CHAPTER I PRELIMINARY
Rule - 1. Short title, extent and commencement
[(1) These rules may be called the Andhra Pradesh Factories Rules,
1950.]
[(2) These rules shall extend to the whole of the State of Andhra Pradesh.]
(3) [x
x x]
Rule - 2. Definitions
In these rules, unless there is anything repugnant in the subject or
context
(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.
Provided that the introduction of air directly from outside through
moistened mats or screens placed in openings at times when the temperature of
the room is 80 degrees or more, shall not be deemed to be artificial
humidification.
(d)
"Belt"
includes any driving strap or rope.
(e)
"Degrees"
(or temperature) means degrees of the Fahrenheit scale.
(f)
"District
Magistrate" includes the Additional District Magistrate and any other
officer appointed by the Government in that behalf [x
x x].
(g)
"Family"
means the wife, son, daughter, mother, brother or sister of the owner of any
place wherein a manufacturing process is carried on who lives with or is
dependent on such owner.
(h)
"Fume"
includes gas or vapour.
(i)
"Health
officer" means the Municipal Health Officer in a Municipality or
Corporation, the District Health Officer concerned in any area within the
jurisdiction of a district board or panchayat or such other officer as may be
appointed by the State Government for any area in that behalf irrespective of
whether such area is within the limits of a municipality or the jurisdiction of
a district board or panchayat.
(j)
"Hygrometer"
means an accurate wet and dry bulb hygrometer conforming to the prescribed
conditions as regards construction and maintenance.
(k)
[xxx]
(l)
"Maintained"
means maintained in an efficient state, in efficient working order and in good
repair.
(m)
"Manager
" means a person nominated or appointed as such by the occupier of the
factory under Section 7 for the purposes of the Act.
(n)
"Local
Authority " means the Commissioner in the case of an area within the
limits of a municipality or corporation, the executive officer in the case of
an area within the jurisdiction of a panchayat and the president of a district
board in the case of any other area.
(o)
"Public
Health Authority" means the Local Health Officer having jurisdiction over
the area.
(p)
"Section"
means a section of the Act.
[(q) "Week" for the purposes of Section 2(f) of the Act and
these rules shall mean, for any local area or any class of factories, the
period of seven days commencing from the mid-night of Saturday or of such other
day preceding the day on which the factories of that area or class are
ordinarily closed every week according to any scheme, order, arrangement,
regulation, usage or custom:
Provided that, where work is ordinarily carried on continuously in the
factory on all days of the calendar week, the term "week" in relation
to any worker of the factory shall mean that period of seven days commencing
from the day on which the worker is not required to work.]
Rule - 2A [Competent Persons
(1)
The Chief
Inspector may recognize any person as a 'competent person' under the provisions
of the Act within such area and for such period as may be specified for the
purposes of carrying out the number of tests, examinations, inspections and
certification periodically as prescribed for such buildings, dangerous
machinery, hoists and lifts, lifting machines and lifting tackles, pressure
plant,' confined space, ventilation systems, evaluation of exposure of
employees to airborne contaminants and physical agents at the work place,
solvent extraction plant and such other process or plant and equipment as
stipulated in the Act and the Rules made thereunder, located in a factory, if
such a person possesses the qualifications, experience and other requirements
as set out in the Schedule annexed to this rule.
The Chief Inspector of Factories may recognize any person or an
institution of repute, as a Competent Person under the Act for the purpose of
carrying out tests, examinations, inspections and issuing certification as
stipulated under the Act and Rules in respect of buildings, dangerous
machinery, hoists and lifts, lifting tackles, chains, ropes, pressure plants,
confined spaces, ventilation system, evaluation of exposure of employees to
airborne contaminants and physical agents at the work place, solvent extraction
plant and other processes or plants and equipments located in a factory:
Provided that such a person possesses the required qualifications,
experience and other facilities, equipment etc., as set out in the Schedule
annexed to this rule,
and
In case of an institution, the institution shall be equipped with
persons possessing the required qualifications and experience as prescribed and
also the facilities, equipment, etc., for carrying out the tests, examinations
and inspections.
(2)
Every
person/institution seeking recognition or renewal of recognition as competent
person (CP) shall submit an application in the prescribed form accompanied by a
treasury receipt towards the remittance of the prescribed fee and all the
relevant documentary proof in the office of the Director of Factories, Andhra
Pradesh, Hyderabad before 2 months in advance. The fee once paid is not
refundable.
(3)
The Person
seeking recognition as a Competent Person shall not be above the age of 62
years and physically fit for the purpose of carrying out tests, examinations
and inspections.
(4)
The Chief
Inspector may relax the requirements of qualifications in respect of a
Competent Person if such person is exceptionally experienced and knowledgeable,
but not the requirements in respect of the facilities at his end.
(5)
The Chief
Inspector, on receipt of an application in the prescribed form from a person or
an institution intending to be recognized as a "Competent Person" for
the purpose of this Act and the Rules made thereunder shall register such an
application and, within a period of sixty days from the date of receipt of the
application, either, after having satisfied himself as regards competence and
facilities available at the disposal of the applicant, recognize the applicant
as a Competent Person and issue a certificate of competence in the prescribed
form or reject the application specifying the reasons thereof Certificate of
the recognition so granted shall be valid for a period of one year as specified
in the certificate.
(6)
Every
application for recognition or renewal of recognition as competent person shall
be accompanied by a treasury receipt towards the remittance of the prescribed
fee shown in the Schedule annexed to this rule under the head of account as
prescribed in rule 11. The fee once paid is not refundable.
(7)
The Chief
Inspector may, after giving an opportunity to the competent person of being
heard, revoke the certificate of competency,
(i)
If he has
the reason to believe that the competent person/Institution-
(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 this Act or the Rules made thereunder; or has
omitted to act as required under the Act and the Rules made thereunder; or
(ii)
for any
other reasons to be recorded in writing.
(8)
The Chief
Inspector may, for reasons to be recorded in writing, require recertification
of lifting machines, lifting tackles, pressure plants or ventilation system, as
the case may be, which has been certified by a competent person.
(9)
The
qualifications required, experience for the purpose, facilities at his command,
quantum of fee, application format and the competency certificate prescribed
are shown in separate Schedules annexed to this rule.
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Sl. No.
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Section or Rules under Factories Act 1948 and A.P. Factories Rules,
1950 under which competency is recognized
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Qualification required
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Experience for the purpose
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Facilities at his command
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Schedule of fee prescribed
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Fee for Registration
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Fee for Renew al
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(1)
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(2)
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(3)
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(4)
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(5)
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(6)
Rs.
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(7)
Rs.
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1.
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Rules made
under Section 6 and Section 112 Certificate of stability for buildings
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Degree in
Civil or Structural Engineering or equivalent
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(i) A
minimum of 10 years experience in the design of construction or testing or
repairs of structures
(ii)
Knowledge of non-destructive testing, various codes of practices that the
current and the effect of the vibrations and natural forces on the stability
of the building; and
(iii)
Ability to arrive at a reliable conclusion with regard to the safety of the
structure of the building
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3,500
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3,000
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2.
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Rule 53
under Section 21(2) for power presses
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Degree in
Mechanical or Electrical Engineering or equivalent
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(1) A
minimum of 7 years experience in.
(a) design
or operation or maintenance; or
(b)
testing, examination and inspection of relevant machinery, their guards,
safety devices and appliances.
(ii) He
shall
(a) be
conversant with safety devices and their proper functioning;
(b) be
able to identify defects and any other cause leading to failure; and
(c) have
ability to arrive at a reliable conclusion with regard to the proper
functioning of safety device and appliance and machine guard.
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Gauges for
measurement; instruments for measurement of speed and any other equipment or
device to determine the safety in the use of the dangerous machines.
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3,000
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2,500
]
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3.
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Section 28
Lifts and Hoists & Section 29-Lifting Machinery and lifting tackles
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A degree
in Mechanical and/or Electrical Engineering or its equivalent
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(i) A
minimum experience of 7 years in (a) design or erection or maintenance or
(b)
Inspection and test procedures; of lifts and hoists;
(c)
testing, examination and inspection, of lifting machinery chains, ropes and
lifting tackles.
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Facilities
for load testing, tensile, testing, heat-treatment equipment, gauges
equipment/gadgets for measurement and any other equipment required for
determining the safe working conditions of lifts, hoists, lifting machinery
& lifting tackles.
(ii) He
shall be,
(a)
conversant with relevant codes of practices and test procedures that are
current,
(b)
Conversant with other statutory requirements covering the safety of the
hoists and lifts & lifting tackles.
(c) able
to identify defects and arrive at a reliable conclusion with regard to the
safety of
hoists and
lifts, lifting machinery, chains, ropes and lifting tackles.
(d)
conversant with fracture mechanics and metallurgy of the material of
construction
(e)
conversant with heat treatment/Stress relieving techniques as applicable to
stress bearing parts of lifting machinery and lifting tackles:
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2,500
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2,000
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4.
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Section
31-"Pressure Plant"
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Degree in
Mechanical or Electrical or Chemical or Metallurgical or Engineering or its
equivalent
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(i) A
minimum experience of 10 years in
(a) design
or erection or maintenance, or
(b)
testing, examination and inspection, of pressure plants.
(ii) He
shall be
(a)
conversant with relevant codes of practices and test procedures relating to
pressure vessels;
(b)
conversant with statutory requirements concerning the safety of unfired
pressure vessels and equipment operating under pressure;
(c)
conversant with non-destructive testing techniques as are applicable to
pressure
vessels;
(d) able
to identify defects and arrive at a reliable conclusion with regard to the
safety of pressure plants.
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Facilities
for carrying out hydraulic test, nondestructive test, gauges equipment/gauges
for measurement and any other equipment or gauges to determine the safety in
the use of pressure vessels.
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3,000
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2,500
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5.
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(i)
Section 36 Precautions against dangerous fumes (ii) Rules made under Sections
41 & 112 concerning ship building and ship repairs (iii) Safety
belts under Rule 61-C (iv) Thermic Fluid heaters under Rule 61(M)(v) Oven and
Driers under Rule 61(O)
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Master's
degree in Chemistry, or a degree in Chemical Engineering or a degree in
Mechanical Engineering or Electrical Engineering
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(i) A
minimum of 7 years in collection and analysis of environmental samples and
calibration of monitoring equipment,
(ii) He
shall,-(a) be conversant with the hazardous properties of chemicals and their
permissible limit values;
(b) be
conversant with the current techniques of sampling and analysis of the
environmental contaminants; and
(e) be
able to arrive at a reliable conclusion as regards the safety in respect of
entering and carrying out hot work.
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Meters,
instruments and devices duly calibrated and certified for carrying out the
tests and certification of safety in working in con lined spaces.
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3,000
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2,000
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6
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Ventilation
systems as required under various Schedules framed under Section 87, such as
Schedules on-
(i) Grinding
or glazing of metals and processes incidental thereto Schedule V under Rule
95.
(ii)
Cleaning or smoothing, roughening, etc, of articles, by a jet sand, metal
shot, or grit, or other abrasive propelled by a blast of compressed air or
steam Schedule XIX under Rule 95.
(iii)
Handling and processing of asbestos Schedule XVIII under rule 95.
(IV) Manufacturing
of Rayon by viscos process and Schedule XXVIII under Rule 95.
(v)
Foundry operations Schedule XXX under Rule 95.
(vi)
Solvent Extraction plant Schedule XXII under Rule 95.
(vii)
Chemical works Schedule XV under Rule 95.
(viii)
Carbon disulphide plant Schedule XXIII under Rule 95.
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Degree in
Mechanical or Electrical Engineering or equivalent
Degree in
Chemical or its equivalent
Degree in Mechanical/Electrical
Engineering or Chemical Technology or its equivalent
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(i) A
minimum of 7 years in the design, fabrication, installation, testing of
ventilation system and systems used for extraction and collection of dusts,
fumes and vapours, and other ancillary equipment.
(ii) He
shall be conversant with relevant codes of practice and tests procedures that
arc current in respect of ventilation and a traction system for fumes, and
shall be able to arrive at a reliable conclusion with regard to effectiveness
of the system.
(i) A
minimum of 5 years industrial experience in the concerned field (ii) He shall
be (a) conversant with relevant codes of practice and test procedures
relating to ventilation system (b) Capable to identify defects and arrive at
a reliable conclusion with regard to the safety of the system.
(i) A
minimum of 5 years industrial experience in the concerned
field. procedures relating to oils, fats and chemicals.
(b) able
to identify detects and arrive at a reliable conclusion with regard to the
safety of the system.
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Facilities
for testing the ventilation system, instruments and gauges for testing the
effectiveness of the extraction systems for dusts, vapours and fumes, and any
other equipment needed for determining the efficiency and adequacy of these
systems. He shall have the assistance of a suitable qualified technical
person who can come to a reasonable conclusion as to the adequacy of the
system.
Facilities
for carrying out tests in solvent extraction plant, chemical such as (a) Portable
(b)
Ultrasonic Thickness tester
(c)
Pressure gauge calibrator
(d) vacuum
gauge calibrator
(e) Earth
merger and
(f) Techno
meter]
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3,500
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3,000
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Form of Application for Grant of Certificate to a
Person/Under Sub-rule (2) of Rule 2A.
[See Rule 2A]
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1.
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Name
and Address
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:
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2.
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Date
of Birth
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:
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3.
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Name
of organization (If not selfemployed)
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:
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4.
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Designation
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:
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5.
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Educational
Qualification (Xerox copies of testimonials to be attached)
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:
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6.
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Details
of professional experience (in chronological order)
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:
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Name of
the Organization
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Period of
service
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Designation
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Area of
Responsibility
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7.
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Membership,
if any of professional bodies
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:
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8.
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Details of
facilities (examination testing, etc.,) at his disposed:
(ii)
Arrangements for calibrating and maintaining the accuracy of these
facilities:
** Purpose
for which competency Certificate is sought (section or:
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:
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9.
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Sections
of the Act should be stated
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:
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10.
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Whether
the applicant has been declared as a competent person under any statute (if
so the details).:
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:
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11.
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Any other
relevant, information Declaration by the applicant:
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:
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I,
...............................................................................
hereby declare that the information furnished above is true. I undertake.
(a)
that in the
event of any change in the facilities at my disposal (either addition or
deletion) or my leaving the aforesaid organization. 1 will promptly inform the
Director of Factories.
(b)
to maintain
the facilities in good working order, calibrated periodically as per
manufacturer's instructions or as per National standards, and
(c)
to fulfill
and abide by all the conditions stipulated in the certificate of Competency and
instructions issued by the Chief Inspector of Factories from time to time.
Signature of the Applicant
Place:
Date:
** Please furnish the following information in a separate sheet duly
signed by the applicant.
List of buildings so far:
(i)
Constructed
and its value.
(ii)
A detailed
note regarding non-destructive testing various codes of practices that are
current and the effect of the vibrations and natural forces on the stability of
the buildings is enclosed.
Form of Application for Grant of Certificate of
Competency to Any Institution Under Sub-rule (2) of Rule-2A
[See Rule 2A]
(1)
Name and
full address
(2)
Organization's
status (specify whether Government, autonomous, Cooperative, Corporate or
Private)
(3)
Purpose for
which competency certificate is sought (specify Section(s) of the Act);
(4)
Whether the
organization has been declared as competent person under this or any other
statute. If so, give details.
(5)
Particulars
of persons employed and possessing qualification and experience as set out in
Schedule annexed to rule 2-A.
(6)
Details of
facilities (relevant to item 3 above and arrangements made for their
maintenance and periodic calibration)
(7)
Any other
relevant information.
(8)
Declaration:
I..................................................hereby, on behalf
of.....................certify that the details furnished above are correct to
the best of my knowledge.
I undertaken to-
(i)
maintain the
facilities in good working order, calibrated periodically as per manufacturer's
instructions or as per National standards; and
(ii)
to fulfill
and abide by all the conditions stipulated in the certificate of competency and
instructions issued by the Chief Inspector from time to time.
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Place:
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Signature
of Head of the Institution or of the persons authorized to Sign on his behalf
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Date:
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Certificate of Recognition as Competent Person
(Issued in pursuance of sub-rule (5) of Rule 2A)
[See Rule 2A]
The Director of Factories, Andhra Pradesh, Hyderabad in exercise of the
powers conferred under Section 2 (ca) of the Factories Act and Rules made
thereunder, hereby recognize* ..............................................
represented by
** ................................................................................................to
be a competent person for the purpose of carrying out test, examination
inspection and certifications for
***..........................................................used in factories
subject to the conditions overleaf.
The Jurisdiction extends all over Andhra Pradesh/is restricted to M/s.
................ This certificate is valid from
............................................................
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Office
Seal
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Director
of Factories
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Revalidation
details
From
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To
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Signature
of authority
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(1)
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(2)
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(3)
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* Name of the institution
** Name of the competent person
*** (a) Building (b) Hoists (c) Lifts (d) Chains (e) Lifting machines
(f) Ropes (g) Lifting tackles (h) Pressure plant (i) Ventilation system (j)
Confined space (k) Plants & equipments of dangerous processes as
applicable.
This certificate is issued subject to the conditions stipulated
hereunder:-
(i)
tests,
examinations and inspections shall be carried out in accordance with the
provisions of the Act and the Rules
(ii)
tests,
examinations and inspections shall be carried out under direct supervision of
the competent person or by a person so authorized by an institution recognized
to be a competent person.
(iii)
the
certificate of competency issued in favour of a person shall stand cancelled if
the person leaves the organization mentioned in this application.
(iv)
the
institution recognized as a competent person shall keep the Chief Inspector
informed of the names, designation and qualifications of the person authorized
by it to carry out tests, examinations and inspections.
(v)
the
competent person should be physically present at the time of testing and
examination.
(vi)
records of
daily work done should be maintained in a log book incorporating therein the
details regarding the date, the work done, observations made, directives given
etc.,
(vii)
copies of
examination on certificates in all cases where defects are noticed and repairs
are ordered or any conditions imposed on its use are to-be marked to the
Inspector of Factories concerned.
(viii)
application
for renewal of certificate along with a brief account of work done during the
period of validity of the certificate may be made atleast one month before the
certificate expires together with fees prescribed for the purpose;
(ix)
this
recognition is subject to constant review and liable to be cancelled if
deficiencies come to notice].
Rule - 3. [Submission and Approval of plans:
(1)
In the case
of any factory where,
(a)
any
hazardous process of the nature specified in the First Schedule of the Act is
proposed to be carried on whether or not with the aid of power and
notwithstanding that the number of persons employed is less than any number
specified in Section 2(m) of the 2(m) of the Act; or
(b)
the
installed power is proposed to be or extended to 75 H.P. or more;
No site shall be used for the location of a factory nor shall any
building in a factory be constructed, extended or taken into use as a factory
or part of a factory and no machine, or plant or any permanent fixture shall be
installed or fixed, nor shall any manufacturing process be carried on in any
factory or part of a factory, unless the occupier or the owner of the factory
obtains the previous permission in writing approving the plans from the Chief
Inspector.
(2)
The owner or
occupier of every factory falling under sub-rule (1) and the owner or occupier
of any other factory may, send to the Chief Inspector, by delivery in person or
by registered post, an application in Form No. 1 together with particulars and
plans in triplicate and the original challan for the scrutiny fee at the
following rates:
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For small
scale industries
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Rs.
100/-
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For other
industries
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Rs.
1000/-
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(3)
If the Chief
Inspector is satisfied that the plan sent under sub-rule (2) are in accordance
with the requirements of the Act, he shall, by order grant the permission
applied for forthwith and send the said order along with a copy of the approved
plans to the applicant.
(4)
If the Chief
Inspector is of the opinion that the plans sent under sub-rule (2) are not in
accordance with the requirements of the Act, or if he finds it fit or expedient
to specify any conditions of approval, including conditions relating to
cancellation or modifications of prior approvals, he shall, after giving the
applicant a reasonable opportunity of being heard, send to the applicant a
speaking order either approving the plans subject to such conditions as may be
specified therein or refuse the permission applied for along with a copy of the
plans approved or rejected.
(5)
If no order
is communicated to the applicant within thirty days from the date on which the
application has been delivered in person or sent by registered post, the
permission applied for shall be deemed to have been granted.
(6)
In the case
of every other factory, where the installed power is proposed to be, or
extended to more than 30 HP, the owner or occupier of the factory shall,
atleast one month before any manufacturing process is commenced in the factory,
send to the Chief Inspector, by delivery in person or by registered post, the
particulars and plans specified in Form No. 1:
Provided that the Chief Inspector may, by order, after giving such owner
or occupier a reasonable opportunity of being heard, require him to modify any
plan in any particular manner so as to conform to the requirements of the Act
and thereupon the owner or occupier shall carry on the manufacturing process
only in accordance with the plans so modified.
Provided further that no order under the first proviso shall be served
on the applicant after the expiry of thirty days after the date on which the
plans are delivered in person or received by registered post.
(7)
For the
purposes of this rule, for computing the quantity of power, the power for the
plant, machinery used in the manufacturing process, or the installed horse
power of any captive generation of power, whichever is higher, shall be taken
into account and no account shall be taken of the power for lighting, or for
any office equipment or appliances or any stand by captive generation of power.
(8)
In the case
of any factory not covered by sub-rule (1) or (6) of this rule, the Government
or the Chief Inspector may, having regard to any special circumstances in any
particular existing or proposed factory, by order, require the owner or
occupier to submit the particulars and plans of the factory in Form No. 1
within thirty days of the service of the order and the provisos to sub-rule (6)
shall apply to any plans so submitted.]
Rule - 3-A. Approval of Plans
[(1) No developments shall be commenced on any site which is intended to
be sold, leased, or let out on hire-purchase for the purpose of setting up of
two or more factories by any person unless the prior written permission
approving the plans by the Chief Inspector has been obtained.
(2) An
application for permission shall be in Form 1 accompanied by plans in
triplicate along with particulars and the original challan of required scrutiny
fee.
(3) On
receipt of an application, the Chief Inspector may require the applicant to
furnish, within thirty days of the date of the order, more detailed particulars
and declarations as the Chief Inspector may, by order specify which may include
particulars such as layout of site, roads, drains, sewage and effluent disposal
facilities, strength or load bearing capacity of any of the structures and
floors, ventilation, common facilities like canteens, latrines and urinals or
any other matter that he may consider necessary in the interest of the safety,
health, and welfare of the workers in the factories and the general public.
(4) The
Chief Inspector may, after giving the applicant a reasonable opportunity of
being heard, by speaking order, refuse the permission or grant the permission
with such conditions as he may impose.
(5) While
granting any permission under sub-rule (4) of this rule, the Chief Inspector
may require that every prospective buyer, lessee or tenant shall be given due
written notice of such particulars and declarations and of the conditions of
approval as the Chief Inspector may direct.
(6) No
manufacturing process shall be carried on in any building in a factory which is
not in accordance with the plans approved by the Chief Inspector and does not
satisfy the conditions subject to which the plans have been approved.]
Rule - 4. [Grant of Licence
(1)
The occupier
of every factory shall, [atleast
fifteen days before commencing any manufacturing process] in any factory send,
by personal delivery or by registered post to the Inspector, an application for
the registration of the factory and the grant of a licence in the prescribed
Form No. 2 along with the original challan for annual licence fee prescribed in
the Schedule to Rule 6 or the original challan for three times the Annual
Licence Fee prescribed in the said Schedule in case, the occupier prefers to
pay for a block period of three calendar years at a time.
[(2) (a) The occupier shall send [and
intimate in form No. 2] to the Inspector immediately after the commencement of
manufacturing process;
(b) The premises shall be deemed to be licensed from the dale of
intimation of commencement of manufacturing process until such date the
Inspector refuses in writing to grant the licence.]
(3) [The
Inspector on noticing any defect in the licence application or violation of any
provision may be a speaking order] and after giving the applicant a reasonable
opportunity of being heard, refuse to grant a licence:
Provided that [if
no order is communicated to the occupier within a period of thirty days from
the date on which the occupier has sent intimation under sub-rule 2(a)], the
licence shall be deemed to have been granted and thereupon the licence shall be
issued forthwith.
(4) If the
grant of licence has not been refused in accordance with sub-rule (3), the
Inspector shall grant the licence in Form No. 4 and send the licence to the
applicant.
[(5) Every licence granted shall be valid till it has been duly
cancelled, provided the original challan for requisite annual licence fee is
sent to the Inspector.]
(6) No
manufacturing process shall be carried on in any factory unless a licence is
valid for the time being.
(7) A
licence granted shall be caused to be produced on demand by the Inspector.]
Rule - 5. [Amendment of Licence:
[(1) The occupier or the owner of a factory shall, within fifteen days
of the occurrence of any change of name or in the particulars of the maximum
horse power installed or maximum number of persons employed, send to the
Inspector and application in Revised Form No. 2 for the amendment of the
original licence stating the nature of amendment to be made and the reasons
therefor together with the original challan for the fee prescribed and the
licence.]
(2) The fee
for the amendment of a licence shall be the amount, if any, by which the fee
that would have been payable if the licence had originally been issued in the
amended form exceeds the licence fee payable for the relevant calendar year but
for the amendment along with an amendment fee of Rs. 50/- (Rupees Fifty)]
Rule - 6. [Payment of Annual Licence Fee or for a block period of three calendar years
(1)
Every
licencee shall, before the commencement of any calendar year, pay the annual
licence fee of such amount as is prescribed in the Schedule to this rule for
each calendar year or three times the Annual Licence Fee prescribed in the said
Schedule in case, the occupier prefers to pay for a block period of three
calendar years at a time during any part of which the licence fee is valid:
Provided that for computing the quantity of power, for the purposes of
this rule, the power for the plant and machinery used in the manufacturing
process only shall be taken into account and no account shall be taken of the
power for lighting, or for any office equipment or appliances. The total
installed horse power of plant, Machinery and equipment or the captive
generation of power whichever is higher shall be taken into consideration.
(2)
If the
prescribed annual licence fee is not fully paid within the prescribed period in
sub-rule (1), simple interest at two percent per month or part of a month shall
be payable on the part of the fee not paid from the first day of the calendar
year till the last day of the calendar month in which the fee together with
interest is paid:
Provided that the Chief Inspector may, if satisfied that there is
sufficient reason for the non-payment of the annual licence fee within the time
prescribed in sub-rule (1), by order in writing, waive the interest specified:
Provided further that the Chief Inspector may waive the licence fee and
the interest thereon if it is shown to his satisfaction that no manufacturing
process has been carried on in the factory on any day of the relevant calendar
year and the owner or occupier applies for the cancellation of licence.]
[(3) No manufacturing process shall be carried on in any premises unless
the original challan for the requisite annual licence fee is sent to the
inspector before commencement of the licensing year.]
[SCHEDULE
Maximum number of persons to be employed on any day
during the year
|
Quantity of Max. H.P./K.W. Installed
|
9
|
20
|
50
|
100
|
150
|
250
|
500
|
1000
|
1500
|
2000
|
3000
|
5000
|
10000
|
above 10000
|
|
(1)
|
(2)
|
(3)
|
(4)
|
(5)
|
(6)
|
(7)
|
(8)
|
(9)
|
(10)
|
(11)
|
(12)
|
(13)
|
(14)
|
(15)
|
|
Amount of
Annual Licence fee to be paid in Rupees
|
|
Nil
|
250
|
500
|
900
|
1800
|
2400
|
3200
|
4000
|
6000
|
8000
|
10000
|
12000
|
14000
|
17000
|
21000
|
|
20/15
|
500
|
900
|
1800
|
2400
|
3200
|
4000
|
6000
|
8000
|
10000
|
12000
|
14000
|
17000
|
21000
|
24000
|
|
50/37
|
750
|
1800
|
2400
|
3200
|
4000
|
6000
|
8000
|
10000
|
12000
|
14000
|
17000
|
21000
|
24000
|
27000
|
|
100/75
|
1500
|
2400
|
3200
|
4000
|
6000
|
8000
|
10000
|
12000
|
14000
|
17000
|
21000
|
24000
|
27000
|
30000
|
|
150/112
|
2000
|
3200
|
4000
|
6000
|
8000
|
10000
|
12000
|
14000
|
17000
|
21000
|
24000
|
27000
|
30000
|
35000
|
|
250/186
|
2500
|
4000
|
6000
|
8000
|
10000
|
12000
|
14000
|
17000
|
21000
|
24000
|
27000
|
30000
|
35000
|
40000
|
|
500/373
|
3000
|
6000
|
8000
|
10000
|
12000
|
14000
|
17000
|
21000
|
24000
|
27000
|
30000
|
35000
|
40000
|
45000
|
|
1000/746
|
4000
|
8000
|
10000
|
12000
|
14000
|
17000
|
21000
|
24000
|
27000
|
30000
|
35000
|
40000
|
45000
|
50000
|
|
1500/1119
|
|
10000
|
12000
|
14000
|
17000
|
21000
|
24000
|
27000
|
30000
|
35000
|
40000
|
45000
|
50000
|
55000
|
|
2000/1492
|
|
12000
|
14000
|
17000
|
21000
|
24000
|
27000
|
30000
|
35000
|
40000
|
45000
|
50000
|
55000
|
65000
|
|
3000/2238
|
|
14000
|
17000
|
21000
|
24000
|
27000
|
30000
|
35000
|
40000
|
45000
|
50000
|
55000
|
65000
|
100000
|
|
5000/3730
|
|
17000
|
21000
|
24000
|
27000
|
30000
|
35000
|
40000
|
45000
|
50000
|
55000
|
65000
|
100000
|
130000
|
|
10000/7460
|
|
21000
|
24000
|
27000
|
30000
|
35000
|
40000
|
45000
|
50000
|
55000
|
65000
|
100000
|
130000
|
160000
|
|
20000/14920
|
|
24000
|
27000
|
30000
|
35000
|
40000
|
45000
|
50000
|
55000
|
65000
|
100000
|
130000
|
160000
|
200000
|
|
Above
|
|
27000
|
30000
|
35000
|
40000
|
45000
|
50000
|
55000
|
65000
|
100000
|
130000
|
160000
|
200000
|
250000
|
|
20000/14920
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
Note:
(1)
This
schedule of Licence fee/Renewal fee shall come into force from the licensing
year 2007. Those who have already paid the licence fee for the year 2007 and
beyond shall pay the difference of licence fee as per this schedule.
(2)
For deposit
of difference of fee between the old and revised rates in respect of the year
2007 and beyond, the specified time for the purpose of rules 4, 5 & 6 shall
be on or before the expiry of two months from the date of publication of the
schedule under rule 6 of the A.P. Factories Rules 1950 in the official Gazette.
(3)
In case of
payment of difference of Licence fee after expiry of two months from the date
of publication of the above schedule in the official Gazette, a simple interest
@ 2% per month or part of the month shall be payable on the difference of the
fee not paid.
(4)
Other
factories not notified under Section 85(1) having power and less than 10
workers and non power factories with less than 20 workers need not pay licence
fee.]
Rule - 7. [Cancellation of Licence
(1)
The
Inspector may, by a speaking order served on the occupier, cancel any licence
issued if the annual licence fee together with interest has not been paid, and
thereupon no manufacturing process shall be carried on in that factory.
Provided that the Inspector has previously served a written notice on
the Occupier, calling upon him to pay the fee with interest within a period of
thirty days from the date of service of the notice and the occupier has not
complied with the terms of the notice:
Provided further that the Inspector may also cancel a licence if an
application has been made for such cancellation by the owner or occupier and in
such a case, the notice referred to in the first proviso of this sub-rule shall
not be required.]
Rule - 8. [Transfer of Licence
A licence may be transferred from one owner or occupier to another
consequent to any transfer of the factory and the transferee shall send to the
Inspector, by personal delivery or registered post, an application together
with Form No. 2 along with Transfer Fee of Rs. 50/- (Rupees Fifty) and the
original licence and the acknowledging of such application shall be deemed to
be the endorsement of transfer until the transfer is formally endorsed by the
Inspector on the licence unless the application has been refused by a speaking
order in writing within a period of thirty days from the date of sending and
the applicant has been given a reasonable opportunity of being heard.]
Rule - 9. Procedure on death or disability of licensee:
If a licensee dies or becomes insolvent, the person carrying on the
business of such licensee shall not be liable to any penalty under the Act for
exercising the powers granted to the licensee by the licence during such time
as may reasonably be required to allow him to make an application for the
amendment of the licence under [Rule
5] in his own name for the unexpired portion of the original licence.
Rule - 10. Loss of Licence
Where a licence granted [x
x x] under these rules is lost or accidentally destroyed, a duplicate may be
granted on payment of a fee of rupees [Fifty].
Rule - 11. [Payment of Fee
(1)
Every
application under these rules for which a fee has been prescribed shall be
accompanied by a treasury receipt showing that the appropriate fee has been
paid into the local treasury under the head of account 0230 Labour and
Employment 104 Receipts under Labour LawsFees realised under the Factories Act,
1948.
(2)
If an
application made under these rules is rejected, the fee paid shall be refunded
to the applicant by the Inspector or Chief Inspector within thirty days of the
date of order.]
FORM PRESCRIBED UNDER SUB-SECTION (1) OF SECTION 7
Rule - 12. [Notice of Change of occupier or manager:
(1)
The occupier
of every factory shall, within seven days of any change in the manager of any
factory, send notice thereof in Form No. 2-A to the Inspector.
(2)
Every new occupier
of a factory shall, within seven days of the change of occupation, send notice
thereof in Form No. 2-A to the Inspector.]
Rule - 12-A. [Exemption from Section 7-A(3)
All factories in which less than [three
hundred workers] are employed shall be exempted from the provisions of
sub-section (3) of Section 7-A of the Act.
Provided that this exemption shall not apply to cases where Chapter IV-A
relating to hazardous processes apply.
Provided further that where the Chief Inspector is of the opinion that
it is necessary to do so, having regard, in the case of any particular factory,
to the scale of operation and the dangerous or hazardous nature of the
processes carried on or in the interest of public safety, he may, after giving
the owner or occupier a reasonable opportunity of being heard, by a speaking
order in writing, direct that the exemption contained in this rule shall not
apply to that factory.]
[x x x]
Rule - [12-B.][32] [Guidelines, instructions and records
(1)
without
prejudice to the general responsibility of the Occupier to comply with the
provisions of Section 7(a) the Chief Inspector may, from time to time, issue
guidelines and instructions regarding the general duties of the occupier
relating to health safety and welfare of all workers while they are at work in
the factory:
(2)
the Occupier
shall maintain such records, as may be prescribed by the Chief Inspector in
respect of monitoring of working environment in the factory.]
Rule - 12-C. [Certificate of stability
(1)
No
manufacturing process shall be carried on in any building of a factory
constructed, reconstructed or-extended or in any building which has been taken
into use as a factory or part of a factory until a certificate of stability in
respect of that building in the form given below has been sent by the occupier
or manager of the factory to the Chief Inspector and accepted by him.
Form of certificate of stability
(1)
Name of the
factory
(2)
Village,
town and district in which the factory is situated
(3)
Full postal
address of the factory
(4)
Name of the
occupier of the factory
(5)
Nature of
manufacturing process to be carried on in the factory
(6)
Number of
floors on which workers will be employed
I certify that I have inspected the building/buildings, the plans of
which have been approved by Director of Factories in his letter No..........
dated .............. and examined the various parts including the foundations
with special reference to the machine, plant etc., that have been installed. I
am of the opinion that the building/buildings which has/have been
constructed/reconstructed/extended/taken into use is/are in accordance with the
plans approved by the Director of Factories in his letter mentioned above, that
it is/they are structurally sound and that its/their stability will not
endangered by its/their use as factory/part of a factory for the manufacture
of.................... for which the machinery, plant etc., are intended.
Signature.............................
Qualifications
Address...............................
Date....................................
(2)
the
certificate of stability referred to in sub-rule (1) shall be signed by a
competent persons].
CHAPTER II THE INSPECTING STAFF
RULE
PRESCRIBED UNDER SECTION 9
Rule - 13. Powers of Inspectors
[(1)] An
Inspector shall, for the purpose of the execution of the Act have power to do
all or any of the following things, that is to say
(a)
to photograph any worker, to inspect,
examine, measure, copy, photograph, sketch or test, as the case may be, any
building or room, any plant, machinery, appliance or apparatus, any register or
document or anything provided for the purpose of securing the health, safety or
welfare of the workers employed in a factory;
(b)
in the case of an Inspector who is 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 proceeding arising under the Act or in discharge of his
duties as an Inspector.
(2) The qualifications of the Inspectors to be
appointed under the Act shall as specified in the rules issued under the
proviso to Article 309 of the Constitution.
(3) When, in any area, an inspection is made by an
additional Inspector, he shall prepare the report and shall within ten days of
the Inspection, send to the Inspector under Section 8(1) for action. In no case
shall an additional Inspector communicate copy of his report to the occupier or
the manager of a factory direct.
[(4) An
Inspector may, if he has reason to believe, as a result of any inspection,
examination or enquiry that an offence under the Act has been or is being
committed, search any premises, plant and machinery and take possession or
copies of any register, records or other documents or portions thereof pertaining
to the factory after following the provisions of the Code of Criminal
Procedure, 1973 (Central Act 2 of 1974) so far as may be applicable, relating
to search and seizure under that Act.]
