

Signature of Manager

Date...................

Form No. 17

[Prescribed under Rule 101]

Register of Adult Workers

Form No. 18

[Prescribed under Rule 106]

Notice of periods of work for child workers

Name of factory ................. Place ................. District .................

Signature of Manager

Date...................

Form No. 19

[Prescribed under Rule 107]

Register of Child Workers

Form No. 20

[Prescribed under Rule 108]

Register of Leave with Wages

Part I-Adults

Part II-Children

Note - Separate page shall be allotted to each worker.

Form No. 21

[Prescribed under Rule 109 (1)]

Leave Book

Note. - This leave book shall be made out separately for each worker on thick bound sheets.

Form No. 22

[Prescribed under Rule 114]

Nomination for payment of pay due for period of holidays in the event of death of worker

Signature or left hand
thumb-impression of worker

Date.......

Form No. 23

[Prescribed under paragraph 8 (1) of Schedule II to Rule 116]

Certificate of fitness

Signature of Certifying Surgeon

Date...............................

Form No. 24

[Prescribed under paragraph 9(2) of Schedule II to Rule 116]

Health Register

Form No. 25

[Prescribed under paragraph 7 (2) of Schedule V of Rule 116]

Report of examination and test of dust extrication or suppression system

(a) Serial No. of hood

(b) Contaminant captured

Design value                        Actual value

(c) Capture velocities (at points to be specified)

(d) Volume exhausted at hood

(e) Hood static pressure

(a) Joints

(b) Other points of system (to be specified)

(a) Type used

(b) Velocity at inlet

(c) Static pressure at inlet

(d) Velocity at outlet

(e) Static pressure at outlet

(a) Type used

(b) Volume handled

(c) Static pressure

(d) Pressure drop at outlet of fan

(a) Type

(b) Speed and power in kilowatts

Signature.........

Qualification........

Address........

Form No. 26

[Prescribed under Schedule VI to Rule 94]

Special certificate of fitness

Signature of Certifying Surgeon

Date................................

Form No. 27

[Prescribed under paragraph 11 (1) and (7) of Schedule XIV to Rule 116]

Certificate of fitness for dangerous operations

Note. - 1. The counterfoil should be retained by the Certifying Surgeon and maintained in a bound book or in a file.

2. The paragraph which does not apply may be cancelled.

Form No. 28

[Prescribed under paragraph 21 (3) of Schedule XXXI to Rule 116]

Certificate of fitness

Signature or left hand thumb-
impression of person examined

Signature of Certifying Surgeon

Form No. 29

[Prescribed under paragraph 21 (4) of Schedule II to Rule 116]

Health Register

Form No. 30

Report of accident or dangerous occurrence resulting in death or bodily injury

E.S.I.C. Insurance No. of the injured person

(b) Age (at the last birth day)....

(c) Occupation of the injured person.....

(b) Whether wages in full or part are payable to him for the day of the accident or dangerous occurrence..............

(b) If caused by machinery-

(i) give the name of machine and the part of causing the accident or dangerous occurrence...........

(ii) State whether it was moved by mechanical power at the time of accident or dangerous occurrence...............

(c) State exactly what the injured person was doing at the time of accident of dangerous occurrence..........

(d) In your opinion, was the injured person at the time of accident or dangerous occurrence-

(i) acting in contravention of provisions of any law applicable to him; or

(ii) acting in contravention of any orders given by or on behalf of his employer; or

(iii) acting without instructions from his employer;

(e) In case reply to (d)(i), (ii) or (iii) is in the affirmative, state whether the act was done for the purpose of and in connection with the employer's trade or business............

(a) the injured person was travelling a passenger to or from his place of work;

(b) the injured person was travelling with the express or implied permission of his employer;

(c) the transport being operated by or on behalf of the employer or some other person by whom it is provided in pursuance of arrangements made with the employer; and

(d) the vehicle is being/not being operated in the ordinary course of public transport service.

(a) its nature; and

(b) whether the injured person at the time of accident or dangerous occurrence was employed for the purpose of his employer's trade or business in or about the premises at which the accident or dangerous occurrence took place.

(b) Location of injury (e.g., right leg, left hand, left eye etc.).

(b) Date and hour of return to work......

(b) Name of dispensary/ panel doctor elected by the injured person............

(b) If so, date of death.....

Signature of Manager/ Employer

Name, designation and address of Manager/ Employer

(This space is to be completed by the Inspector of Factories)

Form 31

[Prescribed under Rule 117 (3)]

Report of dangerous occurrence which does not result in death or bodily injury

Signature of manager

Name, designation and address
of Manager

Date of despatch of report

(To be completed by the Inspector of Factories)

Date of receipt

Causation.

Form No. 32

[Prescribed under Rule 118]

Notice of poisoning or disease

[See Instruction on reverse]

(b) Address of patient..........

(c) Address of patient.....

Signature of Manager..

To be filled in by

the Chief Inspector

Number of case....

Remarks......

* Notice of poisoning or disease.

Schedule

List of notifiable diseases

(a) radium or other radio-active substances; and

(b) X-rays.

