Bare Acts Live

The Punjab Factory Rules, 1952

Published vide Punjab Government Notification No. 3686-LP-52/2600, dated 29th May, 1952.

Last Updated 5th December, 2020 [pu234]

Chapter 1

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) "Degree of temperature" means degrees on the Fahrenheit scale.

[(ee) "first employment" means first employment in any manufacturing process to which the relevant Schedule applies and shall also include re-employment in the manufacturing process following any cessation of employment for a continuous period exceeding three calendar months.]

(f) "Fume' includes gas or vapour.

(g) "Form" means form appended to these rules.

(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 constructions and maintenance.

(j) [***]

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

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

(m) "Family" means the wife, son, daughter, father, mother, brother and sister of the owner of any place wherein a manufacturing process is carried on who lives with or is dependent on such owner.

[(n) recognised university or institution means -]

(i) an university incorporated by law in any of the States of India; or

(ii) in the case of a degree or diploma obtained as a result of examination held before the 15th August, 1947, the Punjab, Sind or Dacca University, or

(iii) any other university or institution which is declared by the Government to be recognised university or institution for the purposes of these rules.]

(a) has violated any condition stipulated in the certificate of competency; or

(b) has carried out a test, examination and inspection or has acted in a manner inconsistent with the intent or the purpose of the Act or the rules made thereunder; or has omitted to act as required under the Act or the rules made thereunder; or

(c) for any other reason to be recorded in writing; may revoke the certificate of competency after giving an opportunity to the competent person for being heard.

Schedule

[Rule 2A(1) and (2)]

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

(ii) There shall be provided at all times for each person employed in any room of a factory where mechanical or electrical power is used, at least 36 square feet (3.35 square metres) of floor space exclusive of that occupied by machinery and a breathing space of at least 500 cubic feet (14 cubic metre).

(iii) Particulars of each workroom of the [factory (except the factory declared and defined as such under section 85 of the Act) in which persons] are regularly employed shall be entered in Form 1-A, which shall be shown to the Inspector when required.

Schedule

Fees for the grant of licence for a factory for one year.

Chapter II

The Inspecting Staff

(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 prescribed 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 a duly qualified medical practitioner, to carry out such medical examinations as may be necessary for the purposes of his duties under the Act;

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

(b) On the request of an Inspector, Certifying Surgeon or medical practitioner authorised under section 10(2) of the Act shall examine any person produced before him and issue certificate regarding his age and fitness. No fee shall be charged for such examination or for the grant of certificate in pursuance thereof.

(c) A certifying Surgeon revoking a certificate under sub-section (4) of section 69 of the Act, shall stamp the word "Revoked" in red ink on the foil and counterfoil.

(d) If a Certifying Surgeon refuses to grant any person a certificate under the rule, no fresh application for certificate shall be made on behalf of that person until a period of three months has elapsed, unless the Certifying Surgeon when he refuses to grant the certificate, gives permission in writing, for an application to be made at an earlier date.

(e) Every practitioner authorised under sub-section (2) of section 10 of the Act to exercise provisionally the powers of a Certifying Surgeon shall grant certificates in the manner provided under this rule. Certificates issued by him shall be valid for a period of 6 months unless, countersigned by the Certifying Surgeon. The word "Provisional" shall be printed or stamped in red ink at the top of each foil and counterfoil.

(f) When a person to whom a certificate under section 69(2) has been granted loses such certificate, he may apply to the Certifying Surgeon for a copy of the certificate, and the Certifying Surgeon, after making such enquiry from his employer or if he is unemployed from his last employer and from other sources as the deems fit, may grant a duplicate thereof. The word "Duplicate" shall be clearly written in red ink across such certificate and initialled by the Certifying Surgeon. The counterfoil in the bound book of forms shall be similarly marked 'Duplicate' and initialled.

(g) For every copy of a certificate granted under clause (f) of this rule, a fee of annas four which shall be credited to Government, shall be charged. The Certifying Surgeon shall maintain a register of all fees paid for the issue of copies of certificate and shall initial each entry made therein.

(h) No duplicate of a certificate granted under section 69 of the Act shall be granted to any person otherwise than in accordance with the provisions of this rule.

(i) No child, adolescent or a young person shall be certified as fit to work in a factory unless he or she -

(i) is free from organic disease;

(ii) has a good physique;

(iii) is capable of enduring of the kind of work that has to be performed in the factory;

(iv) is mentally sound; and

(v) is protected against smallpox by vaccination.

(j) The examination of children and adolescents under the Act shall be carried out by the Certifying Surgeon free of charge in cases where such examination is required either by the Factory Inspector or by the Manager or occupier of the factory where the candidate concerned is either already employed or accepted for employment :

(a) cases of illness have occurred which 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 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 health 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

Schedule

(b) If the Inspector has reason to believe that a substantial amount of heat is added inside the environment of a work room by radiation from walls, roof or other solid surroundings, he may serve on the manager of the factory an order requiring him to provide one or more globe thermometers referred to in the first proviso to the rule 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 15; or

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

(b) in any factory, owing to special circumstances such as the situation with respect to adjacent buildings and the height of the building in relation to the floor space, requirements of ventilation openings under sub- rule (1) cannot be complied with or in the opinion of the Inspector the temperature of air in a work room is sufficiently high and is likely to exceed the limits prescribed in rule I, 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 amount 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 work room and shall be distributed evenly throughout the work room without air-pockets or undue draughts caused by high inlet velocities.

(d) In regions where in summer (15th March - 15 July) dry bulb temperature of outside air in the shade during most Part of the day exceeds 35⁰C (95⁰F) and simultaneous wet bulb temperature is 25⁰C (67⁰F) are below and in the opinion of the Inspector the manufacturing process carried on in the work room 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 the 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 washing plants.]

(a) by the use of steam during any period when the dry bulb temperature of that room exceeds 85 degrees.

(b) at any time when the wet bulb reading of the hygrometer is higher than that specified in the Schedule annexed hereto 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 every 500 or Part of 500 looms in excess of 500.

(b) Other departments. - One hygrometer for department of less than 8400 cubic metre capacity and one extra hygrometer for each 5600 cubic metre or Part thereof in excess of this.

(c) 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 for each 5600 cubic metre or Part thereof hygrometer shade readings.

(a) the wick and the muslin covering 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;

(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 two inches and in the case of pipes installed after 1st day of January, 1949, the diameter shall not exceed 2.5 centimeter.

(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 mm.) in thickness.

(d) No uncovered jet from such pipe shall project more than (11.25 cm) beyond the outer surface of any cover.

(e) The steam pressure shall be as low as practicable and shall not exceed 4.9 kg. per square centimeter.

(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.

[(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 1st May to the 30th September, in every year be cooled, so that the temperature of drinking water is below 80 degree F :

(b) the cooled drinking water shall be supplied in every canteen, lunch-room and rest-room and also at convenient 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 and 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 be clean and orderly condition.

[(f) the means of supply of cold drinking water shall either directly through taps connected to water coolers or any other system for cooling the water, or by means of vessels, receptacles or tanks fitted with taps and having dust proof covers and placed on raised stand or platform in shade, and having suitable arrangement of drainage to carry away the spilt water and the vessels, receptacles or tanks shall be kept clean and meter shall be replaced at least once every day].

(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;

(b) When no underground sewerage system exists, the design of latrines and urinals will take into account the problem of disposal either by way of sewerage pits or by sanitary receptacles contents of which can be disposed of without causing any insanitary or unhygienic condition in the locality.

(a) a galvanized iron container with a conical funnel-shapped 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 a layer of suitable thickness of lime or bleaching powder;

(c) any other type approved by the Health Officer.

CHAPTER IV

Safety

[Schedule I]

Textile machinery except machinery used in Jute Mills

(a) "calender" means a set of heavy rollers mounted on vertical side frames and arranged to pass cloth between them which may have two to ten rollers, or bowls, some of which may be heated :

(b) "card" means a machine consisting of cylinders of various sizes and includes flats, covered with card clothing and set in relation to each so that fibres in staple form may be separated into individual relationship;

(c) "card clothing" means the material with which the surfaces of the cylinder, doffer flats, etc. of a card are covered and consists of a thick foundation material made of either textile fabrics, through which many fine closely spaced, specially bent wires or mounted saw toothed wires are passed ;

(d) "comber" means a machine for combing fibres of cotton, wool, etc. the essential Parts whereof are device for feeding forward a fringe of fibres at regular intervals and an arrangement of combs or pins, which at the right time, pass through the fringe and by which tangled fibres, short fibres, and nips are removed and the long fibres are laid parallel;

(e) "combing machinery" means a general classification of machinery, including combers, siver lap machines, ribbon lap machines and gill boxes, but excluding cards;

(f) "continuous bleaching range" means a machine used for bleaching of cloth in rope or open-width form;

(g) "embossing calender" means a calender with two or more rolls, one of which is engaged for producing figure effects of various kinds on a fabric;

(h) "granett machine" means any number of types of machines for opening hard twisted waste of wool, cotton, silk, etc., essentially consisting of a locker-in-one or more cylinders each having a complement worker and stringer rolls, and a fency roll and doffer.

(i) "gill box" means a machine used in the worsted system of manufacturing yarns which functions to arrange it in a parallel order and essentially, it consists of a pair of feed rolls and a series of follower where the followers move at a faster surface speed and perform as combine action;

(j) "in-running rolls" means any pair of rolls or drums between which there is a 'nip';

(k) "inter-locking arrangement" means a device that prevents the setting in motion of a dangerous Part of a machine or the machine itself while the guard, cover or door provided to safeguard against danger is open or unlocked, and which will also hold the guard, cover or door closed and locked while the machine or the dangerous Part thereof is in motion;

(l) "Keir' means a large metal vat, usually a pressure type in which fabrics may be boiled out, bleached etc.

(m) "loom" means a machine for effecting the interlocking of two series of yarns crossing one another at right angles by which the warp yarns are wound on a warp beam and pass through headless and reads and the filling is shot across in a shuttle and settled in place by read and slay, and the fabrics is wound on a cloth beam;

(n) "mule" means a type of spinning frame having a head stock and a carriage as its two main sections, the head stock is stationary and the carriage is movable and it carries the spindles which draft and spin the roving into yarn and extends over the whole of the machine, moves slowly toward and away from the head stock during the spinning operation;

(o) "mercerizing range" means a 3-bowl mangle, a tenter frame, and a number of boxes for washing and scouring the whole set up whereof is in a straight line and all Parts operate continuously;

Note. - The combination is used to saturate the cloth with sodium hydroxide, stretch it while saturated and washing out most of the caustic before releasing tension;

(p) "nip" means the danger zone between two rolls or drums, which by virtue of their positioning and movement create a nipping hazard;

(q) "openers and pickers" means a general classification of machinery, which includes breaker pickers, intermediate pickers, finisher pickers, single process pickers, willow machines, card and picker waste cleaners, thread extractors, shredding machines, roving waste openers, shoddy pickers, bale breakers, feeders, vertical openers, lattice cleaners, horizontal cleaners, and any similar machinery equipped with either cylinders, screen section calender section, rollers or beaters used for the preparation of stock for further processing;

(r) "paddler" means a trough for a solution and two or more squeeze rolls between which cloth passes after being passed through a mordent or dye bath;

(s) "plating machine" means a machine to lay cloth into folds of regular length for convenience of subsequent process or use;

(t) "ribben lapper" means a machine or a Part of a machine used to prepare laps for feeding a cotton comb the purpose of which is to provide a uniform lap in which the fibres have been straightened as much as possible;

(u) "rotary staple cutter" means a machine consisting of one or more rotary blades used for the purpose of cutting textile fibres into staple lengths;