RULE
PRESCRIBED UNDER SUB-SECTION (4) OF SECTION 10
Rule - 14. Duties of certifying surgeon
(1)
For purposes of the examination and
certification of young persons, who wish to obtain certificates of fitness, the
Certifying Surgeon shall arrange a suitable time and place for the attendance
of such persons, and shall give previous notice in writing of such arrangements
to the managers of factories situated within the local limits assigned to him.
(2)
The Certifying Surgeon shall issue his
certificates in Form No. 5. The foil and counter-foil shall be filled in and
the left thumb mark of the person in whose name the certificate is granted
shall be taken on them. On being satisfied as to the correctness, of the
entries made therein and of the fitness of the person examined, he shall sign
the foil and initial the counterfoil and shall deliver the foil to the person
in whose name the certificate is granted. The foil so delivered shall be the
certificate of fitness granted under Section 69. All counter-foils shall be
kept by the Certifying Surgeon for a period of at least two years after the
issue of the certificate.
(3)
The certifying surgeon shall, upon request by
the Chief Inspector, carry out such examination and furnish him with such
report as he may indicate, for any factory or class or description of factories
where
(a)
cases of illness have occurred which it is
reasonable to believe or due to the nature of the manufacturing process carried
on or other conditions of work prevailing therein, or
(b)
by reason of any change in the manufacturing
process carried on, or in the substances used therein, or by reason of the
adoption of any new manufacturing process or of any 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 about to be, employed in
any work which is likely to cause injury to their health.
(4)
For the purpose of the examination of persons
employed in process covered by the rules relating to dangerous operations, the
Certifying Surgeon shall visit the factories within the local limits assigned
to him at such intervals as are prescribed by the rules relating to such
dangerous operations.
[(5) At
such visits, the certifying surgeon after examining a worker, shall issue a
certificate of fitness in Form 17-A. The record of examination and
re-examinations carried out shall be kept in the custody of the manager of the
factory. [x
x x].]
(6) If the certifying surgeon finds as a result of
his examination that any person employed in such process is no longer fit for
medical reasons to work in that process, he shall suspend such persons from
working in that process for such time as he may think fit and no person after
suspension shall be employed in that process without the written sanction of
the certifying surgeon in the Health Register.
(7) The manager of a factory shall afford to the
certifying surgeon facilities to inspect any process in which any person is
employed or is likely to be employed.
(8) The manager of a factory shall provide for the
purpose of any medical examination which the certifying surgeon wishes to
conduct at the factory (for his exclusive use on the occasion of an
examination) a room which shall be properly cleaned and adequately ventilated
and lighted and furnished with a screen, a table (with writing materials) and
chairs.
Rule - 14-A. [Fees for certifying surgeon for examination of young persons
(1)
The certifying surgeon shall be entitled to
the following fees for examination and grant of certificate of fitness under
sub-section(2) of Section 69:
(i)
Rs. 5 for the first young person examined and
Rs. 3 for every subsequent person examined on a single day in a factory for the
purpose of such examination.
(ii)
Rs. 3 for the first young person and Rs. 1
for every subsequent young person examined on a single day when the person to
be examined goes to the certifying surgeon for the purpose of such examination.
(iii)
If a certifying surgeon has to travel beyond
a radius of 8 kilometers from his dispensary or place of posting to examine any
young person or persons he shall be entitled to an additional fee at the rate
of 0.50 paise per kilometer for the total distance travelled by him. A
certifying surgeon who is an employee of the State Government shall charge this
additional fee from the occupier of a factory only if he does not charge any
travelling allowance for the journey from the State Government.
(2)
The certifying surgeon shall send his bill of
fees direct to the occupier of the factory in which the young persons are
employed or are to be employed.
(3)
The fees and additional fees prescribed in
this rule shall be paid by the occupier of the factory concerned.
(4)
The fees and the additional fees for the
renewal of certificate of fitness shall be the same as prescribed in these
rules for grant of certificate, of fitness.
Rule - 14-B. Fees for certifying surgeons for carrying examination under sub-rule(3) of Rule 14-A
The certifying surgeon shall be paid
by the occupier of the factory besides the additional fees for travelling a
daily professional fee at the rate of Rs. 10 per day irrespective of the number
of persons examined but this fee shall be reduced to Rs. 5 if the examination
does not take more than half of a day.
Provided that if the number of
factories visited exceeds four on a single day the professional fee shall be
subject to a minimum of Rs. 15 per day per factory.
Rule - 14-C. Fees for examination of persons employed in dangerous operations
The fees and additional fees for
examination of persons employed in dangerous operations specified in Rule 95
shall be the same as prescribed in Rule 14-A and shall be payable by the
occupier of the factory in which the persons examined are employed.]
CHAPTER III HEALTH
EXEMPTIONS UNDER SUB-SECTION (2) OF SECTION 11
Rule - 15. [Exemption from Section 11(1)(d):
(1)
The
provisions of Clause (d), (dd) and (e) of sub-section (1) of Section 11 shall
not apply to any class of factory subject to the condition that the inside
walls, partitions, ceilings or tops of rooms and all walls, sides and tops of
passages and staircases are kept clean by effective means and they are painted
as often as necessary, and subject to the condition in sub-rule (2) of this
rule.
(2)
If it
appears to the Chief Inspector that any part of a factory which is exempted
under sub-rule (1) of this rule is not kept in a clean state, he may after
giving an opportunity to the occupier to be heard, by written order require the
occupier to carry out washing, painting or varnishing within such reasonable
period of not less than two months as may be specified in the order.]
Rule - 16.
[x x x]
RULES PRESCRIBED UNDER SUB-SECTION (2) OF SECTION
12
Rule - 17. [Disposal of trade wastes and effluents
The arrangements made in every factory for the treatment of wastes and
effluents due to the manufacturing process carried on therein shall be in
accordance with those approved by the relevant Water and Air Pollution Boards
appointed under the Water (Prevention and Control of Pollution) Act, 1974
(Central Act No. 6 of 1974) and the Air (Prevention and Control of Pollution)
Act, 1981 (Central Act No. 14 of 1981) and other appropriate authorities.
RULES PRESCRIBED UNDER SECTION 13(2)
Rule - 17-A. Standards of ventilation:
(1)
In every
room of a factory, doors and windows shall be provided in the proportion
of [0.5
square metres] at least for each worker employed in such a room, and the
openings shall be such as to admit of a continued supply of fresh air.
(2)
No window
provided in a wall shall be of a size less than [1.5
metres x 0.90 metres'].
(3)
The lower
sill level of a window shall not be more than [90
C.M.] from the floor level of the room.
(4)
The doors
and windows shall be so spaced as to be not more than [3
metres] from centre to centre.
(5)
A second set
of windows of not less than [1.2
x 0.9 metres] shall be provided if the height of the building at the eaves
is [6
metres] or more and fixed directly above the first set of windows and doors.
(6)
In every
room of the factory where machinery is installed, roof openings to provide for
adequate natural ventilation shall be provided to the satisfaction of the
Inspector.
(7)
No varandah,
portico or any structure shall be constructed nor any material stored so as to
adversely effect the entry of fresh air into the room of a factory.
RULES PRESCRIBED UNDER SECTION 13(3)
Rule - 17-B. [Ventilation and Temperature:
(1)
Limits of
temperature and air movement:
In any factory the maximum wet bulb temperature of air in a work room at
a height of 1.45 metres (5 feet) above the floor level shall not exceed 308-C,
(860-I) and adequate air movement of at least 30 metres per minute (100 feet
per minute) shall be provided; and in relation to dry bulb temperature in the
wet bulb temperature in the workroom at the said height shall not exceed the
temperature shown in the Schedule below or as regards a dry-bulb reading
intermediate between the two dry-bulb readings that specified in relation to
the higher of these two dry-bulb readings.
SCHEDULE
|
Dry-bulb temperature
|
Wet-bulb temperature
|
|
(C)
|
(°F)
|
(°C)
|
(°F)
|
|
30
|
(86)
|
29.0
|
(84.2)
|
|
31
|
(87.8)
|
28.9
|
(84.0)
|
|
32
|
(89.6)
|
28.8
|
(83.8)
|
|
33
|
(91.4)
|
28.7
|
(83.6)
|
|
34
|
(93.2)
|
28.6
|
(83.5)
|
|
35
|
(95)
|
28.5
|
(83.4)
|
|
36
|
(96.8)
|
28.4
|
(83.2)
|
|
37
|
(98.6)
|
28.3
|
(83.0)
|
|
38
|
(100.4)
|
28.2
|
(82.7)
|
|
39
|
(102.2)
|
28.1
|
(82.6)
|
|
40
|
(104)
|
28.0
|
(82.5)
|
|
41
|
(105.8)
|
27.9
|
(82.3)
|
|
42.
|
(107.6)
|
27.8
|
(82.1)
|
|
43
|
(109.4)
|
27.7
|
(81.9)
|
|
44
|
(111.2)
|
27.6
|
(81.7)
|
|
45
|
(113)
|
27.5
|
(81.5)
|
|
46
|
(114.8)
|
27.4
|
(81.3)
|
|
47
|
(116.6)
|
27.3
|
(81.1)
|
Provided that if the temperature measured with a thermometer to be
inserted in a hollow globe of 15 cm. (6 in) dia coated mat black outside and
kept into the environment for not less that 20 minutes exceeds the dry bulb
temperature of air, the temperature so recorded by the globe thermometer shall
be taken in place of the dry-bulb temperature;
Provided further than when the reading of the wet bulb temperature
outside in the shade exceeds 270C, (80.60F)., the value
of the wet bulb temperature allowed in the schedule for a given dry bulb
temperature may correspondingly exceed to the same extent.
Provided further that this requirement shall not apply in respect of
factories covered by Section 15 and in respect of factories where the nature of
work carried on involves production of excessively high temperature referred to
in clause (b) of sub-section (1) to which workers are exposed for short periods
of time not exceeding one hour followed by an interval of sufficient durations
in thermal environments not exceeding those otherwise laid down in this rule.
Provided further that the Chief Inspector, having regard to the health
of the workers, may in special and exceptional circumstances; by an order in
writing exempt any factory or part of a factory from the forgoing requirement,
in so far as restricting the thermal conditions, within the limits and down in
the schedule, are concerned, to such extent that he may consider necessary
subject to such conditions as he may specify.
(2)
Provision of
the thermometers:
(i)
If it appears
to the Inspector that in any factory, the temperature of air in a work room is
sufficiently high and is likely to exceed the limits prescribed in sub-rule(1)
he may serve on the manager or of the factory an order requiring him to provide
sufficient number of whirling hygrometers or any other type of hygrometers and
direct that the dry bulb and wet bulb readings in each such work room shall be
recorded as such positions as approved by the Inspector twice during each
working shift by a person specially nominated for the purpose by the manager
and approved by the Inspector.
(ii)
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 in sub-rule(1), and further requiring him to place the globe
thermometers at places specified by him and keep a record of the temperatures
in a suitable register.
(3)
Ventilation:
(i)
In every
factory the amount of ventilation openings in a work room below the Caves
shall, except where mechanical means of ventilation as required by Clause 1
(ii) are provided, be of an aggregate area of not less than 15% of the floor
area and so located as to afford a continued supply of fresh air.
Provided that the Chief Inspector may relax the requirements regarding
the amount of ventilating openings if he is satisfied that having regard to the
location of the factory, orientation of the work room, prevailings winds, roof
height and the nature of manufacturing process carried on, sufficient supply of
fresh air into work room is afforded during most part of the working time:
Provided further that this requirement shall not apply in respect of
work rooms of factories
(i)
covered by
Section 15; or
(ii)
in which
temperature and humidity are controlled by refrigeration.
(iii)
Where, in
any factory owing to special circumstances such as situation with respect to floor
space, the requirements of ventilation openings under clause(i) cannot be
complied with or in the opinion of the Inspector the temperature of air in a
work room is sufficiently high and likely to exceed the limits prescribed in
clause(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.
(iv)
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 dead air pockets or
under draughts caused by high inlet velocities.
(v)
In regions
where in summer (15th March-15th July) dry bulb temperatures of outside air in
the shade during most part of day exceed 350C (950F) and
simultaneous wet bulb temperatures are 250C (670F) or
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% or more, the Inspector may serve on the manager of the factory
an order to have sufficient supply of outside air for ventilation cooled by
passing it through water sprays either by means of unit type of evaporative air
coolers (desert coolers) or, where supply of outside air is provided by
mechanical means through ducts in a plenum system, by means of central air
washing plants.
Rule - [17-C.
(1)
Columns
pillars or walls supporting the roof in a factory in which a manufacturing
process is carried on shall be at least 4.25 metres high from the floor level.
(2)
Every
factory shall be constructed with pucca masonry walls of brick stone or other
material approved by the Chief Inspector of Factories and of sufficient
thickness.
(3)
The roof
material used in a factory shall be non-heat radiating and fire retarding:
Provided that the Chief Inspector of Factories may approve any other
material used for a roof when a secondary ceiling of non-heat radiating
material is provided with a minimum air gap of 10 cms.]
Rule - 17-D. Powers of Chief Inspector to exempt
Where the Chief Inspector is satisfied in respect of any particular
factory or part thereof or in respect of and description of workroom of process
that any requirement of the Rules 17-A, 17-B, or 17-C is in appropriate or is
not reasonably practicable, he may by order, in writing, exempt the factory or
part thereof, or description of workroom or process from such requirement to
such extent and subject to such conditions as he may specify.]]
RULES 18 TO 28 PRESCRIBED UNDER SUB-SECTION (1) OF
SECTION 15
Rule - 18. When artificial humidification not allowed
There shall be no artificial humidification in any room of a factory
(a)
by the use
of steam during any period when the dry bulb temperature of that room
exceeds [29.5
degrees centigrade'.]
(b)
at any time
when the wet bulb reading of the hygrometer is higher than that specified in
the following schedule in relation to the dry bulb reading intermediate between
any two 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
Readings in degrees centigrade
|
Dry bulb
|
Wet bulb
|
Dry bulb
|
Wet bulb
|
Dry bulb
|
Wet bulb
|
|
15.5
|
14.5
|
25.0
|
24.0
|
34.5
|
30.0
|
|
16.0
|
15.0
|
25.5
|
24.5
|
35.0
|
30.5
|
|
16.5
|
15.5
|
26.0
|
25.0
|
35.5
|
31.0
|
|
17.0
|
16.0
|
26.5
|
25.5
|
36.0
|
31.0
|
|
17.5
|
16.0
|
27.0
|
26.0
|
36.5
|
31.5
|
|
18.0
|
16.5
|
27.5
|
26.0
|
37.0
|
31.5
|
|
18.5
|
17.0
|
28.0
|
26.5
|
37.5
|
31.5
|
|
19.0
|
18.0
|
28.5
|
27.0
|
38.0
|
32.0
|
|
19.5
|
18.5
|
29.0
|
27.0
|
38.5
|
32.0
|
|
20.0
|
19.0
|
19.5
|
28.0
|
39.0
|
32.0
|
|
20.5
|
19.5
|
30.0
|
28.0
|
39.5
|
32.5
|
|
21.0
|
20.0
|
30.5
|
28.5
|
40.0
|
32.5
|
|
21.5
|
20.5
|
31.0
|
28.5
|
40.5
|
33.0
|
|
22.0
|
21.0
|
31.5
|
29.0
|
41.0
|
33.0
|
|
22.5
|
21.0
|
32.0
|
29.0
|
41.5
|
33.0
|
|
23.0
|
21.5
|
32.5
|
29.0
|
42.0
|
33.0
|
|
23.5
|
22.0
|
33.0
|
29.5
|
42.5
|
30.0
|
|
24.0
|
23.0
|
33.5
|
29.5
|
43.0
|
33.5
|
|
24.5
|
23.5
|
34.0
|
30.0
|
43.5
|
33.5
|
Provided however, that clause (b) shall not apply when the difference
between the wet bulb temperature is indicated by the hygrometer in the department
concerned and the wet bulb temperature taken with a hygrometer outside in the
shade is [less
than 20 degrees centigrade].
Rule - 19. Provision of Hygrometer
In all departments of a factory wherein artificial humidification is
adopted hygrometers shall be provided and maintained in such positions as are
approved by the Inspector. The number of hygrometers shall be regulated
according to the following scale:
(a)
Weaving
department:One hygrometer for departments wit less than 500 looms, and one
additional hygrometer for every 500 or part of 500 looms in excess of 500.
(b)
Other
factories:One hygrometer for each room of less than '8500' cubic metres'
capacity and one extra hygrometer for each ['5670
cubic metres'] or part thereof, in excess of this.
(c)
One
additional hygrometer shall be provided and maintained outside the factory
wherein artificial humidification is adopted and in a position approved by the
Inspector, for taking hygrometer shade readings.
Rule - 20. Exemption from maintenance of hygrometers
When the Inspector is satisfied that the limits of humidity allowed by
the schedule to Rule 18 are never exceeded, he may for any department of a
factory grant exemption from the maintenance of the hygrometer. The Inspector
shall record such exemption in writing.
Rule - 21. Copy of Schedule to Rule 18 to be affixed near every hygrometer
A legible copy of the schedule to Rule 18 shall be affixed near each
hygrometer.
Rule - 22. Temperature to be recorded at each hygrometer
At each hygrometer maintained in accordance with Rule 19, correct wet
and dry bulb temperatures shall be recorded thrice daily during each working
day by competent persons nominated by the manager and approved by the
Inspector. The temperature shall be taken between 7 a.m. and 9 a.m. between 11
a.m. and 2 p.m. (but not in the rest interval) and between 4 p.m. and 5.30 p.m.
In exceptional circumstances, such additional readings and between such hours
as the Inspector may specify, shall be taken. The temperatures shall be entered
in a Humidity Register in the prescribed Form No. 6, maintained in the factory.
At the end of each month, the persons who have taken the readings shall sign
the register and certify the correctness of the entries. The register shall
always be available for inspection by the Inspector.
Rule - 23. Specifications of hygrometers
(1)
Each
hygrometer shall comprise two mercurial thermometers of wet bulb and dry bulb
of similar construction, and equal in dimensions, scale and divisions of scale.
They shall be mounted on a frame with a suitable reservoir containing water.
(2)
The wet bulb
shall be closely covered with a single layer of muslin kept wet by means of
wick attached to it and dropping into the water in the reservoir. The muslin
covering and the wick shall be suitable for the purpose, clean and free from
size or grease.
(3)
No part of
the wet bulb shall be within 3 inches from the dry bulb or less than one inch
from the surface of the water in the reservoir and the water reservoir shall be
below it, on the side of it away from the dry bulb.
(4)
The bulb
shall be spherical and of suitable dimensions and shall be freely exposed on
all sides to the air of the room.
(5)
The bores of
the stems shall be such that the position of top of the mercury column shall be
readily distinguishable at a distance of 2 feet.
(6)
Each
thermometer shall be graduated so that accurate readings may be taken between
50 and 120 degrees.
(7)
Every degree
from 50 degrees upto 120 degrees shall be clearly marked by horizontal lines,
on the stem of each fifth and tenth degrees shall be marked by longer marks
than the intermediate degrees and the temperature marked opposite each tenth
degree, i.e., 50, 60, 70, 80, 90, 100, 110 and 120.
(8)
The markings
as above shall be accurate, that is to say, at no temperature between 50 and
120 degrees shall the indicated readings, be in error by more than two-tenths
of a degree.
(9)
A
distinctive number shall be indelibly marked upon the thermometer.
(10)
The accuracy
of each thermometer shall be certified the National Physical Laboratory,
London, or some competent authority appointed by the Chief Inspector and such
certificate shall be attached to the Humidity Register.
Rule - 24. Thermometers to be maintained in efficient order:
Each thermometer shall be maintained at all times during the period of
employment in efficient working order, so as to give accurate indications and
in particular
(a)
the wick and
the muslin covering of the wet bulb shall be renewed once a week;
(b)
the
reservoir shall be filled with water which shall be completely renewed once a
day. The Chief Inspector may direct the use of distilled water or pure rain
water in any particular mill or mills in certain localities;.
(c)
no water
shall be applied directly to the wick or covering during the period of
employment.
Rule - 25. An inaccurate thermometer not to be used without fresh Certificate
If an Inspector gives notice in writing that a thermometer is not
accurate, it shall not, after one month from the date of such notice, be deemed
to be accurate unless and until it has been re-examined as prescribed and a
fresh certificate obtained which certificate shall be kept attached to the
Humidity Register.
Rule - 26. Hygrometer not to be affixed to wall, etc., unless protected by wood
(1)
No
hygrometer shall be affixed to a wall, pillar, or other surface unless
protected therefrom by wood or other non-conducting material at least half an
inch in thickness and distant at least one inch from the bulb of each
thermometer.
(2)
No
hygrometer shall be fixed at a height of more than 5 feet 6 inches from the
floor to the top of thermometer stem or in the direct droughts from a fan,
window or ventilating opening.
Rule - 27. No reading to be taken within 15 minutes of renewal of water
No reading shall be taken for record on any hygrometer within 15 minutes
of the renewal of water in the reservoir.
Rule - 28. How to introduce steam for humidification
If any room in which steam pipes are used for the introduction of steam
for the purpose or artificial humidification of the air the following
provisions shall apply
(a)
The diameter
of such pipe shall not exceed [50
mm.] and in the case of pipes installed after 1st day of April, 1949 the
diameter shall not exceed [25
mm.]
(b)
Such pipes
shall be as short as is reasonably practicable;
(c)
All hangers
supporting such pipes shall be separated from the base pipes by an efficient
insulator not less than half an inch in thickness;
(d)
No uncovered
jet from pipe shall project more than [11.5
cm.] beyond the outer surface of any cover;
(e)
The steam pressure
shall be as low as practicable and shall not exceed [5
kg.] per square inch;
(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.
RULES 29 TO 33 PRESCRIBED UNDER SUB-SECTION (4) OF
SECTION 17
Rule - 29. Artificial lighting
[Omitted by G.O. Ms. No. 978, dated 4-5-1960.]
Rule - 30. Lighting of interior parts
[(1) The general illumination over those interior parts of a factory
where persons are regularly employed shall be not less than [65
Lux] measured in the horizontal plain at a level of [90
cm.] above the floor:
Provided that in any such parts in which the mounting height of the
light source for general illumination has to necessarily exceed [7.6
mtrs.] measured from the floor or where the structure of the room or the
position or construction of the fixed machinery or plant prevents the uniform
attainment of the standard specified above, the general illumination at the
said level of [7.6
mtrs.] shall be not less than [22
Lux] and where work is actually being done the illumination shall be not less
than [65
Lux] candles].
(2) The
illumination over all other interior parts of the factory over which persons
employed pass shall, when and where a person is passing be not less than 0.50.
foot candles at floor level.
(3) The
standard specified in this rule shall be without prejudice to the provision of
any additional illumination required to render the lighting sufficient and
suitable for the nature of the work.
Rule - 31. [Prevention of glare
(1)
Where any
source of artificial light in the factory is less than [4.9
mtrs.] above floor level, no part of the light source of the lighting fitting
having a brightness greater than 55 candles per square inch shall be visible to
persons while normally employed with [30
mtrs.] of the source, except where the angle of elevation from the eye to the
source or part of the fitting as the case may be exceeds 20 degrees.
(2)
Any local
light that is to say, an artificial light designed to illuminate particularly
the area or part of the area of work of a single operative or small group of
operatives working near each other shall be provided with a suitable shade of
opaque material to prevent glare or with other effective means by which the
light source is completely screened from the eyes of every person employed at a
normal working place or shall be so placed that no such person is exposed to
glare therefrom.]
Rule - 32. Power of Chief Inspector to exempt
Where the Chief Inspector is satisfied in respect of any particular
factory or part thereof or in respect of any description of workroom or process
that any requirement of Rules 30 and 31 is inappropriate or is not reasonably
practicable, he may, by order in writing, exempt the factory or part thereof,
or description of work room or process from such requirement to such extent and
subject to such conditions as he may specify.
Rule - 33.
[x x x]
RULES 34 TO 39 PRESCRIBED UNDER SUBSECTION (4) OF
SECTION 18
Rule - 34. Quantity of drinking water
The quantity of drinking water to be provided for the workers in every
factory shall be at least [5
liters per worker] employed in the factory and such drinking water shall be
readily available at all times during working hours.
Rule - 35. [Source of Supply
The water provided for drinking shall be supplied from public water
supply system or, where no public water supply is available to the factory,
from such other source that provides clean potable water.]
Rule - 36. Means of supply
If drinking water is not supplied directly from taps either connected
with the public water supply system or any other water supply of the
factory [x
x x] it shall be kept in suitable vessels, receptacles or tanks fitted taps and
having dust proof covers placed on raised stands or platforms in shade and
having suitable arrangement of drainage to carry away the split water. Such vessels,
receptacles and tanks shall be kept clean and the water renewed at least once
every day. All practicable measures shall be taken to ensure that the water is
free from contamination.
Rule - 37. Cleanliness of Well or reservoir
(1)
Drinking
water shall not be supplied from any open well or reservoir unless it is so
constructed, situated, protected and maintained as to be free from the
possibility of pollution by chemical or bacterial and extraneous impurities;
(2)
Where
drinking water is supplied from such well or reservoir the water in it shall be
sterilized once a week or more frequently if the Inspector by written order, so
requires, and the date on which sterilizing is carried out shall be recorded:
Provided that this requirement shall not apply to any such well or
reservoir the water therein is filtered and treated to the satisfaction of the
Health Officer before it is supplied for consumption.
Rule - 38. [Report from Health Officer
(1)
The
Inspector may, by order in writing, require the Health Officer at such
intervals as he may direct, to enquire into and report on the fitness for human
consumption of the water supplied to the workers in any factory.
(2)
The
Inspector may by order in writing require the occupier at such time or such
interval as he may direct to get the water samples tested by the laboratories
recognised by the Chief Inspector or Health Officer on the fitness for human
consumption of the water supplied to the workers for drinking purpose.]
Rule - 39. Cooling of water
In every factory wherein more than two hundred and fifty workers are
ordinarily employed
(a)
the drinking
water supplied to the workers shall during hot weather, be cooled by ice or
mechanical refrigeration;
Provided that, if ice is placed in the drinking water, the ice shall be
clean and wholesome [x
x x];
(b)
the cooled
drinking water shall be supplied in every canteen, lunchroom and rest-room and
also at conveniently accessible points throughout the factory which for the
purpose of these rules shall be called water centres;
(c)
the water centre
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;
[Provided that in the case of a factory where the number of persons
employed exceeds 500, it shall be sufficient if there is one such
"centre" as aforesaid for every 150 persons upto the first 500 and
for every 500 persons thereafter:
Provided further that the distance between the place of work of any
worker shall not be more than 50 metres from the nearest water centre or any
distance may be specified by the Inspector.]
(e)
every water
centre shall be maintained in clean and orderly condition;
[(f) The means of supply of cooled drinking water shall be either
directly through taps connected to water coolers or any other system for
cooling of water or by means, of vessels, receptacles or tanks/fitted with taps
and having dust proof covers and placed on raised stands or platforms in
shades, and having suitable arrangements of drainage to carry away the split
water. Such vessels, receptacles or tanks shall be kept clean and the water
renewed at least once every day.]
RULES 40 TO 49 PRESCRIBED UNDER SUB-SECTION (3) OF
SECTION 19
Rule - 40. Latrine accommodation
In every factory, latrine accommodation shall be provided on the
following scale, namely:
(i)
in the case
of latrines of flush out system, one latrine for every twenty five or lesser
number of workers, where the number of workers does not exceed one hundred, and
four for the first one hundred and one for every fifty or lesser number in
excess of one hundred, where the number of workers exceeds one hundred;
(ii)
in the case
of latrines of non-flush out system, one for every twenty workers;
(iii)
in
calculating the number of seats required under this rule, any odd number of
workers less than 25, 50 or 20 specified in Clauses (i) and (ii) above shall be
reckoned as 25, 50 or 20 respectively as the case may be; and only the maximum
number of persons working in the factory at any time, and not the total number
of persons employed in the factory shall be taken into account;
(iv)
where
workers of both sexes are employed separate latrines shall be provided for each
sex.
Rule - 41. Latrines to conform to public health requirements
Latrines, other than these connected with an efficient water-borne
sewage system, shall comply with the requirements of the Public Health
authorities
Rule - 42. Privacy of latrines
Every latrine shall be under suitable cover and every seat in the
latrine shall be so partitioned off as to secure privacy and each partition
shall have a proper door and fastenings.
Rule - 43. Signboards to be displayed
Where workers of both sexes are employed there shall be displayed
outside each latrine block a notice in the language understood by the majority
of the workers "For Men only" or "For Women only" as the
case may be. The notice shall also bear the figure of a man or of a woman, as
the case may be.
Rule - 44. Urinal accommodation
Urinal accommodation shall be provided for the use of [males]
and shall not be less than [60
cm] in length for every 50 workers: provided that where the number of workers
employed exceeds 500, it shall be sufficient if there is one urinal for every
50 [males] upto the first 500 employed, and one for every 100 thereafter. Where
women are employed separate urinal accommodation shall be provided for them on
the same scale as mentioned above.
In calculating the urinal accommodation required under this rule, and
odd number of workers less than 50 or 100, as the case may be, shall be
reckoned as 50 or 100 and the maximum number of persons working in the factory,
at any time and not the total number of persons employed in the factory, shall
be taken into account.
Rule - 45. Urinals to conform to public health requirements
Urinals other than those connected with an efficient water-borne sewage
system and urinals in a factory wherein more than two hundred and fifty workers
are ordinarily employed shall comply with the requirements of the Public Health
authorities.
Rule - 46. Certain latrines and urinals to be connected to sewage system
When any general system of underground sewage with an assured
water-supply for any particular locality is provided in a municipality all
latrines and urinals other than such septic tank latrines and any other type of
latrines and urinals to be approved for this purpose by the Public Health
authority, of a factory situated in such locality shall, if the factory is
situated within 100 feet of an existing sewer, connected with the sewage
system.
Rule - 47. [Cleaning and painting of latrines and urinals
The walls, Ceiling and partition of every latrine or urinal shall be
kept clean and disinfected, washed and painted as often as is necessary:
Provided that the Chief Inspector may, by order in writing, having
regard to the special circumstances of any particular case and after giving the
occupier an opportunity of being heard, require that the latrines or urinals be
disinfected, washed or painted in such manner and such intervals as may be
specified in the order.]
Rule - 48. Construction and maintenance of drains
All drains carrying waste or sullage water shall be constructed in
masonry or other impermeable materials and shall be regularly flushed and effluent
disposed of by connecting such drains with a suitable drainage line;
Provided that, where there is no such drainage line, the effluent, shall
be deodorized and rendered innocuous and then disposed in a suitable manner to
the satisfaction of the Health Officer.
Rule - 49. Water taps in latrines
Where piped water supply is available, a sufficient number of water
taps, conveniently accessible shall be provided in or near such latrine
accommodation. Where there is no continuous supply of water, cisterns with cans
should be provided for washing purposes.
RULES 50 TO 52 PRESCRIBED UNDER SUB-SECTION (2) OF
SECTION 20
Rule - 50. [Number and location of spittoons
(1)
In any
factory or part of a factory where spitting is prohibited by the occupier or
manager, no spittoons shall be provided and no worker shall spit in any such
factory or part of a factory.
(2)
In cases not
covered by sub-rule (1), there shall be provided adequate spittoons and no
worker shall spit except in the spittoons provided.]
Rule - 51. Type of spittoons
The spittoons shall be of either of the following types:
(a)
a galvanized
iron container with a conical funnel-shaped cover. A layer of suitable
disinfectant liquid shall always be maintained in the container, or
(b)
a container
filled with dry, clean sand and covered with a layer of bleaching powder, or
(c)
any other
type approved by the Chief Inspector.
Rule - 52. Cleaning of spittoons
The spittoon mentioned in clause (a) of Rule 51 shall be emptied,
cleaned and disinfected at least once everyday and the spittoon mentioned in
Clause (b) of Rule 51 shall be cleaned by scraping out the top-layer of sand as
often as necessary or at least once everyday.
CHAPTER IV SAFETY
FURTHER PRECAUTIONS PRESCRIBED UNDER SUBSECTION (2)
OF SECTION 21
Rule - 53. Further Safety precautions
(1)
Without
prejudice to the provisions of sub-section (1) of Section 21 in regard to the
fencing of machines, the further precautions specified in the schedules annexed
hereto shall apply to the machines noted in each schedule.
(2)
[Omitted by
G.O.Ms. No. 978, dated 4-5-1960].
(3)
Register
prescribed under Section 22 (I): Register to record the name or specially
trained adult workers shall be in Form No. 35.
(4)
The occupier
of every 'factory', wherein the operations referred to in sub-section (1) of
Sec. 22 are carried on, shall provide free of cost, two sets of suitable and
tight fitting clothing to each worker who is required to wear them, the used
sets being replaced by new once after the end of every six months. Each such
set shall consist of a closely fitting shirt and a closely fitting half-sleeve
shirt or vest. No worker should be compelled to wear the tight fitting clothing
which was once used by another worker and no worker shall be required to return
the used set or sets on termination of his services or when the used sets are
replaced by new sets.
(5)
[xxx]
SCHEDULE-I
Textile machinery except machinery used in jute
Mills
1. Application:
The requirements of this schedule shall apply to machinery in factories
engaged in the manufacture or processing of textiles other than jute textiles.
The schedule would not apply to machinery in factories engaged exclusively in
the manufacture of synthetic fibres
2. Definitions:
For the purpose of this Schedule
(a)
"Calender"
means a set of heavy rollers mounted on vertical side frames and arranged to
pass cloth between them". Calenders may have two to ten rollers, or bowls,
some of which can be heated;
(b)
"Embossing
calender" means a calender with two or more rolls, one of which is
engraved for producing figure effects of various kinds on a fabric;
(c)
"Card"
means a machine consisting of cylinders of various sizes and in certain cases
flats covered with card clothing and set in relation to relationship. The speed
of cylinders and their director of rotation varies. The finished product is
delivered as a silver. Cards of different types are; the revolving flat card
the roller and clear card, etc;
(d)
"Card
Clothing" means the material with which the surfaces of the cylinder,
differ, flats, etc., of a card are covered and consists of a thick foundation
material made of either textile fabrics through which are pressed many fine
closely spaced, specially bent wires, or mounted saw toothed wire;
(e)
"Comber"
means a machine for combing fibres of cotton, wool, etc., The essential parts
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.
All tangled fibres, short fibres, and nips are removed and the long fibres are
laid parallel;
(f)
"combing
machinery" means a general classification of machinery including combers,
silver lap machines, ribbon lap machines, and gill boxes but excluding cards;
(g)
"Rotary
staple Cutter" means a machine consisting of one or more rotary blades
used for the purpose of cutting textile fibres into staple length
(h)
"Garnet
machine" means any of a number of types of machines for opening hard
twisted waste of wool, cotton, silk etc., Essentially, such machines consist of
a liquor in; one or more cylinders, each having a complement worker and
stripper rolls; and agency role and differ. The action of such machines is some
what like that a wool card, but it is much more severe in that the various
rolls are covered with garnet wire instead of card clothing
(i)
"Gill
box" means a machine used in the worsted system of manufacturing yarns.
Its function is to arrange fibres in parallel order. Essentially, it consists
of a pair of speed rolls and a serious of followers where the followers move at
a faster surface speed and perform a combing action
(j)
"In-running
rolls" means any pair of rolls or drums between which there is a
"nip"
(k)
"Interlocking
arrangement" means a device that prevents the setting in motion of a
dangerous part of 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 is in motion
(l)
"Kier"
means a large metal, vat usually a pressure type, in which fabrics may be
boiled out, bleached etc
(m)
"Ribbon
lapper" means a machine or part of a machine used to prepare laps for
feeding a cotton comb, its purpose is to provide a uniform lap in which the
fibres have been straightened as much as possible
(n)
"Silver
lapper" means a machine or a part of 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
(o)
"Loom"
means a machine for effecting the interlocking of two series of yams crossing
one another at right angles. The warp yarns are wound on a warp beam and pass
through headles and reeds. The filling is short across in a shuttle and settled
in place by reeds and slay, and the fabric is wound on cloth beam
(p)
"Starch
mangle" means a mangle that is used specifically for starching cotton
goods. It commonly consists of two large rolls and a shallow open vat with
several immersion rolls. The vat contains the starch solution
(q)
"Water
mangle" means a calender having two or more rolls used for squeezing water
from fabrics before drying. Water mangles also may be used in other ways during
the finishing of various fabrics
(r)
"Mule"
means a type of spinning frame having a head stock and a carriage as its two
main sections. The head stock is stationery. The carriage is movable and it
carries the spindles which draft and spin the moving into yard. The carriage
extends over the whole width of the machine and moves slowly towards and away
from the head stock during the spinning operation;
(s)
"Nip"
is the danger zone between two rolls or drums which by virtue of their
positioning and movement create a nipping hazard;
(t)
"Openers
and pickers'" means a general classification of machinery which includes
breakers pickers, intermediate pickers, finisher pickers single process
pickers, multiple process pickers, willow machines, card and openers, shoddy
pickers, bale breakers, feeders, vertical openers, lattive cleaners, horizontal
cleaners, and any similar machinery equipped with either cylinders screen
section, calenders section, rolls, or beaters used for the preparation of a
stock for further processing;
(u)
"Paddler"
means a trough for a solution and two or more squeeze rolls between which cloth
passes after being passed through a mordant or dye bath;
(v)
"Plaiting
machine" means a machine used to lay cloth into folds of regular length
for convenience of subsequent process or use;
(w)
"Roller
printing machine" means a machine consisting of 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 through), a furnisher
roller, doctor blades, etc. the machine is used for printing fabrics;
(x)
"Continuous
bleaching range" means a machine for bleaching of cloth in rope or
open-width form with the following arrangement. The cloth after writing out,
pass through a squeeze roll into a saturator containing a solution of caustic
soda and then to an enclosed J-Box. A V-shaped arrangement is attached to the
front part of the J-Box for uniform and rapid saturation of the cloth with
steam before it is packed down in the J-Box. The cloth, in a single strand rope
form, passes over a guide roll down the first arm of the 'V' and up the second.