Extract from the Meghalaya Factories Rules, 1980 (Rule 118)

Form No. 33

[Prescribed under Rule 120]

Abstract of the Factories Act, 1948 and the Meghalaya Factories Rules, 1980

(i) whereon ten or more workers at work in, or were working on any day of the preceding twelve months, and in any part of which a manufacturing process is being carried on with the aid of power, or is ordinarily so carried on, or

(ii) Whereon twenty or more workers are working, or were working on any day of the preceding twelve months, and in any par of which a manufacturing process is being carried on without the aid of power, or is ordinarily so carried on,

(i) making, altering, repairing, ornamenting, finishing, packing, oiling, washing, cleaning breaking up, demolishing, or otherwise treating or adopting any article or substances with a view to its use, sale, transport, delivery or disposal; or

(ii) pumping oil, water or sewage, or any other substance; or

(iii) generating, transforming or transmitting power; or

(iv) composing types of printing, printing by letter press, lithography, photogravure or other similar process or book-binding; or

(v) constructing, reconstructing, repairing, refitting, furnishing or breaking up ships or vessels; or

(vi) preserving or storing any article in cold storage.

Working Hours, Holidays, Intervals for Rest Etc.

(i) the total number of hours of work on any day shall not exceed ten;

(ii) the spread over inclusive of intervals for rest shall not exceed 12 hours in any one day.

(iii) the total number of hours of work in a week, including overtime, shall not exceed sixty;

(iv) the total number of hours of overtime work shall not exceed 50 for any one quarter.

(a) he has, or will have, a holidays for a whole day on one of the three days immediately before or after the said day, and

(b) the manager of the factory has, before the said day or the substituted day under Cl. (a) whichever is earlier,-

(i) delivered a notice at the office of the Inspector of his intention to require the worker to work on the said day and of the day which is to be substituted, and

(ii) displayed a notice to that effect in the factory :

Leave with Wages

(i) if an adult, one day for every twenty days of work performed by him during the previous calendar year :

(ii) if a child, one day for every 15 days of work performed by him during the previous calendar year.

(a) any days of lay off by agreement or contract or as permissible under the standing orders;

(b) in the case of female worker, maternity leave for any number of days not exceeding twelve weeks; and

(c) the leave earned in the year prior to that in which the leave is enjoyed;

(i) whether the worker is discharged or dismissed or quit employment, before the expiry of the second working day from the day of such discharge, dismissal of quitting; and

(ii) Where the worker is superannuated or dies which is in service, before the expiry of two months from the date of such superannuation or death.

Health

Safety

Schedule

Welfare

Special Provisions

Schedule

(i) shall wilfully interfere with or misuse any appliance, convenience or other thin provided in a factory for the purpose of securing the heath, safety or welfare of workers therein;

(ii) shall wilfully without any reasonable cause do anything likely to endanger himself or others, and

(iii) shall wilfully neglect to make use of any appliance or other thing provided in the factory for the purpose of securing the health or safety of the workers therein.

Form No. 34

[Prescribed under Rule 121 (a)]

Annual Return

For the year ending 31st December, 19..........

Number of workers and particulars of employment

(a) Adults-

(i) Men

(ii) Women

(b) Adolescents-

(i) Male

(ii) Female

(c) Children-

(i) Male

(ii) Female

(a) Men

(c) Women

(c) Children

(b) If so, state average daily number of worker employed in such, dangerous operation i.e.,-

(i) manufacture of aerated water and processes incidental thereto (Schedule I);

(ii) electrolytic plating or oxidation of mental articles by use of an electrolyte containing chromic acid or other chromium compound (Schedule II);

(iii) manufacture and repair of electric accumulators (Schedule III);

(iv) glass manufacture (Schedule IV);

(v) grinding or glazing of metals (Schedule V);

(vi) manufacture and treatment of lead and certain compounds of lead (Schedule VI);

(vii) generating petrol gas from petrol (Schedule VII);

(viii) cleaning or smoothing, roughening, etc., of articles by a jet of sand, metal shot or grit, or other abrasive propelled by a blast of compressed air or steam (Schedule VIII);

(ix) liming and tanning of raw hides and skins and processes incidental thereto (Schedule IX);

(x) certain lead processes carried on in printing presses and type foundries (Schedule X);

(xi) manufacture of pottery (Schedule XI);

(xii) all manufactures and processes incidental thereto carried on in chemical works (Schedule XII);

(xiii) manufacture of articles from refractory material (Schedule XIII);

(xiv) handling and processing of asbestos, manufacturing of any article or asbestos and any other process of manufacture or otherwise in which asbestos is used in any form (Schedule XIV);

(xv) handling or manipulation of corrosive substances (Schedule XV);

(xvi) processing of cashewnut (Schedule XVI);

(xvii) compression of oxygen's and hydrogen produce by the electrolysis of water (Schedule XVII);

(xviii) processes of extracting oils and fats from vegetables and animal sources in solvent extraction plants (Schedule XVIII);

(xix) manufacture or manipulation of manganese and its compounds (Schedule XIX);

(xx) manufacture or manipulation of dangerous pesticides (Schedule XX);

(xxi) manufacture, handling and usage of benzene and substances containing benzene (Schedule XXI);

(xxii) manufacturing process or operations in carbon disulphide plants (Schedule XXII); and

(xxiii) manufacture or manipulation of carcinogenic dye intermediate (Schedule XXXIII).

(a) Men

(b) Women

(c) Children

(a) Men

(b) Women

(c) Children

(a) Men

(b) Women

(c) Children

(b) Number of such workers as were paid wages in lieu of leave.........

Canteen

(a) cooked food and refreshments....

(b) cooked food only......

(c) refreshments and tea only....