(v) "roller printing machine" means a machine used for printing fabrics and consisting of a large central cylinder, or pressure bowl around the lower Part of the perimeter of which is placed a series of engraved color rollers (Each having a color trough), a furnisher roller, doctor blades, etc.;

(w) "silver lapper" means a machine or a Part of a machine in which a number of parallel card silvers are drafted slightly, laid side by side in a compact sheet and wound into a cylindrical package;

(x) "starch mangle" means a mangle which is used specifically for starching cotton goods, and generally consists of two large rolls and a shallow open vat with several immersion rolls;

(y) "sanforizing machine" means a machine consisting of a large steam-heated cylinder and endless, thick woollen felt blanket which is in close contact with the cylinder for most of its perimeter and an electrically heated shoe which presses the cloth against the blanket while the latter is in a stretched condition as it curves around feed-in roll;

(z) "shearing machine" means a machine used for shearing cloth in which cutting action is provided by a number of steel blades spircally mounted on a roller which rotates in close contact with a fixed edge blade;

(aa) "singeing machine" means a machine which comprises of a heated roller plate, or an open gas flame by which the cloth or yarn is rapidly passed over the roller or the plate or through the open gas flame to remove fuzz of hairiness by burning;

(ab) "slasher" means a machine used for applying a size mixture to warp yarns which essentially consists of a stand for holding section beams a size box, one or more cylindrical dryers or an enclosed hot air dryer, and a beaming end for winding the yarn on the loom beams;

(ac) "tenter frame" means a machine for drying cloth under tension which essentially consists of a pair of endless travelling chains fitted with clips of fine pins and carried on tracks and the cloth is firmly held at the selvages by the two chains which diverge as they move forward so that the cloth is brought to the desired width;

(ad) "warper" means a machine for preparing and arranging the yarn intended for the warp of fabric, specifically a beam warper; and

(ae) "water mangle" means calender having two or more rolls used for squeezing water from fabrics before drying or for the finishing of various fabrics.

(i) beaters and other dangerous Parts shall be securely fenced by guards so as to prevent contact with them; and

(ii) guards and doors or covers of openings giving access to any dangerous Part of the machinery shall be provided with interlocking arrangement:

(b) When slashers are operated by control levers, these levers shall be connected to a horizontal bar or treadle located not more than 170 mm above the floor to control the operation from any point.

(c) Slashers operated by push button control shall have stop and start buttons located at each end of the machine, and additional buttons located on both sides of the machine at the size box and the delivery end and if calender rolls are used, additional buttons shall be provided at both sides of the machine at points near the nips, except when slashers are equipped with an enclosed dryer as in sub-clause (b).

(b) When slashers are operated by control levers, these levers shall be connected to a horizontal bar or treadle located not more than 170 cm. above the floor to control the operation from any point.

(c) Slashers operated by push button control shall have stop and start buttons located at each end of the machine and additional stop and start buttons located on both sides of the machine at intervals spaced not more than 1.83 metres on centres.

Schedule II

Cotton Ginning

Schedule III

Woodworking Machinery

(a) 'Woodworking machine' means a circular saw, band saw, planning 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 vertical direction but does not include a log saw or band resawing machine.

(d) 'Planning machine' means a machine for overhand planning or thicknessing or for both operations.

(a) Behind and in direct line with the saw there shall be a driving knife, which shall have a smooth surface, shall be strong, rigid, 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 mm.

(iii) For a saw of a diameter of less than 0.6 meter the knife extend upwards from the bench table to within 25 mm. of the top of the saw, and for a saw of a diameter of 0.6 meter or over shall extend upwards from the bench teeth of the saw shall not exceed 12 mm.

(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 driving knife to a point as low as practicable at the cutting edge of the saw.

(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 plates shall not be more than 15 cm. Apart, and shall extend from the axis of the outwards to a distance of not less than 5 cm. beyond the teeth of the saw-Metal plates, if not headed, shall be of a thickness of at least 25 cm. or if headed be of a thickness of at least 125 centimeters.

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

(b) The front of he top puller shall be covered with sheet or expanded metal or other suitable material.

(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 to 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;

(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 to 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.

[Schedule VI]

Powers Presses

(a) "approved" means approved by the Chief Inspector;

(b) "fixed fencing" means fencing provided for the tools of a power press being fenced which has no moving Part associated with or dependent upon the mechanism of a power and includes that Part of a closed tool which acts as a guard;

(c) "power press" means a machine used in metal or other industries for moulding, pressing, blanking, raising, drawing and similar other purposes;

(d) "safety device" means the fencing and any other safeguard provided for the tools of a power press.

(a) has attained the age of eighteen years;

(b) has been trained in accordance with the sub-paragraph (2); and

(c) has been appointed by the occupier of the factory to carry out those duties in respect of the class or description of power press or the class or description of safety device, as the case may be, belongs; and the name of every such person shall be entered in a register in Form 7A.

(a) Name of the occupier of the factory;

(b) Address of the factory;

(c) Identification number or mark sufficient to identify the power press or the safety device, as the case may be;

(d) Date on which the power press or the safety device was first taken into use in the factory;

(e) The date of each periodical through examination carried out as per requirements of sub-paragraph (2) above;

(f) Particulars of any defects affecting the safe working of the power press or the safety device found during such thorough examinations and steps taken to remedy such defects.

(a) the said defect is a cause of danger to workers and in consequence the power press or safety device, as the case may be ought not to be used until the said defect has been remedied; or

(b) the said defect may become a cause of danger to workers and in consequence the power press or safety device as the case may be, ought not to be used after the expiration of a specified period unless the said defect has been remedied, such defect shall, as soon as possible after the completion of the examination and test, be notified in writing by the competent person to the occupier of the factory and in the case of a defect falling within clause (b) of this sub-paragraph, such notification shall include the period within which, in the opinion of the competent person, the defect ought to be remedied.

(a) in the case of a defect falling within clause (a) of sub- paragraph (1) until the said defect has been remedied; and

(b) in the case of defect a falling within clause (b) of sub- paragraph (1) until the said defect has been remedied after the expiration of the specified period.

Schedule VII

Shears, Slitters and Guillotine Machines

(a) "Guilloting" means a machine ordinarily equipped with straight, bevel-edged blade operating vertically against a stationery resisting edge and used for cutting metallic or non-metallic substances;

(b) "Shears" or "shearing machine" means a machine ordinarily equipped with straight, bevel-edged blades operating vertically against resisting edged, or with rotary, overlapping cutting wheels, and used for shearing metals or non-metallic substances; and

(c) "Slitter" or "slitting machine" means a machine ordinarily equipped with circular disc-type knives, and used for trimming or cutting into metal or non-metallic substances or for slitting them into narrow strips; for the purpose of this Schedule, this term includes bread or other food slicers equipped with rotatory knives or cutting discs.

(a) starting devices which require the simultaneous action of both hands to start the cutting motion and of at least one hand control during the complete stoke of the knife; or

(b) an automatic guard will remove the hands of the operator from the danger zone at every descent of the blade, used in conjunction with one hand starting devices which require two distinct movements of the device to start the cutting motion, and so designed as to return positively to the non- starting position after each complete cycle of the knife.

(a) automatically adjust themselves to the thickness of the material; or

(b) be fixed or manually adjusted so that the space between the bottom of the guard and the material will not exceed 6 mm (1/4 inch) at any time.

(a) suitable guard, fastened to the machines in front of the knives and provided with slots or perforations to afford visibility of the operations; or

(b) other guards equally efficient for the protection of the fingers of the workers.

Schedule VIII

(i) level control in the expansion tank;

(ii) temperature control of thermic fluid;

(iii) differential pressure switch on the out-let line of the heater tubes; and

(iv) temperature control device for the fuel oil supply to the burner.

(a) weekly checks carried out confirming the effectiveness of the interlock;

(b) weekly checks confirming that all accessories are in good state of repairs; and

(c) information regarding flue, oil temperature, pressure, thermic fluid inlet/outlet pressure and temperature, fuel gas temperature, recorded at four hourly intervals.

Schedule

Schedule

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

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

[Schedule I]

[Schedule II]

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

(b) in the case of a circular shape, be not less than 40 centimeter 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 processes and shall be carried out by experienced operatives under the constant supervision of a competent person.

(b) The operations 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, 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 the 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 escapping gas ignited.

(c) The operation of repairing on oil tank on any ship by the electric welding process shall be subjected to the following conditions -

(i) the only oil contained in the tank shall have a flash point of not less than 150 degree F. (close test) and a certificate to this effect shall be obtained from a competent analyst;

(ii) the analyst's certificate shall be kept available 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 oil or oil leakage in inflammable quantities and (b) which is not less than one 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.

(b) All industrial processes involving serious fire hazards shall be located in buildings or work places separated from one another by walls of fire resistant construction.

(c) Equipment and plant involving serious fire or flash fire hazards shall, wherever possible, be so constructed and installed that in case of fire, they can be easily isolated.

(d) Ventilation ducts, pneumatic conveyers and similar equipment involving a serious fire risk shall be provided with flame-arresting or automatic fire extinguishing appliance, or fire resisting damps, electrically interlocked with heat sensitive or smoke detectors and the air-conditioning plant system.

(e) In all work places having serious fire or flash fire hazards, passages between machines, installations or piles of material should be at least ninety centimeters wide and for storage piles, the clearance between the ceiling and the top of the pile should not be less than two metres.

(b) Doors and windows opening shall be located in a suitable position on all external walls of the building to provide easy access to the entire area within the building for fire fighting.

(a) buildings in which explosive highly flammable substances are manufactured, used, handled or stored:

(b) storage tanks containing oils, paints or other flammable liquid;

(c) grain elevators;

(d) buildings, tall chimneys or stacks where flammable gases, fumes dust or lint are likely to be present; and

(e) sub-station buildings and out-door transformers and switch-yards.

(a) all electrical apparatus shall either be excluded from the area of risk or they shall be of such construction and so installed and maintained as to prevent the danger of their being a source of ignition;

(b) effective measures shall be adopted for prevention of accumulation of static charges to a dangerous extent;

(c) workers shall wear shoes without iron or steel nails to cause sparks by friction;

(d) smoking, lighting or carrying of matches, lighters, or smoking materials shall be prohibited.

(e) transmission belts with iron fasteners shall not be used; and

(f) all other precautions, as are reasonably practicable, shall be taken to prevent initiation of ignition from all other possible sources such as open flames, frictional sparks, overheated surfaces of machinery or plant, chemical or physico-chemical reaction and radiant heat.

(b) Flammable liquids shall be stored in closed containers and in limited quantities in well ventilated rooms of fire resisting construction which are isolated from the remainder of the building by fire walls and self closing fire doors.

(c) Large quantities of such liquids shall be stored in an isolated and adequately ventilated building of fire resisting construction or in storage tanks preferably underground and at a distance from any building as required in the Petroleum Rules, 1976.

(d) Effective steps shall be taken to prevent leakage of such liquids into basements, pumps or drains and to confine any escaping liquid within safe limits.

(b) No waste material of flammable nature shall be permitted to accumulate on the floors and shall be removed at least once in a day or shift and more often, when possible. Such materials shall be placed in suitable metal containers with covers wherever possible.

(i) "horizontal exit", means an arrangement which allows alternative egress from a floor area to another floor at or near the same level in an adjoining building or an adjoining Part of the same building with adequate separation; and

(ii) "travel distance" means the distance an occupant has to travel to reach an exit.

(b) An exit may be a doorway, corridor, passageway to an external stairway or to a verandah or to an internal stairway segregated from the rest of building by fire resisting walls which shall provide continuous and protected means of egress to the exterior of a building or to an exterior open space. An exit may also include a horizontal exit leading to an adjoining building at the same level.