Steam is injected into the 'W' at the upper end of the second arm so that the
cloth is rapidly saturated with steam at this point, the J-Box capacity is such
that cloth will remain hot for a sufficient time to complete the securing
action. It then passes a series of washers with a squeeze roll in between.
The cloth then passes through a second set of saturator. J-Box and
washer, where it is treated with the peroxide solution. By slight modification
of the form of the unit, the same process can be applied to open-width cloth;
(y)
"Mercerizing
range" means a 3-bowl mangle, a tentor frame, and a number of boxes for
washing and squiring. The whole set up is in a straight line and all parts
operate continuously. 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;
(z)
"Sanforizing
machine" means a machine consisting of a large steam heated cylinder, and
endless, thick woolen felt blanket which 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;
(aa) "Shearing
machine" means a machine used for shearing cloth Cutting action is
provided by a number of steel blades spirally mounted on a roller. The roller
rotates in a close contact with fixed ledger blade. There may be from one to
six such rollers on a machine
(bb) "Singeing
machine" means a machine which comprises of a heated roller, plate, or an
open gas flame. The cloth or yard is rapidly passed over the roller or the
plate or through the open gas flame to remove fuzz or hairiness by burning
(cc) "Slasher"
means a machine used for applying a size mixture to warp yarns. Essentially it
consists of a stand for holding section beams size, box, one or more
cylindrical dryers or an enclosed hot air dryer, and a beaming end for winding
the yard on the loom beams
(dd) "Tenter
frame" means a machine for drying cloth under tension. It essentially
consists of pair of endless travelling chains fitted with clips of fine pins
and carried on tracks. the cloth is firmly held at the selvages by the two
chains which diverge as they move forward as that the cloth is brought to the
desired width.
(ee) "Warpe"
means a machine for preparing and arranging the yams intended for the warp of a
fabric, specifically a beam warper.
3. General safety requirement:
(1)
Every
textile machine shall be provided with individual mechanical or electrical
means for starting and stopping such machines. Belt shifter on machines driver
by belts and shafting should be provided with a belt shifter lock or an
equivalent positive lacking device.
(2)
Stopping and
starting handles or other controls shall be of such design and so positioned as
to prevent the operator's hand or fingers from striking against any moving part
of any other part of the machine.
(3)
All belts,
pulleys, goals, chains, sprocket wheels, and other dangerous moving parts of
machinery which either form part of the machinery are used association with it,
shall be securely guarded.
4. Openers and pickers:
(1)
In all
opening or picker machinery, beaters and other dangerous parts shall be
securely fenced by suitable guards so as to prevent contact with them. Such
guards and door or covers of opening giving access to any dangerous part of the
machinery shall be provided with interlocking arrangements:
Provided that in the case of doors or covers of openings giving access
to any dangerous part, other than seat or covers, instead of the interlocking
arrangement, such openings may be so fence by guards which prevent access to
any such dangerous part and which is either kept positively locked in position
fixed in such a manner that it cannot be removed without the use of hand tools.
(2)
The feed
rolls on all opening picking machinery shall be covered with a guard designed to
prevent the operator from reaching the hip while the machinery is in operation.
(3)
The lap
forming rollers shall be fitted with a guard or cover which shall prevent
access to the nip at the intake of the lap roller and fluted roller as long as
the weighted rack is down. The guard or cover shall be so locked that it cannot
be raised until the machine is stopped, and the machine cannot be started until
the cover or guard is closed:
Provided that the foregoing provision shall not apply to the machines
equipped with automatic lap forming devices.
Provided further that any such machine equipped with an automatic lap
forming device shall not be use unless the automatic lap forming device is in
efficient working order.
5. Cotton Cards:
(1)
All cylinder
doors shall be secured by an interlocking arrangement which shall prevent the
door being opened until the cylinder has ceased to revolve and shall render it
impossible to restart the machine until the door has been closed Provided that
the latter requirement in respect of the automatic looking device shall not
apply while stripping or grinding operations are carried out:
Provided further that stripping of grinding operations shall be carried
out only by specially trained adult workers wearing tight fitting clothing
whose names have been recorded in the register prescribed in this behalf as
required in sub-section (1) of Section 22.
(2)
The licker
in shall be guarded so as to prevent access to the dangerous parts.
(3)
Every card
shall be equipped with an arrangement that would enable the card cylinder to be
driven by power during shipping/grinding operations without having to either
shift the main belt to the fast pulley of the machine or to dismantle the
interlocking mechanism. Such an arrangement shall be used only for stripping or
grinding operations.
6. Garnett machines:
(1)
Garnet
licker in shall be enclosed, (2) Garnet fancy rolls shall be enclosed by
guards. These shall be installed in a way that keeps worker rolls rationally
accessible for removal or adjustment.
(2)
The
underside of the garnet shall be guarded by screen mesh or other form of
enclosures to prevent access.
7. Gill boxes:
(1)
The feed end
shall be guarded so as to prevent fingers being caught in the pins of the
intersecting fallers.
(2)
All nips of
in running rolls shall be guarded by suitable nip guards confirming to the
following specifications Any opening which the guard may permit when fitted in
position shall be so restricted with respect to the distance of the opening
from any nip point through that opening and in any circumstances, the maximum
width of the opening shall not exceed the following:
|
Distance of opening from nip point
|
Maximum width of opening
|
|
1
|
2
|
|
0 to 38
mm.
|
6 mm.
|
|
39 to 63
mm.
|
10 mm.
|
|
64 to 88
mm.
|
13 mm.
|
|
89 to 140 mm.
|
15 mm.
|
|
141 to 165
mm.
|
19 mm.
|
|
166 to 190
mm.
|
22 mm.
|
|
191 to 215
mm.
|
32 mm.
|
8. Silver and Ribbon tappers (cotton):
The calender drums and the lap spool shall be provided with a guard to
prevent access to the nip between the in-running rolls.
9. Speed frames:
Jack box wheels at the head stock shall be guarded and the guard shall
have interlocking arrangement.
10. Spinning mules:
Wheels on spinning mule carriages shall be provided with substantial
wheel guards, extending to within 6 mm. of the rails.
11. Warpers:
Swiveled double-bar gates shall be installed on all warpers operating in
excess of 410 metes/min. these gates shall have interlocking arrangement,
except for the purpose of inching or jogging:
Provided that the top and bottom bars of the gate shall be at least 1.05
and 0.53 meters high from the floor or working platform, and the gate shall be
located 38 mm. from the vertical tanglement to the beam head.
12. Slashers:
(1)
Cylinder
dryers:
(a)
All open
nips of in-running rolls shall be guarded by nip guards conforming to the
requirements in paragraph 7.
(b)
When
slashers are operated by central levers, these levers shall be connected to a
horizontal barer treadle located not more than 170 cm. above the floor or
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 in both sides of the
machine at the size box and the delivery end. 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
paragraph (b).
(2)
Enclosed hot
air dyer:
(a)
All open
nips of the top squeezing roller shall be guarded by nip guards conforming to
the requirements in paragraph 7 (2).
(b)
When
slashers are operated by controllers 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
machines at intervals spaced not more than 1.83 metres on centres.
13. Looms:
Each loom shall be equipped with suitable guards designed to minimise
the danger from flying shuttles.
14. Valves of kiers, tanks, and other containers:
(1)
Each valve
controlling the flow of steam, injuries gases or liquids into a kier or any
other tank or container into which a person is likely to enter in connection
with process, operation, maintenance or for any other tank or container into
which a person is likely to enter in connection with a process, operation
maintenance or for any other purpose, shall be provided with a suitable losing
arrangement to enable the said person to lock the valve securely in the closed
position and retain the key with him before entering the kier, tank or
container.
(2)
Wherever,
boiling tanks, caustic tanks and any other containers from which liquids which
are hot, corrosive or toxic may overflow or splash, or so located that the
operator cannot see the contents from the floor or working area emergency shut
off valves which can be controlled from a point not subject to danger of splash
shall be provided to prevent danger.
15. Shearing machines:
All revolving blades on shearing machines shall be guarded so that the
opening between the cloth surface and the bottom of the guard will not exceed
10 mm.
16. Continuous bleaching range (cotton and rayon):
The nip if all in running rolls on open-width bleaching machine rolls
shall be protected with a guard to prevent the worker from being caught at the
nip. The guard shall extend across the entire length of the nip.
17. Mercorizing range (Piece goods):
(1)
A stopping
device shall be provided at each end of the machine:
(2)
A guard
shall be provided at each end of the frame between the in running chain and the
clip opener.
(3)
A nip guard
shall be provided for the in running rolls of the mangle and washers and the
guard shall conform to the requirements in paragraph 7(2).
18. Tenter frames:
(1)
Stopping
device shall be provided at each end of the machine.
(2)
A guard
shall be provided at each end of the machine frame at the in running chain and
clip opener.
19. Paddlers:
Suitable nip guards conforming to the requirements in paragraph 7 (2)
shall be provided to all dangerous in-running rolls.
20. Centrifugal extractors:
(1)
Each
extractor shall be provided with a guard for the basket, and the guard shall
have interlocking arrangement.
(2)
Each
extractor shall be equipped with a mechanically or electrically operated brake
to quickly stop the basket when the power driving the basket is shut off.
21. Squeezer of wringer extractor, water mangle, starch mangle, back
washer 'worsted yarn' crabbing machines, and detaching machines.:
All in running rolls shall be guarded with nip guards conforming to the
requirements in paragraph 7 (2).
22. Sanforizing and palmer machine:
(1)
Nip guards
shall be provided on all accessible in-running rolls and these shall conform to
the requirements in paragraph 7 (2).
(2)
Access from
the sides to the nips of in-running rolls should be fenced by suitable side
guards.,
(3)
A safety
trip rod, cable or wire centre cord shall be provided across the front and back
of all palmar cylinders extending the length of the face of the cylinder. It
shall operate readily whether pushed or pulled. The safety trip shall not be
more than 170 cm. above the level at which the operator stands and shall be
readily accessible.
23. Rope washers:
(1)
Splash
guards shall be installed on all rope washers unless the machine is designed as
to prevent the water or liquid from splashing the operator, the floor or
working surface.
(2)
A safety
trip red, cable or wore centre cord shall be provided across the front and back
of all rope washers extending the length of the face of the washer. It shall
operate readily whether pushed or pulled. The safety trip shall be not more
than 170 cm. above the level on which the operator stands and shall be readily
accessible.
24. Laundry washer tumbler or shaker:
(1)
Each drying
tumbler, each double cylinder shaker or clothes tumbler, and each washing
machine shall be equipped with an inter-locking arrangement which will prevent
the power operation of the inside cylinder when the outer door on the case or
shell is open, and which will also prevent the outer door on the case or shell
from being opened without shutting off the power and the cylinder coming to a
stop. This should not prevent the movement of the inner cylinder by means of a
hand operated mechanism or an inching device.
(2)
Each closed
barrel shall also be equipped with adequate means to holding open the doors or
covers of the inner and outer cylinders or shall while it is being loaded or
unloaded.
25. Printing machine 'roller type':
(1)
All
in-running rolls shall be guarded by nip guards conforming to the requirement
in paragraph 7 (2).
(2)
The engraved
roller gears and the large crown whool shall be guarded.
26. Calenders:
The nip at the in-running side of the rolls shall be provided with a
guard extending across the entire length of the nip and arranged to prevent the
fingers of the workers from being pulled in between the rolls or between the
guard and the rolls, and so constructed that the cloth be fed into the rolls
safety.
27. Rotary staple cutters:
The cutter shall be protected by a guard to prevent hands reaching the
cutting zone.
28. Plainting machines:
Access to the trap between the knife and card bar shall be prevented by
a guard.
29. Hand baling machine
An angle iron handle-stop guard shall be installed at right angle to the
frame of the machine. The stop guard shall be so designed and so located that
it will prevent the handle from travelling beyond the vertical position should
be handle slip from the operator’s hand when the pawl has been released from
the teeth of the take-up gear.
30. Flat-work ironer:
Each flat-work or collar ironer shall be equipped with a safety bar or
other guard across the entire front of the feed or first pressure rolls, so
arranged that the striking of the bar or guard by the hand of operator or other
person stop the machine. The guard shall be such that the operator or other
person cannot reach into the rolls without removing the guard. This may be
either a vertical guard on all sides or a complete cover. If a vertical guard
is used, the distance from the floor or working platform to the top of guard
shall be not less than 1.83 metres.
SCHEDULE II
Cotton Ginning
(1)
The line
shaft or second motion shall be completely enclosed by a continuous wall or
unclimable fencing with only so many openings as are necessary for access to
the shaft for removing cotton seed, cleaning and oiling and such openings shall
be provided with gates or doors which shall be kept closed and locked.
(2)
The
feed-mouth of the opener shall be fitted with a traverser or a grid guard so as
to render it impossible for the operative to be within reach of the beaters
when feeding on to the lattice; and discharge ends shall be guarded so as to
prevent the operatives from inadvertently coming within reach of the beaters.
(3)
The spur
gearing the side of the opener shall be completely covered by a strong metal
guard.
(4)
The crank
shaft pulleys and roller pulleys of all gins shall be securely guarded by
strong box guards and hinged top covers.
(5)
The spur
wheels, oscillating levers and rollers of gins shall be provided with guards.
(6)
All ginning
machines and openers shall be provided with fast and loose pulleys and efficient
belt shifters.
SCHEDULE III
Wood Working-Machinery
1. Definitions:
For the purposes of this schedule,
(a)
"Wood-working
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 logsaw or band resawing machine.
(d)
"Planning
machine" means a machine for overhand planning or for thicknessing or for
both operations.
2. Stopping and starting device:
An efficient stopping and starting device shall be provided on every
wood working machine. The control of this device shall be in such a position as
to be readily and conveniently operated by the person in charge of the machine.
3. Space around machines:
The space surrounding of every wood working machine in motion shall be
kept free from obstruction.
4. Floors:
The floor surrounding every wood working machine shall be maintained in
good and, level condition, and shall not be allowed to become slippery, and as
far as practicable, shall be kept free from chips or other loose material.
5. Training and supervision:
(1)
No person
shall be employed at a wood-working machine unless he has been sufficiently
trained to work that class of a person who has a thorough knowledge of the working
of the machine.
(2)
A person who
is being trained to works at a wood working machine shall be fully and
carefully instructed as to the dangers of the machine and the precautions to be
observed to secure safe working of the machine.
6. Circular saws:
Every circular saw shall be fenced as follows:
(a)
Behind and
in direct line with the saw there shall be a riving knife, which shall have a
smooth surface shall be strong, rigid and easily adjustable, and shall also
conform to the following conditions:
(i)
The edge of
the knife nearer the saw shall form an area of a circle having a radius not
exceeding 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 teeth of the saw shall not
exceed half an inch.
(iii)
For a saw of
a diameter of less than [60
cms.] the knife shall extend upwards from the bench table to within [25
mm] of top of the saw, and for a saw of a diameter of [60
inches] or over shall extend upwards from the bench table to a height of at
least nine inches.
(b)
The top of
the saw shall be covered by a strong and easily adjustable guard, with a flange
at the side of the saw farthest from the fence. The guard shall be kept so
adjusted that the said flange shall extend below the roots of the teeth of the
saw. The guard shall extend from the top of the riving knife to a point as low
as practicable at the cutting edge of the saw.
(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 or the saw outwards to a distance of
not less than [5
cm] beyond the teeth of the saw. Metal, plates, if not beaded, shall be of a
thickness of at least [12.5
mm] or, if beaded be of a thickness of at least [1.25
mm].
7. Push sticks:
A push stick or other suitable appliance shall be provided for use at
every circular saw and at every vertical spindle moulding machine to enable the
work to be done without unnecessary risk.
8. Band saws:
Every band saw shall be guarded as follows:
(a)
Both sides
of the bottom pulley shall be completely encased by sheet or expanded metal or
other suitable material.
(b)
the front of
the top pulley shall be covered with sheet or expanded metal or other suitable
material.
(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.
9. Planning machines:
(1)
A planning
machine (other than a planning machine which is mechanically fed) shall not be
used for overhand planning unless it is fitted with a cylindrical cutter block.
(2)
Every
planning machine used for overhand planning shall be provided with a 'bridge',
guard capable of covering the full length and breadth of the cutting slot in
the bench, and so constructed as to be easily adjusted both in a vertical and
horizontal direction.
(3)
The feed
roller of every planning machine used for thicknessing except the combined
machine for overhand planning and thicknessing, shall be provided with an
efficient guard.
10. Vertical spindle moulding machines:
(1)
The cutter
of very vertical spindle moulding machine shall be guarded by the most
efficient guard having regard to the nature of the work being performed.
(2)
the wood
being moulded at a vertical spindle moulding machine shall, if practicable, be
held in a jig or holder of such construction as to reduce, as far as possible,
the risk of accident to the worker.
11. Chain mortising machines:
(1)
The chain of
every chain mortising machines shall be provided with a guard which shall
enclose the cutters as far as practicable.
12. Adjustment and maintenance of guards:
(a)
the guards
and other appliance required under this schedule shall beta) maintained in an
efficient state
(b)
constantly
kept in position while the machinery is in motion and
(c)
so adjusted
as to enable the work to be done without unnecessary risk.
13. Exemptions:
Paragraphs 6,8,9 and 10 shall not apply to any woodworking machine in
respect of which it can be proved that other safeguards are provided,
maintained and used which render the machine as safe as it would be if guarded
in the manner prescribed in this schedule.
SCHEDULE IV
Rubber mills
1. Installation of machines:
Mills for breaking down, cracking, grating, mixing, refining and warming
rubber or rubber compounds shall be so installed that the top of the front roll
is not less than [15
cm] above the floor or working level; provided that in existing installations
where the top of the front roll is below the height, a strong rigid distance
bar guards shall be fitted across the front of the machine in such position
that the operator cannot reach the nip of the rolls.
2. Safety devices:
(1)
Rubber mills
shall be equipped with
(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 operated instantly to disconnect the power and apply the
breaks, or to reverse the rolls.
(2)
Safety-trip
rods or tight wire cables on rubber mills shall be extended across the entire
length of the face of the rolls and shall be located not more than [175
cm] above the floor or working level.
(3)
Safety-trip
rods and tight wire cables on all rubber mills shall be examined and tested
daily in the presence of the Manager or other responsible person and, if any
defect is disclosed by such examination and test, the mill shall not be used
until such defect has been remedied.
SCHEDULE V
1. Special rule for printing presses:
In printing works every platen machine driven by power shall be fitted
with an efficient finger-guard and every guillotine machine, driven by power,
with an efficient knife-guard.
2. Special rule for jute mills:
In jute mills-
(a)
the feed
table every softener machine shall, as far as practicable, be not less
than [1.5
cm] in the length
(b)
the feed
table of such softener machine shall be provided with an automatic knocking off
device which shall stop the machine in case the worker's hand is drawn in and
prevent the hand from reaching the spiked rollers and
(c)
the
automatic mention in clause (b) shall be maintained in an efficient state and
be kept in position wherever the machine is working.
3. Special rule for tea factories.
In tea factories, the roll table shall be fenced to the satisfaction of
the Inspector and brushes shall be provided to the workers for the purposes of
sweeping the roll table.
4. Special rule for brick and title works:
In brick and tile works, a finger-guard shall be fitted at the feed end
to full length of the mould of every revolving press.
5. Special rule for decorticating factories:
In decorticating factories, the beater arms and the feed mouth of the
decorticator shall, as far as practicable, be guarded as following:
A grating of [20
mm] diameter wrought iron rods spaced [60
mm] apart and supported by iron stiffeners [50
mm] by [6
mm] thick shall be fixed at a height of [6
cms] above the tip of the beater arms. A strong wooden plank [1.5
cms] thick and iron plated on the underside shall be clamped with bolts and nuts
over this grating leaving space of [4
cm] wide for the feeding of ground nuts. A grating of one inch diameter wrought
iron rods spaced [4
cms] apart shall be fixed at a height of [12
cm] just above the feed mouth and another wooden plank [22
cms] wide shall be fixed over the full length of the decorticable platform.
SCHEDULE VI
All factories
(1)
A Wherever
practicable and deemed necessary by the Inspector, service platforms and
gangways shall be provided, or overhead shafting and where required by him
these shall be securely fenced with guard rails and the boards.
(2)
Safe access
shall be provided to all bearing clutches, belt shifting levers and all such
other appliances which are required to be handled or operated while the
machinery is at work.
(3)
All ladders
used in replacing belts or in attending similar overhead machinery shall be
specially made for that work and provided with books or an effective non-skid
device.
(4)
No
transmission machinery in motion shall be cleaned with cotton paste rags or
similar materials held in hand.
(5)
All belts
shall be regularly examined to ensure that the joints are safe and the belts
are kept in proper tension.
(6)
Each water
gauge glass of a boiler shall be fitted with an efficient guard.
(7)
All
condenser pipes of steam engines and exhaust pipes of oil engines shall be
adequately guarded.
SCHEDULE VII
1. Application:
The Schedule-VII shall be applied to all types of power presses
including press brakes, except when used for working hot metal.
2. Definitions:
For the purpose of this Schedule
(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 press and includes that part of 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 purposes:
(d)
"Safety
device" means the fencing and any other safeguard provided for the tools
of a power press.
3. Starting and stopping mechanism:
The starting and stopping mechanism shall be provided with a safety stop
so as to prevent over running of the press or descent of the ram during tool
setting, etc.
4. Protection of tool and die:
(1)
Each press
shall be provided with a fixed guard with a slip plate on the underside
enclosing the front and all sides of tool.
(2)
Each die
shall be provided with a fixed guard surrounding its front and sides, and
extending to the back in the form of a tunnel through which the pressed article
falls to the rear of the press.
(3)
The design,
construction and mutual position of the guards referred to in (1) and (2) shall
be such as to preclude the possibility of the workers hand or fingers reaching
the danger zone.
(4)
The machine
shall be fed through a small aperture at the bottom of the die guard, but a
wider aperture may be permitted for a second or subsequent operations if
feeding is done through a chute.
(5)
Not
withstanding anything contained in sub-caluses (1) and (2) an automatic or an
inter-locked guard may be used in place of a fixed guard, but where such guards
are used they shall be maintained in an efficient working condition and if any
guard develops a defect, the power press shall not be operated unless the
defect to the guard is removed.
5. Appointment of persons to prepare power presses of use:
(1)
Except as
provided in sub-paragraph (4), no person shall set, re-set, adjust or try out
the tools on a power press or install or adjust any safety device thereon,
being installation or adjustment preparatory to production of die proving or
carry out an inspection and test of any safety device thereon required by
paragraph 8 unless he
(a)
has attained
the age of eighteen
(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 of safety device to which the power press or the
safety device (as the case may be) belongs, and the name of every such person
shall be entered in a register in Form 35.
(2)
The training
shall include suitable and sufficient practical instruction in the matters in
relation to each type of power press and safety device in respect of which it
is proposed to appoint the person being trained.
6. Examination and testing of power presses and safety devices:
(1)
No power
press or safety device shall be taken into use in any factory for the first
time in that factory, or in case of a safety device for the first time on any
power press, unless it has been thoroughly examined and tested, in the case of
power press, after installation in the factory, or in the case of a safety
device, when in position on the power press in connection with which it is to
be used.
(2)
No power
press shall be used unless it has been thoroughly examined and tested by a competent
person, within the immediately proceeding period of twelve months.
(3)
No power
press shall be used unless every safety device (other than fixed fencing)
thereon has within the immediately preceding period of six months when in
position on that power press, been thoroughly examined and tested by a
competent person.
(4)
The
competent person carrying out an examination and test under the foregoing
provisions shall make a report of the examination and test containing the
following particulars and every such report shall be kept readily available for
inspection:
(a)
name of the
occupier of the factory
(b)
address of
the factory
(c)
identification
number of mark sufficient to identify the power press or the safety device
(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 thorough examination carried out as per requirements of
sub-paragraph (2) above
(f)
particulars
of any defects effecting the safety working of the power press or the safety
device found at any such through examination and steps taken to remedy such
defects.
7. Defects disclosed during a thorough examination and tests:
(1)
where any
defect is disclosed in any power press or in any safety device by any
examination and test under paragraph 6 and in the opinion of the competent
person carrying out the examination and test, either
(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 the safety device (as the case may be) ought not 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
subparagraph such notification shall include the period within which in the
opinion of the competent person, the defect ought to be remedied.
(2)
In every
case where notification has been given under this paragraph, a copy of the
report made under paragraph 6(4) shall be sent by the competent person to the inspector
for the area within fourteen days of the completion of the examination and
test.
(3)
Where any
such defect is notified to the occupier in accordance with the foregoing
provisions of this paragraph the power press or safety device (as the case may
be) having the said defect shall not be used
(a)
In the case
of a defect falling within clause (b) of subparagraph (1), until the said
defect has been remedied; and
(b)
In the case
of a defect falling within clause (e) of subparagraph (1), after the expiration
of the said defect has been remedied.
(4)
As soon as
is practicable after any defect of which notification has been given under
sub-paragraph (1) has been remedied, a record shall be made by or on behalf of
the occupier stating the measures by which and the date on which the defect was
remedied.
8. Inspection and test of safety devices:
(1)
No power
press shall be used after the setting, resetting or adjustment of the tools
thereon unless a person appointed or authorised for the purpose under Paragraph
5 has inspected and tested every safety device thereon while it is in position
on the said power press:
Provided that an inspection, test and certificate as aforesaid shall not
be required where any adjustment of the tools has not caused or resulted in any
alteration to or disturbance of any safety device on the power press and if
after the adjustment of the tools, the safety devices remain, in the opinion of
such a person as aforesaid, in efficient working order.
(2)
Every power
press and every safety device thereon while it is in position on the said power
press shall be inspected and tested by a trained person every day.
9. Defects disclosed during an inspection and test:
(1)
Where it
appears to any person as a result of any inspection and test carried out by him
under any of the inspections and tests carried on by him under paragraph 8 that
any necessary safety device is not in position or is not properly in position
on a power press on that any safety device which is in position on a power
press is not in his opinion suitable, he shall notify the manager forthwith.
(2)
Except as
provided in sub-paragraph (3) where any defect is disclosed in a safety device
by any inspection and test under paragraph 8, the person carrying out the
inspection and test shall notify the manager forthwith.
(3)
Where any
defect in a safety device is the subject of a notification in writing under
paragraph 7 by virtue of which the use of the safety device may be continued
during a specified period without the said defect having been remedied, the
requirement in sub-paragraph (2) of this paragraph shall not apply the said
defect until the said period has expired.
10. Identification of power presses and safety devices:
For the purpose of identification every power press and every safety
device provide for the same shall distinctively be and plainly marked.
11. Training and instructions to operators:
The operators shall be trained and instructed in the safe method to work
before starting work on any power press.
12. Exemptions:
(1)
If in
respect of any factory, the Chief Inspector is satisfied that owing to the
circumstances or infrequency of the processes or for any other reason, all or
any of the provisions of this schedule are not necessary for the protection of
the workers employed on any power press of any class or description of power
press or in the factory, the Chief Inspector may by a certificate in writing
(which he may in his discretion revoke at any time), exempt such factory from
all or any of such provisions subject to such conditions, if any, as he may specify
therein.
(2)
Where such
exemption is granted, a legible copy of the certificate, showing the conditions
(if any) subject to which it has been granted, shall be kept posted in the
factory in a position where it may conveniently be read by the persons employed.
SCHEDULE VIII
Shears, Slitters and Guillotine Machines
1. Definitions:
For the purpose of this Schedule
(a)
"Guillotine"
means a machine ordinarily equipped with straight bevel-edged blade operating
vertically against a stationary 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 edges, or
with rotary, overlapping cutting wheels, and used for shearing metals or
non-metallic substances;
(c)
"
Slitter" or "Slitting machine" means a machine ordinarily
equipped with circular disc-type knives, and used for training 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 rotary knives or cutting discs.
2. Guillotine and Shears:
(1)
where
practicable, a barrier metal guard of adequate strength shall be provided at
the front of the knife, fastened to the machine frame and shall be so fixed as
would prevent any part of the operator's body to reach the descending blade
from above, below or through the barrier guard or from the sides:
Provided that in case of machines used in the paper printing and allied
industries, where a fixed barrier metal guard is not suitable on account of the
height and volume of the material being fed, there shall be provided suitable
starting devices which require simultaneous action of both the hands of the
operator or an automatic device which will remove both the hands of the
operator for the danger zone at every descent of the blade.
(2)
At the back
end of such machines, an inclined guard shall be provided over which the slit
pieces would slide and be collected at a safe distance in a manner as would
prevent a person at the back from reaching the descending blade.
(3)
Power-driven
guillotine cutters, except continuous feed trimmers, shall be equipped with
(a)
starting
devices which require the simultaneous action of both hands to start the
cutting motion and of at least one hand on a control during the complete stroke
of the knife or
(b)
an automatic
guard which 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 devices to start the cutting motion, and
so designed as to return positively to the non-starting position after each
complete cycle of the knife.
(4)
Where two or
more workers are employed at the same time on the same power-driven guillotine
cutter equipped with two hand control, the device shall be so arranged that
each worker shall be required to use both hands simultaneously on the safety
trip to start the cutting motion, and at least one hand on a control to
complete the cut.
(5)
Power-driven
guillotine cutters, other than continuous trimmer, shall be provided in
addition to the brake or other stopping mechanism, with an emergency device
which will prevent the machine from operating in the event of failure of the
brake when the starting mechanism is in the non-starting position.
3. Slitting Mechanics:
(1)
Circular
disc-type knives on machines for cutting metal and leather, paper, rubber,
textiles or other non-metallic substances shall, if within reach of operators
standing on the floor or working level, be provided with guards enclosing the
knife edges at all times as near as practicable to the surface of the metal and
which may either
(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") at any time.
(2)
Portions of
blades underneath the tables or benches of slitting machines shall be covered
by guards.
4. Index cutters and vertical paper slotters:
Index cutters, and other machines for cutting stripes from the ends of
books and for similar operations, shall be provided with fixed guards so
arranged that the fingers of the operators cannot come between the blades and
the tables.
5. Corner Cutters:
Corner cutters, used in the manufacture of Paper Boxes, shall be
equipped with
(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.
6. Band Knives:
Band wheels on band knives, and all portions of the baldes except the
working side between the sliding guide and the table on vertical machines, or
between the sheel guards on horizontal machines, shall be completely enclosed
with hinged guards of sheet metal not less then 4 mm (0.04n) thicknesses or of
other material of equal strength.
RULE PRESCRIBED UNDER SUB-SECTION (2) OF SECTION 23
Rule - 54.
The machines specified in Section 28, 29 and 30 and the machines mention
below shall be deemed to be of such dangerous character that young persons
shall not work at them unless the provisions of Section 23 (1) are complied
with.
|
Power
press other than hydraulic presses
|
|
Milling
machines used in the metal trades
|
|
Circular
saws
|
|
Platen
printing machines;
|
|
Guillotine
machines;
|
RULE UNDER SECTION 26 (3)
Rule – 54-A.
[x x x]
RULE PRESCRIBED UNDER SECTION 28
Rule – 55. Hoists and lifts
[(1) The report of the competent person shall be obtained in Form No.
38.]
(3) Exemption of certain hoists and lifts:
In pursuance of the provisions of sub-section (4) of Section 28, in
respect of any class or description of hoist or lift specified in the first
column of the following schedule, the requirement of the Section 28 specified
in the second column of the said schedule and set opposite to that class or
description of hoists or lift shall not apply.
SCHEDULE
|
Class or description of hoist or lift.
|
Requirements which shall not apply
|
|
Hoists or
lifts mainly used for raising material for charging blast furnaces or lime
kilns
|
Sub-section
(1) (b) in so far as it requires a gate at the bottom landing; sub-section
(1) (b); sub-section (1)(e)
|
|
Hoists not
connected with mechanical power and which are not used for carrying persons
|
Sub-section
(1) (b) in so far as it requires the hoistway or liftway enclosure to be so
constructed as to prevent any person or thing from being trapped between any
part of the hoist or lift and any fixed structure or moving part; sub-sec.
(1)(e).
|
[(3) 'Competent person' means a person who is capable by virtue of his
qualifications, training and experience of conducting a thorough examination
and who is approved by Chief Inspector of Factories.]
[Explanation: A person declared as competent person by the Chief
Inspector of any State is deemed to be as competent person under this rule if
he obtains an endorsement on the competency certificate from the Chief
Inspector.]
RULES PRESCRIBED UNDER SECTION 29(2)
Rule - 55-A. [Lifting Machine
Every lifting machine and lifting tackle in use in a factory shall be
thoroughly examined by a competent person and particulars of examination shall
be entered in a register in the prescribed [Form
No. 38] or a report in the prescribed [Form
No. 38] shall be filled.
Explanation: A person declared as competent person by the Chief
Inspector of any State is deemed to be as competent person under this rule if
he obtains an endorsement on the competency certificate from the Chief
Inspector.]
Rule - 56. [Rules prescribed under sub-section (3) of Section 31
(1)
Every
pressure vessel or plant used in factory.
(a)
shall be
properly designed on sound engineering practice;
(b)
shall be of
good construction, sound material, adequate strength and free from any patent
defects and
(c)
shall be
properly maintained in a safe condition:
Provided that the pressure vessel or plant in respect of the design and
construction of either there is an Indian standard of the country of
manufacture or any other law or regulation in force, shall be designed and
constructed in accordance with the said standard, law or regulation, as the
case may be, and a certificate thereof shall be obtained from the manufacturer
or from the competent person which shall be kept and produced on demand by an
Inspector.
(2)
Every
pressure vessel shall be fitted with
(a)
a suitable
safety valve or other effective pressure relieving device of adequate capacity
to ensure that the maximum permissible working pressure and when more than one
protective device is provided, only one of the devices need be set to operate
at the maximum permissible working pressure and at the additional device shall
be set to discharge or a pressure not more than 5 per cent in excess of the
maximum permissible working pressure;
(b)
a suitable
pressure gauge with a dial range not less than 1.5. times the maximum
permissible working pressure easily visible and designed to show at all times
the correct internal pressure marked with a prominent remark at the maximum permissible
working pressure;
(c)
a suitable
nipple and globe connected for the exclusive purpose of attaching a test
pressure gauge for checking the accuracy of the pressure gauge referred to in
clause (b) of sub-rule
(d)
a suitable
stop valve or valves by which the pressure vessel may be isolated from other
pressure vessels or plant or source of supply of pressure. Such a stop valve or
valves shall be located as close to the pressure vessel as possible and shall
be easily accessible and
(e)
a suitable
drain cock or valve at the lowest part of the pressure vessel for the discharge
of the liquid or other substances that may collect in the pressure vessel:
Provided that it shall be sufficient for the purpose of this sub-rule if
the safety valve or pressure relieving device, the pressure gauge and the stop
valve are mounted on a pipeline immediately adjacent to the pressure vessel and
where there is a range of two or more similar pressure vessels served by the
same pressure load. Only one set of such mountings need be fitted on the
pressure load immediately adjacent to the range of pressure vessels, provided
they cannot be isolated.
(3)
(a) Every
pressure vessel which is designed for a working pressure less than the pressure
at the source of supply or less than the pressure which can be obtained in the
pipe connecting the pressure vessels with any other source of supply, shall be
fitted with suitable pressure reducing valve or other suitable automatic device
to prevent the maximum permissible working pressure of the pressure vessel
being exceeded.
(b) To further protect the pressure vessel in the event of failure of
the reducing valve or device, at least one safety valve having a capacity
sufficient to release all the steam, vapour or gas without undue pressure rise
as determined by the pressure at the source of supply and the size of the pipe
connecting the source of supply, shall be fitted on the low pressure side of
the reducing valve.
(4)
(a) No new
pressure vessel or plant shall be taken into use in any factory after coming
into force of this rule unless it has been hydrostatic ally tested by a
competent person at a pressure at least 1.3 times the design pressure and no
pressure vessel or plant which has been previously used or has remained
isolated or idle for period exceeding two months or which has undergone
alterations or repairs shall be taken into use in a factory unless it has been
thoroughly examined by a competent person externally, and internally, if
practicable; and has been hydrostatically tested by the competent person at a
pressure which shall be 1.5 times the maximum permissible working pressure:
Provided that the pressure vessel or plant which is so designed and
constructed that it cannot be safely filled with water or liquid or is issued
in service when even some traces of water cannot be tolerated, shall be
pneumatically tested at pressure not less than design pressure to the maximum
permissible working pressure as the case may be:
Provided further that the pressure vessel or plant which is lined with
glass shall be tested hydrostatically or pneumatically as required at a
pressure not less man the design pressure or maximum permissible working
pressure as the case may be.
Note: (a) Design pressure shall be not be less than the maximum
permissible working pressure and shall take into account the possible
fluctuations of pressure during actual operation.
(b) No pressure vessel or plant shall be used in a factory unless there
has been obtained from the maker of the pressure vessel or plant or from the
competent person a certificate specifying the design pressure or maximum
permissible working pressure thereof, and stating the nature of tests to which
the pressure vessel or plant and its fittings, if any, have been subjected, and
every pressure vessels or plants so used in a factory shall be marked so as to
enable it to be identified as to be the pressure vessel or plant to which the
certificate relates and the certificate shall be kept available for perusal by
the Inspector.
(c) No pressure vessel or plant shall be permitted to be operated or
used at a pressure higher than its design pressure or maximum permissible
working pressure as shown in the certificate.
(5)
Every
pressure vessel or plant in service shall be thoroughly examined by a competent
person.
(a)
externally,
once in every period of six months
(b)
internally,
once in every period if twelve months. If by reason of the construction of a
pressure vessel or plant, a thorough internal examination is not possible, this
examination may be replaced by a hydrostatic test which shall be carried out
once in every period of two years
Provided that for a pressure vessel or plant in continuous process which
cannot be frequently opened, the period of internal examination may be extended
to four years and
(c)
hydro
statically tested once in every period of four years
Provided that in respect of pressure vessel of plant with thin walls,
such as sizing cylinder made of copper or any other non-ferrous metal, periodic
hydrostatic test may be dispensed with subject to the condition that the requirements
laid down in sub-rule (6) are fulfilled.
Provided further that when it is impracticable to carry out thorough
external examination of any pressure vessel or plant every six months as
required in clause (a) of this rule, or if owing to its construction and use, a
pressure vessel or plant cannot be hydrostatically tested required in clauses
(b) and (c) of this sub-rule, a thorough external examination of the pressure
vessel or plant shall be carried out at least once in every period of two
years, and at least once in every period of four years a thorough systematic
non-destructive test like ultrasonic test for metal thickness or other defects
of all parts the failure of which might lead to eventual rupture of the
pressure vessel or plant, shall be carried out.
(d)
The
hydrostatic test pressure to be carried out for the purpose of this rule shall
be 1.25 times the design pressure or 1.5 times the maximum permissible working
pressure whichever is less.
(6)
(a) In
respect of any pressure vessel or plant of thin walls such as sizing cylinder
made of copper or any other non-ferrous metal, the maximum permissible working
pressure shall be reduced at the rate of five per cent of the original maximum
permissible working pressure for every year of its use after the first five
years and no such cylinder shall be allowed to continue to be used for more
than twenty years after it was first taken into use.
(b) If any information as to the date of construction, thickness of
walls, or maximum permissible working pressure is not available the age of such
pressure vessel or plant shall be determined by the competent person in
consultation with the Chief Inspector from the other particulars available with
the manager.
(c) Every new and second hand pressure vessel or plant of thick wall to
which repairs likely to affect its strength or safety have been carried out,
shall be tested before use to at least 1.5 times maximum permissible working
pressure.
(7)
(a) If
during any examination any doubt arises as to the ability of the pressure
vessel or plant to work safely until the next prescribed examination the
competent person shall enter in the prescribed register his observations,
findings and conclusions with other relevant remarks with reasons and may
authorise the pressure vessel or plant to be used and kept in operation subject
to a lowering of maximum permissible working pressure, or to more frequent or
special examination or test or subject to both of these conditions.
(b) A report of the result of every examination or test carried out
shall be completed in Form No. 8 and shall be signed by the person making the
examination of test, and shall be kept available for perusal by the inspector
at all hours when the factory or any part thereof is working.
(c) Where the report of any examination under this rule specified any
condition for securing the safe working of any pressure vessel or plant, the
pressure vessel or plant shall not be used unless the specified condition is
fulfilled.
(d) The competent person making report of any examination under this
rule, shall within seven days of the completion of the examination, send to the
Inspector a copy of the report in every case where the maximum permissible
working pressure is reduced or the examination shows that the pressure vessel of
plant or any part thereof cannot continue to be used with safety unless certain
repairs are carried out or unless any other safety measure is taken.
(8)
(a) The
requirements of this rule shall be in addition to and without any prejudice to
and not in derogation of the requirements of any other law in force.
(b) Certificates or reports of any examination or test of any pressure
vessel or plant to which sub-rules (5) to (7) to (9) do not apply, conducted or
required to be conducted under any other law in force and other relevant record
relating to such pressure vessel or plant shall be properly maintained as
required under the said law and shall be produced on demand by the Inspector.
(9)
In this
rule,
(a)
'design
pressure' means the maximum pressure that a pressure vessel or plant is
designed to withstand safety when operating normally;
(b)
'maximum
permissible working pressure' means the maximum pressure at which a pressure
vessel or plant is permitted to be operated or used under this rule and is
determined by the technical requirements of the process
(c)
'Plant'
means a system of piping that is connected to a pressure vessel and is used to
contain a gas, vapour or liquid under pressure greater than the atmospheric
pressure, and includes the pressure vessel
(d)
'pressure
vessel' means a vessel that may be for containing, storing, distributing,
transferring, distilling, processing or otherwise handling any gas, vapour or
liquid under pressure greater than the atmospheric pressure and includes any
pipeline fitting or other equipment attached thereto or used in connection
therewith; and
(e)
'competent
person' means a person who is capable by virtue of his qualifications, training
and experience of conducting a thorough examination and pressure tests, as
required, on pressure vessel or plant, and of making a full report on its
condition and approved by Chief Inspector of Factories.
(10)
Nothing in
this rule shall apply to
(a)
Vessels
having internal diameter nor exceeding 150 mm. (6) and capacity not exceeding
141.585 liters (5 cu. ft.)
(b)
Vessels made
of ferrous materials having an internal operating pressure not exceeding 1
Kg./om 2 (15 lbs, square inch)
(c)
steam
boilers steam and feed pipes and their fitting coming under the purview of
Indian Boilers Act, 1923, (V of 1923)
(d)
Metal
bottles or cylinders used for storage or transport of compressed gases or
liquified or dissolved gases under pressure covered by the Gas Cylinder Rules,
1940 framed under the Indian Explosives Act, 1884 (IV of 1884)
(e)
Vessels in
which internal pressure is due solely to the static head of liquid;
(f)
Vessels with
a nominal water capacity not exceeding 500 litres connected in a water pumping
system containing air that is compressed to serve as a cushion
(g)
Vessels for
nuclear energy application
(h)
Refrigeration
plant having a capacity of 3 tons or less of refrigeration in 24 hours and
(i)
Working
cylinders of steam engines or prime mover; feed pumps and steam traps turbine
casings; compressor cylinders; steam separators or dryers; steam strainers;
steam de super-heaters; oil separators, air receivers for fire sprinkles
installations; air receivers of monotype machines provided the maximum working
pressure of the air receiver does not exceed 1.33 Kg. f/cm. 2(20 cu. ft.); and
the capacity 84.95 litres (3 cu. ft.) air receivers of electrical circuit
breakers; air receivers of electrical relays; air vessels on pumps pipe coils,
accessories of instruments and appliances; such as cylinders and piston
assemblies used for operating relays and interlocking, type of guards; vessels
with liquids subjected to static head only; and hydraulically operating
cylinders other than any cylinder communicating with an air loaded accumulator.
(11)
The Chief
Inspector may exempt, subject to such condition as he may deem necessary, any
pressure vessel from the operation of all or any of the provisions of this
rule, if he is satisfied that the construction or use of the vessel is such
that the inspection of such vessel is not necessary or practicable.
Rule - 56-A. Gas holder
(1)
The
expression "gas holder" means a water-sealed gas holder which has a
storage capacity of not less than 141.5 cubic metres (5,000 cu. ft.).
(2)
Every gas
holder shall be of adequate material and strength, sound construction and
properly maintained.
(3)
Where there
is more than one gas holder in a factory every gas holder shall be marked in a
conspicuous position with a distinguishing number or letter.
(4)
Every gas
holder shall be thoroughly examined externally by a competent person, at least
once in a period of 12 months.
(5)
In the case
of a gas holder of which any lift has been in the use for more than 10 years,
the internal state of the sheeting shall, within one year from the date of
coming into operation of this rule and thereafter at least once in a period of
12 months externally and once in a period of three years internally be examined
by a competent person by means of electronic or other accurate devices:
(i)
Provided
that if the Chief Inspector of Factories is satisfied that such electronic or
other accurate devices are not available, he may permit the cutting of samples
from the crown and the sides of the holder
(ii)
Provided,
further that if the above inspection raises a doubt, an internal visual
examination shall be made.
(6)
Every gas
holder shall be provided with a gas mask readily available in case of
emergency.
(7)
All possible
steps shall be taken to prevent or minimise ingress of impurities into the gas
holder.
(8)
No gas
holder shall be repaired or demolished except under the direct supervision, of
a person, who by his training and experience and his knowledge of the necessary
precautions against risks of explosion and of person being overcome by gas, is
competent to supervise such work.
(9)
(i) All
sample discs cut under sub-rule (5) above, shall be kept readily available for
inspection;
(ii) A permanent register in Form 8-A duly signed by the occupier or
manager shall be maintained.]
RULE PRESCRIBED UNDER SUB-SECTION (2) OF SECTION 34
Rule - 57. Excessive weight
(1)
No woman or
young person shall unaided by another person, lift, carry or move by hand or on
head, any material, article, tool or appliance exceeding the maximum limit in
weight set out in the following schedule:
SCHEDULE
|
Persons
|
Maximum weight of material, article, tool or appliance Lbs.
|
|
[(a) Adult Male
|
50 Kgs.]
|
|
(b) Adult
female
|
30 Kgs.
|
|
(c)
Adolescent male
|
30 Kgs.
|
|
(d)
Adolescent female
|
20 Kgs.
|
|
(e) Male
child (above 14 years)
|
16 Kgs.
|
|
(f) Female
child (above 14 years)
|
14 Kgs.
|
(2)
No woman or
young person shall engage, in conjunction with others, in lifting or moving by
hand or on head any material, article, tool or appliances, if the weight
thereof exceeds the lowest weight fixed by the schedule to sub-rule (1) for any
of the persons engaged by the number of the persons engaged.
RULE PRESCRIBED UNDER SECTION 35
Rule - 58. Protection of eyes
Effective screens or suitable goggles shall be provided for the
following processes
(a)
The
processes specified in schedule annexed hereto, being processes which involve
risk of injury to the eye, from particles or fragments thrown off in the course
of the process.
(b)
The
processes specified in schedule II annexed hereto, being processes which
involve risk or injury to the eyes by reason of exposure to excessive light [or
infrared or ultraviolet radiations].
SCHEDULE I
(1)
The
breaking, cutting, dressing or carving of bricks, stone, concrete, slag or
similar materials by means of a hammer, a chisel pick or similar hand tool, or
by means of a portable tool driven by mechanical power, and the dry grinding of
surfaces of any such materials by means of a wheel or disc driven by mechanical
power wherein any of the foregoing cases or fragments are liable to be thrown
off towards the face of the operator in the course of the process.
(2)
The dry
grinding of surfaces of metal by applying them by hand to a wheel, disc or hand
driven or by mechanical power and of surfaces of metal by means of a portable
tool driven by mechanical power.
(3)
The dividing
into separate parts of metal, bricks, stone, concrete or similar materials by
means of high speed saw driven by mechanical power or by means of an abrasive
cutting of wheel or disc driven by mechanical power.
(4)
The turning
of metals, or articles of metal, where particles or fragments are liable to be
thrown off towards the face of the operator in the course of the process.
(5)
drilling by
means of portable tools, where particles, or fragments are label to be thrown
off towards the face of the operator in the course of the process.
(6)
The welding
and cutting of metals by means of electric oxy acetylene or similar process.
(7)
The hot
fettling of steel castings by means of flux-injected burner of air torch, and
the deseaming of metal.
(8)
The fettling
or metal casting, involving the removal or metal, including runner, gates, and
raisors. and the removal of any other material during the course of such
fettling.
(9)
The chipping
of metal and the chipping, knocking out, cutting out or cutting off cold
rivets, bolts, nuts/structure or plant, or from part of any structure of plant
by means of a hammer chisel, punch, or similar hand tool or by means of a portable
tool driven by mechanical power.
(10)
The chipping
of scurfing of plant, scale slag rust of other erosion form the surface of
metal and other hard materials by means of a hand tool or by a portable tool
driven by mechanical power.
(11)
The breaking
of scrap metal by means of a tool driven by mechanical power.
(12)
The routing
of metal, where particles or fragments are liable to be thrown off towards the
face of the operator in the course of the process.
(13)
Work with
drop hammers and power hammers used in either case for the manufacture of
forgings, and persons not working with such hammers whose work is carried on in
such circumstances and in such a position that particles or fragments are
liable to be thrown off towards his face during work with drop hammer or power
hammers.
(14)
Work at a
furnace where there is risk to the eyes from molten metal.
(15)
Pouring or
skimming of molten metal.
(16)
Work
involving risk to the eyes from hot sand being thrown off.
(17)
Turning or
dressing of an abrasive wheel.
(18)
The handling
in open vessels or manipulation of strong acids or dangerous corrosive liquids
or materials, and the operation, maintenance or dismantling of plant or any
part of plant, being plant or part of plant which contains or has contained
such acids, liquids or materials unless the plant or part of plant has been so
prepared (by isolation, reduction or pressure or otherwise) treated or designed
and constructed as to prevent risk of injury.
(19)
Any other
process wherein there is a risk of injury to eyes from particles or fragments
thrown off during the course of the process.
SCHEDULE II
(1)
Welding or
cutting off metals by means of an electrical, oxy acetylene or similar process.
(2)
All work on
furnace where there is risk of exposure to excessive light or infrared
radiations.
(3)
Process such
as rolling, casting or forging or metals where there is risk of exposures to
excessive light or infrared radiations.
(4)
Any other
process wherein there is a risk of injury to eyes from exposures to excessive
light ultraviolet or infrared radiations.
RULE PRESCRIBED UNDER SUB-SECTION (6) OF SECTION 36
Rule - 59. Minimum dimensions of manholes
Every chamber, tank, vat, pipe, flue or other confined, space which
persons may have to enter and which may contain dangerous fumes to such an
extent as to involve risk of the persons being overcome thereby, unless there
is other effective means of egress, be provided with a manhole which may be
rectangular, oval or circular in shape, and which shall
(a)
in the case
of rectangular or oval shape, be not less than 16 inches long and 12 inches
wide
(b)
in the case
of circular shape, be not less than 16 inches diameter.
EXEMPTIONS UNDER SUB-SECTION (5) OF SECTION 37
Rule - 60. Exemptions
The requirements of sub-section (4) of Section 37 shall not apply to the
following processes carried on in any factory:
(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:
Provided that this exemption shall not apply to any gas-holder
containing acetylene or mixture of gases to which acetylene has been added
intentionally.
(ii)
Welding
shall only be done by the electric welding process and shall be carried out by
experienced operative 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 of
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 as, 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 of which
acetylene has been added intentionally
(iii)
the operation
shall be carried out by an experienced person or persons and atleast two
persons (including those carrying out the operations experienced in work on gas
mains and over 18 years of age shall be present during the operation
(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 escaping gas ignited.
(c)
The
operation of repairing an oil tank on any ship by the electric welding process,
subject to the following conditions:
(i)
The only oil
contained in the tank shall have a flash point of not less than 150 degrees 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
any person employed or working on the ship
(iii)
the welding
operation shall be carried out only on the exterior surface of the tank at a
place (a) which is free from oil or oil leakage in inflammable quantities and
(b) which is not less than one foot 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 operative under the constant supervision of a competent person.
[RULES PRESCRIBED UNDER SECTIONS 38 AND 41
Rule - 61-Fire Protection
(1)
Processes,
equipment, plant, etc., involving serious explosion and serious fire hazards:
(a)
All
processes, storages, equipments, plants etc. involving serious explosion and
flash fire hazards shall be located in segregated buildings where the equipment
shall be so arranged that only a minimum number of employees are exposed to
such hazards at any one time.
(b)
All
industrial processes involving serious fire hazard should be located in
buildings or work places separated from one another by walls of fire-resistant
constructions.
(c)
Equipment
and plant involving serious fire or flash fire hazard shall, wherever possible,
be so constructed and installed that in case of fire, they can be easily
isolated.
(d)
Ventilation
ducts, pneumatic conveyors and similar equipments involving a serious fire risk
should be provided with flame arresting or automatic fire extinguishing
appliances, or fire resisting dampers electrically interlocked with heat
sensitive/smoke detectors and the air-conditioning plant system.
(e)
In all
workplaces having serious fire or flash fire hazards, passages between
machines, installations or piles the clearance between the ceiling and the top
of the pile should not be less than 2 mm.
(2)
Access for
fire fighting:
(a)
Buildings
and plan shall be so laid and roads, passage ways etc. so maintained as to
permit unobstructed access for fire fighting.
(b)
Doors, and
window openings shall be located in suitable positions on all external walls of
the building to provide easy access to the entire area within the building for
fire fighting,
(3)
Protection
against lighting:
Protection from lighting shall be provided for
(a)
buildings in
which explosive or highly flammable substances are manufactured, sued handled
or stored
(b)
storage
tanks containing oils, paints, or other flammable liquids
(c)
grain
elevators
(d)
Buildings,
tall chimneys or stacks where flammable gases, fumes, dust or lint are likely
to be present; and switch yards
(e)
sub-station
buildings and out-door transformers and switch yards.
(4)
Precautions
against ignition:
Wherever there is danger of fire or explosion from accumulation of
flammable or explosive substances in air
(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 or any other exposed ferrous
materials which is likely 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 physical-chemical
reaction and radiant heat.
(5)
Spontaneous
ignition:
Where materials are likely to induce spontaneous ignition, care shall be
taken to avoid formation of air pocket and to ensure adequate ventilation. the
material susceptible to spontaneous ignition should be stored in dry conditions
and should be in heaps of such capacity and separated by such passage which
will prevent fire. The materials susceptible to ignition and stored in the oven
shall be at a distant not less than 10 metres a way from process or storage
buildings.
(6)
Cylinders
containing compressed gas:
Cylinders containing compressed gas may only be stored in open if they
are protected against excessive variation of temperature, direct rays of sun,
or continuous dampness. Such cylinders shall never be stored near highly
flammable substances, furnaces or not processes. The room where such cylinders
are stored shall have adequate ventilation.
(7)
Storage of
flammable liquids:
(a)
The quantity
of flammable liquids in any work room shall be the minimum required for the
process or processes carried on in such room. Flammable liquids shall be stored
in suitable containers with close fitting covers;
Provided that not more than 20 litres of flammable liquids having a
flash point of 210C or less shall be kept or stored in any work
room.
(b)
Flammable
liquids shall be stored in closed containers and in limited quantities in well
ventilated rooms of fire resisting constructions which are isolated form the
remainder the building by fire walls and self closing fire doors.
(c)
Large
quantities of such liquids shall be stored in isolated adequately ventilated
building or fire resisting construction or in storage tanks, preferably under
ground 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, sumps
or drains and to confine any escaping liquid within safe limit.
(8)
Accumulation
of flammable dust, gas, fume or vapour in air or flammable waste material on
the floors:
(a)
Effective
steps shall be taken for removal or prevention of the accumulation in the air
of flammable dust, gas, fume or vapour to an extent which is likely to be
dangerous.
(b)
No waste
material of a 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.
(9)
Fire Exits:
(a)
For the
purpose of this sub-rule
(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 occupation 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
horizontal exit leading to an adjoining building at the same level.
(c)
Lifts,
escalators 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 suitable illuminated with suitable arrangement, 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 ring
ladders or spiral staircases shall not be used as exit staircases.
(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 30 mts.
(k)
In case of
those factories where high hazard materials are stored or used, the travel
distance to the exit shall not exceed 22.5 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 directions from any point in the area served.
(m)
The unit of
exit with used to measure capacity of any exit shall be 50 cm A clear width of
25 cm shall be counted as an additional half unit. Clear width of less than 25
cm shall not be counted for exit width.
(n)
Occupants
per unit width shall be 50 for stairs and 75 per doors.
(o)
For
determining the exits required, the occupant load shall be reckoned on the
basis of actual number of occupations within any floor area or 10 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 a suitable means of escape for any person employed
therein, and in any such room wherein more than 10 persons as 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
door way shall open into an enclosed stairway, a horizontal exit on a corridor
or passage way providing continuous and protected means of egress.
(t)
No exit
doorway shall be less than 100 cm. in width Doorways shall be not less than 200
cm. 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 or landing to less than 90 cm. Over-head of 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 m. X
1.5 m. 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 exit
doorways shall be openable from the side which they serve without the use of a
key.
(x)
Exit
corridors and passage ways 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 mts.
(aa) A
staircase shall not be arranged round a lift shaft unless the latter is totally
enclosed by a materials having a fire resistance rating not lower than that of
the type of construction of the former.
(bb) Hollow
combustible construction shall not be permitted.
(cc) The
minimum width of an internal staircase shall be 100 cm.
(dd) The
minimum width of treads without nosing shall be 25 cm for an internal
staircase. The treads shall be constructed and maintained in a manner to
prevent slipping.
(ee) The
maximum height of a riser shall be 19 cm. and the number of risers shall be
limited to 12 per flight.
(ff) Hand
rails shall be provided with a minimum height of 100 cm and shall be firmly
supported.
(gg) The use
of spiral staircase shall be limited to low occupant load and to a building of
height of 9 metres, unless they are connected to platforms such as balconies
and terraces to allow escapes to pause. A spiral staircase shall be not less
than 300 cms. in diameter and have adequate headroom.
(hh) The
width of a horizontal exit shall be same as for the exit doorways.
(ii) The
horizontal exit shall be equipped with at least one fire door of self closing
type.
(jj) 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 mt. per person. The refuge area shall be provided with
exits adequate to meet the requirements of this sub-rule. At least one of the
exits shall lead directly to the exterior or street.
(kk) Where
there is difference in level between connected areas for horizontal exit, ramps
not more than 1 in 8 slope shall be provided. For this purpose steps shall not
be used.
(ll) Doors
in horizontal exits shall be openable at all times.
(mm) Ramps with a slope of not more than 1 to 10
may be substituted for the requirements of staircase. For all slopes exceeding
1 to 10 and wherever the use in such as to involve danger of slipping, the ramp
shall be surfaced with non-slipping material.
(nn) 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 500 persons, or if
more than 25 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.
(10)
First-aid
fire fighting arrangements:
(a)
In every
factory there shall be provided and maintained adequate and suitable fire
fighting equipment for fighting fires in the early stages, those being referred
to first-aid fire fighting equipment in is rule.
(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:
(1)
"Class
A fire"-Fire due to combustible materials such as wood, textiles, paper,
rubbish and the like.
(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 workshop 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.
(2)
"Class
B fire"-Fire in flammable liquids like oil, petroleum products, elements,
paint etc.
(3)
"Class
C fire"-Fire arising out of gaseous substances.
(4)
"Class
D fire"-Fire from reactive chemicals, active metals and the like.
(5)
"Class
E fire"-Fire involving electrical equipment and delicate machinery and the
like.
(c)
The number
and types of first-aid fire fighting equipment to be provided for Tight hazard'
occupancy shall be as given in Schedule I. For "ordinary hazard or extra
hazard" occupancies equipment as given in paragraph 10 shall be provided
in addition to that given in Schedule I.
(d)
The
first-aid fire fighting equipment shall conform to the relevant Indian
Standards.
(e)
As far
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
equipment shall be placed as near as possible to the exits or stairlanding of
normal routes of escape.
(g)
All water
buckets and buckets pump type extinguishers shall be filled with clean water.
All and 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 manufacturers.
(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 transparent paint on the body of each equipment.
(1)
Serial
number;
(2)
Date of last
refilling; and
(3)
Date of last
inspection.
(j)
First-aid
fire fighting equipment shall be placed on platforms on in cabinets in such a
way that their bottom is 750 mm. above floor level. Fire buckets shall be
placed on books attached to a suitable stand or wall in such a way that their
bottom is 750 mm. above the floor level. Such equipment if placed outside the
building shall be under sheds or cover.
(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 testing to be carried out by properly trained persons.
Periodicity of the routine maintenance, inspection and test shall conform to
the relevant Indian Standards.
(11)
Other fire
fighting arrangements :
(a)
In every
factory adequate provisions of water supply for fire fighting shall be made and
where the amount of water required in litres per minute as calculated from the
formula A+B+C+D divided by 20 in 550 or more, power driven trailor pumps of
adequate capacity to meet the requirement of water as calculated above shall be
provided and maintained.
In the above formula:
A=the total area in square meters of all floors including galleries in
all buildings of the factory;
B=the total area in square meters of all floors and galleries including
open spaces in which combustible materials are handed or stored;
C=the total area in square meters of all floors over 15 meters above
ground level; and
D=the total area of square meters of all floors of all buildings other
than those of fire resisting construction.
Provided that in areas where the fire risk involved does not require use
of water, such areas under B, C or D may for the purpose of calculation, be
solved.
Provided further that where the areas under B, C or D are protected by
permanent automatic fire fighting installations approved by any fire
association or fire insurance company such areas may, for the purpose of
calculation, be halved.
Provided also that where the factory is situated at not more than 3 kms.
from an established city or town fire service, the pumping capacity based on
the amount of water arrived at by the formula above may be reduced by 25% but
no account shall be taken of this reduction in calculating water supply
required under clause (a).
(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 source of water supplies in the vicinity of the main risks for 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 100 minutes. At least 50% of this water supply or 450,000 litres which
ever is less, shall be in the form of static tanks of adequate capacities (not
less than 450,000 litres each) distributed round the factory with due regard to
the potential fire risks in the factory.
Where piped supply is provided, the sizer of the main shall not be less
than 15 cms in diameter and it shall be capable of supplying a minimum of 4500
litres per minute at a pressure of not less than 7 kilogram per square
centimetre.
(f)
All trailer
pumps including the equipment provided with them and the vehicles for towing
them shall be maintained in good condition and subjected to periodical
inspection and testing as required.
(12)
Personnel in
charge of equipment and for fire fighting, fire drills, etc.:
(a)
The
first-aid and other fire fighting equipment to be provided as required in
sub-rules (10) and (11) shall be in charge of a trained responsible person.
(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 number of persons
are available for fire fighting both by means of first-aid fire fighting
equipment and others. Such persons shall be provided with clothing and
equipment including helmets, belts and boots, preferably gumboots. Wherever
vehicles with towing attachment are to be provided as required in clause (d) of
sub-rule (II) sufficient number of persons shall be trained in driving these
vehicles to ensure the 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 2 months.
(13)
Automatic
sprinklers and fire hydrants shall be in addition and not in substitution of
the requirements in sub rules (10) and (11).
(14)
If the Chief
Inspector is satisfied in respect of any factory or any part of the factory
that owing to the exceptional circumstances such as inadequacy of water supply
or infrequency water supply or infrequency of the manufacturing process or for
any other reason, to be recorded in writing, all or any of the requirements of
the rules are impracticable or not necessary for the protection of workers, he
may by order in writing (which he may at his discretion revoke) exempt such
factory or part of the factory from all or any of the provisions of the rules
subject to conditions as he may by such order prescribe.
SCHEDULE I
FIRST AID FIRE FIGHTING EQUIPMENTS
(1)
The
different types of fires and first aid fire fighting equipments suitable for
use on them are as under :
|
|
Class of fire
|
Suitable type of appliances
|
|
A.
|
Fires in
ordinary combustibles (wood, vegetable, fibers, paper and the like).
|
Chemical
extinguishers of Soda-acid, Gas expelled water and anti-freeze types, and
water buckets.
|
|
B.
|
Fires inflammable
liquids paints, grease, solvents the like.
|
Chemical
Extinguishers of foam, carbon-di-oxide and dry powder types and sand buckets.
|
|
C.
|
Fires in
gaseous substances under pressure.
|
Chemical
Extinguishers of Carbon-di-oxide and dry powder types.
|
|
D.
|
Fires in
Reactive Chemicals active metals and the like.
|
Special
type of dry powder extinguishers and sand buckets.
|
|
E.
|
Fires in
electrical equipments.
|
Chemical
extinguishers of carbon-dioxide and dry powder type and sand buckets.
|
(2)
One 9 litres
water bucket shall be provided for every 100 Sq.m. of the floor area or part
thereof and one 9 litres water type extinguishers shall be provided to six
buckets or part thereof with a minimum of one extinguishers and two buckets per
compartment of the building. Buckets may be dispensed with provided supply of
extinguishers is double that indicated above.
(3)
Acceptable
replacements for water buckets and water type extinguishers in occupancies
where class B fires are anticipated are as under:
|
Acceptable
Replacements
|
Buckets of
water
|
Water
Extinguisher
|
|
|
For one
bucket
|
for three
buckets
|
for each 9
Lts. (or 2 gallons) Extinguishers
|
|
Dry sand
Carbon
dioxide
|
1 bucket
3 Kg.
(or 7 lbs)
|
3 buckets
9 Kgs.
(or 20 lbs
in not less than 2 Extinguishers) 5 Kgs.
(or 11
lbs.) (in one or more, extinguishers)
9 litres
(or 2 gallons)
|
5 Kg. (or
201bs)
|
|
Dry powder
|
2 Kgs. (or
5 lbs.)
|
|
5
Kg.
(or
11 lbs.)
|
|
|
|
|
9
litres
(or
2 gallons)
|
(4)
The
following provisions shall be complied with where Class E fires are anticipated.
(a)
For rooms
containing electrical transformers, switch gears, motors and or other
electrical apparatus only, not less than two kg. dry powder or carbon-di-oxide
type extinguishers shall be provided within 15 m. of the apparatus.
(b)
Where motors
and or other electrical equipment are installed in rooms other than those
containing such equipment only, one 5 kg. Dry powder of carbon-di-oxide,
extinguisher shall be installed within 15 m. of such equipment in addition to
the requirement as mentioned in (3) and (4) above. For this purpose the same
extinguisher may be deemed to afford protection to all apparatus within 15 m.
thereof.
(c)
Where
electrical motors are installed on platforms one 2 kg. dry powder or
carbon-di-oxide type extinguishers shall be provided on or below each platform.
In case of a long platform with number of motors, one extinguisher shall be
acceptable as adequate for every 3 motors on the common platform. The above
requirements will be in addition to the requirements mentioned at item (3) and
(4) above.
(5)
The first
aid fire fighting equipments shall be so distributed over the entire floor area
that a person has to travel not more than 15 m. to reach the nearest equipment.
(6)
Selection of
sides of the installation of first and fire fighting equipments.
(a)
While
selecting sites for first aid fire fighting equipments due consideration shall
be given to the nature of the risk to be covered. The equipments shall be
placed in conspicuous positions and shall be readily accessible for immediate
use in all arts of the occupancy. It should always be borne in mind while
selecting sites that first aid fire fighting equipments 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
extinguishers shall be placed at convenient and easily accessible locations
either on hangers or on stands in such a way that their bottom is 750 mm. above
the floor level.
The operating instructions of the extinguishers shall not be defaced or
obliterated. In case of the operating instructions are obliterated or have
become illegible due to passage of time fresh transfers for the same shall be
obtained from the manufacturers of the equipments and affixed to the
extinguishers.
SCHEDULE-II
EQUIPMENT TO PROVIDED WITH TRAILER PUMP
For light trailer pump of a capacity of 680
litres/minute.
1. Armoured suction hose of 9 mts. length, with wrenches.
1. Metal suction strainer
1. Basket strainer
1. Two-way suction collecting head
1. Suction adapter
10. Unlined or rubber lined 70 mm delivery hose of 25 metres length
complete with quick-release couplings.
1. Dividing breaching-piece
2. Branch-piece with 15 mm nozzles 1. Diffuser Nozzle
1. Standpipe with blank cap
1. Hydrant key
4. Collapsible canvas buckets
1. Fire hook (preventor) with cutting edge
1. 25 mm manilarope of 30 metres length
1. Extension ladder of 9 meters length (where necessary)
1. Heavy axe
1. Spade
1. Pick axe
1. Crowbar
1. Saw
1. Hurricane lamp
1. Electric torch
1. Pair rubber gloves
For large trailer pump of capacity of 19A890
litres/minute
1. Armoured suction hose of 9 meters length, with wrenches
1. Metal strainer
1. Basket strainer
1. Three-way suction collecting and
1. Suction adaptor
14. Unlined or rubber lined 70 mm delivery hose of 25 meters length
complete with quick-release countings
1. Dividing breaching-piece
1. Collecting breaching piece
4. Branch pipes with one 25 mm two 20 mm and one diffuser nozzles
2. Standpipe with blank cap 2. Hydrant keys
6. Collapsible canvas buckets
1. Coiling hood (preventer) with cutting edge
1. 50 mm manila rope of 30 metres length (where necessary)
1. Heavy axe
1. Spade
1. Pick axe
1. Crow bar
1. Saw
1. Hurricane lamp
1. Electric torch
1. Pair rubber gloves.
Note: If it appears to the Chief Inspector of Factories that in any
factory the provision of breathing apparatus is necessary he may 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.]
RULE UNDER SUB-SECTION (2) OF SECTION 40-B
Rule - 61-A. [Safety Officer
(1)
QUALIFICATIONS:
(a)
A person
shall not be eligible for appointment as Safety Officer unless he
(i)
Possesses a
recognized degree in any branch of engineering or technology and has had
practical experience of working in a factory in supervisory capacity for a period
of not less than two years (or) A recognized diploma in any branch of
engineering or technology and has had practical experience of Working in a
factory in a supervisory capacity for a period of not less than five years (or)
a recognized Degree in physics or chemistry and has had practical experience of
working in a factory in supervisory capacity for a period of not less than
three years. The practical experience for the purpose of this sub rule shall
necessarily be in manufacturing or maintenance or Safety Department of a
factory (and also)
(ii)
Possesses a
full time degree or diploma or certificate in industrial safety or equivalent
of duration not less than one Year awarded by any university incorporated under
the Central or State Acts or Department of Technical Education or Board of
Technical education of any State Government in India duly following the
guidelines as specified in the Annexure at the end of this Rule.
(iii)
has adequate
knowledge of Telugu and the language spoken by majority of the workers in the
region in which the factory where he is to be appointed is situated.
(b)
Notwithstanding
the provisions contained in clause (a), any person who possesses a recognized
degree or diploma in engineering or technology and has had experience of not
less than 5 years in a Department of the Central or State Government which
deals with the administration of the Factories Act, 1948 or the Indian Dock
Labourers Act, 1934; or Possesses a recognized degree or diploma in engineering
or technology and has had experience of not less than 5 years, full time, on
training, education or research in the field of industrial safety and
occupational Health in any institution of Central or State Government, shall
also be eligible for appointment as a Safety Officer.
Provided that the Chief Inspector may subject to such conditions as he
may specify, grant exemption from the requirements of this sub-rule, if in his
opinion, a suitable person possessing the necessary qualifications and
experience is not available for appointment:
Provided further that every person who has been working as a Safety
Officer after being appointed as per the prescribed procedure and after his
appointment was notified to and taken on record by the Chief Inspector as on
date of commencement of this rule, shall continue to be a Safety Officer under
this rule irrespective of whether he satisfies the above criteria prescribed in
clauses (a) or (b) above.
(2)
Number of
Safety Officers to be appointed:
The required number of Safety Officers to be appointed in the factories
shall be as specified in the table below.
|
S. No.
|
Number of Workers
|
Number of Safety Officers to be appointed
|
|
1
|
Upto 2000
workers
|
One
|
|
2
|
From 2001
to 3000
|
Two
|
|
3
|
From 3001
to 4000
|
Three
|
|
4
|
From 4001
to 5000
|
Four
|
|
5
|
From 5001
to 10,000
|
Five
|
|
6
|
From
10,001 to 20,000
|
Six
|
|
7
|
For every
additional 5,000 workers or fraction there of
|
One
additional
|
(3)
Recruitment:
(i)
Selection
for appointment to the post(s) of Safety Officer(s) shall be made from among
the candidates applying for the post(s) by a committee appointed by the
Occupier of the factory
(ii)
The
appointment when made shall be notified by the Occupier to the Chief Inspector
of Factories giving the details of the qualifications, age, pay, previous
experience and other relevant particulars of the officer appointed along with
the terms and conditions of his service. The Chief Inspector may call for
further additional information if not satisfied with the information furnished
by the occupier. The Chief Inspector, if satisfied, shall ratify the appointment
of the Safety Officer in the factory in writing within 30 days from the date of
receipt of the information or the additional information, as the case may be,
furnished by the occupier.
Provided that any person who has already been ratified once for the post
of Safety Officer or Chief Safety Officer in any factory situated in the State
of Andhra Pradesh is eligible for appointment as Safety Officer/Chief Safety
Officer in any other factory carrying out similar manufacturing
process/activity and in such cases, the occupier shall send an intimation in
writing duly referring the same to the Chief Inspector of Factories for the
purpose of this sub rule.