(c) Lifts, escalator and revolving doors shall not be considered as exits for the purpose of this sub-rule.

(d) In every room of a factory, exits sufficient to permit safe escape of the occupants in case of fire or other emergency shall be provided which shall be free of any obstruction.

(e) The exits shall be clearly visible and suitably illuminated with suitable arrangement irrespective of the fact that whatever artificial lighting is to be adopted for this purpose, to maintain the required illumination in case of failure of the normal source of electric supply.

(f) The exits shall be marked in a language understood by the majority of the workers.

(g) Iron rung ladders or spiral staircases shall not be used as exit stair cases.

(h) Fire resisting doors or roller shutters shall be provided at appropriate places along the escape routes to prevent spread of fire and smoke, Particularly at the entrance of lifts or stairs where funnel or flue effect may be created inducing an upward spread of fire.

(i) All exits shall provide continuous means of egress to the exterior of a building or to an exterior open space leading to a street.

(j) Exits shall be so located that the travel distance to reach at least one of them on the floor shall not exceed thirty metres.

(k) In case of those factories where high hazard materials are stored or used, the travel distance to the exit shall not exceed twenty-two-and-a-half metres and there shall be at least two ways of escape from every room, however small except toilet rooms, so located that the points of access thereto, are out of, or suitably shielded from areas of high hazard.

(l) Wherever more than one exit is required for any room, space or floor exits shall be placed as remote from each other as possible and shall be arranged to provide direct access in separate direction from any point in the area served.

(m) The unit of exit width used to measure capacity of any exit shall be fifty centimetres. A clear width of twenty-five centimetres shall be counted as an additional half unit. Clear width of less than twenty-five centimeters shall not be counted for exit width.

(n) Occupants per unit width shall be fifty for stairs and seventy-five for doors.

(o) For determining the exits required, the occupant load shall be reckoned on the basis of actual number of occupants within any floor area of ten square metres per person, whichever is more.

(p) There shall not be less than two exits serving every floor area above and below the ground floor, and at least one of them shall be an internal enclosed stairway.

(q) For every building or structure used for storage only, and every section thereof considered separately, shall have access to at least one exit so arranged and located as to provide suitable means of escape for any person employed therein, and in any such room wherein ten persons may be normally present, at least two separate means of exit shall be available as remote from each other as practicable.

(r) Every storage area shall have access to at least one means of exit which can be readily opened.

(s) Every exit doorway shall open into an enclosed stairway, a horizontal exit or a corridor or passageway providing continuous and protected means of egress.

(t) No exit doorway shall be less than one hundred centimeters width. Doorways shall not be less than two hundred centimeters in height.

(u) Exit doorways shall open outwards, that is, away from the room but shall not obstruct the travel along any exit. No door when opened, shall reduce the required width of stairway of landing to less than ninety centimetres. Overhead or sliding doors shall not be installed for this purpose.

(v) An exit door shall not open immediately upon a flight of stairs. A landing at least 1.5 metre x 1.5 metre in size shall be provided in the stairway at each doorway. The level of landing shall be the same as that of the floor which it serves.

(w) The exist doorways shall be openable from the side which they serve without the use of a key.

(x) Exit corridors and passageways shall be of a width not less than the aggregate required width of exit doorways leading from there in the direction of travel to the exterior.

(y) Where stairways discharge through corridors and passageways, the height of the corridors and passageways shall not be less than 2.4 metres.

(z) A staircase shall not be arranged round a lift shaft unless the latter is totally enclosed by a material having a fire-resistance rating not lower than that of type of construction of the former.

(aa) Hollow combustible construction shall not be permitted.

(bb) The minimum width of an internal staircase shall be one hundred centimetres.

(cc) The minimum width of treads without nosing shall be twenty-five centimetres for an internal staircase. The treads shall be constructed and maintained in a manner to prevent slipping.

(dd) The maximum height of a riser shall be nineteen centimetres and the number of risers shall be limited to twelve per flight.

(ee) Hand rails shall be provided with a minimum height of one hundred centimetres and shall be firmly supported.

(ff) The use of spiral staircase shall be limited to low occupant load and to a building of height of nine metres, unless they are connected to platforms such as balconies and terraces to allow escapees to pause. A spiral staircase shall be not less than three hundred centimetres in diameter and have adequate head room.

(gg) The width of a horizontal exit shall be the same as for the exit doorways.

(hh) The floor area on the opposite or refuge side of a horizontal exit shall be sufficient to accommodate occupants of the floor areas served, allowing not less than 0.3 square metre per person. The refuge area shall be provided with exits adequate to meet the requirements of this sub-rule. At lest one of the exits shall lead directly to the exterior or street.

(ii) Where there is difference in level between connected areas for horizontal exit, ramps not more than one in eight slope shall be provided. For this purpose steps shall not be used.

(jj) Doors in horizontal exits shall be openable at all times.

(kk) Ramps with a slope of not more than one in ten may be substituted for the requirements of staircase. For all slopes exceeding in ten and wherever the use is such as to involve danger of slipping, the ramp shall be surfaced with non-slipping material.

(ll) In any building, not provided with automatic fire alarm, a manual fire alarm system shall be provided if the total capacity of the building is over five hundred persons, or if more than twenty-five persons are employed above or below the ground floor, except that no manual fire alarm shall be required in one storey buildings where the entire area is undivided and all Parts thereof are clearly visible to all occupants.

(b) The types of first-aid fire-fighting equipment to be provided shall be determined by considering the different types of fire risks which are classified as follows :-

(i) "light hazard". - Occupancies like offices, assembly halls, canteens, rest-rooms, ambulance rooms and the like;

(ii) "ordinary hazard". - Occupancies like saw mills, carpentry shop, small timber yards, book binding shops, engineering worshop and the like;

(iii) "extra hazard". - Occupancies like large timber yards, godowns storing fibrous materials, flour mills, cotton mills, jute mills, large wood working factories and the like;

(c) The number and types of first-aid fire fighting equipment to be provided for 'light hazard' occupancy shall be as given in Schedule I to this rule. For 'ordinary hazard' or 'extra hazard' occupancies, as the case may be, equipment as given in paragraph 12 shall be provided, in addition to that given in Schedule I to this rule.

(d) The first-aid fire fighting equipment shall conform to the relevant Indian Standards.

(e) As far as possible the first-aid fire-fighting equipment shall be similar in shape and appearance and shall have the same method of operation.

(f) All first-aid fire fighting equipment shall be placed in a conspicuous position and shall be readily and easily accessible for immediate use. Generally, these equipments shall be placed as near as possible to the exits or stair landing or normal routes of escape.

(g) All water buckets and bucket pump type extinguishers shall be filled with clean water. All sand buckets shall be filled with clean, dry and fine sand.

(h) All other extinguishers shall be charged appropriately in accordance with the instructions of the manufacturer.

(i) Each first-aid fire fighting equipment shall be allotted a serial number by which it shall be referred to in the records. The following details shall be painted with white paint on the body of each equipment, -

(j) First-aid fire fighting equipment shall be placed on platforms or in cabinets in such a way that their bottom is seven hundred and fifty milimetres above the floor level. Fire buckets shall be placed on hooks attached to a suitable stand or wall in such a way that their bottom is seven hundred and fifty milimetres above the floor level. Such equipment if placed outside the building, shall be under sheds or covers.

(k) All extinguishers shall be thoroughly cleaned and re-charged immediately after discharge. Sufficient refill material shall be kept readily available for this purpose at all times.

(l) All first-aid fire fighting equipment shall be subjected to routine maintenance, inspection, and resting to be carried out by properly trained persons. Periodicity of the routine maintenance, inspection and test shall conform to Indian standards.

A - the total area in square metres of all floors including galleries in all buildings of the factory;

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

C - the total area in square metres of all floors over fifteen metres above ground level; and

D - the total area in square metres of all floors of all buildings other than those of fire resisting construction;

(b) Each trailer pump shall be provided with equipment as per Schedule II appended to this rule. Such equipment shall conform to the relevant Indian Standards.

(c) Trailer pumps shall be housed in a separate shed or sheds which shall be sited close to a principal sources of water supplies in the vicinity of the main risks of the factory.

(d) In factories where the area is such as cannot be reached by man hauling of trailer pumps within reasonable time, vehicles with towing attachment shall be provided at the scale of one for every four trailer pumps with a minimum of one such vehicle kept available at all times.

(e) Water supply shall be provided to give flow of water as required under clause (a) for at least one hundred minutes. At least fifty per cent of this water supply or four lac and fifty thousand litres whichever is less, shall be in the form of static tanks of adequate capacities (not less than four lac and fifty thousand litres each) distributed round the factory with due regard to the potential fire risks in the factory. Where piped supply is provided, the size of the main shall not be less than fifteen centimetres diameter and it shall be capable of supplying a minimum of four thousand five hundred litres per minute at a pressure of not less than seven kilograms per square centimetre.

(b) Sufficient number of persons shall be trained in the proper handling of fire fighting equipment as referred to in clause (a) and their use against the types of fire for which they are intended to ensure that adequate number of persons are available for fire fighting both by means of first-aid fire fighting equipment and by other means. Such persons shall be provided with clothing and equipment including helmets, belts and boots, preferably gum- boots. Wherever vehicles with towing attachment are to be provided as required in clause (d) of sub-rule (11), sufficient number of persons shall be trained in driving these vehicles to ensure that trained persons are available for driving them whenever the need arises.

(c) Fire fighting drills shall be held as often as necessary and at least once in every period of two months.

Schedule I

First-Aid Fire Fighting Equipments

(a) For rooms containing electrical transformers, switch-gears, motors and/or other electrical apparatus only, not less than two kilograms dry powder or carbon dioxide type extinguishers shall be provided within fifteen metres of the apparatus.

(b) Where motors and/or other electrical equipments are installed in rooms other than those containing such equipment only, one five kilogram dry powder or carbon dioxide extinguisher shall be installed within fifteen metres of such equipment in addition to the requirements mentioned in paras (3) and (4) above. For this purpose, the same extinguisher may be deemed to afford protection to all apparatus within fifteen metres thereof.

(c) Where electrical motors are installed on platforms, one, two kilogram dry powder or carbon dioxide type extinguisher shall be provided on or below each platform. In case of a long platform with a number of motors, one extinguisher shall be acceptable as adequate for every three motors on the common platform. The above requirements shall be in addition to the requirements mentioned in paras (3) and (4) above.

(a) While selecting sites for first aid fire fighting equipment, due consideration shall be given to the nature of the risk to be covered. The equipment shall be placed in conspicuous positions and shall be readily accessible for immediate use in all Parts of the occupancy. It should always be borne in mind while selecting sites that first-aid fire fighting equipment are intended only for use on incipient fires and their value may be negligible if the fire is not extinguished or brought under control in the early stages.

(b) Buckets and extinguishes shall be placed at convenient and easily accessible locations either on hangers or on stands in such a way that their bottom is seven hundred and fifty milimetres above the floor level.

Schedule II

Equipment to be Provided with Trailer Pump

(A) For light trailer pump of a capacity of six hundred and eight litres per minute.

One Armoured suction hose of nine metres length, with wrenches.

Two Metal suction strainers.

One Basket strainer.

One Two way suction collecting-head.

One Suction adaptor.

Ten Unlined or rubber lined seventy milimetres delivery hose of twenty-five metres length complete with quick-release couplings.

One dividing breaching-piece.

Two branch-piece with fifteen milimeters nozzles.

One Diffuser nozzle.

One Standpipe with blank cap.

One Hydrant key.

Four Collapsible canvas buckets.

One Fire hook (preventor) with cutting edge.