(4)
Conditions
of Service:
(a)
Wherever
more than one safety officer is to be appointed in a factory as required by this
rule, one of them shall be designated as the Chief Safety Officer by a
committee appointed by the occupier and shall have a status higher than that of
the others. The Chief Safety Officer shall be in overall charge of the safety
functions as envisaged in sub-rule (5) and other Safety Officers working under
his control.
(b)
The Chief
Safety Officer or the Safety Officer in the case of factories where only one
Safety Officer is required to be appointed shall be given the status of a
senior executive and he shall work directly under the control of the Chief
Executive of the factory. All other Safety Officers shall be given appropriate
status to enable them to discharge their functions effectively.
(c)
The scale of
pay and the allowance to be granted to the Chief Safety Officer or the Safety
Officer, and the conditions of their service shall be the same as those of the
officers of the corresponding status in the factory. In no case they shall be
less than the total emoluments being paid by a State Government to an Inspector
of Factories at the minimum of his scale of pay, in case of a Safety Officer
and to that of a Deputy Chief Inspector of Factories in case of a Chief Safety
Officer
(d)
The
conditions of service of Safety Officer shall be the same as those of the other
members of the executive staff of corresponding status in the factory.
(e)
The services
of a Safety Officer shall not be discharged with, or he shall not be reverted,
without the written concurrence of the Director of Factories, Hyderabad who
shall record reasons therefore.
(f)
No
punishment such as withholding of increments, including stoppage at any
efficiency bar, reduction to a lower state in the time scale, suspension
dismissal or termination of service, except censure shall be imposed by the
management on a Safety Officer, except with the previous concurrence of the
Director of Factories.
(g)
A Safety
Officer, who has been dismissed from service or whose services have been
terminated in any other manner than as provided above may within 30 days from
the date of receipt of the order by him, appeal to the State Government against
the order of punishment made by the management with the concurrence of the
Director of Factories and the decision of the State Government thereon shall be
final.
Provided that when the management terminates the service or probation of
a safety officer the reasons for such a termination of service or probation
shall be reported to the State Government or such authority, as may be,
empowered by them in this behalf.
(5)
Duties: The
duties of the Safety Officer shall be to advise and assist the factory
management in the fulfillment of its obligation, statutory or otherwise,
concerning prevention of personal injuries and maintaining a safe working
environment. These duties shall include the following namely;
(i)
to advise
the concerned department in a factory in planning and organizing measures
necessary for the effective control of personal injuries.
(ii)
to check and
evaluate the effectiveness of the action taken or proposed to be taken to
prevent personal injuries;
(iii)
to advise on
safety aspects in all job studies, and to carry out detailed job safety studies
of selected jobs;
(iv)
to advise
the purchasing and stores department in ensuring high quality and availability
of personal protective equipment;
(v)
to provide
advice on matters related to carrying out plant safety inspections;
(vi)
to carry out
plant safety inspections in order to observe the physical conditions of work
and the work practices and procedures followed by the workers and to render
advice on measures to be adopted for removing unsafe physical conditions and
preventing unsafe actions by workers;
(vii)
to render
advice on matters related to reporting and investigation of industrial
accidents and diseases;
(viii)
to
investigate all reportable accidents;
(ix)
to
investigate the case of industrial diseases contracted and dangerous
occurrences under Rule 96;
(x)
to advise on
the maintenance of such records as are necessary relating to accidents,
dangerous occurrences and industrial diseases;
(xi)
to promote
setting up of safety committees and act as adviser and catalyst to such
committees;
(xii)
to be
instrumental in designing and implementing the various creative initiatives in
association with the concerned departments like campaigns, competitions,
contests and other activities which will develop and maintain the interest of
the workers and enhance the workers participation in occupational safety and
health management.
(xiii)
to design
and conduct either independently or in collaboration with the training
department, suitable training and educational programmes towards occupational
safety and health management.
(xiv) to coordinate with qualitative and quantitative risk assessment studies
with either internal or external resources and follow up the compliance of all
the recommendations/suggestions;
(xv)
to
coordinate all third party inspections/survey/investigations/testing and
examinations either statutory or otherwise aimed towards management of
occupational Safety and Health;
(xvi) to advise the management of the factory in fulfilling obligations under
all occupations Safety and Health related legislations applicable.
(6)
Facilities:
An occupier of the factory shall provide each Safety Officer with such
facilities, equipment, staff, information etc., as are necessary to enable him
to discharge his duties effectively but not less than those recommended, if
any, by the Chief Inspector, from time to time.
(7)
Prohibition
of Performance of other duties: No Safety officer shall be required or
permitted to do any work which is inconsistent with or detrimental to the
performance of the duties prescribed in sub-rule (5)
(8)
Safety
Officer’s Report: Every Chief Safety officer or Safety officer where there is
no Chief safety officer, working in a factory as required under this rule,
shall submit through the occupier of his factory, a report in writing with all
relevant details to the Chief inspector of Factories, in the month of January
every year, on the activities/initiatives taken up during the preceding
calendar year and the progress achieved.
ANNEXURE
(See item (ii) of sub-rule (1)(a) of Rule 61-A)
GUIDELINES FOR DIPLOMA AND DEGREE COURSES ON
INDUSTRIAL SAFETY FOR APPOINTMENT OF SAFETY OFFICERS
1. Contents of Course and Teaching Hours:
The course leading to the grant of diploma or degree in Industrial
safety should fulfill the following minimum requirements:
(a)
The hours
allocated for teaching of subjects on Industrial Safety (including industrial
health) should not be less than that allocated by Central Labour Institute,
Mumbai for the course of Advanced Diploma in Industrial Safety. This includes
time allocated for lectures, discussion, seminars, case studies, and laboratory
work but does not include the time allocated for visit to the factories and
term work/project works;
(b)
The subjects
of study shall be in confirmation to the syllabus followed by Central Labour
Institute, Mumbai for the course of Advanced Diploma in Industry Safety;
(c)
The Chief
Inspector may add or substitute any of the subjects and topics in the said
syllabus depending upon the need based requirement of industry and
technologies.
2. Standard for Admission to the Course:
(A)
Basic
Educational qualification and Minimum Experience required for admission to the
Course leading to a degree or diploma or certificate course in Industrial
Safety:
|
Basic Educational Qualifications
|
Minimum Experience required
|
|
Recognised
degree in any branch of technology/engineering Recognised Diploma in any
branch of technology/engineering
|
No
experience is required for the purpose of admission to the said course.
At least 2
years of practical experience in supervisory capacity in manufacturing,
maintenance or safety department in a factory
|
|
Recognised
degree in physics/chemistry.
|
At least 1
year of practical experience in supervisory capacity in manufacturing,
maintenance, R&D or safety department in a factory].
|
RULES FRAMED UNDER SECTION 41
Rule - 61-B. Electricity Rules
These rules shall apply to all factories
(1)
Definitions:
(a)
"Authorised
person'' means a person over 21 years of age who may be either
(i)
the occupier
or
(ii)
a contractor
for the time being under contract with the occupier or
(iii)
a person
employed, appointed or selected by the occupier or by a contractor as
aforesaid, to carry out certain duties incidental to the generation,
transformation, conversion switching, controlling, regulating, distribution or
use of electrical energy; such occupier, contractor, or person being a person
who is competent for the purposes of the rule in which the terms is used.
(b)
"Apparatus''
means electrical apparatus, and includes all apparatus, machines and fittings
in which conductors are used or of which they form a part.
(c)
"Bare''
means not covered with insulating material.
(d)
"Circuit"
means an electrical circuit forming a system or branch of a system.
(e)
"Conductor"
means an electrical conductor arranged to be electrically connected to a
system.
(f)
"Covered
with insulating material'' means adequately covered with insulating materials
of such quality and thickness that there is no danger.
(g)
"Danger''
means danger to health or danger to life or limb from shock, burn, or other
injury to persons employed, or from fire attendant upon generation,
transformation, distribution or use of electrical energy.
(h)
"Dead''
means at, or about, zero potential, and disconnected from any live system.
(i)
"Earthed''
means connected to the general mass of earth in such manner as will ensure at
all time an immediate discharge of electrical energy without danger.
(j)
"Insulating
Stand" means a floor, platform stand or mat.
(k)
"Insulating
Screen" means a screen.
(l)
"Insulating
Books" means books.
(m)
"Insulating
Gloves" means gloves.
(Of such size: quality and construction according to the circumstances
of the use thereof, that a person is thereby adequately protected from danger).
(n)
''Live''
means electrically charged.
(o)
''Pressure''
means the difference of electrical potential between any two conductors or
between, a conductor and earth as read by a hot wire an electrostatic
volta-meter.
(p)
"Low
pressure" means a pressure in a system normally not exceeding 250 volts
where the electrical energy is used.
(q)
''Medium
pressure'' means a pressure in a system normally above 250 volts but not
exceeding 650 volts where electrical energy is used.
(r)
''High
pressure'' means a pressure in a system normally above 650 volts, but not
exceeding 3,000 volts, where the electrical energy is used or supplied.
(s)
''Extra High
pressure'' means a pressure in a system normally exceeding 3,000 volts where
the electrical energy is used or supplied.
(t)
"Switch
Board" means the collection of switches or fuses, conductors and other
apparatus in connection therewith, used for the purpose of controlling the
current or pressure in any system or part of a system.
(u)
''Switch
Board Passage-way'' means any passage way or compartment large enough for a
person to enter, and used in connection with switch board when live.
(v)
''System''
means an electrical system in which all the conductors and apparatus are
electrically connected to a common source of electro motive force.
(2)
All
apparatus and conductors shall be adequate in size and power for the work they
are called upon to do and so constructed, installed, protected, worked and
maintained as to prevent danger so far as reasonably practicable.
(3)
Every
electrical joint and connection shall be of proper construction as regards
conductivity, insulation, mechanical strength and protection.
(4)
Efficient
means, suitably located, shall be provided for protecting from excess of
current to every part of a system as may be necessary to prevent danger.
(5)
All parts,
of generators, motors, transformers, or other similar apparatus, within reach
from any position in which any person employed may be required to be, shall be,
so far as reasonably practicable, so protected as to prevent danger.
(6)
All
accessible metallic portions of electrical plant or apparatus which though
normally not forming part of an electrical circuit, may become alive,
accidentally, shall be protected by an insulating covering or by other adequate
means or shall be connected to earth by a conductor of adequate size.
(7)
Adequate
working space and means of access, free from danger, shall be provided for all
apparatus which have to be worked or attended to by any person.
(8)
Where one of
the conductors of a system is connected to earth, no single pole switch other
than a link for testing purposes, or switch for use in controlling a generator
shall be placed in such conductor or any branch thereof.
(9)
Every fuse
and every automatic circuit-breaker used instead thereof shall be so
constructed and arranged as effectively to interrupt the current before it so
exceeds the working rate as to involve danger. It shall be of such construction
or be so guarded or placed as to prevent danger from over heating, or from
arcing or the scattering of hot metal or other substance which it comes into
operation. Every fuse shall be either of such construction or so protected by a
switch that the fusible metal may be readily renewed without danger.
(10)
Conductors
which in accordance with the conditions of operation are required to be earthed
shall, as a general rule not be protected by fuses.
(11)
The general
arrangement of switch-boards shall, so far as reasonably practicable, be such
that:
(a)
all parts
which may have to be adjusted or handled are readily accessible;
(b)
the course
of every conductor may, where necessary, be readily traced;
(c)
conductors
arranged for connection to the same system are kept well apart, and can, where
necessary, be readily distinguished;
(d)
all bare
conductors are so placed or protected as to prevent danger from accidental
short circuit.
(12)
Every switch
board having bare conductors normally so exposed that they may be touched,
shall, if not located in any area or areas set apart for the purposes thereof,
where necessary be suitably fenced or enclosed.
No person except an authorised person, or a person acting under his
immediate supervision, shall, for the purpose of carrying out his duties, have
access to any part of an area so set apart.
(13)
Every motor
shall be provided with an efficient switch or circuit breaker for starting and
stopping the motor, so placed as to be easily and safety operated by the person
controlling the motor. Such a switch or circuit breaker may be embodied in the
starting controlling device used with the motor.
(14)
In every
place in which machines are being driven by an electric motor, there shall be
means at hand for either switching off the motor, or stopping machines if
necessary to prevent danger.
(15)
Every
flexible wire for portable apparatus shall be connected to the system either by
efficient permanent joints or connections, or by a properly constructed
connector.
In all cases where the person handling portable apparatus or pendent
lamps with switches, would be liable to get a shock through a conducting floor
or conducting work or otherwise, if the metal work of the portable apparatus
became charged, the metal work must be efficiently earthed; and any flexible
metallic covering of the conductors shall be itself efficiently earthed and
shall not itself be the only earth connection or the metal of the apparatus.
A lamp holder shall not be in metallic connection with the guard or
other metal work of a portable lamp.
In such places the portable apparatus and its flexible wire shall be
controlled by efficient means suitably located, and capable of cutting of the
pressure, and the metal work shall be efficiently earthed independently of any
flexible metallic cover of the conductors and any such flexible covering shall
itself be independently earthed.
(16)
In plug and
socket connection for transportable apparatus the socket shall be connected to
the conductor and the plug to the appliance.
(17)
Plug for
connecting moveable conductors shall be of such construction that they do not
get in the socket connections meant for higher current. Plug and socket
connection shall be of such construction that the plug cannot be inserted or
withdrawn while the current is on.
(18)
Efficient
means, suitably located, shall be provided for cutting off all pressure from
every part of a system as may be necessary to prevent danger.
(19)
All
conductors shall either be covered with insulating material and further
efficiently protected where necessary to prevent danger or they shall be so
placed and safeguarded as to prevent danger so far as is reasonably
practicable.
(20)
Knife
switches shall be of such construction that the breaking area cannot reach the
operating handle and they shall be so connected that when open the blades are
dead.
(21)
All
conductors and apparatus exposed to the weather wet corrosion, inflammable
surroundings or explosive atmosphere, or used in any process or for any special
purpose other than for lighting or power, shall be so constructed or protected,
and such special precautions shall be taken as may be necessary to prevent
danger in view of such exposure or use.
(22)
In any place
where inflammable substance or explosive dust or gas is liable to be present :
(a)
No lamp
except incandescent lamp with its holder completely enclosed in a fitting
having thick glass glove and an adequate radiating surface shall be used.
(b)
All
generators, motors, plants and their tunnels and every electrical fitting shall
be of gas tight construction.
(c)
The cables
for their entire length shall be enclosed in the gas tight conduits.
(d)
No portable
apparatus shall be used unless such apparatus is approved by the Chief Inspector.
(e)
Switches,
cut outs and all other accessories liable to are shall where practicable be
located out side such places, but where this is impracticable they shall be of
flame-proof type.
(23)
Adequate
precautions shall be taken to prevent any conductor or apparatus from being
accidentally or inadvertently electrically charged when persons are working
thereon.
(24)
Where
necessary insulating stands or screens shall be provided adequately to prevent
danger and kept permanently in position, and shall be maintained in sound
condition.
(25)
Portable
insulating stands, screens, boots, or other suitable means shall be provided
and used when necessary adequately to prevent danger, and shall be periodically
examined by an authorised person. A record of such examinations shall be kept
in suitable register which shall be readily available for perusal by an
Inspector.
(26)
No person
except an authorised person or a competent person acting under his immediate
supervision shall undertake any work where technical knowledge or experience is
required in order adequately to avoid danger; and no person shall work alone in
any case in which the Chief Inspector directs that he shall not. No person
except an authorised person or a competent person over 21 years of age acting
under his immediate supervision, shall undertake any repair, alteration,
extension, cleaning or similar work where technical knowledge or experience is
required in order to avoid danger, and no one shall do such work unaccompanied.
(27)
When work is
being carried on the power lines a notice board of a size not less than
l'-0" x 0'-9" labelled in red "Caution, person working on
line" and its equivalent in vernacular shall be placed on the switch
board.
(28)
Instructions,
both in English and in the vernacular of the district as to the treatment of
persons from electric shock, shall be affixed in all premises where electrical
energy is generated, transformed, converted, switched, controlled, regulated,
distributed or used.
(29)
Exemptions:
(1)
Nothing in
this rule shall apply to any service lines or apparatus on the supply side of
the consumer's terminal or to any chamber containing such service lines or
apparatus where the supply is obtained from an outside authority.
Provided always that no live metal is exposed so that it may be touched.
(2)
This rule
shall not apply to any installation generating, transforming, converting or
using electrical energy at a voltage of 24 volts or less.
(3)
The State
Government may by order exempt from the operation of this rule either in whole
or in part any premises to which any special rules or regulations under any
other Act as to the generation, transformation, conversion, switching,
controlling, distribution and use of electrical energy apply; and may revoke
such order.
(4)
If the
occupier can show, with regard to any requirement of this rule, that the
special conditions in his premises are such as adequately to prevent danger,
that requirement shall be deemed to be satisfied and the Chief Inspector may by
order in writing direct, that any class of special condition defined in the
requirements of this rule adequately to prevent danger are satisfied, and may
revoke such order. In particular the following shall be deemed for all the
purposes of this rule adequately to prevent danger-Room in which
(a)
the floor is
of wood or otherwise insulated;
(b)
there is no
machinery or other earthed metal with which a person handling any non-earthed
lamp fittings or any portable lamp is liable to be in contact;
(c)
no process
rendering the floor wet is carried on; and
(d)
no live
conductor is normally exposed so that it may be touched.
Rule - 61-C. [Safety belts
Where any person is required or allowed to work at a place from which he
may be liable to fall through a distance of more than [3
metres], he shall be provided with a safety belt with leather shoulder straps
of not less than [five
centimeters] in width and a 'D' ring at the back for fastening a rope, the
other end of which shall be securely tied or hooked to some suitable rigid
fixture. The safety belt so provided shall be tested and examined thoroughly by
a competent person at least once in six months and a certificate with regard to
its suitability obtained from the said competent person and entered in a
register, which shall be produced before the Inspector on demand.
Provided that where Chief Inspector is satisfied that in respect of any
particular work in a factory or any location thereof, wearing of safety belt is
not convenient or is inappropriate or is not reasonably practicable and where
alternate safety precautions have been taken and provided by the management for
the safety of the workers, on the application of the manager of the factory he
may, by order in writing, exempt the factory or any part thereof or description
of work, from the requirement of providing safety belts under the rule subject
to such conditions as he may specify.]
Rule - 61-D. Fragile roofs, provision of crawling Boards etc.
In any factory, no person shall be required to stand or pass over or
work on or near, any roof or ceiling covered with fragile material through
which he is liable to fall, in case it breaks or gives way, a distance of more
than three metres, unless
(a)
suitable and
sufficient ladders, duck ladders or crawling boards which shall be securely
supported, are provided and used; and
(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.
Rule - 61-E.
Save as otherwise expressly provided for in these rules, suitable
personal protective equipments and clothing, such as helmets, goggles,
respirators, aprons, leggings, boots or other foot-wear, gloves, and clothing,
as may be specified by the Inspector by an order in writing shall be supplied
to workers engaged in any process which in the opinion of the Inspector, is
likely to be injurious to the health and safety of the workers.
All such equipments shall be maintained in good condition.
Rule - 61-F.
(1)
Buildings
and Structures:
No building, wall, chimney bridge, tunnel, road, gallery, stair-way,
ramp, floor, platform, staging, or other structure, whether of a permanent or
temporary character, shall be, constructed or situated, maintained in any
factory in such manner as to cause risk of bodily injury.
(2)
Machinery
and Plant:
No machinery, plant or equipment shall be erected, situated, operated or
maintained in any factory in such a manner as to cause risk of bodily injury.
(3)
Methods of
work:
No process or work shall be carried on in any factory in such a manner
as to cause risk of bodily injury.
(4)
Stacking and
storing of material etc.:
No material or equipment shall be stacked or stored in such a manner as
to cause risk of bodily injury.
Rule - 61-G. Ship building and Ship-repairing
(1)
Application:
These rules shall apply as respects of work carried out in any of the
operations.
(2)
Definitions:
In these rules unless there is anything repugnant in the subject or
contex
(a)
"Certificate
of entry" means a certificate which
(i)
is given by
a person who is a competent analyst and who is competent to give such
certificates; and
(ii)
certifies
that he has in an adequate and suitable manner tested the atmosphere in the
oil-tank or oil-tanks specified in the certificate and found that having regard
to all the circumstances of the case, including the likelihood or otherwise of
the atmosphere being or becoming dangerous, entry to the oil-tank or oil-tanks
without wearing breathing apparatus may in his opinion, be permitted;
(b)
"hot
work" means any work which involves
(i)
welding,
burning, soldering, brazing, sand blasting or chipping by spark producing
tools; or
(ii)
use of
non-flame proof electrical equipment or equipment with internal combustion
engines;
and includes any other work which is likely to produce sufficient heat
capable of igniting flammable gases or vapours.
(c)
"naked
light certificate" means a certificate which -
(i)
is given by
a person who is a competent analyst and who is competent to give such
certificates; and
(ii)
certifies
that he has in an adequate and suitable manner tested for the presence of
inflammable vapour the oil-tank, compartment, space or other part of the vessel
specified in the certificate and found it to be free therefrom and that having
regard to all the circumstances of the case, including the likelihood or
otherwise of the atmosphere becoming inflammable, the use of naked lights,
fires, lamps or heated rivets or any hot work to be carried out may in his
opinion be permitted in the oil-tank, compartment, space or other part of the
vessels specified in the certificate:
(d)
"oil"
means any liquid which has a flash point below 132 0C (2700F)
and also includes lubricating oils, liquid methane, liquid butane and liquid
propane :
Explanation: Flash point wherever it occurs in these rules, shall be
flash point as determined by Abel Closed Cup or Pensky-Marten Closed Cup
Procedures as described in I.S. 1448-1960.
(e)
"Oil-tank"
means any tank or compartment in which oil is or has been carried;
(f)
"the operations"
means
(i)
construction,
reconstruction or breaking up of any ship or vessel, repairing, refitting,
painting and finishing;
(ii)
the sealing,
surfing or cleaning of its boilers (including combustion chambers or smoke
boxes); and
(iii)
the cleaning
of its bilges or oil-fuel tanks or any of its tanks last used for carrying oil.
For the purpose of this definition the expression "Oil" means
oil of any description whether or no oil within the meaning of foregoing
definition of that expression :
(g)
"Ship"
and "vessel" shall have the same meanings as in the Merchant Shipping
Act, 1958;
(h)
"Shipyard"
means any yard or dry dock (including the precincts thereof) in which ships or
vessels are constructed, reconstructed, repaired, refitted or finished;
(i)
"Stage"
means any temporary platform on or from which persons employed perform work in
connection with the operations, but does not include a boatswain's chair;
(j)
"Staging"
includes any stage, and any upright, thwart, pin, wedge, distance piece, belt
or other appliance or material not being part of the structure of the vessel,
which is used in connection with the support of any stage, and any guard-rails
connected with a stage;
(k)
“Tanker”
means a vessel constructed or adopted for carrying a cargo of oil in bulk.
ACCESS AND STAGING
(3)
General
access to vessels in shipyard:
All main gangways giving general access to a vessel in a shipyard,
whether from the ground or from a wharf or quay, and all cross, gangways
leading from such a main gangway on the vessel shall
(i)
be at least
60 cm. wide;
(ii)
be securely
protected on each side to a height of atleast 90cm. by strongly constructed
upper and lower hand-rails and by a secure to board projecting atleast 15 cm.
above the floor;
(iii)
be of good
construction, sound material and adequate strength;
(iv)
be stable
and wherever practicable, of permanent construction;
(v)
be kept in
position as long as required; and
(vi)
maintained
in good repairs.
(4)
Access to
dry dock:
(a)
Every flight
of steps giving access from ground level either to an altar or to the bottom of
a dry dock shall be provided throughout on each side with a substantial
hand-rail. In the case of an open side, secure fencing to a height of at least
90 cm. shall be provided by means of upper and lower rails, taut ropes or
chains or by other equally safe means. For the purposes of this sub-rule a
flight of steps which is divided into two by a chute for materials, with no
space between either side of the chute and the steps shall be deemed to be one
flight of steps.
(b)
Such
hand-rails and fencings as aforesaid shall be kept in position save when and to
the extent to which their absence is necessary (whether or not for the purposes
of the operations) for the access of persons, or for the movement of materials
or vessels or for traffic or working, for repair, butt hand-rails or fencing
removed for any of those purposes shall be kept readily available and shall be
replaced as soon as practicable.
(5)
Access to
vessels in dry dock:
(a)
If a ship is
lying in a dry dock for the purpose of undergoing any of the operations, there
shall be provided means of access for the use of workers at such times as they
have to pass to, or from, the ship or dry dock
(i)
Where
reasonably practicable one more ships' accommodation ladders; or
(ii)
one or more
soundly constructed gangways or similar constructions.
(b)
The means so
provided shall not be less than 55 cm. wide properly secured and fenced
throughout on each side to a clear height of 90 cm. by means of upper and lower
rails, taut ropes or chains or by any other safe means, except that in the case
of the ships accommodation ladder, such fencing shall be necessary on one side
only provided where the other side is properly protected by the ship's side.
(c)
Where at any
dry dock, there is a gangway giving access from an alter of the dock to vessel
which is in the dock for the purpose of undergoing any of the operations, and
the edge of the altar is unfenced, adequate hand-holds shall be available for
any length of the altar which workers commonly use when passing between the
gangway and the nearest flight of steps which gives access to ground level.
(6)
Access to
and from bulwarks:
Where there is a gangway leading on to a bulwark of a vessel there shall
be provided.
(a)
Wherever
practicable, a platform at the in-board end of the gangway with safe means of
access therefrom to the decks; or
(b)
Where such a
platform is not practicable, a second gangway or stairway leading from a
bulwark on to the deck which are either attached to the first mentioned gangway
or place continuous to it in which case means of access securely protected by
fencing shall be provided from one to other.
(7)
Access to
staging etc.:
(a)
Where
outside staging is erected on a shipyard, there shall be provided sufficient
ladders giving direct access to the stages having regard to extent of the
staging and to the work to be done.
(b)
Where a
vessel is under construction or reconstruction and workers are liable to go
forward or aft or athwarship across or along uncovered deck beams, or across or
long floors, sufficient planks shall be provided on these deck-beams or on
these floors for the purpose of access to or from places of work, and
sufficient and suitable portable ladders shall be provided so as to give access
either from the ground or outer bottom plating to the top of the floor.
(c)
Without prejudice
to any other provision in these rules requiring a greater width, no footway or
passageway constructed of planks shall be less than 45 cm. wide.
(8)
Ladders:
(a)
Subject to
clauses (b) and (c) of this rule, every ladder which affords a means of access,
communication of support to a person shall
(i)
be soundly
constructed and properly maintained; and
(ii)
be of
adequate strength for the purpose of which it is used; and
(iii)
be securely
fixed either
(i)
as near its
upper resting place as possible; or
(ii)
where this
is impracticable at its base, or where such fixing is impracticable a person
shall be stationed at the base of the ladder when in use to prevent it from
slipping; and
(iv)
Unless there
is other adequate hand-hold, extent to a height of atleast 75 cm; above the place
of landing or the highest of the right rung to be reached by the foot of any
person working on the ladder, as the case may be, or, if this is impracticable,
to the greatest practicable height.
(b)
Requirements
(iii) and (iv) of the preceding clause of this rule shall not apply to fixed
ladders of ship or to rope ladders. Effective measures by means of roping off
or other similar means shall be taken to prevent the use of fixed ladders of a
ship which do not comply with requirements (i) and (ii) of that sub-rule.
(c)
Any worker
who removes any ladder and sets it up in a new position shall, as regards that
ladder, comply with requirements (c) of clause (a) of this rule.
(d)
Rope ladders
shall provide foot-hold of a depth including any space behind the ladder of not
less than 12 cm. and so far as is reasonably practicable, suitable provision
shall be made for preventing such ladders from twisting.
(9)
Lashing of
Ladders;
(a)
A fibre
rope, or rope made with stands consisting of wire ropes covered with fibre,
shall not be used to secure a ladder used for the purpose of the operation.
(b)
A wire rope
shall not be used to secure any such ladder unless its ends are furled, but
this provision shall not apply in the case of an end which is so situated or
protected that a person using the ladder is not liable to come into contact
with it so as to suffer injury.
(10)
Material for
staging:
(a)
A sufficient
supply of sound and substantial material and appliances shall be available in
convenient place or places for the construction of staging.
(b)
All planks
and other materials and appliances intended to be used or re-used for staging
shall be carefully examined, before being taken into use or re-use in any
staging. Every examination required by this clause shall be carried out by a
person competent for the purpose.
(11)
Staging, dry
dock altars and shoring sills:
(a)
All staging
and every part thereof shall be of good construction, of suitable and sound
material and of adequate strength for the purpose for which it is used and
shall be properly maintained, and every upright and thwart shall be kept so
fixed, secured or placed in position as to prevent, so far as is reasonably
practicable, accidental displacement.
(b)
All planks
forming stages shall be securely fastened to prevent them from slipping unless
they extend 45 cm. or more beyond the inside edge of the thwart or support on
which they rest.
(c)
All staging
used in connection with the operations shall be inspected before use, and
thereafter at regular and frequent intervals, by a responsible person.
(d)
All dry dock
altars and shoring sills on or from which persons perform work in connection
with the operations shall be of sound construction and properly maintained.
(e)
All parts of
stages, all parts of footways or passageways constructed of planks, and all
parts of dry dock altars or shoring connection with the operations, shall so
afar as is reasonably practicable, be kept clear of all substances likely to
make foot-hold or hand-hold insecure.
(12)
Upright used
for hosting block:
(a)
If any
upright forming part of staging is used as a fixing for a pulley for hosting
materials.
(i)
it shall be
properly housed in the ground or shall otherwise be adequately secured so as to
prevent it from rising; and
(ii)
it shall be
suitably protected against damage by the action of the chain or wire or other
means of securing the pulley block to the upright.
(b)
No upright
forming part of staging shall be used as an anchorage for a load pulley block,
unless the upright is not likely to be displaced by such use.
(13)
Support of
stages on planks:
Planks supported on the rungs of ladders shall not be used to support
stages.
(14)
Suspended
stages:
(a)
Stages
suspended by ropes or chains shall be secured as far as possible so as to
prevent them swinging.
(b)
A fibre
rope, or a rope made of stands consisting of wire cores covered with fibre
shall not be used for suspending a stage except that fibre ropes may be used in
the case a stage of which the suspension ropes are received through blocks.
(c)
Chains,
ropes, blocks and other gear used for the suspension of stages shall be of
sound material, adequate strength and suitable quality, and in good condition.
(d)
Appropriate
steps shall be taken to prevent ropes or chains used for supporting a stage
from coming into contact with sharp edges of any part of vessel.
(15)
Boatswain's
Chains:
(a)
Boatswains'
chains and chains, ropes or other gear used for their suspension shall be of
sound material, adequate strength and suitable quality and the chains, ropes or
other gear shall be securely attached.
(b)
Suitable
measures shall be taken to prevent where possible the spinning of a boatswain's
chair to prevent the tipping of a boatswain's chair and to prevent any occupant
falling therefrom.
(16)
Rising
stages:
All planks forming a rising stage at the bow end of a vessel shall be
securely fastened to prevent them from slipping.
(17)
Width of
staging:
Without prejudice to the other provisions of these Rules, all stages
shall be of sufficient width as is reasonable in all the circumstances of the
case to secure the safety of the persons working thereon.
(18)
Stages from
which a person is liable to fall more than 2 in. or into water:
(a)
This Rule
applies to stages from which a person is liable to fall a distance of more than
2 m. or into water, in which there is a risk of drowning.
(b)
Every stage
to which this Rule applies
(i)
shall so far
as is reasonably practicable, be closely boarded, planked or plated;
(ii)
shall be
constructed or placed that a person is not liable to fall as aforesaid through
gap in the staging not being a gap necessary and no larger than necessary
having regard to the nature of the work being carried on;
(iii)
shall be at
least 45 cm. wide.
(c)
Every side
of a stage to which this rule applies shall -
(i)
if it is not
a side immediately adjacent to any part of a vessel. be fenced (subject to the provisions
of sub-rules (d) to (g) of this Rule) with a guard rail or guard rails to a
height of at least 1 m. above the stage, which rail or rails shall be so placed
as to prevent so far as practicable the fall of persons from the stage or from
any standing raised place on the stage; or
(ii)
if it is a
side immediately adjacent to any part of a vessel, be placed as near as
practicable to that part having regard to the nature of the work being carried
on and to the nature of the structure of the vessel.
(d)
In the case
of stages which are suspended by ropes or chains and which are used solely for
painting, the fencing required by clause (i) of the preceding sub-clause may be
provided by means of taut guard rope or taut guard ropes.
(e)
no side of a
stage or as the case may be, no part of the side of a stage need be fenced in
pursuance of sub-clause (c) (i) of this sub-rule in cases where, and so long
as, the nature of the work being carried on makes the fencing of that side, or,
as the case may be, that part impracticable.
(f)
guard rails
provided in pursuance of sub-clause (c) (i) of this sub-rule may be removed for
the time and to the extent necessary for the access of persons or for the
movement of materials; but guard rails removed for either of these purposes
shall be replaced as soon as practicable.
(g)
where it is
not reasonably practicable to comply with the provisions of sub-clause I (i) of
this sub-rule, workers shall be provided with suitable safety belts equipped
with life lines which are secured with a minimum amount of slack to a fixed
structure.
FURTHER PRECAUTIONS AGAINST FALL OF PERSONS,
MATERIALS AND ARTICLES
(19)
Fencing of
dry docks:
(a)
Fencing
shall be provided at or near the edges of a dock at a ground level, including
edges above flights of steps and chutes for materials. The height of such
fencing shall at no point be less than 1 m.
(b)
Such fencing
as aforesaid shall be kept in position save when and to the extent to which its
absence is necessary (whether or not for the purposes of the operations) for
the access of persons, or for movement of materials or vessels or for traffic
or working, or for repair but fencing removed for any of those purposes shall
be kept readily available and shall be replaced as soon as practicable.
(20)
Protection
of openings:
(a)
Every side
or edge of an opening in a deck or tank top of a vessel, being a side or edge
which may be a source of danger to workers shall, except where and while the
opening is securely covered or where the side or edge is protected to a height
of not less than 75 cm. by a caming or other part of the vessel, be provided
with fencing to height of not less than 90 cm. above the edge or side and such
fencing shall be kept in position save and when to the extent to which its
absence is necessary (whether or not for the purposes of the operations) for
the access of persons, or the movement of materials, or for traffic or working,
or for repair, but fencing removed for any of these purposes shall be kept
readily available and shall be replaced as soon as practicable.
(b)
Sub-clause
(a) of this sub-rule shall not apply
(i)
to that part
of an opening in a deck or tank top which is at the head of a stairway or
ladder-way intended to be used while the operations are being carried on; or
(ii)
to parts of
a deck or tank to which are intended top be plated except such parts where
plating has necessarily to be delayed so that the opening may be used for the
purpose of the operation.
(21)
Fall of
articles from stages:
Where workers are at work outside a vessel on a stage adjacent to part
of the structure of the vessel and other workers are at work directly beneath
that stage, the planks of the stage shall be in such a position that no article
liable to cause injury to the workers can fall between the planks, and the
inside plank of the stage shall be placed as near as practicable to the
structure of the vessel having regard to the nature of the work being carried
on.
(22)
Boxes for
rivets etc.:
(a)
Boxes or
other suitable receptacles for rivets, nuts, bolts and welding rods shall be
provided for the use of workers.
(b)
It shall be
the duty of the workers to use, as far as practicable, the boxes or other
suitable receptacles so provided.
(23)
Throwing
down materials and articles:
(a)
Subject to
the provisions of a sub-clause (b) of this sub-rule, parts of staging, tools
and other articles and materials shall not be thrown down from a height where
they are liable to cause injury to workers, but shall be properly lowered.
(b)
When the
work to be done necessarily involves the throwing down from a height of
articles or materials, conspicuous notices shall be posted to warn persons from
working or passing, underneath the place from which articles or materials may
fall, or the work shall be done under the direct supervision of a competent
person in authority.
(c)
No person
shall throw down any articles or materials from a height except in accordance
with the requirement of this sub-rule.
(24)
Loose
articles or materials:
As far as practicable, steps shall be taken to minimise the risk arising
from loose articles or materials being left lying about in any place from which
they may fall on workers or persons passing underneath.
RAISING AND LOWERING
(25)
Secureness
of loads:
(a)
Loads shall
be securely suspended or supported whilst being raised or lowered, and all
reasonable precautions shall be taken to prevent danger from slipping or
displacement.
(b)
Where by
reason of the nature or position of the operations load is liable, whilst being
moved by a lifting machine or lifting tackle, to come into contact with any
object so that the object may become displaced, special measures shall be
adopted to prevent the danger as far as reasonably practicable.
(26)
Support of
lifting machines and lifting tackle:
Every lifting machine and all lifting tackle shall be adequately and
suitably supported or suspended having regard to the purpose for which it is
used.
(27)
Wire ropes
with broken wires:
No wire rope shall be used if in any length of ten diameters the total
number of visible broken wires exceeds five percent of the total number of
wires, or if the rope shows signs of excessive wear of coercion or other
serious defect.