One Twenty-five milimetre manila rope of thirty metres length.

One Extension ladder of nine metres length (where necessary).

One Heavy axe.

One Spade.

One Pick axe.

One Crowbar.

One Saw.

One Hurricane lamp.

One Electric torch.

One Pair rubber gloves.

(B) For large trailer pump of a capacity one thousand and eight hundred litres/minute.

One Armoured suction hose of nine metres length, with wrenches.

One Metal strainer.

One basket strainer.

One three-way suction collection head.

One suction adapter.

Fourteen unlined or rubber lined seventy milimetres delivery hoses of twenty-five metres length complete with quick-release couplings.

One dividing breaching piece.

One collecting breaching piece.

Four branch pipes with one twenty-five milimetre, two twenty milimetre and one diffuser nozzle.

Two standpipes with blank caps.

Two hydrant keys.

Six collapsible canvas buckets.

One ceiling hook (preventor) with cutting edge.

One fifty milimetre manila rope of thirty metres length.

One extension ladder of nine metres length (where necessary).

One heavy axe.

One spade.

One pick axe.

One crowbar.

One saw.

One hurricane lamp.

One electric torch.

One pair rubber gloves.

Note. - If, it appears to the Chief Inspector of Factories that in any factory the provisions 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.]

(b) a permit to work on the fragile roof is issued to him each time he is required to work thereon by a responsible person of the factory concerned.]

(b) If the distance between wall and track cannot be made to accommodate such a barrier, the barrier or a turngate shall be placed at the inside of the opening.

(c) Where a footway passes close to a building or other obstruction as it approaches a railway track a barrier or a turngate shall be fixed in such a manner that a person approaching the track is compelled to move away from the building or obstruction and thus obtain timely sight of an approaching locomotive or wagon.

(b) At any time of the day when workers are starting or ending work, all railway traffic shall cease for not less than five minutes.

(b) Every locomotive and tender shall be provided with efficient brakes, all of which shall be maintained in good working order. Brake shoes shall be examined at suitably fixed intervals and those which are worn out shall be replaced at once.

(c) Water-gauge glasses of every locomotive, whatever its boiler pressure may be, shall be protected with substantial glass or metal screens.

(d) Suitable stops and hand-holds shall be provided at the corners of the locomotive for the use of shunters.

(e) Every locomotive crane shall be provided with lifting and jacking pads at the four corners of the locomotive for assisting in re-railing operations.

(f) It shall be clearly indicated on every locomotive crane in English and in the language understood by the majority of the workers in the factory, for what weight of load and at what radius the crane is safe.

(b) No wagon shall be kept standing within three metres of any pinch bars.

(b) No train shall be set in motion until the shutting jamadar has satisfied himself that all wagon doors are securely fastened.

(b) No loco-crane shall travel without load, the jib is completely lowered and positioned in line with the track.

(c) When it is necessary for a loco-crane with a load, the jib, shall not be swung until the loco-crane has come to rest.

(b) Before authorising a locomotive or wagon to be moved, the shunting jamadar shall satisfy himself that no person is under or in between or in front of the locomotive or wagon.

(b) In no circumstances shall any locomotive or train be moved between sunset and sunrise or at any time when there is fog, unless it carries a white head light and a red rear light.

(b) A train, locomotive, wagon or other rolling stock shall not be moved by mechanical or electrical power unless it is preceded at a distance of not less than ten metres during the whole of its journey by a shunting jamadar. He shall be provided with signaling flags or lamp and whistle necessary for calling the attention of the driver.

(i) from centre to centre of parallel tracks, the over all width of the widest wagon of that gauge plus twice the width of the door of such a wagon when opened directly outward plus one metre.

(ii) from a building or structure other than a loading platform to the centre of the nearest track, half the overall width of the widest wagon of that gauge, plus the width of its door when opened outward, plus one and a half metres.

(iii) from material stacked or deposited alongside the track, on the ground or on a loading platform, to the centre of the nearest track, half the overall width of the widest wagon of that gauge, plus half the width of its door when opened directly outward, plus one metre.

(b) Sleepers of a track shall be in level with the ground and at all crossings of the track with a road or walkway, the surface of the road or walkway shall be in level with the top of the rails.

(c) All track ends shall be equipped with buffer stops of adequate strength.

(d) Barriers of substantial constructions shall be securely and permanently fixed across and doorway or gateway in a building or in a wall which conceals an approaching train from view, between the building and the track as prescribed in clause (a) of sub-rule (3).

(e) Where tracks are carried on a ganty or other elevation, a footway or footways with hand rails and toe-boards shall be provided at all positions where persons work or pass on foot; and where there is an opening in the stage of an elevated track for the dropping of materials to a lower level, the position shall be adequately fenced or the opening itself provided with a grill through which a person cannot fall.

(f) All point levers shall have their movement parallel to, not across, the direction of the track.

(g) All loading platforms which are more than sixty centimetres above the level of the ground on which the track is laid and more than fifteen metres in length, shall be provided with stops at intervals not greater than fifteen metres Apart to enable the platform to be easily mounted from the track.

(h) Turn tables on plan railways shall be provided with locking devices which will prevent the tables from turning while locomotive or wagons are being run on or off the tables.

(i) Workers shall be prohibited from passing under, between or above railway wagons.

(b) All crossings, warning signs, gates and barriers shall be illuminated during hours of darkness.

(a) covered under sub-clause (i) of clause (m) of Section 2 of the Act but employing less than fifty workers;

(b) covered under sub-clause (ii) of the said clause (m) but employing less than one hundred workers;

(a) the declared intention and commitment of the top management to health, safety and environment and compliance with all the relevant statutory requirements;

(b) the organisational set up to carry out the declared policy clearly assigning the responsibility at different levels; and

(c) arrangements for making the policy effective.

(a) the arrangements for involving the workers;

(b) the intentions of taking into account the health and safety performance of individuals at different levels while considering their career advancement;

(c) fixing the responsibility of the contractors, sub-contractors, transporters and other agencies entering the premises;

(d) providing a resume of health and safety performance of the factory in its annual report;

(e) relevant techniques and methods, such as safety audits and risk assessment for periodical assessment of the status on health, safety and environment and taking all the remedial measures;

(f) stating its intentions to integrate health and safety in all decisions including those dealing with purchase of plant, equipment, machinery and material as well as selection and placement of personnel;

(g) arrangements for informing, educating and training and retraining its own employees at different levels and the public, wherever required.

(a) making copies available to all workers including contract workers, apprentices, transport workers and suppliers, etc.

(b) displaying copies of the policy at conspicuous places, and

(c) any other means of communication.

(a) whenever any explanation or modification having implications on safety and health of persons at work is made; or

(b) whenever new substance(s) or articles are introduced in the manufacturing process having implications on health and safety of persons exposed to such substances.

(b) The occupier while obtaining or developing a Material Safety Data Sheet in respect of a hazardous substance shall ensure that the information recorded accurately reflects the scientific evidence used in making that hazard determination. If he becomes newly aware of any significant information regarding the hazards, of a substance or ways to protect against the hazards, this new information shall be added to the Material Safety Data Sheet as soon as practicable.

(a) the contents of the container;

(b) the name and address of the manufacturer or importer of the hazardous substances;

(c) the physical and health hazards; and

(d) the recommended personal protective equipment needed to work safely with the hazardous substance.

(a) requirements of Sections 41-B, 41-C and 41-H of the Act;

(b) a list of hazardous processes carried on in the factory;

(c) location and availability of all Material Safety Data Sheets as provided in Rule 67-J;

(d) physical and health hazards arising from the exposure to or handling of substances;

(e) measures taken by the occupier to ensure safety and control of physical and health hazards;

(f) measure to be taken by the workers to ensure safe handling, storage and transportation of hazardous substances;

(g) personal protective equipment required to be used by workers employed in hazardous process or dangerous operations;

(h) meaning of various labels and markings used in the containers of hazardous substances as provided under Rule 67-J;

(i) signs and symptoms likely to be manifested on exposure to hazardous substances and to whom to report;

(j) measure to be taken by the workers in case of any spillage of leakage of an hazardous substances;

(k) role of workers vis-a-vis the emergency plan of the factory in Particular the evacuation procedures.

(a) Once before employment, to ascertain physical fitness of the person to do the Particular job;

(b) Once in a period of six months, to ascertain the health status of all the workers in respect of occupational health hazards to which they are exposed; and in cases where in the opinion of the Factory Medical Officer it is necessary to do so at a shorter interval in respect of any worker;

(c) The details of pre-employment and periodical medical examination carried out as aforesaid shall be recorded in the health register in Form 34.

(a) For factories employing upto fifty workers :-

(i) the services of a Factory Medical Officer on retainership basis, in his clinic to be notified by the occupier. He will carry out the pre- employment and periodical medical examination as stipulated in Rule 67-P and render medical assistance during any emergency;

(ii) at least five persons trained in first aid procedures amongst whom at least one shall always be available during the working period; and

(iii) a fully equipped first-aid box.

(b) For factories employing fifty-one to two hundred workers -

(i) an Occupational Health Centre having a room with a minimum floor area of fifteen square metres with floors and walls made of smooth and impervious surface and with adequate illumination and ventilation as well as equipment as per the Schedule annexed to this rule;

(ii) a Part-time Factory Medical Officer shall be in over all charge of the centre who shall visit the factory at least twice in a week and whose services shall be readily available during medical emergencies;

(iii) one qualified and trained dresser-cum-compounder on duty throughout the working period; and

(iv) a fully equipped first-aid box in all the departments.

(c) For factories employing above two hundred workers -

(i) one full-time Factory Medical Officer for factories employing up to five hundred workers and one more medical officer for every additional one thousand workers or Part thereof;

(ii) an Occupational Health Centre having at least two rooms each with a minimum floor area of fifteen square metres with floor and walls made of smooth and impervious surface and adequate illuminations and ventilation as well as equipment as per the Schedule annexed to this rule;

(iii) there shall be one nurse, one dresser-cum-compounder and one sweeper-cum-ward boy throughout the working period; and

(iv) the Occupational Health Centre shall be suitably equipped to manage medical emergencies.

(i) a person possessing a Diploma in Industrial Health or equivalent shall not be required to possess the certificate of training as aforesaid;

(ii) the Chief Inspector of Factories may, subject to such conditions as he may specify, grant exemption from the requirement of this sub-rule, if in his opinion a suitable person possessing the necessary qualification is not available for appointment;

(iii) in case of a person who has been working as a Factory Medical Officer for a period of not less than three years on the date of commencement of this rule, the Chief Inspector of Factories may, subject to the condition that the said person shall obtain the aforesaid certificate of training within a period of three years, relax the qualification.

(a) Name and address of the Factory Medical Officer;

(b) Qualifications;

(c) Experience, if any; and

(d) The sub-rule under which appointed.

Schedule

[See Rule 67-Q (1) (b) (i)]

(a) General. -

- A wheeled stretcher with folding and adjusting devices; with the head of the stretcher capable of being tilled upward;

- Fixed suction unit with equipment;

- Fixed oxygen supply with equipment;

- Pillow with case; - Sheets; - Blankets; - Towels;

- Emesis bag; - Bed Pan; - Urinal; - Glass.

(b) Safety equipments. -

- Flares with life of thirty minutes; - Flood lights;

- Flash lights; - Fire extinguisher dry powder type;

- Insulated gauntlets.

(c) Emergency case equipments. -

(i) Resuscitation . -

- Portable suction unit; Portable Oxygen units;

- Bag-valve-mask, hand operated artificial ventilation unit;

- Airways; - Mouth gases; - Tracheotomy adopters;

- Short spine board; - I.V. Fluids with administration unit;

- B.P. manometer; - Gugg; - Stethoscope

(ii) Immobilization . -

- Long and short padded boards; - Wire ladder splints;

- Triangular bandage; - Long and short spinte boards.