(28)
Supplies in
wire-ropes:
A thimble or loop splice made in any wire rope shall have at least three
tucks with a whole stand of the rope and two tucks with one half of the wires
cut out of each stand. All tucks shall be against the lay of the rope:
Provided that this sub-rule shall not operate to prevent the use of
another form of splice which can be shown to be as efficient as the form of
splice specified in this sub-rule.
(29)
Knotted
chains, etc.:
(a)
No chain or
wire rope shall be used when there is a knot tied in any part thereof.
(b)
No chain
which is shortened or joined to another chain by means of bolts and nuts shall
be used :
Provided that this does not exclude the use of a chain bolted or joined
to another chain by an approved and properly constructed attachment.
(30)
Precautions
against damage to chains and ropes:
Appropriate steps shall be taken to prevent, so far as practicable, the
use of chains or ropes for raising or lowering in circumstances in which they
are in or liable to come into contact with sharp edges of plant materials or
loads or with sharp edges of any part of the vessel on which work is being
carried out.
(31)
Loads on
lifting appliances:
No loads shall be left suspended from a lifting appliance other than a
self sustaining manually operated lifting appliance, unless there is a
competent person in charge of the appliance while the load is so left.
(32)
Heavy loads:
Where there is reason to believe that a load being lifted or lowered on
a lifting appliance weights more than 20 tonnes, its height shall be
ascertained by means of an accurate weighing machine or by the estimation of a
person competent for the purpose, and shall be clearly marked on the load :
Provided that this sub-rule shall not apply to any load lifted or
lowered by a crane which has either a fixed or a derricking jib and which is
lifted with an approved type of indicator in good working order which,
(i)
indicates
clearly to the driver or person operating the crane the load being carried
approaches safe working load of the crane for the radius of the jib at which
the load is carried; and
(ii)
gives an
efficient sound signal when the load moved is in excess of the safe working
load of the crane at that radius.
PRECAUTIONS AGAINST ASPHYSIATION, INJURIOUS FUMES
OR EXPLOSIONS
(33)
Certification
for entry into confined spaces likely to contain dangerous fumes: A Space shall
not be certified under Section 36(3)(a) of the Act unless
(i)
effective
steps have been taken to prevent any ingress of dangerous fumes;
(ii)
any sludge
or other deposit liable to give off dangerous fumes has been removed and the
space contain no other material liable to give off dangerous fumes; and
(iii)
the space
has been adequately ventilated and tested for dangerous fumes and has a supply
of air adequate for respiration, but no account shall be taken for the purposes
of sub-paragraph (ii) of his paragraph of this sub-rule of any deposit or other
material liable to give off dangerous fumes in insignificant quantities only.
(34)
Precautions
against shortage of oxygen:
No person shall enter or remain in any confined space in vessel, being a
confined space in which there is reason to apprehend that the proportion of
oxygen in the air is so low as to involve risk of persons being overcome,
unless either
(i)
the space
has been and remains adequately ventilated and a responsible person has tested
it and certified that it is safe for entry without breathing apparatus; or
(ii)
he is
wearing a suitable breathing apparatus and a safety belt securely attached to a
rope, the free end of which is held by person standing outside the confined
space.
(35)
Rivet fires:
(a)
Rivet fires
shall not be taken into or used in or remain in any confined space on board or
in a vessel unless there is adequate ventilation to prevent the accumulation of
fumes.
(b)
No person
employed shall move a rivet fire into any confined space on board or in a
vessel he has been authorised by his employer to move the fire into that space.
(36)
Gas
cylinders and acetylene generators:
(a)
No cylinder
which contains or has contained oxygen or any flammable gas or vapour at a
pressure above atmospheric pressure and no acetylene generating plant, shall be
installed or placed within 5 m. of any substantial source of heat (including
any boiler or furnace when alight) other than the burner or blow pipe operated
from the cylinder or plant.
(b)
No such
cylinder and no such plant shall be taken below the weather deck in the case of
a vessel undergoing repair, or below the topmost completed deck in the case of
a vessel under construction, unless it is installed or placed in a part of the
vessel which is adequately ventilated to prevent any dangerous concentration of
gas or fumes.
(37)
Further
provision as to acetylene generators:
(a)
The
following provisions shall be observed as respects any acetylene generating
plant:
(i)
no such
plant shall be installed or placed in any confined space unless effective and
suitable provision is made for securing and maintaining the adequate
ventilation of that space so as to prevent, as far as practicable, any
dangerous accumulation of gas;
(ii)
any person
attending or operating any such plant shall have been fully instructed in its
working and a copy of the maker's instructions for that type of plant shall be
constantly available for his use;
(iii)
the charging
and cleaning of such plant shall so far as practicable be done during day
light; and
(iv)
partly spent
calcium carbide shall not be recharged into an acetylene generator.
(b)
No person
shall smoke or strike a light or take a naked light or a lamp in or into any
acetylene generator house or shed or in or into dangerous proximity to any
acetylene generating plant in the open air or on board a vessel;
Provided that this sub-clause shall not apply as respects a generator in
the open air or on board vessel which, since it was last charged, has been
thoroughly cleaned and freed from any calcium carbide and acetylene gas.
(c)
A prominent
notice prohibiting smoking, naked lights and lamps shall be exhibited on or
near every acetylene generating plant whilst it is charged or is being charged
or is being cleaned.
(38)
Construction
of plant for cutting, welding or heating metal:
(a)
Pipes or
hoses for the supply of oxygen or any flammable gas or vapour to any apparatus
for cutting, welding or heating metal shall be of good construction and sound
material and be properly maintained.
(b)
Such pipes
or hoses shall be securely attached to the apparatus and other connections by
means of suitable clips or other equally effective appliances.
(c)
Efficient
reducing and regulating valves for reducing the pressure of the gases shall be
provided and maintained in connection with all cylinders containing oxygen or
any flammable gas or vapour at a pressure above atmospheric while the gases or
vapours from such cylinders are being used in any process of cutting, welding
or heating metal.
(d)
Where
acetylene gas is used for cutting, welding or heating metal-
(i)
a properly
constructed and efficient back-pressure valve and flame arrestor shall be
provided and maintained in the acetylene supply pipe between each burner or
blow-pipe and the acetylene generator, cylinder or container from which it is
supplied, and shall be placed as near as practicable to the burner or blowpipe,
except that those requirements shall not apply where an acetylene cylinder
serves only one burner or blow-pipe; and
(ii)
any
hydraulic valve provided in pursuance of the preceding clause shall be
inspected on each day by every person who uses the burner or blow-pipe on that
day and it shall be the duty of every worker who used the burner or blow-pipe
to inspect the hydraulic valve accordingly.
(e)
The
operating valves of burners or blow-pipes to which oxygen or any flammable gas
or vapour is supplied for the purposes of cutting, welding or heating metal
shall be so constructed, or the operating mechanism shall be so protected that
the valves cannot be opened accidentally.
(39)
Precautions
after use of apparatus for cutting, welding or heating metal:
(a)
In the case
of apparatus on board a vessel and used for cutting, welding, or heating metal
with the aid of oxygen or any flammable gas or vapour supplied at a pressure
above atmospheric pressure, the precautions specified in the following
sub-clause of this sub-rule shall be taken when such use ceases for the day or
a substantial period and the apparatus is to be left on board, but need not be
taken when such use is discontinued merely during short interruptions of work.
The requirements in sub-clauses (a) and (b) of this sub-rule shall not apply
during a meal interval, provided that a responsible person is placed in charge
of the plant and equipment referred to therein.
(b)
Supply
valves of cylinders, generators and gas mains shall be securely closed and the
valve key shall be kept in the custody of a responsible person.
(c)
Moveable
pipes or houses used for conveying oxygen of flammable gas or vapour and
welding cutting torches shall in the case of vessel undergoing construction, be
brought to the topmost completed deck, or in the case of a vessel undergoing
repair to a weather-deck, or in either case to some other place of safety which
is adequately ventilated to prevent any dangerous concentration of gas or fumes
:
Provided that were owing to the nature of the work it is impracticable
to comply with the foregoing requirements of this sub-rule, the pipes or noses
shall be disconnected from cylinders, generators or gas mains as the case may
be.
(d)
When
cylinders or acetylene generating plant have been taken below deck as permitted
by sub-clause (b) of sub-rule (36) such cylinders or acetylene generating plant
shall be brought to a weather deck;, or, in the case of vessel undergoing
construction to the topmost completed deck.
(40)
Naked light
and hot work on oil-carrying vessels:
(a)
Subject to
the provisions of sub-clause(b) of this rule and to the provisions of sub-rule
(48) and without prejudice to the provisions of Rules 46 and 47, no naked
light, fire or lamp (other than a safety lamp of a type approved for the
purpose of this sub-rule)
(i)
shall be
permitted to be applied to or to be in or any hot work permitted to be carried
out in any part of the tanker, unless, since oil was last carried in that
tanker, a naked light certificate has been obtained and is in force in respect
of those part of the tanker for which in the opinion of a competent analyst, a
naked light certificate is necessary;
Provided that a naked light, fire or lamp of a kind specified in writing
by a competent analyst may be applied to, or be in, or any hot work of a type
specified by him carried on any part of the tanker so specified :
(ii)
shall be
permitted
(a)
to be in any
oil-tank on board or in a vessel in which oil tank the oil last carried was oil
having a flash point of less than 230C (730F). or was
liquid methane, liquid propane or liquid butane, or any hot work permitted to
be carried out in any such oil-tank or vessel unless a naked light certificate
has previously been obtained on the same day and is in force in respect of that
oil tank and of any oil-tank, compartment or space adjacent thereto;
(b)
to be
applied to the outer surface of any oil-tanker in board or in a vessel in which
oil-tank the oil last carried was such oil as aforesaid or any work of such a
nature which is likely to produce sufficient heat capable of igniting
inflammable gas or vapours permitted to be carried out on the outer surface of
such oil-tank or vessel, unless a naked light certificate has previously been
obtained on the same day and is in force in respect of that oil-tank;
(c)
to be
applied to the outer surface of, or to be in any compartment or space adjacent
an oil-tank on board or in a vessel in which oil-tank the oil last carried was
such oil as aforesaid, or any hot work permitted to be carried out in such
compartment or space as aforesaid or any work of such nature which is likely to
produce sufficient heat capable of igniting inflammable gases or vapours,
permitted to be carried out on the outer surface of such compartment or space,
unless a naked light certificate has previously been obtained on the same day
and is in force in respect of that compartment or space;
Provided that where in any such case referred to in sub-clause (i), (ii)
or (iii) of this sub-rule a competent analyst has certified that daily naked
light certificates are necessary or are necessary only to specified extent,
such a daily certificate need not be obtained or, as the case may be, need only
be obtained to the specified extent;
(iii)
shall be
permitted to be applied to the outer surface, of, or to be in, any oil-tank on
board or in a vessel or any hot work permitted to be carried out in any such
oil-tank or vessel or any work of such nature which is likely to produce
sufficient heat capable of igniting inflammable gases or vapours permitted to
be carried out on the outer surface of the oil-tank or vessel, unless since oil
was last carried in that oil-tank, a naked light certificate has been obtained
and is in force in respect of that oil tank;
(iv)
shall be
permitted to be applied to the outer surface of, or to be in, any compartment
or space adjacent to an oil-tank on board or in a vessel or any hot work
permitted to be carried out in any such compartment or space, or any work of
such nature which is likely to produce sufficient heat capable of igniting
inflammable gases or vapours, permitted to be carried out on the outer surface
of any such compartment or space, unless since oil was last carried as cargo in
that oil-tank, a naked light certificate has been obtained and is in force in
respect of that compartment or space.
(b)
Notwithstanding
anything in clause (a) of this sub-rule, heated rivets may be permitted in any
place without naked light certificate being in force in respect of that place
if expressly so authorised by competent analyst who certified that after
adequate and suitable testing, he is satisfied having regard to all the
circumstances of the atmosphere becoming ease, including the likelihood or
otherwise of the atmosphere becoming flammable, that the place is sufficiently
free from flammable vapour, but such heated rivets shall, where practicable, be
passed through tubes.
(c)
No person
shall introduce, have or apply naked light, fire or lamp (other than safety
lamp of a type approved for the purpose of this sub-rule) into, in or to any
place where they are prohibited by this sub-rule.
(d)
No person
shall carry out hot work or any work of such nature which is likely to produce
sufficient heat capable of igniting inflammable gases or vapours, in any place
or any surface where they are prohibited by this sub-rule.
(e)
In this sub-rule
the expression 'competent analyst' means an analyst who is competent to give a
naked light certificate.
(41)
Entering
oil-tanks:
(a)
No person
(other than an analyst entering with a view to issuing a certificate of entry)
shall, unless he is wearing a breathing apparatus of a type approved for the
purpose of this sub-rule, enter or remain in an oil-tank on in a vessel unless
since the oil-tank last contained oil, a certificate of entry has been obtained
and is in force in respect of the tank.
(b)
Without prejudice
to Clause (a) of this sub-rule, no person (other than an analyst entering as
aforesaid) shall be allowed or required to enter or remain in an oil-tank on
board or in a vessel in which oil tank, the oil last carried was oil having a
flash point of less than 230C (730F) unless since the
oil-tank last contained oil, an analyst has certified that the atmosphere is
sufficiently free from inflammable mixture.
(c)
The
provisions of this sub-rule are without prejudice to the requirements of
sub-rule (34).
(42)
Duration of
certificates:
Any naked light certificates or certificates of entry may be issued
subject to a condition, that it shall not remain in force after a time
specified in the certificate.
(43)
Posting of
certificates:
Every occupier for whom a naked light certificate or certificate of
entry is obtained shall ensure that the certificate or a duplicate thereof is
posted, as soon as may be, and remains posted in a position where it may be
conveniently read by all persons, concerned.
(44)
Maintaining
safe atmosphere:
(a)
When
conditions in an oil-tank are such in respect of which a naked light
certificate has been issued that there is possibility of oil vapour being
released from residues or other sources, test shall be carried out by a
competent analyst at such intervals, as may be required so as to ensure that
the condition in the tank are maintained safe.
(b)
Whenever hot
work carried on or a naked light, fire or lamp is allowed to be, on the whether
deck over spaces, in respect of which a naked light certificate has not been
issued all covers of man holes or openings on deck and all valves (except those
which are connected to high vent pipes) connecting the weather deck with the
said spaces, shall be closed.
(c)
A record of
all the tests carried out for the purpose of sub-rules (34),(40) and (41) shall
be maintained in a register which should furnish the date, time location and
results of the tests.
(45)
Cleaning of
oil-tanks:
(a)
Subject to
the provisions of sub-rule (4), before a test for flammable vapour is carried
out with a view to the issue of a naked light certificate for the purposes of
sub-rule (40) in respect of an oil-tank on board or in a vessel, that oil-tank
shall, since oil was last introduced into the tank, be cleaned and ventilated
in accordance with clause (b) of this sub-rule.
(b)
The said
cleaning and ventilation shall be carried out by the following methods, namely
(i)
the oil-tank
shall be treated in such a manner and for such' period as will ensure the
vaporisation of all volatile oil;
(ii)
all residual
oil on any sludge or other deposition in the oil tank shall be removed
therefrom;
(c)
After the
oil tank has been so cleaned
(i)
All covers
of man-holes and other openings therein shall be removed and it shall be
thoroughly ventilated by mechanical or other efficiency means with a view to
the removal of all oil vapour; and
(ii)
The interior
surfaces, if any deposit remains thereon, shall be washed or scrapped down.
(46)
Invalidation
of certificates:
(a)
If during
the course of work in, or to the surface or, any part of tanker or aircraft
carrier, any pipe or tank joint is opened or broken on any other event occurs
so that there is a risk of oil vapour entering or arising in that part of the
tanker or aircraft carrier, that work shall be suspended thereafter any
certificates of entry previously issued in respect of any oil-tank, oil-tank in
that part and any naked light certificate previously issued in respect of that
part shall be no longer in force.
(b)
If (in the
case of vessel other than a tanker or a aircraft carrier) during the course of
work in any oil-tank or any compartment or space adjacent thereto, any pipe or
tank joint is opened or broken or any other event occurs so that, there is a
risk of oil vapour entering or arising in the oil tank, or in any compartment
or space adjacent thereto shall be suspended and thereafter any certificate of
entry previously issued in respect of oil tank and any naked light certificate
previously issued in respect of oil-tank or any compartment or space adjacent thereto
shall be no longer in force.
(47)
Provisions
as to work in other compartment or spaces:
(a)
Without
prejudice to the other provisions of these rules, if the presence of oil in
such quantity and in such position as to be likely to give rise to fire or explosion
is detected in any part of a vessel, being a part to which this sub-rule
applies and in which repairs of the following kind are to be or are being
undertaken, that is to say repairs involving the use of a naked light, fire or
lamp (other than a safety lamp of a type approved for the purpose of sub-rule
(40), or involving hot work, such repairs shall not be started or continued
until a naked light certificate has been issued or, as the case may be,
reissued in respect of that part of the vessel).
(b)
This
sub-rule shall apply to bieges, shaft tunnels, pump rooms, lamp rooms, and to
compartments and spaces other than those to which clause (a) (iv) of sub-rule
(40) applies.
(48)
Exemptions:
If the Chief Inspector is satisfied, by reason of the nature of the work
and the circumstances in which it is carried out, that any provisions of
sub-rules (33) and (45) or part thereof can be suspended or relaxed without
danger to the health or safety of any person, he may grant suspension or
relaxation in writing specifying such conditions as he may consider fit. Any
such suspension or relaxation may be revoked at any time.
PRECAUTIONS IN USE OF ELECTRICAL ENERGY
(49)
Earthing:
Electric energy other than that generated by an independent generating
unit on board shall not be taken for use, or used in, or in connection with any
of the operations unless the body of the ship is securely earthed in such a
manner as to ensure an immediate and safety discharge of energy to the earth. A
ship or vessel shall not be considered as securely earthed for the purpose of
this rule, only on account of its being partly submerged in water.
(50)
Arc welding:
(a)
Electric arc
welding shall not be carried on in connection with any of the operations unless
separate and fully insulated welding return conductor or conductors, as the
case may be, of adequate electrical capacity are provided for return of the
current to the transformer or generator of the welding set.
(b)
The return
end of source of the welding current shall not be earthed.
(c)
All work on
which welding is carried on shall be securely earthed independently to an earth
electrode by means of conductor or conductors, as the case may be, of adequate
capacity, unless all such works are connected to any structure of the ship or
vessel in such manner as to ensure adequate connection to earth as aforesaid.
(51)
Cutting of
energy in certain cases:
Electrical energy shall be cut off from all portable electric tools and
manual electrode holders within any tank compartment or space referred to in
sub-rules (34) and (40) or in any other confined space during all times when
such tools or holders are not in operation:
Provided that for determining whether any such portable electric tool or
electrode holder is not in operation no account shall be taken of brief interruptions
of work occurring during normal working.
Provided further that energy may not be cut off from any such equipment
if a responsible person is left in charge of it in such tank, compartment or
space concerned;
Provided further that cutting of all electrical energy by operation of
any switch or control provided on the portable tool or electrodes holder itself
should not be taken as fulfilling the requirements of this sub-rule.
MISCELLANEOUS SAFETY PROVISIONS
(52)
Lighting:
All parts of a vessel and all other places where the operations are
being carried on, and all approaches to such parts and to places to which a
worker may be required to proceed in the course of his employment, shall be
sufficiently and suitably lighted in providing such lighting, due regard shall
be given to avoidance of glare and formation of shadows, to the safety of the
vessel and cargo, of the navigation of other vessels, and to any local
statutory requirements as to the lighting of the harbour or dock.
(53)
Work in
boilers etc.:
(a)
No work
shall be permitted in any boiler, furnace or boiler flue until it has been
sufficiently cooled to make work safe for the workers.
(b)
Before any
worker enters any steam boiler which is one of a range of two or more steam
boilers.
(i)
all inlets
through which steam or hot water might otherwise enter the boiler from any
other part of the range shall be disconnected from that part, or
(ii)
all valves
or taps controlling such entry shall be closed and securely locked.
(c)
While
workers remain in any steam boiler to which clause (b) of this sub-rule applies
all such inlets as are referred to in that clause shall remain disconnected or
all such valves or taps as are therein referred to shall remain closed and
securely locked.
(d)
No worker
shall be allowed or required to enter or remain in, and no person shall enter
or remain, in any steam boiler to which clause (b) of this sub-rule applies
unless the provisions of that clause are being complied with.
(54)
Hatch beams:
The hatch beams of any hatch in use for the options shall, if not
removed be adequately secured to prevent their displacement.
(55)
Jumped-up
bolts:
Bolts which have been jumped-up and rescrewed shall not be used for
securing plates on the sides of vessels, and no worker shall use such bolts for
this purpose.
(56)
Work in or
on life boats:
(a)
Before
workers are permitted to work in or on any life boat, either stowed or in
suspended positions, precautions shall be taken to prevent the boat from
falling due to accidental tripping of the releasing gear or movement of the
davits and capsizing of the boat if in chocks.
(b)
Workers
shall not be permitted to remain in fire boats while the life boats are being
hoisted into final stowed position.
PROTECTIVE WEAR
(57)
Hand
protection:
Adequate protection for the hands shall be available for all workers
when using cutting or welding apparatus to which oxygen or any flammable gas
vapour is supplied a pressure greater than atmospheric pressure or when engaged
in machine caulking or machine riveting or on transporting or stacking plate or
in handling plates at machines.
(58)
Protection
in connection with cutting or welding:
(a)
Suitable
goggles fitted with tinted eye-pieces shall be provided and maintained for all
persons employed when using cutting or welding apparatus to which oxygen or any
flammable gas or vapour is supplied at a pressure above atmospheric pressure :
(b)
There shall
be provided and maintained for the use of all persons employed when engaged in
the process of electric welding
(i)
suitable
helmets or suitable head shields or suitable hand shields to protect the eyes
and face from hot metal and from rays likely to be injurious; and
(ii)
suitable
gauntlets to protect the hands fore-arms from hot metal and from rays likely to
be injurious.
(c)
When
electric welding is in progress at any place and persons other than those
engaged in that process are employed in a position where the rays are likely to
be injurious to their eyes, screens shall, whenever practicable, be provided at
that place for the protection of those persons. Where it is not practicable to
provide effective protection of these persons by screening, suitable goggles
shall be provided for their use.
(59)
Eye
protection for other processes:
Suitable goggles of effective screens shall be provided to protect the
eyes of all workers in any of the following processes:
(a)
the cutting
out or cutting off of cold rivets bolts from boilers or other plant or form
ships;
(b)
the
chipping, scaling or scurfing or boiler or ship's plates;
(c)
drilling by
means of portable machine tools;
(d)
dry grinding
of metals.
(60)
Head
Protection:
When workers are employed in areas where there is danger of falling
objects they shall be provided with suitable safety helmets.
(61)
Safety belts
and life lines:
(a)
Whenever any
worker is engaged on work at place from which he is liable to fall more than 2
m. he shall be provided with safety belts equipped with life lines which are
secured with a minimum of slack, to a fixed structure unless any other
effective means such as provision of guard rails or ropes are taken to prevent
his falling.
(b)
All safety
belts and life lines shall be examined at frequent intervals by a competent
person to ensure that no belt or life line which is not in good condition is
used.
HEALTH AND WELFARE
(62)
Prohibition
of employment of young persons in certain processes:
Employment of young persons are prohibited in the following processes
namely
(a)
the
application of asbestos by means of a spray; or
(b)
the breaking
down for removal of asbestos lagging; or
(c)
the cleaning
of socks or other container which have contained asbestos; or
(d)
the cutting
of material containing asbestos by means of portable power driven saws; or
(e)
the scaling,
surfing or cleaning of boilers, combustion chambers or smoke boxes where his
work exposes him to dust of such a character and to such an extent as to be
likely to be injurious or offensive to persons employed in such work.
(63)
Lead
Processes:
(a)
Lead paint
shall not be applied in the form of a spray in the interior painting of any
part of a ship or vessel.
(b)
Wherever lead
sheathing work is carried on for making cold storage chambers in the ships,
efficient exhaust draughts with portable extractors should be provided to
remove the lead fumes from the confined spaces.
(64)
Stretchers'
ambulances and ambulances rooms etc.:
(a)
In every
shipyard there shall be provided and kept readily available
(i)
a sufficient
number of suitably constructed sling stretchers or other similar appliances for
raising injured persons;
(ii)
a sufficient
number of carrying or wheel stretchers; and
(iii)
a sufficient
supply of suitable reviving apparatus and oxygen, and the stretchers and
appliances and apparatus so provided shall be properly maintained.
(b)
In every
shipyard there shall always be readily available during working hours
responsible person or responsible persons whose duty it is to summon an
ambulance or other means of transport if needed in cases of accident or
illness. Legible copies of a notice indicating that person or, as the case may
be, those persons shall be affixed in prominent positions in every shipyard.
(c)
In every
shipyard other than a dry dock available for hire
(i)
in which the
number of persons employed normally exceeds five hundred; or
(ii)
in which the
number of persons employed normally exceeds one hundred and which is more than
ten miles from a hospital; there shall be provided and maintained in good order
and in clean condition a properly constructed ambulance room containing at
least the equipment prescribed by the rules framed under Section 45 of the Act.
The room shall be used only for the purpose of treatment and rest and shall be
in the charge of a suitably qualified person who shall always be readily
available during working hours, and record shall be kept of all cases of
accident or sickness treated at the room.
(65)
Young
persons:
(a)
No young person
shall, until he was employed in a shipyard or shipyards for atleast six months
be employed in connection with the operations in a shipyard on a stage from
which, or in any part of a ship where he is liable to fall a distance of more
than 2 m. or into water in which there is a risk of drowning.
(b)
Any young
person under the age of sixteen shall, when employed in the operations in
shipyard, be placed under the charge of an experienced workman.
(66)
Safety
supervision:
In the case of every shipyard other than a dry dock available for hire
being a shipyard where the number of workers regularly or from time to time,
exceeds five hundred, a person experienced in the work of such yards shall be
appointed and employed exclusively to exercise general supervision of the
observance of these sub-rules and to promote the safe conduct of the work
generally.
Rule - [61-H.
The occupier of a factory employing 100 or more workers shall plant and
maintain trees within the precinct of the factory. The number, type and lay-out
of trees should be approved by the District Forest Officer concerned or any
qualified horticulturist].
Rule - 61-I. [Reaction Vessels and Kettles:
(1)
This rule
applies to reaction vessels and kettles, hereinafter referred to as reaction
vessels, which normally work at a pressure not above the atmospheric pressure
but in which there is likelihood of pressure being created above the
atmospheric pressure either due to reaction getting out of control or due to
any other circumstances.
(2)
In the event
of the vessel being heated by electrical means, suitable thermostatic control
devices shall be provided to prevent the temperature exceeding the safety
limit.
(3)
Where steam
is used for heating purposes in a reaction vessel, it shall pass through a
suitable pressure reducing valve or any other suitable automatic device to
prevent escape of excessive steam into the vessel so that the maximum
permissible pressure of steam only is allowed into the supply line itself.
(4)
Suitable
safety valve or rupture disc of adequate size and capacity shall be provided to
effectively prevent the pressure being built up in the reaction vessel beyond
the safety limit. Effective arrangements shall be made to ensure that the
released gases, fumes, vapours, liquids or dust, as the case may be, are lead
away and disposed of through suitable pipes without causing any hazard. Where
flammable gases or vapours are likely to be vented out as discharge from the
vessel, it shall be provided with a flame arrestor.
(5)
Every
reaction vessel shall be provided with a pressure gauge having the appropriated
range.
(6)
In addition
to the devices as mentioned in the foregoing provisions there shall also be
provided means or devices for automatically stopping the feed into the vessel
as soon as process conditions excessively deviate from the normal limits and
which deviation can be considered to be dangerous.
(7)
Where
necessary, an effective system for cooling, flooding or blanketing shall be
provided, for the purpose of controlling the reaction and process conditions within
the safe limits of temperature and pressure.
(8)
An automatic
auditory and visual warning device, shall also be provided for clear warning
whenever process conditions exceed the normal limits. This device, wherever
possible, shall be integrated with automatic process correction systems.
(9)
A notice
pointing out the possible circumstances and conditions under which pressures
above atmospheric pressure may be built up in the reaction vessel, the dangers
involved and the precautions to be taken by the operators shall be displayed
clearly at a conspicuous place near the vessel which always shall be in a
visible condition.]
Rule - 61-J. [Examination of eye sight of certain workers:
(1)
No person
shall be employed to operate a crane, locomotive or work-lift truck, or to give
signals to a crane or locomotive operator unless his eye sight and colour
vision have been examined and declared fit by a qualified opthalmologist to
work whether with or without the use of corrective glasses.
(2)
The eye
sight and colour vision of the person employed as referred to in clause (i)
shall be examined at least once in every period of 12 months upto the age of 45
years and once in every 6 months beyond that age.
(3)
Any fee
payable for an examination of a person under this sub-rule shall be paid by the
occupier shall not be recoverable from that person.
(4)
The record
of examination or re-examination carried out as required under sub-rule(1)
shall be maintained in Form No. 8C.]
FORM NO. 8-C
[Prescribed under sub-rule (4) of Rule 61-J]
Record of Eye Examination
|
Serial
Number
|
Department/works
|
Name of
worker
|
Sex
|
Age (on
last Birth day)
|
|
1
|
2
|
3
|
4
|
5
|
|
Occupation
|
Examination
of eye sight
|
|
Signature
of Ophthalmologist
|
Remarks
|
|
Nature
|
Date of
employment
|
Date
|
Result
|
|
|
|
|
6
|
7
|
8
|
9
|
|
10
|
11
|
RULE PRESCRIBED UNDER SECTION 41 AND 112
Rule - 61-K. [Railways in factories:
(1)
This rule
shall apply to railways in the precincts of a factory which are not subject to
Indian Railways Act, 1890.
(2)
Gateways:
A gateway through which a railway track passes shall not be used for the
general passage of workers into or out of a factory.
(3)
Barriers and
Turngates:
(a)
Where
buildings or walls contain doors or gates which open to a railway tract, a
barrier about 1 metre high shall be fixed parallel to and about 60 cm. away
from the building or wall outside the opening and extending several feet beyond
it at other end, so that any person passing out may become aware of an
approaching train when his pace is checked at the barrier.
If the traffic on the nearest track is all in one direction, the barrier
shall be in the form of an " L" with end of the short leg abutting on
to the wall and the other end opening towards the approaching train;
(b)
If the
distance between wall and track cannot be made to accommodate such a barrier, the
barrier of a turngate shall be placed at the inside of the opening; and
(c)
Where a
footway passes close to a building or other obstructions 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.
(4)
Crowds:
(a)
Worker's
pay-windows, first-aid stations and other points where a crowd may collect
shall not be placed near a railway track; and
(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.
(5)
Locomotive:
(a)
No
locomotive shall be used in shunting operations unless it is in good working
order;
(b)
Every
locomotive and tender shall be provided with efficient breaks, all of which
shall be maintained in good working order. Brake shoes shall be examined at
suitably fixed intervals and those that are worn out replaced at once;
(c)
Water-gauge
glasses or every locomotive whatever its boiler pressure, shall be protected
with substantial glass or metal screens;
(d)
Suitable
steps 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; and
(f)
It shall be
clearly indicated on every locomotive crane in English and in language
understood by the majority of the workers in the factory, for what weight of
load and at what reading the crane is safe.
(6)
Wagons:
(a)
Every wagon
(and passenger coach, if any) shall be provided either with self-acting brakes
capable of being applied continuously or with efficient hand brakes which shall
be maintained in good working order. The hand brakes shall be capable of being
applied by co-person on the ground and fitted with a device for retaining them
in the applied position; -
(b)
No wagon
shall be kept standing within three metres of any authorised crossing; and
(c)
No wagon
shall be removed with the help of crow bars or pinch bars.
(7)
Riding on
locomotive, wagon or other rolling stock:
No person shall be permitted to be upon (whether inside or outside) any
locomotive wagon or after rolling stock except where secure foot-hold and
handhold are provided.
(8)
Attention to
brakes and doors:
(a)
No locomotive,
wagon or other rolling stock shall be kept standing unless its brakes are
firmly applied and, where it is on a gradient, without sufficient number of
properly constructed scotches placed firmly in position; and
(b)
No train
shall be set in motion until the shunting jamadar has satisfied himself that
all wagon doors are securely fastened.
(9)
Projecting
loads and cranes:
(a)
If the load
on a wagon projects beyond its length, a guard or dummy-truck shall be used
beneath the projection;
(b)
No
loco-crane shall travel without lead unless the jib is completely lowered and
positioned in line with the track and;
(c)
when it is
necessary for a loco-crane to travel with a load, the jib shall not be swung
until the loco-crane has come to rest.
(10)
Loose
shunting:
Loose-shunting shall be permitted only when it cannot be avoided. It
shall never be performed on a wagon not accompanied by a man capable of
applying and pinning down the brakes. A wagon not provided with brakes in good
working order and capable of being easily pinned down shall not be
loose-shunted unless attached to it at least another wagon with such brakes.
Loose-shunting shall not be performed with, or against a wagon containing
passengers, live-stock or explosives.
(11)
Fly-shunting:
Fly-shunting shall not be permitted on any factory railway.
(12)
The shunting
Jamadar:
(a)
Every
locomotive or wagon in motion in a factory shall be kept under the control of a
well trained jamadar; and
(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.
(13)
Hand
Signals:
The hand signals used by the shunting jamadar in day and night shall be
those prescribed by the shunting rules of railways, working under the Indian
Railway Act 1890 (IX of 1890).
(14)
Night work
and fog:
(a)
In
factories, where persons work at night, no movement of locomotive, wagon or
other rolling stock otherwise than by hand shall be permitted between sunset
and sunrise unless the tracks and their vicinity are lighted on a scale of not
less than 10 lux as measured at the horizontal plane at the ground level; and
(b)
In no
circumstances any locomotive or train shall be moved between sunset and sunrise
or at any time when there is fog, unless it carries a transparent head light and a
red rear light.
(15)
Speed
control:
(a)
A locomotive
or train shall not be permitted to move at a speed greater than seven
kilometers per hour; and
(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 10 metres
during the whole of its journey by shunting jamadar. He shall be provided with
a signalling flags or lamp and whistle necessary for calling the attention of
the driver.
(16)
Tracks:
(a)
The distance
(i) between tracks and (ii) between tracks and buildings, blind walls or other
structures and (iii) tracks and materials deposited on the ground shall be
respectively not less than
(aa) from
centre to centre of parallel tracks, the overall width of the widest wagon of
that gauge plus twice the width of the door of such a wagon when opened
directly outward plus 1 metre;
(bb) 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 1.5 metres; and
(cc) 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 1 metre.
(b)
Sleepers of
a track shall be in level with of the ground and at all crossings of the track
with a read 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 construction shall be securely and permanently fixed across any
doorway or gateway in a building or in a wall which conceals an approaching
trade from view, between the building and the track as prescribed in clause (a)
of sub-rule (3).
(e)
Where track
are carried on a gantry or other elevation, a safe 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 movements parallel, to, not across, the direction of
the track;
(g)
All loading
platforms which are more than 60 cms above the level of the ground on which the
track is laid and more than 15 metres in length, shall be provided with stops
at intervals not greater than 15 metres apart from to enable the platform to be
easily mounted from the track;
(h)
Turn tables
on plant railways shall be provided with locking devices which will prevent the
tables from turning while locomotives or wagon are being run on or off the
tables; and
(i)
workers
shall be prohibited from passing under, between or above railway wagons.
(17)
Crossings:
(a)
At all
crossings of a track with a road or walk way, danger or crossing signs and wherever
reasonably practicable, blinking lights or alarm lights shall be provided, at
all important crossings, gates or barriers manned by watchman shall be
provided. Swinging gate and barriers shall be secured against inadvertent
opening or closing.]
Rule - 61-L. [Quality of personal protective equipment:
All personal protective equipment provided to workers as required under
any of the provisions of the Act or the Rule shall have certification of B.I.S.
or any other national standard of Advanced countries in case B.I.S. has not
standard.]
Rule - 61-M. [Thermic Fluid heaters:
(1)
All heaters
shall be on such construction that coils are removable for periodic cleaning,
visual inspection and hydraulic test.
(2)
Suitable
arrangement shall be made for cooling furnace effectively in case of failure.
(3)
Before
restarting the furnace, it shall be effectively purged.
(4)
Velocity of
flow of thermic fluid shall not be allowed to fall below the minimum
recommended by the manufacturers while the heater is in operation.
(5)
The thermic
fluid shall be circulated in a closed circuit formation with an expansion cum
deaerator tank. This tank shall be located outside the shed where the heater is
installed.
(6)
Every heater
shall be provided with a photo-resister actuated audiovisual alarm indicate
flame failure and automatic burner cut off.
(7)
The stack
temperature motor-cum-controller with audio visual alarm shall be provided so
as to warn the operator in case the outlet temperature exceeds the specified
min.
(8)
Where
inspection doors are provided on the furnace they shall be interlocked with the
burner itself so that they cannot be opened until burner is shut off and
furnace is cooled sufficient.
(9)
All heaters
shall also be provided with the following safety devices:
(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 the burner.
(10)
All devices
mentioned in paragraph 9 shall have interlocking arrangement with burner so
that in case of any predetermined limits being crossed the supply of fuel and
air to burner shall automatically be cut-off.