(iii) Dressings . -

- Gauze pads - 4" x 4"; - Universal dressing 10" x 36";

- Roll of aluminium foils; - Adhesive tape in 3" roll; - Safety pins;

- Bandage sheets; - Burn sheet.

(iv) Poisoning . -

- Syrup of Ipecae; - Activated Charcoal Pre packed in dose; - Snake bite kit;

- Drinking water.

(v) Emergency Medicines . -

- As per requirement (under the advice of Medical Officer only).

(a) fully equipped first aid box;

(b) readily accessible means of water for washing, drenching clothing of workers as well as for those who have been contaminated with hazardous and corrosive substances and such means shall be as per scale shown in the table below :-

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

(a) once in every six months or immediately after the medical examination whichever is earlier;

(b) if the Factory Medical Officer or the certifying Surgeon, as the case may be, is of the opinion that the worker has manifested signs and symptoms of any notifiable disease as specified in the Third Schedule to the Act;

(c) if the worker leaves the employment;

(d) if any one of the following authorities so direct :-

(i) the Chief Inspector of Factories :

(ii) the Health Authority of Central or State Government;

(iii) Commissioner of Workmen's Compensation;

(iv) The Director General, Employees' State Insurance Corporation;

(v) The Director, Employees State Insurance Corporation (Medical Benefits); and

(iv) The Director General, Factory Advice Service and Labour Institutes.

(a) (i) A Bachelor's degree in Chemistry or Diploma in Chemical Engineering or Technology with five years experience; or

(ii) A Master's Degree in Chemistry or a Degree in Chemical Engineering or Technology with two years experience.

CHAPTER V

Welfare

(b) Suitable provisions will be made for sanitary disposal of the water from washings.

(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 such number does not exceed fifty persons :-

(i) six small size sterilised dressings;

(ii) three medium size sterilised dressings;

(iii) three large-size sterilised dresings;

(iv) three large-size sterilised burn dressings;

(v) one (60 ml.) bottle of Letrimide solution (1 per cent) or a suitable antiseptic solution;

(vi) one (60 ml.) bottle of mercurochrome solution (2 per cent) in water;

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

(viii) one pair scissors;

(ix) one roll of adhesive plaster (2 cms. x 1 metre);

(x) six pieces of sterilized eye-pads in separate sealed packets;

(xi) one bottle containing 100 tablets (each of 5 grains) of aspirin or any other analgesic;

(xii) Polythene Wash bottle (½ litre, i.e. 500 c.c.) for washing eyes;

(xiii) one Snake-bite lancet;

(xiv) one (30 ml.) bottle containing Postassium Permanganate crystals;

(xv) one copy of first-aid leaflet issued by the Director-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 :-

(i) twelve small size sterilized dressings;

(ii) six medium size sterilized dressings;

(iii) six large size sterilized dressings;

(iv) six large size sterilized burn dressings;

(v) six (15 gm.) packets of sterilized cotton wool;

(vi) one (120 ml.) bottle of cetrimide solution (1 per cent) or a suitable antiseptic solution;

(vii) one (120 ml.) bottle of mercurochrome solution (2 per cent) in water;

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

(ix) one pair scissors;

(x) two rolls of adhesive plaster (2 cms. x 1 metre);

(xi) eight pieces of sterilized eye pads in separate sealed packets;

(xii) one tourniquet;

(xiii) one dozen safety pins;

(xiv) one bottle containing 100 tablets (each of 5 grains) of aspirin or any other analgesic;

(xv) one Ploythene Wash bottle (½ litre, i.e., 500 cc.) for washing eyes;

(xvi) one Snake-bite lancet;

(xvii) one (30 ml.) bottle containing Potassium Permanganate crystals;

(xviii) one copy of the First-aid leaflet issued by the Directorate- General of Factory Advice Service and Labour Institutes, Government of India, Bombay.

(c) For factories employing more than fifty persons :-

(i) twenty-four small sterilized dressings;

(ii) twelve medium size sterilized dressings;

(iii) twelve large size sterilized dressings;

(iv) twelve large size sterilized burn dressings;

(v) twelve (15 gm.) packets of sterilized cotton wool;

(vi) one (200 ml.) bottle of cetrimide solution (1 per cent) or a suitable antiseptic solution;

(vii) one (200 ml.) bottle of mercurochrome (2 per cent) solution in water;

(viii) one (120 ml.) bottle of sal-volatile having the dose and mode of administration indicated on the label;

(ix) one pair scissors;

(x) one roll of adhesive plaster (6 cms. x 1 metre);

(xi) two rolls of adhesive plaster (2 cms. x 1 metre);

(xii) twelve pieces of sterilized eye pads in separate sealed packets;

(xiii) one bottle containing 100 tablets (each of 5 grains) of aspirin or any other analgesic;

(xiv) one Polythene Wash bottle (500 c.c.) for washing eyes;

(xv) twelve roller bandages 10 cms. wide;

(xvi) twelve roller bandages 5 cms. wide;

(xvii) six triangular bandages;

(xviii) one tourniquet;

(xix) suitable splints;

(xx) two packets of safety pins;

(xxi) kidney tray;

(xxii) one snake-bite lancet;

(xxiii) one (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 Institutes, Government of India, Bombay;

[(xxv) One set of resuscitator (for artificial respiration)];

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

(a) The building shall be soundly constructed and all the walls and roof shall be of suitable heat-resisting materials and shall be waterproof. The floor and walls to the height of 0.9 metre shall be so laid or finished as to provide a smooth and impervious surface.

(b) The height of every room in the building shall be not less than 3.65 metre from floor level to the lowest Part of the roof and there shall be at least 1.1 sq.m. of floor area for every person employed. Provided that (i) workers who habitually go home for their meals during the rest periods may be excluded in calculating number of workers to be accommodated (ii) in the case of factories in existence at the date of commencement of the Act, where it is impracticable owing to lack of space to provide 1.1 square metre of floor area for each person, such reduced floor area per person shall be provided as may be approved in writing by the Chief Inspector.

(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 backrests.

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

[(f) Suitable provision shall be made in every room for supply of drinking water and facilities for washing.]

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.

CHAPTER VII

Employment of Young Persons

CHAPTER VIII

Leave with Wages

Form No. D

_________________

_________________

CHAPTER IX

Special Provisions

(b) the fee prescribed in clause (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 examination. Such charges shall be payable by the occupier;

(c) the fees to be paid for medical examination shall be paid into the local treasury under the head of account [0230] Labour and Employment (Provincial) fee realised under the Factories Act, 1948", or through a crossed cheque on the State Bank of India, or through postal order drawn in favour of the Chief Inspector.

Schedule I

Manufacture of Aerated Waters and Processes Incidental Thereto

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

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

(i) paragraph 2(1) shall not apply where bottles are filled by means of an automatic machine so constructed that no fragment of a brusting bottle can escape, and

(ii) where a machine is so constructed that only one arm of the bottle at work is exposed to danger, a gauntlet need not be provided for the arm which is not exposed to danger.

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

(b) suitable gauntlts 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 elcetrolyte containing acids, bases or salts of metals such as chromium, nickel, cadmium, zinc, copper, silver or gold;

(a) "electrolytic process" means the electrolytic plating or oxidation of metal articles by the use of an electrolyte containing acids, bases or salts of metals such as chromium, nickel, cadmium, zinc, copper, silver or gold;

(b) "bath" means any vessel used for an electrolytic process or for any subsequent process; and

(c) "employed" means employed in any process involving contact with liquid from a bath.

(a) water proof aprons and bibs : and

(b) for persons actually working at a bath, loose fitting rubber gloves and rubber boots or other waterproof footwear, and chemical goggles.

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

(i) a trough with a smooth impervious surface filled with a waste pipe, and of sufficient length to allow at least 60 cms. for every five persons employed at any one time and having a constant supply of water from taps of jets above the trough at intervals of not more than 60 cms.; or

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

(b) a sufficient supply of clean towels renewed daily, and soap or other suitable cleaning material.

Cautionary Notice

Electrolytic Plating

(a) employ a qualified medical practitioner for medical surveillance of the workers employed therein whose appointment shall be subject to the approval of the Chief Inspector of Factories;

(b) provide to the said medical practitioner all the necessary facilities for the purpose referred to in clause (a); and

(c) maintain a sufficient supply of suitable barrier cream, ointment and impermeable water proof plaster in a separate box readily accessible to the workers and used solely for the purpose of keeping these substances. In case cyanides are used in the bath, the box shall also contain an emergency cyanide kit.

(a) in case of chromium plating include examination for nasal septum perforation and test for chromium in urine;

(b) in case of nickel plating, test for nickel in urine; and

(c) in case of cadmium plating, test for cadmium in urine and 2 microglobulin in urine.

Schedule III

Manufacture and Repair of Electric Accumulators

(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 of manipulation of, or contract with, any oxide of lead.

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

(c) [Omitted vide Punjab Government Gazette L.S.P. III dated 19.3.1991.]

(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.

(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;

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

(a) cleaned daily after being thoroughly sprayed with water at a time when no other work is being carried on in the room.

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

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

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

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

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

(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 threat ;

(d) be cleansed daily ;

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

(f) be provided with raised edges ;

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

(a) Melting of lead or materials containing lead.

(b) Manipulating 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 or pasted plates giving rise to dust.

(e) Lead burning, other than -

(i) "tacking" in the formation room;

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

(a) employ a qualified medical practitioner for medical surveillance of the workers employed therein whose employment shall be subject to the approval of the Chief Inspector; and

(b) provide to the said medical practitioner all necessary facilities for the purpose referred to in clause (a).

(a) Manipulation of raw oxide of lead ;

(b) pastings ;

(c) the formation-room ;

(a) a cloak-room for clothing put off during working hours with adequate arrangements for drying the clothing if wet. Such accommodation shall be separate from any mess-room.

(b) separate and suitable arrangements for the storage of protective clothing provided under paragraph 16.

(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 centimetre 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 two feet; 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;

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

(iv) a sufficient supply of soap or other suitable cleaning material and of nail brushes.

(b) There shall in addition be provided means of washing in close proximity to the rooms in which manipulation of raw oxide of lead or pasting is carried on if required by notice in writing from the Chief Inspector.

Schedule IV

Glass Manufacture

(a) "efficient exhaust draught" means localised ventilation effected by mechanical means for the removal of gas, vapour, dust or fumes so as to prevent them (as far as practicable under the atomosphereic condition 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, fume or dust originates.

(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 a quantity of soluble lead compound exceeding, when calculated at lead monoside, five per cent of the dry weight of the portion taken for analysis.

A weighted quantity of the material which has been dried at 100C and thoroughly mixed shall be continuously shaken for one hour at the common temperature with 1,000 times its weight of an aqueous solution of hydrochloric acid containing 0.25 per cent by weight of hydrogen choloride. This solution shall thereafter be allowed to stand for one hour and then filtered. The lead salt contained in the clear filterate shall then be precipitated as lead sulphide and weighted as lead sulphate.

(c) "suspension" means, suspension from employment in any process specified in paragraph 3 by written certificate in the Health Register in Form No. 17 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 dray grinding, glazing and polishing of glass or any article of glass.

(c) All processes in which hydrofluoric acid fumes or ammoniacal vapours are given off.

(d) All processes in the making of furnace moulds or pots (including the grinding or crushing of used pots).

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

The floors shall be -

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

(b) maintained in sound condition; and

(c) cleaned daily after being thoroughly spareyed with water at a time when no other work is being carried on in the room.