(11)
All safety
interlocks when operated shall be indicated on the control panel of the heater
by a suitable audio-visual alarm.
(12)
Every heater
unit shall be provided as a standard necessary an arrangement for sniffing with
low pressure steam or nitrogen for putting out the fire.
(13)
Electric
panel for the heater shall be located near the heater but not so close as to be
exposed to spilling or leaking oil.
(14)
The heater
shall be located in a place partitioned off with fire proof material from other
manufacturing activities.
(15)
Explosion
vent shall be so installed that release takes place at safe location.
(16)
The heater
coil shall be subjected to pressure test by competent person once at least in
every 12 months. This test pressure shall not be less than twice the operating
pressure.
(17)
If repairs
are carried out to the coil, it shall be tested before taking it into use.
(18)
The thermic
fluid shall confirm to the specifications prescribed by the manufacturers and
shall be tested by competent person for suitability at least once in every
three months period. Such test shall include test for acidity, suspended
matter, ash contents, viscosity and flash point.
(19)
Cleaning of
internal surface of the heater or soot and check up of refractory surface on
the inside shall be carried out every month or as often as required depending
upon working conditions. The coils shall be removed and surface of the coils
cleaned thoroughly once at least in a period of six months. The nozzles of
filters and pumps shall be cleaned once a week during the period of use.
(20)
A separate
register containing the following information shall be maintained:
(i)
Weekly checks
carried out confirming the effectiveness of the interlock;
(ii)
Weekly
checks confirming that all accessories are in goof state of repairs; and
(iii)
information
regarding fuel oil temperature, pressure thermic fluid inlet/outlet pressure
and temperature fuel gas temperature recorded at hourly interval.
(21)
The heater
when in operation shall always be kept incharge of a trained operator.]
Rule - 61-N. Protective equipment
The inspector may having regard to the nature of the hazards involved in
work and process being carried out, order the occupier of the Manager in
writing to supply to the workers exposed to particular hazard any personal
protective equipment as may be found necessary.
Rule - 61-O. Oven and Driers:
(1) Application:
This rule shall apply to ovens and driers, except those used in
laboratories or kitchens of any establishment and those which has a capacity
below 325 litres.
(2) Definitions:
For the purpose of this rule, "oven or drier means any enclosed
structure, receptacle, compartment or box which is used for baking, drying or
otherwise processing of any article or substance at a temperature higher than
the ambient temperature of the air in the room or space in which a flammable or
explosive mixture of air and a flammable substance, is likely to be evolved
within the enclosed structure receptacle, compartment or box or part thereof on
account of the article or substance which is baked, dried or otherwise
processed within it:
(3) Separate electrical connection:
Electrical power supplied to every oven or drier shall be by means of a
separate circuit provided with an isolation switch.
(4) Design, construction, examination and testing:
(a)
Every oven
or drier shall be properly designed on sound engineering practice and be of
good construction, sound materials and adequate strength, from any patent
defects and safe if properly used.
(b)
No oven or
drier shall be taken into use in 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 that 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 to
effect of modifying any of the design characteristics, shall not be used unless
a thorough examination and tests as have been mentioned in clause (1) has 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.
(5) Safety ventilation:
(a)
Every oven
or drier shall be provided with a positive and effective safety ventilation
system using one or more motor-driven contrifugal fans so as to dilute any
mixture of air and any flammable substance that may be formed within the oven
or drier and maintain the concentration of the flammable substance in the air
at a safe level of dilute.
(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 25
per cent of its lower explosive limit:
Provided that a level of concentration in air upto 50 per cent of the
lower explosive limit of the concerned flammable substance may be permitted to
exist subject to installation and maintenance of an automatic device which
(i)
shows
continuously the concentration of the flammable substance in air present in the
oven or drier at any instant;
(ii)
sounds on
alarm when the concentration of the flammable substance in air in any part of
the oven or drier reaches a level of 50 per cent of its lower explosive limit;
and
(iii)
Shuts down
the heatings system of the oven or drier automatically when the concentration
in air of the flammable substance in any part of the oven or drier reaches a
level of 60 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 away from the
workrooms and not near windows or doors or other openings from where the
mixture could re-enter the workrooms.
(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 atleast the
minimum ventilation rate required for safety when they are set in their maximum
throttling position.
(6) Explosion panels:
(a)
Every oven
or drier having an internal total space of not less than half cubic meter shall
be provided with suitably designed explosion panels so as to allow release of
the pressure of any possible explosion within the oven or drier through
explosion vents. The area of openings to be provided by means of such vents
together with area of openings of any access doors which are provided with
suitable arrangements for their release in case of an explosion shall be not
less than 2200 square centimetre for every one cubic meter of volume of the
oven or drier. The design of the explosion panels and doors as above said shall
be much as to secure the complete release under the internal pressure of 0.25
Kg. per square centimeter.
(b)
The
explosion releasing panels, shall as far as practicable, be situated at the
roof of the oven or drier or at those portion of the walls where persons not
remain in connection with operation of the oven or drier.
(7) Interlocking arrangements:
(a)
In each oven
or drier efficient inter-locking arrangements shall be provided and maintained
to ensure that
(i)
all
ventilating fans and circulating fans whose failure would adversely effect the
ventilation rate or flow pattern are in operations before any mechanical
conveyor that may be provided for feeding the articles to be processed 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 oven and in the case of electrically heated ovens switch off
the electrical supply to the heaters.
(iii)
the above
said mechanical conveyor is set in operation before the above said, shut off
valve can be energized; and
(iv)
the failure
of the above said conveyor will automatically close and above said shut off
value in the case of ovens and driers heated by gas, oil or steam and
reactivate the ignition system, or cut off the electrical heaters in the case
of electrically heated ovens or furnaces.
(8) Automatic pre-ventilation:
Every oven or drier heated by oil, steam, gas or electricity shall be
provided with an efficient arrangement for automatic preventilation consisting
of at least 3 volume changes with fresh air by operation of the safety
ventilation fans and the circulating fans (if used) so as to effect purging of
the oven or drier of any mixture of air and a flammable substance before the
heating system can be activated and before the conveyor can be placed in
position.
(9) Temperature Control:
Every oven or drier shall be provided with an automatic arrangement to
ensure that the temperature within does not exceed a safe upper present limit
to be decided in respect of the particular processing being carried on.
(10) Multistage processes:
Wherever materials are to be processed in ovens or driers in successive
operations, suitable arrangements should be provided to ensure that the
operating temperatures necessary for safe operation at each stage are
maintained within the design limits.
(11) Combustible substances not to drip on electrical heaters or burners
flame:
Effective arrangements shall be provided in every oven or drier to
prevent dripping of combustible substances on electric heaters or burner flame
used for heating.
(12) Periodical examination testing and maintenance:
(a)
All parts of
every oven and drier shall be properly maintained and thoroughly examined and
the various control as mentioned in this rule and the working of the oven or
drier tested at frequent intervals to ensure its safe operation by a
responsible person designated by the occupier or manager, who by his experience
and knowledge of necessary precautions against risks of explosion is fit to
undertake such work.
(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 made shall be
signed by the person making the tests.
(13) Training of operators.
No person shall be assigned any task connected with operation of any
oven or drier unless he has completed 18 years of age and he is properly
trained.
(14) Polymerising machines:
(a)
Printed
fabric shall be thoroughly dried by passing them over drying cans or through
hot flue or other equally effective means, before the same is allowed to pass
through polymerising machines.
(b)
Infrared ray
heaters of polymerising machines shall be cut off while running the prints.
[CHAPTER IV(A)
[Rules prescribed under section 41 and 41-G and
112]
61(S.G) A. Safety
Committee:
(1)
In every
factory
(a)
Working with
the aid of power, wherein 100 or more workers are ordinarily employed;
(b)
Which
carries on any process or operation declared to be dangerous under Section 87
of the act; or
(c)
Which
carries on 'hazardous process' as defined under Section 2(cb) of the Act.
there shall be a safety committee.
(2)
The
representatives of the management on safety committee shall include
(a)
A senior
official, who by his position in the organisation can contribute effectively to
the functioning of the committee shall be the Chairman.
(b)
A safety
officer and a factory Medical Officer, wherever available and the safety
officer in such a case shall be the Secretary of the Committee.
(c)
A
representative each from the production, maintenance and purchase departments.
(3)
The workers
representatives on this committee shall be nominated from their worker members
by the recognised or else trade union or where such Trade Union is not in
existence, the representatives shall be elected by the workers directly.
(4)
The tenure
of the committee shall be co-terminus with the tenure of the Trade Union or two
years where there is no. Trade Union.
(5)
Safety
Committee shall meet as often as necessary but at least once in every quarter.
The minutes of the meeting shall be recorded and produced to the Inspector on
demand.
(6)
Safety
committee shall have the right to be adequately and suitably informed of
(a)
Potential
safety and health hazards to which the workers may be exposed at workplace.
(b)
data on
accidents as well as data resulting from surveillance of the working
environment and of the health of workers exposed to hazardous substances so far
as the factory is concerned:
Provided that the committee undertakes to use the data on a confidential
basis and solely to provide guidance and advice on measures to improve the
working environment and the health and safety of the workers.
(7)
Function and
duties of the Safety committee shall include
(a)
Assisting
and co-operating with the management in achieving the aims and objectives
outlined in the 'Health and Safety Policy' of the occupier;
(b)
dealing with
all matters concerning health; safety and environment and to arrive at
practicable solutions to problems encountered;
(c)
creating
safety awareness amongst all workers;
(d)
undertaking
educational, training and promotional activities;
(e)
discussing
reports on safety, environmental and occupational health surveys, safety
audits, risk assessment, emergency and disaster management plans and
implementation of the recommendations made in the reports;
(f)
carrying out
health and safety surveys and identify causes of accidents;
(g)
looking into
any complaint made on the likelihood of an imminent danger to the safety and
health of the workers and suggest corrective measures; and
(h)
reviewing
the implementation of the recommendations made by it.
(8)
Where owing
to the size of the factory, or any other reasons the functions referred to in
sub-rule (7) cannot be effectively carried out by the Safety Committee, it may
establish sub-committees as may be required to assist it.
RULES PRESCRIBED UNDER SUB-SECTION (1) OF SECTION
41-A
61.(S.A.) A: Site appraisal Committee:
(1)
Constitution:
The following provisions shall govern the functioning of the Site
appraisal committee, hereinafter, be referred to as the 'Committee' in these
rules:
(a)
The State
Government may constitute a site Appraisal Committee and reconstitute the
Committee as and when necessary;
(b)
The State
Government may appoint a senior official of the Factories Inspectorate,
preferably with qualification in Chemical Engineering to be the Secretary of
the Committee;
(c)
The State
Government may appoint the following as members of the Committee:
(i)
a
representative of the Fire Service Organisation of the State Government;
(ii)
a
representative of the State Department of Industries;
(iii)
A
representative of the Director General of Factory Advice Service and Labour
Institutes, Bombay.
(2)
No member,
unless required to do so by a Court of Law, shall disclose otherwise than in
connection with the purpose of the Act, at any time any information relating to
manufacturing or commercial business or any working process which may come to
his knowledge during the tenure as a Member on this Committee.
(3)
Applications
for appraisal of sites
(a)
Application
for appraisal of sites in respect of the factories covered under section 2(cb)
of the Act shall be submitted to the Chairman of the Site Appraisal Committee.
(b)
The
application for site appraisal along with 15 copies thereof shall be submitted
in the Form annexed to this Rule. The Committee may dispense with furnishing
information on any particular item in the application form if it considers the
same may not be relevant to the application under consideration.
(4)
Function of
the Committee-
(a)
The
Secretary shall arrange to register the applications received for appraisal of
site in a separate register and acknowledge the same within a period of 7 days.
(b)
The
Secretary shall fix up meeting in such a manner that all the applications
received and registered and referred to the committee within a period of one
month from that of their receipt.
(c)
The
committee may adopt a procedure for its working keeping in view of the need for
expeditious disposal of application.
(d)
The
committee shall examine the application for appraisal of a site with reference
to the prohibitions and restriction on the location of industry and the
carrying on of process and operations in different areas as per the provisions
of Rule 5 of the Environment (protection) Rules, 1986 framed under Environment
Protection Act, 1986.
(e)
The
committee may call for documents, examine experts, inspect the site if
necessary and take other steps for formulating its views in regard to the
suitability of the site.
(f)
Wherever the
proposed site requires clearance by the Ministry of Industry or the Ministry of
Environment and Forests, the application for site Appraisal will be considered
by the Site appraisal committee only after such clearance has been received.
FORMAT OF APPLICATION TO THE SITE APPRAISAL
COMMITTEE
1. Name and address of the applicant.
2. Site Ownership Data.
(1)
Revenue
details of site such as Survey No.
Plot No. etc.
(2)
Whether the
site is classified as forest and if so, whether approval of the Central Govt.,
under section 5 of the Indian Forests Act, 1927 has been taken.
(3)
Whether the proposed
site attracts the provisions of section 3(2)(v) of the E.P. Act, 1986, if so,
the nature of the restrictions.
(4)
Local
authority under whose jurisdiction the site is located.
3. Site Plan:
(1)
Site plan
with clear identification of boundaries and total area proposed to be occupied
and showing the following details nearby the proposed site.
(a)
Historical
monuments, if any, in the vicinity.
(b)
Names of
neighbouring manufacturing units and human habitats, educational and training
institutions, petrol installations, storages of LPG and other hazardous
substances in the vicinity and their distance from the proposed unit.
(c)
Water
sources (rivers, streams, canals, dams, water filtration plants, etc.) in the
vicinity.
(d)
Nearest
hospitals, fire-stations, civil defence stations and police station and their
distances.
(e)
High tension
electrical transmission lines, pipe lines for water, oil gas or sewerage,
railway lines, roads, stations: jetties and other similar installations.
(2)
Details of
spil conditions and depth at which hard strata obtained.
(3)
Contour map
of the area showing nearby hillocks and difference in levels.
(4)
Plot Plan of
the factory showing the entry and exit points, reads within, water drains, etc.
4. Project Report:
(1)
A summary of
the salient features of the Project:
(2)
Status of
the organisation (Govt. Semi-Govt.) Public or Private etc.)
(3)
Maximum
number of persons likely to be working in the factory.
(4)
Maximum
amount of power and water requirements and source of their supply.
(5)
Block
diagram of the buildings and installations, in the proposed supply.
(6)
Details of
housing colony, hospital, school and other infrastructural facilities proposed.
5. Organisation structure of the proposed Manufacturing Unit/Factory:
(1)
Organisation
diagrams of
- proposed enterprise in general
- Health, Safety and Environment protection departments and their
linkage to operation and technical departments
(2)
Proposed
health and Safety Policy
(3)
Area
allocated for treatment of wastes and effluent.
(4)
Percentage
outlay on safety, health and environment protection measures.
6. Meteorological data relating to the site:
(1)
Average,
minimum and Maximum of
- Temperature
- Humidity
- Wind velocities during the previous ten years.
(2)
Seasonal
variations of wind direction
(3)
Highest
water level reached during the floods in the area recorded so far
(4)
Lightening
and seismic data of the area
7. Communication links:
(1)
Availability
of Telephone/Telex/Wireless and other communication facilities for outside
communication
(2)
Internal
communication facilities proposed.
8. Manufacturing Process Information:
(1)
Process flow
diagram
(2)
Brief write
up on process and technology
(3)
Critical
process parameters such as pressure build-up temperature else and run-away
reactions.
(4)
Other
external effects critical to the process having safety implications, such as
ingress of moisture of water, contact with incompatible substances, sudden
power failure.
(5)
Highlights
of the built in safety pollution control devices or measures/incorporated in
the manufacturing technology.
9. Information of Hazardous Materials:
(1)
Raw
materials, intermediates, products and by-products and their quantities
(Enclose Material Safety Data Sheet in respect of each hazardous substance).
(2)
Main and
intermediate storage proposed for raw materials/intermediates/products/byproducts
(Maximum quantities to be stored at any time).
(3)
Transportation
methods to be used for materials inflow and outflow, their quantities and
likely routes to be followed.
(4)
Safety
measures proposed for:
- handling of materials
- internal and external transportation; and
- disposal (packing and forwarding of finished products)
10. Information on disposal/Disposal of wastes and Pollutants:
(1)
Major
pollutants (gas, liquid, solid) their characteristics and quantities (average
and at peak loads).
(2)
Quality and
quantity of solid wastes generated, method of their treatment and disposal.
(3)
Air, Water
and solid pollution problems anticipated and the proposed measures to control
the same including treatment and disposal of effluents.
11. Process Hazards Information:
(1)
Enclose a
copy of the report on environmental inspace assessment.
(2)
Enclosed a
copy of the report on Risk Assessment Study.
(3)
Published
(open or classified) reports, if any, on accident situations/occupational health
hazards or similar plants elsewhere (within or outside the country).
12. Information of proposed safety and occupational HEALTH Measures:
(1)
Details of
fire fighting facilities and minimum quantity of Water, Co2 and or other fire
fighting measures needed to meet the emergencies.
(2)
Details of
in-house medical facilities proposed.
13. Information on Emergency Preparedness:
(1)
On site
emergency plan.
(2)
Proposed
arrangements, if any, for mutual aid scheme with the group of neighbouring
factories.
14. Any other relevant information:
I certify that the information furnished above is correct to best of my
knowledge and nothing of importance has been concealed while furnishing it.
Name and signature of the Applicant
RULES MADE UNDER SECTION 7A(3), 41B(2) AND 112
61(SB)A. Health and
Safety Policy:
(1)
Occupier of
every factory, except as provided for in sub-rule (2) shall prepare a written
statement of his policy in respect of health and safety of workers at work.
(2)
All
factories
(a)
Covered
under section 2(m)(i) but employing less than 100 workers;
(b)
and the
following categories of factories;
(i)
Khandasari
Sugar factories;
(ii)
Cotton
ginning and pressing factories;
(iii)
Tobacco
redrying factories;
(iv)
Fruit
processing units;
(v)
Salt
factories;
are exempted from requirements of sub-rule (1)
Provided that they are not covered in the First Schedule under Section
2(cb) or carrying out processes or operations declared to be dangerous under
section 87 of the Act.
(3)
Notwithstanding
anything contained in Sub-rule (2) the Chief Inspector may require the
occupiers of any, of the factories or class description of factories to comply
with the requirements of sub-rule (1) if, in his opinion, it is expedient to do
so.
(4)
The Health
and Safety Policy should contain or deal with:
(a)
declared
intention and commitment of the top management to health, safety and
environment and compliance with their relevant statutory requirements;
(b)
arrangements,
for making the policy effective.
(5)
In
particular, the policy should specify the following
(a)
arrangements
for involving the workers;
(b)
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.
(6)
A copy of
the declared Health and Safety policy signed by the occupier shall be made
available to the Inspector having jurisdiction over the Factory and to the
Chief Inspector.
(7)
The policy
shall be made widely known by-
(a)
making
copies available to all workers including contract workers, apprentices,
transport workers, suppliers, etc.;
(b)
displaying
copies of the policy at conspicious places; and
(c)
any other
means of communication; in a language understood by majority of workers.
(8)
The Occupier
shall revive the safety policy as often as may be appropriate, but it shall
necessarily be revised under the following circumstances:
(a)
whenever any
extension or modification having implications on safety and health of persons
at work is made; or
(b)
Whenever new
substances or articles are introduced in the manufacturing process having
implications on health and safety of persons exposed to such substances.
RULES MADE UNDER SECTION 41B AND SECTION 112
MATERIAL SAFETY DATA SHEET
61(SB)B. Collection
and development and dissemination of information:
(1)
The occupier
of every factory carrying on a 'hazardous process' shall arrange to obtain or develop
information in the form of Material Safety DATA Sheet (MSDS) in respect of
every hazardous substance or material handled in the manufacture,
transportation and storage in the factory. It shall be accessible upon request
to a worker for reference:
(a)
Every such
Material safety Data Sheet shall include the following information:
(i)
The identity
used on the label;
(ii)
Hazardous
ingredients of the substance;
(iii)
Physical and
chemical characteristics of the hazardous substance;
(iv)
The physical
hazards of the hazardous substance, including the potential for fire, explosion
and reactivity;
(v)
The health
hazards of the hazardous substance, including signs and symptoms of exposure,
and by medical conditions which are generally recognised as being aggravated by
exposure to the substance;
(vi)
The primary
route (s) of entry;
(vii)
The
permissible limits of exposure prescribed in the Second Schedule under Section
41-F of the Act, and in respect of a Chemical not covered by the said Schedule,
any exposure limit used or recommended by the manufacturer, importer or
occupier;
(viii)
Any
generally applicable precautions for safe handling and use of the hazardous
substance, which are known including appropriate hygienic practices, protective
measures during repairs and maintenance of contaminated equipment, procedures
for clean-up of spills and leaks;
(ix)
Any
generally applicable control measures, such as appropriate engineering,
controls, work practices, or use of personal protective equipment;
(x)
Emergency
and first-aid procedures;
(xi)
The date of preparation
of the Material Safety Data Sheet, or the last change to it; and
(xii)
The name,
address and telephone number of the manufacturer, importer, occupier or other
responsible party preparing or distributing the Material Safety Date Sheet, who
can provide additional information on the hazardous substances and appropriate
emergency procedures, if necessary.
(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 the 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.
(c)
An example
of such Material Safety Data Sheet is given in the schedule to this Rule
Labelling:
(2)
(A) Every
container of a hazardous substance shall be clearly labelled or marked to
identify:
(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 safety with the
hazardous substance.
(B) In case a container is required to be transported by road outside
the factory premises it should in addition be labelled or marked in accordance
with the requirements laid down under Rule 61(SB)H.
SCHEDULE: (U/R. 61(SB)B)
|
CHEMICAL
IDENTITY
|
SAFETY
DATA SHEET
|
|
|
|
|
Chemical
Name
|
Chemical
Classification
|
|
|
|
|
|
Trade Name
|
|
|
|
|
Shipping
Name
Regulated
Identification
Codes/Label Hazechem No
______________________________________
Hazardous
Waste
I.D. No.:
|
|
Hazardous Ingredients
|
C.A.S. No.
|
Hazardous
Ingredients C.A.S. No.
|
|
1.
|
3.
|
|
|
2.
|
4.
|
|
|
2.
PHYSICAL AND CHEMICAL DATA
|
|
Boiling
Range/Point
|
C Physical
State
|
Appearance
|
|
Melting/Freezing
Point C
|
Vapour
Pressure
|
Odour
|
|
|
35 0C
|
mm Hg
|
|
Vapour
Density
|
Solubility
in water at 300C
|
others
|
|
(Air - 1)
|
|
Specific
Water
|
PH
|
|
3. Fire
and Explosion
|
PH Hazard
Data
|
|
Flammability
Yes/No
|
LEL
|
% Flash
Point 0C
|
Auto
ignition Temperature
|
|
TDG
Flammability
|
UEL
|
% Flash
Point 0C
|
|
Explosion
Sensitivity to Impact
|
Explosion
Sensitivity to Static Electricity
|
Hazardous
combustion products
|
|
Hazardous
Polymerisation
|
|
Combustible
Liquid
|
Explosive
Material
|
Corrosive
Material
|
|
Flammable
Material
|
Oxidiser
|
Others
|
|
Pyrophoric
Material
|
Organic
Peroxide
|
|
4.
REACTIVITY DATA
|
|
Chemical
Stability
|
|
Incompatibility
with other Material
|
|
Reactivity
|
|
Hazardous
Reaction Products
|
|
5. HEALTH
HAZARD DATA
|
|
Routes of
Entry
|
|
Effects of
Exposure/Symptoms
|
|
Emergency
Treatment
|
|
TLV
(ACGIH)
|
ppm
|
mg/m3
|
STEL ppm
|
mg/m3
|
|
Permissible
Exposure Limit LD
|
ppm
|
mg/m3
|
Odour Threshold
LD
|
ppm mg/m3
|
|
NFPA
Hazard signals
|
Health
|
Flammability
|
Stebility
|
Special
|
|
6.
PREVENTIVE MEASURES
|
|
Personal
|
|
Protective
|
|
Equipment
|
|
Handling
and
|
|
Storage
|
|
Precautions
|
|
7.
EMERGENCY AND FIRST AID MEASURE
|
|
FIRE
|
Special
Procedures
|
|
Unusual
Hazards
|
|
EXPOSURE
|
First Aid
Measures
|
|
Antidotes/Dosages
|
|
SPILLS
|
Steps to
be taken
|
|
Waste
Disposal Method
|
|
8.
ADDITIONAL INFORMATION REFERENCES
|
|
|
|
|
|
9.
MANUFACTURER/SUPPLIERS DATA
|
|
Name of
Firm
Mailing
Address
Telephone/Telex
Nos.
Telegraphic
Address
|
Contact
person in Emergency
|
|
Local
Bodies Involved
|
|
Standard
Packing
|
|
Tremeard
Details/Ref
|
|
Others
|
|
10.
Disclaimer
|
Information contained in this material data sheet is believed to be
reliable but no representation, guarantee or warranties of any kind are made as
to its accuracy, suitability for a particular application or results to be
obtained from them. It is upto the manufacturer/seller to ensure that the
information contained in the material safety data sheet is relevant to the
product manufactured/handled or sold by him as the case may be. The Government
makes no warranties expressed or implied in respect of the adequacy of this
document for any particular purpose.
61(SB)C. Disclosure
of information to workers:
(1)
The occupier
of a factory carrying on a 'hazardous processes' shall supply to all workers
the following information in relating to handling of hazardous materials or
substances in the manufacturer, transportation, storage and other processes:
(a)
Requirements
of Section 41B, 41C, and 41H of the Act;
(b)
A list of
'hazardous process' carried on in the factory;
(c)
Location and
availability of all Material Safety Data sheets as per Rule 61(SB) B;
(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)
Measures to
be taken by the workers to ensure safety handling, store 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 label and markings used on the containers of hazardous substances as
provided under Rule 61 SBB;
(i)
Signs and
symptoms like to be manifested on exposure to hazardous substances and to whom
to report;
(j)
Measures to
be taken by the workers in case of any spillage or leakage of hazardous
substance;
(k)
Rule of workers
vis-a-vis the emergency plan of the factory in particular evacuation
procedures;
(l)
any other
information considered necessary by the occupier to ensure safety and health of
workers.
(2)
the
information required by sub-rule (1) shall be complied and made known to
workers individually, through supply of booklets or leaflets and display of
cautionary notices at the work places.
(3)
The
booklets, leaflets and the cautionary notices displayed in the factory shall be
in the language understood by the majority of the workers, and also explain to
them.
(4)
The Chief
Inspector may direct the occupier to supply further information to the workers
deemed necessary.
[61(SB)D. Control of Industrial Major Accident
Hazardous Rules, 1990:-
61(SB)D. 1. These Rules are supplement to the Rules already notified
under Chapter IV-A of the Factories Act, 1948.
(SB)D. 2. Definitions:
In these Rules, unless the context otherwise requires:-
(a)
Hazardous
chemical" means:
(i)
any chemical
which satisfies any of the criterial laid down in Part-I of Schedule I, and is
listed in column (2) of Part-II of this Schedule; or
(ii)
any chemical
listed in column (2) of Schedule 2; or
(iii)
any chemical
listed in column (2) of Schedule 3.
(b)
"Industrial
Activity" means:
(i)
an operation
or process carried out in an industrial installation referred to in Schedule 4,
involving or likely to involve one or more hazardous chemicals and includes
on-site storage or on-site transport which is associated with that operation or
process as the case may be; or
(ii)
isolated storage:
(c)
"isolated
storage" means storage where no other manufacturing process other than
pumping of hazardous chemical is carried out and that storage involves atleast
a quantity of that chemical set out in Schedule 2, but does not include storage
associated with an installation specified in Schedule 4 on the same site.
(d)
"major
accident" means an occurrence (including in particular, a major emission,
fire or explosion) involving one or more hazardous chemicals and resulting from
uncontrolled developments in the course of an industrial activity or owing to
natural events, leading to a serious danger to persons, whether immediate or
delayed, inside or outside the installation or damage to property or adverse
effects on the environment;
(e)
"pipeline"
means a pipe (together with any apparatus and works associated therewith), or
system of pipes (together with any apparatus and works associated therewith)
for the conveyance of a hazardous chemical, other than a flammable gas as set
out in column (2) of Part-II of Schedule 3 at a pressure of less than 8 bars
absolute;
(f)
"Schedule"
means schedule appended to these Rules;
(g)
"Site"
means any location where hazardous chemicals are manufactured or processed,
stored, handled, used, disposed of and includes the whole of an area under the
control of occupier;
(h)
Words and
expressions not defined in these Rules but defined or used in the Factories
Act, 1948 and the Rules made thereunder have the same meaning as assigned
therein.
(SB) D. 3. Collection, development and dissemination of information:
(1)
This Rule
shall apply to industrial activity in which a hazardous chemical which
satisfies any of the criteria laid down in Part-I of Schedule I and is listed
in column (2) of Part-II of this Schedule is or may be involved.
(2)
An occupier
who has control of an industrial activity in terms of sub-rule (1) of this
rules, shall arrange to obtain or develop detailed information on hazardous
chemical in the form of a material safety data sheet as indicated in Schedule
5. The information shall be accessible to workers upon request for reference.
(3)
The occupier
while obtaining or developing a material safety data sheet as indicated in
Schedule 5 in respect of a hazardous chemical handled by him shall ensure that
the information is recorded accurately and reflects the scientific evidence
used in making the hazard determination. In case, any significant information
regarding hazard of a chemical is available, it shall be added to the material
safety data sheet as indicated in Schedule 5 as soon as practicable.
(4)
Every
container of a hazardous chemical shall be clearly labelled or marked to
identify:
(a)
the contents
of the container;
(b)
the name and
address of the manufacturer; or importer of the hazardous chemical; and
(c)
the
physical, chemical and toxicological data of the hazardous chemical.
(5)
In terms of
sub-rule (4) where it is impractical to lable a chemical in view of the size of
the container of the nature of the package, provision should be made for other
effective means like tagging or accompanying documents.
(SB) D. 4. General responsibility of the occupiers:
(1)
This rule
shall apply to:
(a)
an
industrial activity, other than isolated storage in which a hazardous chemical
which satisfies any of the criterial laid in Part-I of Schedule-I is listed in
column (2) of Part-II of this Schedule therein is or may be involved; and
(b)
isolated
storage in which there is involved a quantity of a hazardous chemical listed in
column (2) of Schedule 2 which is equal to or more than the quantity specified
in the schedule for that chemical in column (3) thereof.
(2)
An occupier
who has control of an industrial activity in terms of sub-rule (1) shall
provide evidence to show that he has:
(a)
Identified
the major accident hazards; and
(b)
taken
adequate steps to:
(i)
Prevent such
major accidents and to limit their consequences to persons and the environment
and
(ii)
Provide the
persons working on the site with the information, training and equipment
including antidotes necessary, to ensure their safety.
(SB) D. 5. Notification of major accidents:
(1)
Where a
major accident occurs on a site, the occupier shall forthwith notify the
Inspector and the Chief Inspector of that accident, and furnish thereafter to
the Chief Inspector a report relating to the accident in instalments, if
necessary in Schedule 6.
(2)
The Chief
Inspector shall on receipt of the report in accordance with sub-rule (1) shall
undertake a full analysis of the major accidents and send the requisite
information to the Directorate General, Factory Advice Service and Labour
Institutes (DGFASLI) and the Ministry of Labour through appropriate channel.
(SB) D. 6. Industrial Activities to which Rule (SB) D (7) to SB (D) (15)
Apply:-
(1)
(a) Rules
(SB) (D) 7 to (SB) D 9 and (SB) D 13 to (SB) D 15 shall apply to an industrial
activity, other than isolated storage, in which there is involved a quantity of
hazardous chemical listed in column (2) of Schedule (3) which is equal to or
more than the quantity specified in the entry for that chemical in column (3).
(b) Rules (SB) D 10 to (SB) D 12 shall apply to an industrial activity,
other than isolated storage in which there is involved a quantity of a
hazardous chemical listed in column (2) of Schedule 3 which is equal to or more
than the quantity specified in the entry for the chemical in column (4):
(c) Rules (SB) D 7 to (SB) D 9 shall apply to an industrial activity,
other than isolated storage, in which there is involved a quantity of a
hazardous chemical listed in Column (2) of Schedule 2 which is equal to or more
than the quantity specified in the entry for that chemical in column (5); and
(d) Rules (SB) D 10 to (SB) D 15 shall apply to an isolated storage in
which there is involved a quantity of hazardous chemical listed in column (2)
of Schedule 2 which is equal to or more than the quantity specified in the
entry for that chemical in column (4).
(2)
For the
purposes of Rules (SB) D 7 to (SB) D 15.
(a)
A "New
industrial activity" means an industrial activity which:
(i)
was
commenced after the date of coming into operation of these Rules; or,
(ii)
If commenced
before that date, is an industrial activity in which there has been since that
date a modification which would be likely to have important implications for
major accident hazards, and that activity shall be deemed to have been
commenced on the date on which the modifications was made; and
(b)
an
"existing industrial activity" means an industrial activity which is
not a new industrial activity.
(SB) D. 7. Notification of Industrial activities;
(1)
An occupier
shall not undertake any industrial activity unless he has submitted a written
report to the Chief Inspector containing the particulars specified in Schedule
7 atleast 3 months before commencing that activity or before such shorter time
as the Chief Inspector may agree and for the purposes of this sub-rule, an
activity in which subsequently there is or is liable to be a quantity given in
column (3) of Schedules 2 and 3 or more of an additional hazardous chemical
shall be deemed to be a different activity and shall be notified accordingly.
(2)
No report
under sub-rule (1), need to be submitted by the occupier, if he submits a
report under Rule 10(1).
(SB) D. 8. Updating of the Notification under Rule 7:
Where an activity has been reported in accordance with Rule (SB) D 7(1)
and the occupier makes a change in it (including an increase or decrease in the
maximum quantity of a hazardous chemical to which this rule applies which is or
is liable to be at the site or in the pipeline or the cessation of the activity)
which affects the particulars specified in that report or any subsequent report
made under this rule. The occupier shall forthwith furnish a further report to
the Chief Inspector.
(SB) D. 9. Transitional provision:
Where,
(a)
at the date
of coming into operation of these Rules an occupier who is in control of an
existing industrial activity which is required to be reported under Rule (SB) D
7;
(b)
within 6
months after that date an occupier commences any such new industrial activity
it shall be a sufficient compliance with that Rule, if he reports to the Chief
Inspector as per particulars in Schedule 7 within 3 months after the date of
coming into operation of these Rules or, within such longer time as the Chief
Inspector may agree in writing.
(SB) D. 10. Safety reports:
(1)
Subject to
the following sub-rules of this Rule, an occupier shall not undertake any
industrial activity to which this Rules applies, unless he has prepared a
safety report on that industrial activity containing the information specified
in Schedule 8 and has sent a copy of that report to the Chief Inspector atleast
3 months before commencing that activity.
(2)
In the case
of a new industrial activity which an occupier commences, or by virtue of
sub-rule (2)(a)(ii) of Rule (SB) (D) 6 is deemed to commence, within 6 months
after coming into operation of these rules, it shall be a sufficient compliance
with sub-rule (1), if the occupier sends to the Chief Inspector a copy of the
report required in accordance with that sub-rule within 3 months after the date
of coming into operation of these Rules.
(3)
In the case
of an existing industrial activity, until five years from the date of coming
into operation of these rules, it shall be a sufficient compliance with sub-rule
(1) if the occupier on or before 3 months from the date of the coming into the
operation of these Rules, sends to the Chief Inspector the information
specified in Schedule 7 relating to that activity.
(SB) D. 11. Updating of reports under Rule (SB) D. 10:
(1)
Where an
occupier has made a safety report in accordance with sub-rule (1) of Rule SB
(D) 10 he shall not make any modification to the industrial activity, to which
that safety report relates, which could materially affect the particulars in
that report, unless he has made a further report to take account of those
modifications and has sent a copy of that report to the Chief Inspector atleast
3 months before making those modifications.
(2)
Where an
occupier has made a report in accordance with Rule 10 and sub-rule (1) and that
industrial activity is continuing, the occupier shall within three years of the
date of the last such report, make a further report which shall have regard in
particular to new technical knowledge, which has affected the particulars in
the previous report relating to Safety and hazard assessment, and shall within
1 month or in such longer time as the Chief Inspector may agree in writing send
a copy of the report to the Chief Inspector.
(SB) D. 12. Requirements for further information:
Where in accordance with Rules SB (D) 10(1), an occupier has sent a
safety report relating to an industrial activity to the Chief Inspector, the
Chief Inspector may, by a notice served on the occupier, require him to provide
such additional information as is specified in the notice and the occupier
shall send that information to the Chief Inspector within such time as is
specified in the notice or within such extended time as the Chief Inspector may
subsequently specify.
(SB) D. 13. Preparation of on-site emergency plans by the occupiers:
(1)
An occupier
who has control of an industrial activity to which this rule applies shall
prepare in consultation with the Chief Inspector, keep up-to-date and furnish
to the Chief Inspector and the Inspector on-site emergency plan detailing how
accidents will be dealt with on the site on which the industrial activity is
carried on and that plan shall include the name of the person who is
responsible for the safety on the site and the names of those, who are authorised
to take action in accordance with the plan in case of an emergency.