The work-benches shall :-

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

(b) 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 shall be covered with gutta-percha and be tight and shall slope gently down to a covered drain;

(c) the work-places 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 cm. for every five such persons employed at any one time, and having a constant supply of water from taps of jets above the trough at intervals of not more than 60 cm; or

(ii) at least one wash basin for every five such persons employed at any one time fitted with waste pipe and plug and having 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 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.

(a) employ a qualified medical practitioner for medical surveillance of the workers employed therein whose appointment shall be subject to the approval of the Chief Inspector; and

(b) provide to the said medical practitioner all necessary facilities for the purpose referred to clause (a).

Schedule V

Grinding or Glazing of Metals and Processes incidental thereto

(a) 'Grindstone' means a grindstone composed of natural or manufactured sandstone but does include a metal wheel or cylinder into which blocks of natural or manufactured sandstone are fitted.

(b) "Abrasive wheel" means a wheel manufacture of bounded 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 or applied.

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

(f) 'Hacking' means the chipping of the surface of a grindstone by a hack or similar tool.

(g) 'Rodding' 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 throwing off; and

(b) abduct of adequate size, air tight and so arranged as to be capable of carrying away the dust, which dust 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 instrument necessary for ascertaining the pressure of air in the said duct; and

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

(a) employ a qualified medical practitioner for medical surveillance of the workers employed therein whose appointment shall be subject to the approval of the Chief Inspector.

(b) provide to the said medical practitioner all necessary facilities for the purpose referred to in clause (a).

Schedule VI

Manufacture and Treatment of Legal and Certain Compounds of Lead

(a) 'Lead Compound' means any compound of lead other than galena which, when treated in the manner prescribed below, yields to an aqueous solution of hydrochloric acid, a quantity or 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 mixture 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.

A weighed quantity of the material which has been dried at 100C and thoroughly mixed shall be continuously shaken for one hour, at the common temperature with 1,000 times its weight of an aqueous solution of hydrochloric acid containing 0.25 per cent by weight of hydrogen chloride. This solution shall thereafter be allowed to stand for one hour and then filtered. The lead salt contained in the clear filtrated shall then be precipitated as lead sulphide and weighed as lead sulphate.

(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 or 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) 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) Handling or mixing of lead tetra-ethy.

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

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

(a) employ a qualified medical practitioner for medical surveillance of the workers employed therein whose appointment shall be subject to the approval of the Chief Inspector ; and

(b) provided to the said medical practitioner all necessary facilities for the purpose referred to in clause (a).

(a) a tough with a smooth Impervious surface fitted with a waste pipe without plug and of sufficient length to allow at least two feet 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 cm.; or

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

Schedule VII

[Generation of gas from dangerous petroleum]

Schedule VIII

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

(Blasting Regulation)

(a) "Blasting" means cleaning, smoothening, 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, or 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" mens a blasting enclosure in which any person may enter at any time in connection with any work or otherwise; and

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

(a) employ a qualified medical practitioner for medical surveillance of the workers employed therein whose employment shall be subject to the approval of Chief Inspector ; and

(b) provided to the said medical practitioner all necessary facilities for the purpose referred to in clause (a).

Schedule IX

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

(a) Water proof footwear, leg coverings, aprons and gloves for person employed in processes involving contact with chrome solutions, including the preparations 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 clauses (a) and (b) :

(i) the gloves, aprons, leg coverings or boots may be of rubber or leather but the gloves and boots to be provided under sub-clauses (a) and (b) shall be of rubber;

(ii) the gloves may not be provided to persons fleshing by hand or employed in processes in which there is not risk of contact with lime, sodium sulphide or other caustic liquor.

(a) a trough, with a smooth impervious surface fitted with a waste pipe without plug, and of sufficient length to allow at least 60 centimeters 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 centimetre; or

(b) 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;

(c) 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 warning food and for boiling water;

The mess-room shall (1) by separate from any room or shed in which hides or skins are stored, treated or manipulated, (2)( be separate from the cloak-room and (3) be placed under the charge of responsible person;

[(d) The occupier shall provide and maintain for the use of all persons employed, suitable accommodation for clothing put off during working hours and another accommodation for protective clothing and shall also make adequate arrangements for drying up the clothing in both the cases, if wet. Accommodation so provided shall be kept clean at all times and placed under the charge of a responsible person.]

(a) employed a qualified medical practitioner for medical surveillance of the workers employed therein whose employment shall be subject to the approval of the Cheif Inspector;

(b) provide to the said medical practitioner all necessary facilities for the purpose referred to in clause (a) ;

(c) arrange for inspection of the hands of all the persons keeping in contact with chromium substances to be made twice a week; and

(d) provided, maintain and supply suitable ointment and plater in a box readily accessible to the workers and solely used for the purpose of keeping the ointment and the plaster.

[Schedule X]

Carrying on of Certain Processes of Lead And Lead Material in Printing Presses and Type Foundries

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

(b) "Land process" means -

(i) the melting of lead or any lead material for casting

(ii) the recharging of machines with used lead materia; 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 fume as to prevent them from escaping into the air of any place in which work is carried. 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;

(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) 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 two feet 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 cm; or

(ii) at least one wash basin for every 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 cleaning material.

(a) employ qualified medical practitioner for medical surveillance of the workers employed therein whose employment shall be subject to the approval of the Chief Inspector ;

(b) provide to the said medical practitioner all necessary facilities for the purpose referred to in clause (a).

[Schedule XI]

Chemical Works

Part I

(a) "chemical works" means any factory or such Parts of any factory as are listed in Appendix 'A' to this Schedule;

(b) "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 or any place in which work is carried on;

(c) "bleaching powder" means the bleaching powder commonly called chloride of lime;

(d) "chlorate" includes perchlorate;

(e) "caustic" means hydroxide of potassium or sodium;

(f) "chrome process" means the manufacture of chromate or bichromate of potassium or sodium, or the manipulation, movement or other treatment of these substances;

(g) "nitro or amino process" means the manufacture of nitro or amino derivatives of phenol and of benzeno or its homologies,and the making of explosive with the use of any of these substances;

(h) the term "permit to work system' means the compliance with the procedure laid down under para 20 of Part II;

(i) "toxic substances' means all those substances which when they enter into the human body, through inhalation or ingestion or absorption through skin, in sufficient quantities, cause fatality or exert serious affliction of health, or chronic harmful effects on the health of persons exposed to it due to its inherent chemical or biological effect. (In respect of substances whose ILV is specified in rule 104-A, exceeding the concentration specified therein would make the substance toxic);

(j) "emergency" means a situation or condition; leading to a circumstance or set of circumstances in which there is danger to the life or health of persons or which could result in big fire or explosion or pollution to the work and outside environment, affecting the workers or neighbourhood in a serious manner, demanding immediate action;

(k) "dangerous chemical reactions" means high speed reactions, run-away reactions, delayed reactions, and the like and are characterised by evolution of large quantities of heat, intense release of toxic or flammable gases or vapours sudden pressure built-up and the like;

(l) "manipulation" means mixing, blending, filling, emptying, grinding, sieving, drying, packing, sweeping, handling and using etc;

(m) "approved personal protective equipment" means items of personal protective equipment conforming to the relevant I.S.I. specifications or in the absence of it, personal protective equipment approved by the Chief Inspector of Factories;

(n) "appropriate personal protective equipment" means that when the protective equipment is used by the worker, he shall have no risk to his life or health or body; and

(o) "confined space" means any space by reason of its construction as well as in relation to the nature of the work carried therein and where hazardous, to the persons entering into working inside exist or are likely to develop during working.

Part II

General requirements

(b) Whenever the quantities laid down in clause (a) are to be exceeded the permission of the Chief Inspector of Factories shall be obtained.

(c) Notwithstanding anything contained in clauses (a) and (b), the Chief Inspector or Factories may direct any factory carrying out processes covered in Appendix 'A' to further limit the storage of hazardous substances to quantities less than two months on considerations of safety.

(a) before the test is carried out, each vessel shall be thoroughly cleaned and examined externally, and as far as practicable, internally, and as far as practicable, internally also for surfaced defects, corrosion and foreign matters. During the process of cleaning and removal of sludge, if any, all due precautions shall be taken against fire explosion, if such sludge is of pyropheric nature or contains spontaneously combustible chemicals;

(b) as soon as the test is completed, the vessel shall be thoroughly dried internally and shall be clearly stamped with the marks and figures indicating the persons by whom testing has been done and the date of test; and

(c) any vessel which fails to pass the test or which for any other reason is found to be unsafe for use shall be destroyed or rendered unusable under intimation to the Chief Inspector of Factories.

(a) identify all confined spaces and the nature or hazards that are encountered in such spaces, normally or abnormally, and arrange to develop the most appropriate safeguard for ensuring the safety and health of persons entering into or working inside the confined spaces;

(b) regulate the entry or work inside the confined spaces through a permit to work system' which should include the safeguards so developed as required under sub-clause (a);

(c) before testing the confined space for entry into or work, the place shall be rendered safe by washing or cleaning with neutralising agents; or purging with steam of inert gases and making adequate forced ventilation arrangements or such measure which will render the confined space safe;

(d) shall arrange to carry out such tests as are necessary for the purpose by a competent person and ensure that the confined space is safe for the persons to enter or work. Such testing shall be carried out as often as is necessary during the course of work to ensure its continued safety;

(e) shall arrange to educate and train the personnel who would be required to work in confined spaces about the hazards involved in the work, and shall also keep in readiness the appropriate and approved personal protective equipment including arrangements for rescrue, resurrection and first aid, and shall arrange supervision of the work at all times by a responsible and knowledgeable person.

(a) all work subject to the permit to work system shall be carried out under the supervision of a knowledgeable and responsible person.

(b) all Parts of the plant or machinery or equipment on which permit to work system is carried out shall remain isolated from other Parts throughout the period of permit to work and the place of work including the pars of plant, machinery shall be rendered safe by cleaning purging washing etc ;

(c) all work subject to the permit to work system shall have pre- determined work procedures which integrate safety without the whenever any change occurs in material or equipment so that continued safety is ensured ;

(d) persons who are assigned to carry out the permit to work system shall be physically fit in all respects taking into consideration the demands and nature, of the work before entering into the confined space. Such person shall be adequately informed about the correct work precedures as well as the precautions to be observed while carrying out the permit to work system ;

(e) adequate rescure arrangements wherever considered necessary and adequate first aid, rescue and resurrection arrangements shall be available in good working condition near the place of work while carrying out the permit to work system, for use in emergency ;

(f) appropriate and aproved personal protective equipemnt shall be used while carrying out the 'permit to work system' ;

(G) after completion of work subject to the 'permit to work system' the person responsible shall remove all the equipment and tools and restore danger while carrying out regular process.

Part III

Fire and Explosions Risks.

(a) trained and responsible fire fighting squad so as to effectively handle the fire fitting and life saving equipment in the event of fire or other emergency. Number of persons in this squad will necessarily depend upon the size of risk involved, but in no case shall be less than eight such trained persons to be available at any time. The squad shall consist of watch and ward personnel fire pumpman and departmental supervisors and operators trained in the operation of fire and emergency services :

(b) squad leaders shall preferably be trained in a recognised Government institution and their usefulness enhanced by providing residence on the premises :

(c) squad personnel shall be provided with clothing and equipment including helmets, boots and belts.

Part IV

Risk of Toxic Substances

(a) saturators used in the manufacture of sulphate of ammonia; and

(b) that Part of the sides of brine eveporting pans which require ranking, drawing or filling.

Part V

Special Provisions

Part VI

Medical Requirements

(a) fully equipped first aid box ;

(b) readily accessible means of drenching with water persons Parts of body of persons and clothing of person who have been contaminated with such toxic and corrosione substances and such means shall be as shown in the Table below :-

(c) a sufficient number of eye wash bottles filled with distilled water or suitable liquid, kept in boxes or cupboards conveniently situated and clearly indicated by a distinctive sign.

(a) the services of a qualified medical practitioner hereinafter known as Factory Medical Officer available on a retainership basic, in his notified clinic near to the factory for seeking medical help during emergency. He will also carry out the pre-employment and periodical medical examinations as stipulated in paragraph 4 of this Part ;

(b) a minimum of five persons trained in first-aid procedures, amongst whom at least one shall always be available during the working period ;

(c) a fully equipped first-aid box.

(a) the occupational health centre shall have a room having a minimum floor area of 15 square meters with floors and walls made of smooth, hard and impervious surface and shall be adequately illuminated, ventilated and equipped;

(b) a Part-time Factory Medical Officer will be in over all charge of the health centre who shall visit the factory minimum twice in a week and whose services shall be readily available during emergencies;

(c) there shall be one qualified and trained dresser-cum-compounder on duty throughout the working period ;

(d) a fully equipped first-aid box.

(a) there shall be one full-time Factory Medical Officer for factories employing upto five hundred workers and one more Medical Officer for every one thousand workers or Part thereof ;

(b) The occupational health centre in this case shall have a minimum of two rooms each having a minimum floor area of fifteen square meters with floors and walls made of smooth, hard and imprevious surface and shall be adequately illuminated ventilated and equipped ;

(c) there shall be one trained nurse, one dresser-cum-compounder and one sweeper-cum-ward boy throughout the working period ;

(d) The Occupational health centre in this case shall be suitably equipped to manage medical emergencies.

(a) one before, employment, to ascertain physical suitability of the person to do the Particular job ;

(b) once in a period of six months, to ascertain the health, status of the worker; and

(c) the details of pre-employment and periodical medical examinations carried out as aforesaid shall be recorded in the prescribed forms.

Part VII

Additional Welfare Amenities

Part VIII

Part IX

Restrictions on the employment of young persons under eighteen years of age and women.

Part X

Exemptions

Appendix 'A'

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

(i) sodium, potassium, iron, aluminium, cobalt, nickel, copper, arsenic, antimony, chromium, zinc, selenium, magnesium, cadmium, mercury, beryllium and their organic and inorganic salts, alloys, oxides and hydroxides ;

(ii) ammonia, ammonium hydroxide and salts or ammonium ;

(iii) the organic or inorganic compounds of supherous, sulphuric, nitric, nitrous, hydrochloric, hydrofluoric, hydriodic, hydrosulphuric, hydrobromic, boric ;

(iv) cyanogen compounds, cyanide compounds, cyanate compounds ;

(v) phosphorous and its compounds other than organ phosphorous insecticides ;

(vi) Chlorine.

(b) hydrogen sulphide is evolved by the decomposition of metallic suphides, or hydrogen sulphide is used in the production of such sulphides ;

(c) bleaching powder is manufactured or chloric gas is produced in chlor-alkali plants;

(d)(i) gas tar or coal tar or bitumen shale oil asphalt or any residue of such tar is distilled or is used in any process of chemical manufacture ;

(ii) tar based synthetic colouring matters or their intermediates are produced ;

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

(f) explosive are produced with the use of nitro compounds;

(g) aliphatic or aromatic compounds or their metallic and non- metallic derivatives or substituted derivatives, such as chloroform, ethylene glycol, formaldehyde, benzyle, chloride, phenol, methyl ethyl, keytone, peroxide, cobalt crbonyl, tungasten cabide etc. are manufactured or recovered

Appendix 'B'

Concerning special bathing accommodation in pursuance of paragraph 4 of Part VII.

appendix 'C'

- A wheeled stretcher with folding and adjusting devices ;

- Head of the stretcher must be capable of being tilted upward ;

- Fixed suction unit with equipments ;

- Fixed oxygen supply with equipments ;

- Pillow with case ;

- Sheets ;

- Blankets ;

- Towels ;

- Emesis bag ;

- Bed pan ;

- Urinal ;

- Glass.

- Falres with life of 30 minutes ;

- Flood lights ;

- Flash lights ;

- Fire extinguisher dry powder type ;

- Insulated gauntlets.

- Resuscitation ;

- Portable oxygen unit ;

- Bag-valve-mask, hand operated artificial ventilation unit ;

- Airways ;

- Mouth gags ;

- Tracheotomy adaptors ;

- Short spine board ;

- I.V. Fluids with administration unit ;

- B.P. manometer ;

- Cugg ;

- Stethoscope.

- Long and short padded boards ;

- Wire ladder splints ;

- Triangular bandage ;

- Long and short spine board.

- Gauze - 4" x 4" ;

- Universal dressing 10" x 36"

- Role of Aluminium foils ;

- Soft roller bandages 6" x 5 yards

- Adhesive tape in 3" roller ;

- Safe pins ;

- Bandage sheets ;

- Burn sheet ;

- Syrop of Ipecac;

- Activated charcoal ;

- Snake bite kit ;

- Drinking water.

- As per requirement (under the advice of Medical Officer only)."

Schedule XII

Manufacture of Pottery

(a) "pottery" includes earthen ware, stones ware, porcelain, china, tile and any other article made from clay or from a mixture containing clay and other materials such as quartz, flint, feeds par and gypsum;

(b) " efficient exhaust draught" means localised ventilation effected by mechanical or other means of the removal of dust or fume so as to prevent it from escaping into the air of any place in which work is carried no. 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 any other process of cleaning of pottery ware in which dust is given off;

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

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

A weighted quantity of the material which has been dried at 100C and thoroughly mixed shall be continuously shaken for one hour, at the common temperature with 1,000 times its weight of an aquous solution of hydrochloric acid containing 0.25 per cent by weight of hydrogen chloride. This solution shall thereafter be allowed to stand for one hour and then filtered. The lead sact contained in the clear filtrate shall then be precipilated as lead sulphide and weighed as lead sulphate;

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

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

(i) All processes involving the manipulation or use of a very and unfitted lead compound.

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

(iii) The shifting of clay dust of any other material for making tiles or other articles by pressure, except where -

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

(b) the material to be shifted is so damp that no dust can be given off.

(iv) The processing of tiles from clay dust, an exhaust opening being connected with each press. This sub-clause shall also apply to the pressing from clay dust of articles other than tiles, unless the material is so damp that no dust is given off.

(v) The fettling of tiles made from clay dust by pressure, except where the fettling is done wholly on, or with, damp material. This sub-clause shall also apply to the fettling of other articles made from clay dust, unless the material is so damp that no dust is given off.

(vi) The process of loading and unloading of saggars where handling and manipulation of ground and powered flint, quartz alimina of other materials are involved.

(vii) The 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 cases.

(viii) Fettling of biscuit ware which has been in powdered flint or quartz except where this is done in machines so enclosed as to effectually prevent the escape of dust.

(ix) Ware cleaning after the application of glaze by dipping or other process.

(x) 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 to damp that no dust can be given off.

(xi) Sieving or manipulation or powdered flint, quartz, clay grog or mixture on these materials, unless it is so damp that no dust can be given off.

(xii) Grinding of tiles on a power driven wheel, unless an efficient water spray is used on the wheel.

(xiii) Lifting and conveying of materials by elevators and conveyers unless they are effectively enclosed and so arranged as to prevent escape of dust into the air in or near any place at which persons are employed.

(xiv) The preparation of weighing out of flow material, lawning of dry colours, colouring, dusting and colour blowing.

(xv) Mould making, unless the bins or similar receptacles used for holding plaster of Paris are provided with suitable covers.

(xvi) 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 saggars.

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

(a) employ a qualified medical practitioner for medical surveillance of the workers employed therein whose employment shall be subject to the approval of the Chief Inspector ; and

(b) provide to the said medical practitioner all necessary facilities for the purpose referred to in clause (a).

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

(ii) at least one tap or stand pipe for every five such persons employed at any one time having a constant supply of clean water, the tap or stand pipe being spaced not less than 1.2 meter Apart; and

(b) a sufficient supply of clean towels made of suitable materials 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;

(iv) adequate quantity of drinking water;

(a) a cloak room for clothing put off during working hours which shall be separate from any mess room;

(b) separate and suitable arrangements for the storage protective equipment provided under clause 11.

(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.

Schedule XIII

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

[Schedule XIV]

Manipulation of stone or any other material containing free silica.

(a) "manipulation" means crushing, breaking, chipping, dressing, grinding, sieving, mixing, grading or handling of stone or any other operation involving such stone or material; and

(b) "stone or any other material containing free silica" means a stone or any other solid material containing not less than five per cent weight of free silica.

(a) damping the stone or other material being processed ;

(b) providing water spray ;

(c) enclosing the process ;

(d) isolating the process ; and

(e) providing localised exhaust ventilation, are adopted so as to effectively control the dust in any place in the factory where any person is employed at a level equal to or below the maximum permissible level for silica dust as laid down in Table 2 appended to rule 104-A :

(a) employ a qualified medical officer for medical surveillance of the workers employed therein whose employment shall be subject to the approval of the Chief Inspector ; and

(b) provide to the said medical officer all the necessary facilities for the purpose referred to in clause (a)

[Schedule XV]

Handling and processing of asbestos, manufacture of any article of asbestos and any and 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 other process involving handling and manipulation of asbestos incidental thereto ;

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

(c) making of insulation slabs or sections, composed wholly or Partly of asbestos, and processes incidental thereto.

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

(e) manufacture of asbestos cardboard and paper ;

(f) manufacture of asbestos cement goods ;

(g) application of asbestos by spray method ;

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

(i) cleaning of every room, vessel, chambers, fixture or appliance for the collection of asbestos dusts; and

(j) any other processes in which asbestos dust is given off into the work environment.

(a) " asbestos" means any fibrous silicate mineral and any admixture containing actionlite, amolite anthophyllite, chrysolite, crocidolite, tremolite or any mixture thereof, whether crude, crushed or opened;

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

(c) "approved" means approved for the time being in writing by the Chief Inspector ;

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

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

(f) "preparing" means crushing, disintegrating, and any other processes in or incidental to the opening of asbestos; and

(g) "protective clothing" means overalls and head covering, which (in either case) will when worn exclude asbestos dust.

(a) manufacture and conveying machinery, namely :-

(i) preparing, grinding or dry mixing machines;

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

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

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

(b) cleaning and grinding of the cylinders or other Parts 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 ;

(g) mixing and blending of asbestos by hand ; and

(h) any other process in which dust is given off into the work environment.

(a) the floors, work-benches, machinery 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; and

(b) the floors shall be kept free from any materials, plant or other articles not immediately required for 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 of filtering chambers or apparatus ;

(c) in cleaning the cylinders, including the deffer cylinders, or other Parts of a carding machine by means of hand stricles;

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

(e) in any other operation or circumstance in which it is impracticable to adopt technical means to control asbestos dust in the work environment within the permissible limit.

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

(b) adequate means for warming food.

(a) hazards to health from asbestos dust ;

(b) need to use appropriate protective equipment ; and

(c) prohibition of entry of unauthorised persons, or authorised persons without protective equipment.

(a) employ a qualified medical practitioner for medical surveillance of the workers covered by this Schedule whose employment shall be subject to the approval of the Chief Inspector ; and

(b) provide to the paid medical practitioner all the necessary facilities for the purpose referred to in clause (a).

Schedule XVI

Handling and manipulation of corrosive substances

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

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

(b) The protective equipment and preparations provided shall be used by the persons employed in any corrosive operation.

Cautionary Notice

Danger

(b) A container with a capacity of 11.5 litres (2½ gallons) or more of a corrosive substance shall be placed in a receptacle or crate and then carried by more than one person at a height below the waste line unless a suitable rubber wheeled truck is used for the purpose.

(c) Containers for corrosive substances shall be plainly labelled.

(b) Corrosive substance shall not be handled by bare hands but by means of a suitable scoop or other device.

(b) Whenever it is necessary for the purpose of cleaning or other maintenance work for any worker to enter chamber, tank, vat, pit or other confined space where a corrosive substance had been stored, all possible precautions required under section 36 of the Factories Act, 1948, shall be taken to ensure the worker's safety.

(c) Whenever possible, before repairs are undertaken to any Part of equipment in which a corrosive substance was handled such, equipment or Part thereof shall be freed of any adhering corrosive substance by adopting suitable methods.

(b) Pumping or filing overhead tanks, receptacles, vats or other containers for storing corrosive substances shall be so arranged that there is no possibility of any corrosive substance overflowing and causing injury to any person.

(c) Every container having capacity of twenty litres or more and every pipe, valves, and fitting used for storing or carrying corrosive substances shall be thoroughly examined every year for finding out any defects and defects shall be removed forthwith. A register shall be maintained of every such examination made and shall be produced before the Inspector whenever required.

[Schedule XVII]

Use of ovens and driers in factories

(b) No oven or drier shall be taken into use in a factory for the first time unless a competent person has thoroughly examined all its Parts and carried out the tests as are required to establish that the necessary safe systems and controls provided for safety in operation for the processes for which it is to be used and a certificate of such examination and tests signed by the competent person has been obtained and is kept available for inspection.

(c) All Parts of an oven or drier which has undergone any alteration or repair which has the effect of modifying any of the design characteristics, shall not be used unless a thorough examination and tests as have been mentioned in clause (b) have been carried out by a competent person and a certificate of such examination and tests signed by that competent person has been obtained and is kept available for inspection.

(b) The safe level of dilution referred to in clause (a) shall be so as to achieve a concentration of the concerned flammable substance in air of not more than twenty-five per cent of its lower explosive limit;

(i) shows continuously the concentration of the flammable substance in air present in the oven or drier at any instant;

(ii) sounds an alarm when the concentration of flammable substance in air in any Part of oven or drier reaches a level of fifty per cent of explosive limit ; and

(iii) shuts down the heating system of the oven or drier automatically, when the concentration in air of the flammable substance in any Part of oven or drier reaches a level of sixty per cent of its lower explosive limit, is provided to the oven or drier and maintained in efficient working condition.

(c) No oven or drier shall be operated without its safety ventilation system working in an efficient manner.

(d) No oven or drier shall be operated with a level of dilution less than what is referred to in clause (b).

(e) Exhaust ducts of safety ventilation systems should be so designed and placed that their ducts discharge the mixture of air and flammable substance from the workrooms and not near windows or doors or other openings from where the mixture could re-enter the workroom.

(f) The fresh air admitted into the oven or drier by means of the safety ventilation system shall be circulated adequately by means of circulating fan or fans through all Parts of the oven or drier so as to ensure that there are no locations where the flammable substance can accumulate in the air or become pocketed to any dangerous degree.

(g) Throttling dampers in any safety ventilation system should be so designed by cutting away a portion of the damper or otherwise, that the system will handle at least the minimum ventilation rate required for safety when they are set in their maximum throttling position.

(b) The explosion releasing panels, shall, as far as practicable, be situated at the roof of the oven or drier or at those portions of the walls where persons do not remain in connection with operation of oven or drier.

(i) all ventilating fans and circulating fans whose failure would adversely affect the ventilation rate of flow pattern, are in operation before any mechanical conveyor, that may be provided for feeding the articles or substances to be processesed in the oven or drier, is put into operation ;

(ii) failure of any of the ventilating or circulating fans will automatically stop any conveyor as referred to in clause (i) as may be provided, as well as stop the fuel supply by closing the shut off valve and shut off the ignition in the case of gas or oil fired ovens, and in case of electrically heated ovens, switch off the electrical supply to the heaters ;

(iii) the aforesaid mechanical conveyer is set in operation before the said shut off valve can be energized; and

(iv) the failure of the aforesaid conveyor will automatically close the said shut off valve in the case of ovens and driers heated by gas, oil or steam and deactivate the ignition system, or cut off the electrical heaters in the case of electrically heated ovens or furnaces.

(b) A register shall be maintained in which the details of the various tests carried out from time to time under clause (a) shall be entered and every entry shall be signed by the person making the tests.

(b) infrared ray heaters of polymerising machines shall be cut off while running the print.]

[Schedule XVIII]

[Manufacture or Manipulation of Carcinogenic Dye Intermediates]

Part I

(b) "approved" means approved by the Chief Inspector.

(c) [Omitted vide Punjab Gazette Government L.S.P. III dated 19.3.1991.]

(d) "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 or 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, fumes or dust originates.

(e) manipulation shall include mixing, blending, filling, emptying, grinding, sieving, drying, packing, sweeping, handling, using or chemical processing of a nitro-amino compound.

(f) 'air line respirator' means a helmet or face piece with necessary connections by means of which a person using it in a poisonous, or irritant atmosphere breathe ordinary air or any other suitable apparatus approved in writing by the Chief Inspector.

(a) is introduced into a tank, hopper, machine or container or filled into cartridge; or

(b) is ground, crushed, mixed, sieved or blended.

(a) smooth and impervious to water :

(b) maintained in sound condition ;

(c) slope and provided with gutters ; and

(d) thoroughly washed daily by means of hose-pipe and drain water shall be led into a sewer through a closed channel.

(a) have a smooth impervious surface preferably of stainless steel ; and

(b) be washed daily with a hose-pipe or cleaned by means of a suction cleaning apparatus at a time when no other work is being carried on thereat.

(b) No Part of the plant which has contained a nitro or amino compound shall be repaired or opened for repairs unless it has been emptied of such compound, thoroughly cleaned and decontaminated.

(c) Records of such treatment shall be maintained in a register approved by the Chief Inspector and the register shall be made available for inspection when required by an Inspector.

(a) employ a qualified medical practitioner for medical surveillance of the workers employed therein whose employment shall be subject to the approval of the Chief Inspector ; and

(b) provide to the said medical practitioner all the necessary facilities for the purpose referred to in clause (a).

(a) A wash place under cover with clean towels, soap and nail brushes and with at least one stand pipe for every five such persons having constant supply of water.

(b) 50 per cent of the stand pipes provided under item (i) above shall be located in bathroom where both hot and cold water shall be is made available during the working hours of the factory and for one hour thereafter.

(c) The washing and bathing facilities shall be within a radius of 15 metres from the area housing the said manufacturing process.

(d) Clean towels shall be provided individually to each worker.

(e) In addition to taps mentioned under items (a), one stand pipe in which warm water made available shall be provided on each floor.

(b) Bath register: - Workers employed in the said manufacturing process shall take a bath daily at the factory premises and enter their names in the bath register in token of having done so.

(a) a cloak room with lockers having two comPartments - one for street clothes and the other for factory clothes,

(b) a place separate from the locker room and from the mess room for the storage of protective equipment provided under paragraph 13.

Part II

Appendix A

(See Paragraphs 2, 10 and 13)

Appendix B

(See paragraphs 2 and 13)

Appendix C

(See paragraph 3)

Cautionary Placard

(a) Remember that serious effects will follow after a number of years if great care is not taken to observe absolute cleanliness of body, clothes, machinery and tools.

(b) At meal time, wash face and hands twice with soap and water to remove all chemicals; wear a long sleeved clean apron while eating.

(c) Before leaving the factory take a bath using soap and water twice; after this put on your home clothes.

Schedule XIX

[Process of extracting oils and fats from vegetable and animal sources in solvent extraction Plants]

(b) "solvent" means an inflammable liquid such as pentane, hexane and heptane used for the 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, an 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 Chief Inspector :

(b) A 1.5 metre high continuous wire fencing shall be provided around the solvent extraction plant upto a minimum distance of 15 metres from the plant.

(c) No person shall be allowed to carry any matches or an open flame or fire inside the area bound by the fencing.

(d) Boiler houses and other buildings where open flame processes are carried on shall be located at least 30 metres away from the solvent extraction plant.

(e) If godowns and preparatory processes are at less than 30 metres distance from the solvent extraction plant, these shall be at least 15 metre distance from the plant and a continuous barrier wall of non-combustible material 1.5 metres high shall be erected at a distance of not less than 15 metres from the solvent extraction plant so that it extends to at least 30 metres of vapour travel round its ends from the plant to the possible sources of ignition.

(b) All metal Parts of the plant and building including various tanks and containers where solvents are stored or are present and all Parts of electrical equipment not required to be energised shall be properly bounded together and connected to earth as to avoid accidental rise in the electrical potential of such Parts above the earth potential.

[(b) No machinery or equipment in solvent extraction plant shall be belt driven, unless the belt used is of such type that it does not permit accumulation of static electricity to a dangerous level].

(c) No person shall be allowed to enter and work in the solvent extraction plant if wearing clothes made of nylon or such other fibre that can generate static electrical charge, or wearing footwear which is likely to cause sparks by friction.

(b) An automatic water spray sprinkler system on a wet-pipe or open head deluge system with sufficient supply of storage water shall be provided over solvent extraction plant and throughout the building housing such plant.

(b) All emergency relief vents shall terminate at least 6 metres above the ground and be so located that vapours will not re-enter the building in which solvent extraction plant is located.

(b) Waste materials such as oily rags, other wastes and absorbents used to wipe off solvent and paints and oils shall be deposited in approved containers and removed from the premises at least once a day.

(c) Space within the solvent extraction plant and within 15 metres from the plant shall be kept free from any combustible materials and any spills of oil or solvent shall be cleaned up immediately.

(b) No repairs shall be carried out to the machinery or plant except under the direct supervision of the competent persons.

(c) Facility shall be provided for purging the plant with inert gas [or steam] before opening for cleaning or repairs and before introducing solvent after repairs.

(i) vacuum gauge reading for each charge ;

(ii) testing of continuity of electrical bonding and earthing system;

(iii) loss of solvent every 24 hours or loss per ton of raw materials used.

Schedule XX

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 an ore or mixture containing manganese ;

(d) "efficient exhaust ventilation" means localized ventilation effected by mechanical means for the removal of dust or fume or mist at 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) employ a qualified medical practitioner for medical surveillance of the workers employed therein whose employment shall be subject to the approval of the Chief Inspector; and

(b) provide to the said medical practitioner all the necessary facilities for the purpose referred to in clause (a).

Cautionary Notice

Manganese and Manganese Compounds

Schedule XXI

Protection against hazards of poisoning arising from benzene

(a) 'substances containing benzene' means substances wherein benzene contents exceeds 1 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 ;

(d) 'efficient exhaust draught' means localised ventilation effected by mechanical means for the removal of the gases, vapours and dusts or fumes as to prevent them from escaping into the air of any work-room. 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.

(ii) if a worker loses his attendance card, the manager shall provide him/her with another copy duly completed from his record on payment of twenty-five paise within two days of the payment.]

(a) Name of injured person (if any);

(b) date of accident or dangerous occurrence;

(c) date of report on Form No. 18 to Inspector;

(d) nature of accident or dangerous occurrence;

(e) date of return of injured person to work; and

(f) number of days of absence from work of injured person.

(i) the reason for closure;

(ii) the number of workers on rolls on the date of submission of report;

(iii) the number of workers likely to be affected by the closure; and

(iv) the probable period of closure.

[(v) information as to the Particulars and quantity of chemicals stored and action taken proposed to be taken thereof to ensure safety during such closure.]