(2)
The occupier
shall ensure that the emergency plan prepared in accordance with sub-rule (1)
takes into account any modification made in the industrial activity and that
every person on the site, who is affected by the plan is informed of its
relevant provisions.
(3)
The occupier
shall prepare the emergency plan required under sub-rule (1).
(a)
in the case
of new industrial activity, before that activity is commenced; except that, in
the case of a new industrial activity is commenced or is deemed to have been
commenced before a date 3 months after the coming into operation of these Rules
by that date; or
(b)
in the case
of an existing industrial activity within 3 months of coming into operation of
these Rules.
(SB) D. 14. Preparation of off-site emergency plans:
(1)
It shall be
the duty of the District Collector or the District Emergency Authority
designated by the State Government in whose area there is a site on which an
occupier carried on an industrial activity to which this Rule applies, to
prepare and keep up-to-date on adequate off-site emergency plan detailing how
emergencies relating to a possible major accident on that site will be
dealt-with and while preparing that plan, the Authority shall consult the
occupier, the Chief Inspector and such other persons as appear to the Authority
to be appropriate.
(2)
The occupier
shall provide the District Collector or the District Emergency Authority with
such information relating to the industrial activity under his control as may
be necessary to enable the District Collector or the District Emergency
Authority to prepare an off-site emergency plan under sub-rule (1) including
the nature, extent and likely effects off-site of possible major accidents as
well as any additional information as the District Collector or the District
Emergency Authority may require in this regard.
(3)
The District
Collector or the District Emergency Authority shall provide the occupier with
information from the off-site emergency plan which relates to his duties under
Rule (SB) D. 13 of sub-rule (2).
(4)
The District
Collector or the District Emergency Authority shall prepare its emergency plan
for any industrial activity, required under sub-rule (1).
(a)
in the case
of a new industrial activity before that activity is commenced;
(b)
in the case
of an existing industrial activity within 6 months of its being notified by the
occupier of the industrial activity.
(SB) D. 15. Information to be given to persons liable to be affected by
a major accident:
(1)
The occupier
shall take appropriate steps to inform persons outside the site, who are likely
to be in an area which might be affected by a major accident at any site on
which an industrial activity under his control to which this Rule applies, is
carried on either directly or through the District Emergency Authority, about
(a)
the nature
of the major accident hazard; and
(b)
the safety
measures and the correct behaviour which should be adopted in the event of a
major accident:
(c)
The occupier
shall take steps required under sub-rule (1) to inform persons about an
industrial activity, before that activity is commenced, except that, in the
case of an existing industrial activity in which case of occupier shall comply
with the requirements of sub-rule (1) within 3 months of coming into operation
of these Rules.
(SB) D. 16. Disclosure of information notified under these rules:
Where for the purpose of evaluating information notified under Rule (SB)
D (5) or Rules (SB) D (7) to (SB) D (15), the Inspector or the Chief Inspector,
or the District Emergency Authority discloses, that information to some other
person. Inspector or the Chief Inspector or the District Emergency Authority
disclosing it, as the case may be, and before disclosing that information the
Inspector or the Chief Inspector or the District Emergency Authority, as the
case may be shall inform that other person of his obligations under these
Rules.
(SB) D. 17. Improvement Notice:
(1)
If an
Inspector is of the opinion that an occupier-
(a)
is
contravening one or more of these Rules; and
(b)
has
contravened one or more of these Rules in circumstances that make it likely that
the contravention will continue or be repeated he may serve on him, a notice
referred to as "an improvement notice", stating that he is of that
opinion specifying the Rule or Rules as to which he is of that opinion giving
particulars of the reasons why he is of that opinion and requiring that
occupier to remedy the contravention or, as the case may be, the matters
occasioning it within such period, as may be specified in the notice.
(2)
A notice
served under sub-rule (1) may (but need not) include directions to the matters
to be taken by the occupier to remedy any contravention or matter to which the
notice relates.
(SB) D. 18. Power of the State Government to modify the Schedules:
The State Government may, at any time, by notification in the official
Gazette, make suitable changes in the Schedules:
SCHEDULE-I
See Rules (SB) D 2 (a) (i); (SB) D. 3 (1); (SB) D 4
(1) (a) and (SB) D 4 (2) (1).
Indicative criteria and list of chemicals
indicative criteria
Part-I
(a) Toxic Chemicals:
Chemicals having the following valves acute toxicity and which, owing to
their physical and chemical properties are capable of producing major accident
hazards.
|
Sl. No.
|
Degree of
Toxicity
|
LD 50
absorbed orally in rats mg/kg. body weight
|
LD 50 by
cutaneous absorption in rats or Rabbits mg/kg. body weight.
|
LD 50
absorbed by inhalation (4 hrs.) in rats mg/litre
|
|
(1)
|
(2)
|
(3)
|
(4)
|
(5)
|
|
1.
|
Extremely
toxic
|
<=50
|
<=200
|
0.1-0.5
|
|
2.
|
Highly
toxic
|
51-500
|
201-2000
|
0.5-2.0
|
(b) Flammable Chemicals:
(i)
Flammable
gases: Chemicals which in the gaseous state at normal pressure and mixed with
air become flammable and the boiling point of which at normal pressure is 20
degree C or below.
(ii)
Highly
flammable liquid; Chemicals which have a flash point lower than 23 degree C and
the boiling of which at normal pressure is above 20 degree C.
(iii)
Flammable
liquids; Chemicals which have a flash point lower than 65 degree C and which
remain liquid under pressure. Where particular processing conditions, such as
high pressure and high temperature, may create a major accident hazards.
(c) Explosives:
Chemicals which may explode under the effect of flame heat or
photochemical condition, or which are more sensitive to shocks or friction than
dinitrobenzene.
Schedule – 1
Part-II. List
of hazardous chemicals
|
Sl. No.
|
Name of
the
Chemical
|
|
(1)
|
(2)
|
|
1.
|
Acetone
|
|
2.
|
Acetone
Cyanohydrine
|
|
3.
|
Acetyl
Chloride
|
|
4.
|
Acetylene
(Ethyne)
|
|
5.
|
Acrolein
(2-Propenal)
|
|
6.
|
Acrylonitrile
|
|
7.
|
Aldicarb
|
|
8.
|
Aldrine
|
|
9.
|
Alkyl
Phthalate
|
|
10.
|
Allyl
Alcohol
|
|
11.
|
Allylamine
|
|
12.
|
Alpha
Naphthyl Thiourea (ANTU)
|
|
13.
|
4-Amnodiphenyl
|
|
14.
|
2-Aminophenyl
|
|
15.
|
Amiton
|
|
16.
|
Ammonia
|
|
17.
|
Ammonium
Nitrate
|
|
18.
|
Ammonium
Nitrate in Fertilizers
|
|
19.
|
Ammonium
Sulfamate
|
|
20.
|
Anabasine
|
|
21.
|
Aniline
|
|
22.
|
P-Anisidine
|
|
23.
|
Antimony
& Compounds
|
|
24.
|
Antimony
Hydride (Stibine)
|
|
25.
|
Arsenic
Hydride (Arsine)
|
|
26.
|
Arsenic
Pentoxide, Arsenic (V) Acid & Salts
|
|
27.
|
Arsenic
Trioxide, Arsenious (III) Acids and Salts
|
|
28.
|
Asbestos
|
|
29.
|
Azinphos-Ethyl
|
|
30.
|
Azinphos-Methyl
|
|
31.
|
Barium
Azide
|
|
32.
|
Benzene
|
|
33.
|
Benzidine
|
|
34.
|
Benzidine
Salts
|
|
35.
|
Benzoquinone
|
|
36.
|
Benzoyl
Chloride
|
|
37.
|
Benzoyl
Peroxide
|
|
38.
|
Benzyl
Chloride
|
|
39.
|
Benzyl
Cyanide
|
|
40.
|
Beryllium
(Powders, Compounds)
|
|
41.
|
Biphenyl
|
|
42.
|
Bis
(2-Chloromethyl) ketone
|
|
43.
|
Bis (2, 4,
6 - Trinitrophenyl) Amine
|
|
44.
|
Bis
(2-Chloroethyl) Sulphide
|
|
45.
|
Bis
(Chloromethyl) Ether
|
|
46.
|
2.2-Bis
(Tert-Botylperoxy) Butane
|
|
47.
|
1.1-Bis
(Tert-Butylperoxy) Cyclohexane
|
|
48.
|
Bis-1, 2
(Tribromophenoxy) - Ethene
|
|
49.
|
Bisphenol
|
|
50.
|
Boron
& Compounds
|
|
51.
|
Bromine
|
|
52.
|
Bromine
Pentafluoride
|
|
53.
|
Bromoform
|
|
54.
|
1.3-Butadiene
|
|
55.
|
Butane
|
|
56.
|
N-Butanethiol
|
|
57.
|
2-Butanone
|
|
58.
|
Butoxy
Ethanol
|
|
59.
|
Butyl
Glycidal Ether
|
|
60.
|
Tert-Butyl
Peroxyacatate
|
|
61.
|
Tert-Butyl
Peroxyisobutyrate
|
|
62.
|
Tert-Butyl
Peroxyisopropyl Carbonate
|
|
63.
|
Tert-Butyl
Peroxymaleate
|
|
64.
|
Tert-Butyl
Peroxypivalate
|
|
65.
|
Butyl
Vinyl Ether
|
|
66.
|
Butylamine
|
|
67.
|
C9-Aromatic
Hydrocarbon Fraction
|
|
68.
|
Cadmium
& Compounds
|
|
69.
|
Cadmium
Oxide (Fumes)
|
|
70.
|
Calcium
Cyanide
|
|
71.
|
Captan
|
|
72.
|
Captofol
|
|
73.
|
Carbaryl
(Sevin)
|
|
74.
|
Cabofuran
|
|
75.
|
Carbon Disulphide
|
|
76.
|
Carbon
Monoxide
|
|
77.
|
Carbon
Tetrachloride
|
|
78.
|
Carbophenothion
|
|
79.
|
Cellulose
Nitrate
|
|
80.
|
Chlorates
(Use in Explosives)
|
|
81.
|
Chlordane
|
|
82.
|
Chlorfenvinphos
|
|
83.
|
Chlorinated
Benzenes
|
|
84.
|
Chlorine
|
|
85.
|
Chlorine
Dioxide
|
|
86.
|
Chlorine
Oxide
|
|
87.
|
Chlorine
Trifluoride
|
|
88.
|
Chlormequate
Chloride
|
|
89.
|
Chloroacetal
Chloride
|
|
90.
|
Chloroacetaldehyde
|
|
91.
|
2-Chloroaniline
|
|
92.
|
4-Chloroaniline
|
|
93.
|
Chlorobenzene
|
|
94.
|
Chlorodiphenyl
|
|
95.
|
Chloroepoxypropane
|
|
96.
|
Chloroethanol
|
|
97.
|
Chloroethyl
Chloroformate
|
|
98.
|
Chlorofluorocarbons
|
|
99.
|
Chloroform
|
|
100.
|
4-(Chloroformyl)
Morpholine
|
|
101.
|
Chloromethane
|
|
102.
|
Chloromethyl
Ether
|
|
103.
|
Chloronitrobenzene
|
|
104.
|
Chloroprene
|
|
105.
|
Chiorosulphonic
Acid
|
|
106.
|
Chlorotrinitrobenzene
|
|
107.
|
Chloroxuron
|
|
108.
|
Chromium
& Compounds
|
|
109.
|
Cobolt
& Compounds
|
|
110.
|
Copper
& Compounds
|
|
111.
|
Coumafuryl
|
|
112.
|
Coumaphos
|
|
113.
|
Coumatetralyl
|
|
114.
|
Cresols
|
|
115.
|
Crimidine
|
|
116.
|
Cumene
|
|
117.
|
Cyanophos
|
|
118.
|
Cyanothoate
|
|
119.
|
Cyanuric
Fluoride
|
|
120.
|
Cyclohexane
|
|
121.
|
Cyciohexanol
|
|
122.
|
Cyclohexanone
|
|
123.
|
Cyclohexamide
|
|
124.
|
Cyclopentadiene
|
|
125.
|
Cyclopentane
|
|
126.
|
Cyclotetramethylenetetranitramine
|
|
127.
|
Cyclotrimethylenetrinitramine
|
|
128.
|
DDT
|
|
129.
|
Decabromodiphenyl
Oxide
|
|
130.
|
Demeton
|
|
131.
|
DI-Isobutyryl
Peroxide
|
|
132.
|
DI-n-Propyl
Peroxydicarbonate
|
|
133.
|
DI-Sec-Butyl
Peroxydicarbonate
|
|
134.
|
Dialifos
|
|
135.
|
Diazodinitrophenol
|
|
136.
|
Diazomethane
|
|
137.
|
Dibenzyl
Peroxydicarbonate
|
|
1?8.
|
Dichloroacetylene
|
|
139.
|
O-Dichlorobenzene
|
|
140.
|
P-Dichlorobenzene
|
|
141.
|
Dichloroethane
|
|
142.
|
Dichloroethyl
Ether
|
|
143.
|
2,
4-Dichlorophenol
|
|
144.
|
2,
6-Dichlorophenol
|
|
145.
|
2,
4-Dichlorophenoxy Acetic Acid, (2,4-D)
|
|
146.
|
1,
2-Dichloropropane
|
|
147.
|
3,
5-Dichlorosalicylic Acid
|
|
148.
|
Dichlorovos
(DDVP)
|
|
149.
|
Dicrotophos
|
|
150.
|
Dieldrin
|
|
151.
|
Diepoxybutane
|
|
152.
|
Diethyl
Peroxydicarbonate
|
|
153.
|
Diethylene
Glycol Dinitrate
|
|
154.
|
Diethylene
Triamine
|
|
155.
|
Diethyleneglycol
Butyl Ether/Diethyieneglycol Butyl Acetate
|
|
156.
|
Diethylenetriamine
(Deta)
|
|
157.
|
Diglycidyl
Ether
|
|
158.
|
2, 2-Dihydroperoxypropane
|
|
159.
|
Diisobutyryl
Peroxide
|
|
160.
|
Dimefox
|
|
161.
|
Dimethoate
|
|
162.
|
Dimethyl
Phosphoramidocyanidic Acid
|
|
163.
|
Dimethyl
Phthalate
|
|
164.
|
Dimethylcarbomoyl
Chloride
|
|
165.
|
Dimethylnitrosamine
|
|
166.
|
Dinitrophenol,
Salts
|
|
167.
|
Dinitrotoluene
|
|
168.
|
Dinitro-O-Cresol
|
|
169.
|
Dioxane
|
|
170.
|
Dioxathion
|
|
171.
|
Dioxolane
|
|
172.
|
Diphacinone
|
|
173.
|
Diphosphoramide
Octamethyl
|
|
174.
|
Dipropylene
Glycolmethylether
|
|
175.
|
Disulfoton
|
|
176.
|
Endosulfan
|
|
177.
|
Endrin
|
|
178.
|
Epichlorohydrine
|
|
179.
|
EPN
|
|
180.
|
1, 2-Epoxypropane
|
|
181.
|
Ethion
|
|
182.
|
Ethyl
Carbamate
|
|
183.
|
Ethyl
Ether
|
|
184.
|
2-Ethyl
Hexanol
|
|
185.
|
Ethyl
Mercaptan
|
|
186.
|
Ethyl
Methacrylate
|
|
187.
|
Ethyl
Nitrate
|
|
188.
|
Ethylamine
|
|
189.
|
Ethylene
|
|
190.
|
Ethylene
Chlorohydrine
|
|
191.
|
Ethylene
Diamine
|
|
192.
|
Ethylene Dibromide
|
|
193.
|
Ethylene
Dichloride
|
|
194.
|
Ethylene
Glycol Dinitrate
|
|
195.
|
Ethylene
Oxide
|
|
196.
|
Ethylene
Imine
|
|
197.
|
Ethylthiocyanate
|
|
198.
|
Fensulphothion
|
|
199.
|
Fluenetil
|
|
200.
|
4-Fluoro,
2-Hydroxybutyric Acid & Salts, Esters, Amides
|
|
201.
|
Fluoroacetic
Acid & Salts, Esters, Amides
|
|
202.
|
4-Fluorobutyric
Acid & Salts, Esters, Amides
|
|
203.
|
4-Fiuorochrotonic
Acid & Salts, Esters, Amides.
|
|
204.
|
Formaldehyde
|
|
205.
|
Glyconitrile(Hydroxyacetonitrile)
|
|
206.
|
1-Guanyl-4-Nitrosaminoguanyl-1-Tetrazene
|
|
207.
|
Heptachlor
|
|
208.
|
Hexachloro
Cyclopentadiene
|
|
209.
|
Hexachlorocyclohexane
|
|
210.
|
Hexachlorocyclomethane
|
|
211.
|
1, 2, 3,
7, 8, 9-Hexachlorodibenzo-D-Dioxine
|
|
212.
|
Hexafluopropene
|
|
213.
|
Hexamethylphosphoramide
|
|
214.
|
3, 3, 6,
6, 9, 9-Hexamethyl - 1, 2, 4, 5-Tetroxacyclononane
|
|
215.
|
Hexamethylenediamine
|
|
216.
|
Hexane
|
|
217.
|
2, 2', 4,
4', 6, 6'-Hexanitrostilbene
|
|
218.
|
Hexavalent
Chromium
|
|
219.
|
Hydrazine
|
|
220.
|
Hydrizine
Nitrate
|
|
221.
|
Hydrochloric
Acid
|
|
222.
|
Hydrogen
|
|
223.
|
Hydrogen
Bromide (Hydrobromic Acid)
|
|
224.
|
Hydrogen
Chloride (Liquefied Gas)
|
|
225.
|
Hydrogen
Cyanide
|
|
226.
|
Hydrogen
Fluoride
|
|
227.
|
Hydrogen
Selenide
|
|
228.
|
Hydrogen
Sulphide
|
|
229.
|
Hydroquinone
|
|
230.
|
Iodine
|
|
231.
|
Isobenzan
|
|
232.
|
Isodrin
|
|
233.
|
Isophorone
Diisocyanate
|
|
234.
|
Isopropyl
Ether
|
|
235.
|
Juglone
(5-Hydroxynaphthalene -1,4 - Dione)
|
|
236.
|
Lead
(Inorganic Fumes & Dusts)
|
|
237.
|
Lead 2, 4,
6-Trinitroresorcinoxide (Lead Styphnate)
|
|
238.
|
Lead Azide
|
|
239.
|
Leptophos
|
|
240.
|
Lindane
|
|
241.
|
Liquefied
Petroleum Gas (LPG)
|
|
242.
|
Maleic
Anhydride
|
|
243.
|
Manganese
& Compounds
|
|
244.
|
Mercapto
Benzothiazole
|
|
245.
|
Mercury
Alkyl
|
|
246.
|
Mercury
Fulminate
|
|
247.
|
Mercury
Methyl
|
|
248.
|
Methacrylic
Anhydride
|
|
249.
|
Methacrylonitrile
|
|
250.
|
Methacryloyl
Chloride
|
|
251.
|
Methamidophos
|
|
252.
|
Methanesuphonyl
Fluoride
|
|
253.
|
Methanethiol
|
|
254.
|
Methoxy
Ethanol (2-Methyl Cellosolve)
|
|
255.
|
Methoxyethylmercuric
Acetate
|
|
256.
|
Methyl
Acrylate
|
|
257.
|
Methyl
Alcohol
|
|
258.
|
Methyl
Amylketone
|
|
259.
|
Methyl
Bromide (Bromomethane)
|
|
260.
|
Methyl
Chloride
|
|
261.
|
Methyl
Chloroform
|
|
262.
|
Methyl Cyclohexene
|
|
263.
|
Methyl
Ethyl Keton Peroxide
|
|
264.
|
Methyl
Hydrazine
|
|
265.
|
Methyl
Isobutyl Ketone
|
|
266.
|
Methyl
Isobutyl Ketone Peroxide
|
|
267.
|
Methyl
Isocyanate
|
|
268.
|
Methyl
Isothiocyanate
|
|
269.
|
Methyl
Mercaptan
|
|
270.
|
Methyl
Methacrylate
|
|
271.
|
Methyl Parathion
|
|
272.
|
Methyl
Phosphonic Dichloride
|
|
273.
|
N-Methyl,
2, 4, 6 - Tetranitroaniline
|
|
274.
|
Methylene
Chloride
|
|
275.
|
4, 4' -
Methylenebis (2-Chloroaniline)
|
|
276.
|
Methyltrichiorosilane
|
|
277.
|
Mevinphos
|
|
278.
|
Molybdenum
& Compounds
|
|
279.
|
N-Methyl-N,
2, 4, 6-N-Tetranitroaniline
|
|
280.
|
Naphtha
(Coal Tar)
|
|
281.
|
2-Naphthylamine
|
|
282.
|
Nickel
& Compounds
|
|
283.
|
Nickel
Tetracarbonyl
|
|
284.
|
o-Nitroaniline
|
|
285.
|
p-Nitroaniline
|
|
286.
|
Nitrobenzene
|
|
287.
|
p-Nitrochlorobenzene
|
|
288.
|
Nitrocyclohexane
|
|
289.
|
Nitroethane
|
|
290.
|
Nitrogen
Dioxide
|
|
291.
|
Nitrogen
Oxides
|
|
292.
|
Nitrogen
Trifluoride
|
|
293.
|
Nitroglycerine
|
|
294.
|
p-Nitrophenol
|
|
295.
|
1-Nitropropane
|
|
296.
|
2-Nitropropane
|
|
297.
|
Nitrosodimethylamine
|
|
298.
|
Nitrotolune
|
|
299.
|
Octabromophenyl
Oxide
|
|
300.
|
Oleum
|
|
301.
|
Oleylamine
|
|
302.
|
OO-Diethyl
S-Ethylsulphinylmethyl Phosphorothioate
|
|
303.
|
OO-Diethyl
S-Ethylsulphonylmethyl Phosphorothioate
|
|
304.
|
OO-Diethyl
S-Ethylthiomethyl Phosphorothioate
|
|
305.
|
OO-Diethyl
S-Isopropylthiomethyl Phosphorodithioate
|
|
306.
|
OO-Diethyl
S-Propylthiomethyl Phosphorodithioate
|
|
307.
|
Oxyamyl
|
|
308.
|
Oxydisulfoton
|
|
309.
|
Oxygen
(Liquid)
|
|
310.
|
Oxygen
Difluoride
|
|
311.
|
Ozone
|
|
312.
|
Paraoxon
(Diethyl 4-Nitrophenyl Phosphate)
|
|
313.
|
Paraquat
|
|
314.
|
Parathion
|
|
315.
|
Parathion
Methyl
|
|
316.
|
Paris
Green (Bis Acto Hexametaarsenitotetra Copper)
|
|
317.
|
Pentaborane
|
|
318.
|
Pentabromodiphenyl
Oxide
|
|
319.
|
Pentabromophenol
|
|
320.
|
Pentachloro
Naphthalene
|
|
321.
|
Pentachloroethane
|
|
322.
|
Pentachlorophenol
|
|
323.
|
Pentaerythritol
Tetranitrate
|
|
324.
|
Pentane
|
|
325.
|
Peracetic
Acid
|
|
326.
|
Perchioroethylene
|
|
327.
|
Perchloromethyl
Mercaptan
|
|
328.
|
2-Pentanone,
4-Methyl
|
|
329.
|
Phenol
|
|
330.
|
Phenyl
Glycidal Ether
|
|
331.
|
Phenylene
P-Diamine
|
|
332.
|
Phenylmercury
Acetate
|
|
333.
|
Phorate
|
|
334.
|
Phosacetim
|
|
335.
|
Phosalane
|
|
336.
|
Phosfolan
|
|
337.
|
Phosgene (Carbonyl
Chloride)
|
|
338.
|
Phosmet
|
|
339.
|
Phosphamidon
|
|
340.
|
Phosphine
(Hydrogen Phosphide)
|
|
341.
|
Phosphoric
Acid and Esters
|
|
342.
|
Phosphoric
Acid, Bromoethyl Bromo (2, 2-Dimethylpropyl) Bromoethyl Ester
|
|
343.
|
Phosphoric
Acid, Bromoethyl Bromo (2, 2-Dimethylpropyl) Chloroethyl Ester
|
|
344.
|
Phosphoric
Acid, Chloroethyl Bromo (2, 2-Dimethoxylpropyl) Chloroethyl Ester
|
|
345.
|
Phosphorous
& Compounds
|
|
346.
|
Phostalan
|
|
347.
|
Picric
Acid (2, 4, 6 - Trinitrophenol)
|
|
348.
|
Polybrominated
Biphenyls
|
|
349.
|
Potassium
Arsenite
|
|
350.
|
Potassium
Chlorate
|
|
351.
|
Promurit
[1- (3, 4-Dichlorophenyl)-3-Triazenethiocarboxamide]
|
|
352.
|
1,
3-Propanesultone
|
|
353.
|
1-Propen,
- 2-Chloro-1, 3-Diol-Diacetate
|
|
354.
|
Propylene
Dichloride
|
|
355.
|
Propylene
Oxide
|
|
356.
|
Propyleneimine
|
|
357.
|
Pyrazoxon
|
|
358.
|
Selenium
Hexafluoride
|
|
359.
|
Semicarbazide
Hydrochloride
|
|
360.
|
Sodium
Arsentic
|
|
361.
|
Sodium
Azide
|
|
362.
|
Sodium
Chlorate
|
|
363.
|
Sodium
Cyanide
|
|
364.
|
Sodium
Picramate
|
|
365.
|
Sodium
Selenite
|
|
366.
|
Styrene,
1, 1, 2, 2-Tetrachloroethane
|
|
367.
|
Sulfotep
|
|
368.
|
Sulphur
Dichloride
|
|
369.
|
Sulphur
Dioxide
|
|
370.
|
Sulphur
Trioxide
|
|
371.
|
Sulphuric
Acid
|
|
372.
|
Sulphoxide,
3-Chloropropyloctyl
|
|
373.
|
Tellurium
|
|
374.
|
Tellurium
Hexafluoride
|
|
375.
|
Tepp
|
|
376.
|
Terbufos
|
|
377.
|
Alpha-Terabromobisphenol
|
|
378.
|
2 2 5
6-Tetrachloro-2, 5-Cyclonexadiene-1, 4-Dione
|
|
379.
|
2 3 7
8-Tetrachlorodibenzo-P-Dioxin (TCDD)
|
|
380.
|
Tetraethyl
Lead
|
|
381.
|
Tetrafluoroethane
|
|
382.
|
Tetramethylenedisulphotetramine
|
|
383.
|
Tetramethyl
Lead
|
|
384.
|
Tetranitromethane
|
|
385.
|
Thallium
& Compounds
|
|
386.
|
Thionazin
|
|
387.
|
Thionyl
Chloride
|
|
388.
|
Tirpate
|
|
389.
|
Toluene
|
|
390.
|
Toluene-2-4-Diisocyanate
|
|
391.
|
O-Toluidine
|
|
392.
|
Toluene 2,
6-Diisocyanate
|
|
393.
|
Trans-1,
4-Chlorobutene
|
|
394.
|
1-Tri,
(Cyclohexyl) Stannyl-1H-1, 2, 4-Triazole
|
|
395.
|
1 3
5-Triamino-2, 4, 6-trinitrobenzene
|
|
396.
|
2 4
6-Tribromophenol
|
|
397.
|
Trichloro
Acetyl Chloride
|
|
398.
|
Trichloro
Ethane
|
|
399.
|
Trichloro
Naphthalene
|
|
400.
|
Trichlorochloromethylsilane
|
|
401.
|
Trichlorodichlorophenylsilane
|
|
402.
|
1, 1, 1-Trichloroethane
|
|
403.
|
Trichloroehthyl
Silane
|
|
404.
|
Trichloroethylene
|
|
405.
|
Trichloromethanesulphenyl
Chloride
|
|
406.
|
2, 2,
6-Trichlorophenol
|
|
407.
|
2, 4,
5-Trichlorophenol
|
|
408.
|
Triethylamine
|
|
409.
|
Triethylenemelamine
|
|
410.
|
Trimethyl
Chlorosilane
|
|
411.
|
Trimethylolpropane
Phosphite
|
|
412.
|
Trinitroaniline
|
|
413.
|
2, 4,
6-Trinitroanisole
|
|
414.
|
Trinitrobenzene
|
|
415.
|
Trinitrobenzoic
Acid
|
|
416.
|
Trinitrocresol
|
|
417.
|
2, 4,
6-Trinitrophenetole
|
|
418.
|
2, 4,
6-Trinitroresorcinol (Styphnic Acid)
|
|
419.
|
Trinitrotoluene
|
|
420.
|
Triorthocresyl
Phosphate
|
|
421.
|
Triphenyltin
Chloride
|
|
422.
|
Terpentine
|
|
423.
|
Uranium
& Compounds
|
|
424.
|
Vanadium
& Compounds
|
|
425.
|
Vinyl
Chloride
|
|
426.
|
Vinyl
Fluoride
|
|
427.
|
Vinyl
Toluene
|
|
428.
|
Warfarin
|
|
429.
|
Xylene
|
|
430.
|
Xylidine
|
|
431.
|
Zinc &
Compounds
|
|
432.
|
Zirconium
& Compounds
|
Schedule 2
[See Rule (SB) D 2 (a) (ii); (SB) D 4 (1) (b); (SB)
D 6 (1) (c) and (d) and (SB) (D)(1).]
Isolated storage of installation other than those covered by Schedule
4:-
(a)
The
quantities set out below relate to each installation or group of installations
belonging to the occupier where the distance between installations is not
sufficient to avoid, in foreseable circumstances, any aggravation of major
accident hazards. These quantities apply in any case to each of the
installations belonging to the same occupier where the distances between the
installations is less than 500 metres.
(b)
For the
purpose of determining the quantity for a hazardous chemical at an isolated
storage, account shall also be taken of any hazardous chemical which is:
(i)
in that part
of any pipeline under the control of the occupier/having control of the site,
which is within 500 metres of that site and connected to it;
(ii)
at any other
site under the control of the occupier any part of the boundary of which is 500
metres of the said site; and
(iii)
in any
vehicle, vessel, aircraft or hovercraft under the control of the same occupier
which is used for storage purpose either at the site or within 500 metres of
it;
but no account shall be taken of any hazardous chemical which is in a
vehicle, vessel, aircraft or hovercraft for transporting it.
|
|
|
Quantity
(Tonnes)
|
|
Sl. No.
|
Chemical
or Groups of Chemicals.
|
For
application of Rules 4, 5 and 7 to 9.
|
For
application of Rules 10 to 15.
|
|
(1)
|
(2)
|
(3)
|
(4)
|
|
1.
|
Acrylonitrile
|
350
|
5000
|
|
2.
|
Ammonia
|
60
|
600
|
|
3.
|
Ammonium
Nitrate(a)
|
350
|
2500
|
|
4.
|
Ammonium
Nitrate Fertilizers(b)
|
1250
|
10000
|
|
5.
|
Chlorine
|
10
|
25
|
|
6.
|
Flammable
gases as defined in Schedule 1, Paragraph (b)(i)
|
50
|
300
|
|
7.
|
Highly flammable
liquids as defined in Schedule I Paragraph (b)(ii)
|
10000
|
100000
|
|
8.
|
Liquid
Oxygen
|
200
|
2000
|
|
9.
|
Sodium
Chlorate
|
25
|
250
|
|
10.
|
Sulphur
Dioxide
|
20
|
500
|
|
11.
|
Sulphur
Trioxide
|
15
|
100
|
(a) This applies to ammonium
nitrates and mixtures of sodium nitrate where the nitrogen content derived from
the ammonium nitrates is greater than 28 percent by weight and to aqueous
solutions of ammonium nitrate where the concentration of ammonium nitrate is
greater than 90 per cent by weight.
(b) This
applies to straight ammonium nitrate fertilisers and to compound fertilisers
where the nitrogen content derived from the ammonium nitrate is greater than 28
per cent by weight (a compound fertiliser contains ammonium nitrate together
with phosphate and or potash).
Schedule – 3
[See Rule (SB) D(2) a (iii); (SB) D 6 (1) (a) and
(b)]
List of hazardous chemicals for application of
Rules of 5 and 7 to
15.
(a)
The
quantities set out below relate to each installation or group of installations
belonging to the same occupier where the distance between the installations is
not sufficient to avoid in foreseable circumstances, any aggravation of major
accident hazards. These quantities apply in any case to each group of
installations belonging to the same occupier where the distance between the
installations is less than 500 metres.
(b)
For the
purpose of determining the quantity of a hazardous chemical in an industrial installation,
account shall also be taken of any hazardous chemical which is:
(i)
In that part
of any pipeline under the control of the occupier having control of the site,
which is within 500 metres of that site and connected to it;
(ii)
at any other
site under the control of the same occupier any part of the boundary of which
is within 500 metres of the said site; and
(iii)
in any
vehicle, vessel, aircraft or hovercraft under the control of the same occupier
which is used for storage purpose either at the site or within 500 metres of
it;
but no account shall be taken of any hazardous chemical which is in a
vehicle, vessel, aircraft or hovercraft used for transporting it.
Part-I Named Chemicals
|
|
|
Quantity
|
|
Sl. No.
|
Chemical
|
For
application of Rules (SB) D (5), (SB) D 7 to (SB) D (9) and (SB) D (3) (SB) D
15.
|
For
application of rules of (SB) D 10 to (SB) D 12.
|
Gas
Number.
|
|
(1)
|
(2)
|
(3)
|
(4)
|
(5)
|
|
|
Group-1-
Toxic Chemicals:
|
|
|
|
|
1.
|
Aldicarb
|
100 KG
|
|
116-06-3
|
|
2.
|
4-Aminodiphenyl
|
1 KG
|
|
92-67-1
|
|
3.
|
Amitone
|
1 KG
|
|
78-53-5
|
|
4.
|
Anabasine
|
100 KG
|
|
494-52-0
|
|
5.
|
Arsenic
Pentoxide Arsenic (V) acid & Salts
|
500 KG
|
|
|
|
6.
|
Arsenic
Trioxide Arsenious (III) Acid and Salts
|
100 KG
|
|
|
|
|
Group I
Toxic Chemicals (Contd.)
|
|
|
|
|
7.
|
Arsine (Arsenic
Hydride)
|
10 KG
|
|
7784-42-1
|
|
8.
|
Azinophos –
Ethyl
|
100 KG
|
|
2642-71-9
|
|
9.
|
Azinophos –
Methyl
|
100 KG
|
|
86-50-0
|
|
10.
|
Benzidine
|
1 KG
|
|
92-87-5
|
|
11.
|
Benzidine
Salts
|
1 KG
|
|
|
|
12.
|
Berryllium
(Powder Compounds)
|
10 KG
|
|
|
|
13.
|
Bis (2 –
Chloroethyl Sulphide)
|
1 KG
|
|
505-60-2
|
|
14.
|
Bis
(Chloroemethyl) Ether
|
1 KG
|
|
542-88-1
|
|
15.
|
Carbofuran
|
100 KG
|
|
1563-66-2
|
|
16.
|
Carbophenothion
|
100 KG
|
|
786-19-6
|
|
17.
|
Chlorfenvinphos
|
100 KG
|
|
470-90-6
|
|
18.
|
4 –
(Chloroformyl) Morpholine
|
1 KG
|
|
15159-40-7
|
|
19.
|
Chloromethyl
Methyl Ether
|
1 KG
|
|
107-30-2
|
|
20.
|
Cobalt
Metal, Oxides, Carbonates Sulphides, as powders
|
1 KG
|
|
107-30-2
|
|
21.
|
Crimidine
|
100 KG
|
|
535-89-7
|
|
22.
|
Cyenthoate
|
100 KG
|
|
3734-95-0
|
|
23.
|
Cycloheximide
|
100 KG
|
|
66-81-9
|
|
24.
|
Demeton
|
100 KG
|
|
8065-48-3
|
|
25.
|
Dialifos
|
100 KG
|
|
10311-84-9
|
|
26.
|
OO-Diethyl,
S-Ethylsulphinyl Methyl Phosphorothioate
|
100 KG
|
|
2588-05-8
|
|
|
Group I
Toxic Chemicals (Contd.)
|
|
|
|
|
27.
|
OO-Diethyl
S-Ethyl Sulphonyl-methyl Phosphorodithioate.
|
100 KG
|
|
2588-06-9
|
|
28.
|
OO-Diethyl
S-Ethylthiomethyl Phosphorodithioate
|
100 KG
|
|
2600-69-3
|
|
29.
|
OO-Diethyl
S-isopropylthiomethyl Phosphorodithioate.
|
100 KG
|
|
78-52-4
|
|
30.
|
OO-Diethyl
S-propylthiomethyl Phosphorothioate
|
100 KG
|
|
3309-68-0
|
|
31.
|
Dimefox
|
100 KG
|
|
115-26-4
|
|
32.
|
Dimethylcarbamoyl
Chloride
|
1 KG
|
|
79-44-7
|
|
33.
|
Dimethyl
Nitrosamine
|
1 KG
|
|
62-75-9
|
|
34.
|
Dimethyl
Phosphoramdo-Cyanidic Acid
|
1 T
|
|
62917-41-9
|
|
35.
|
Diphacinone
|
100 KG
|
|
82-66-6
|
|
36.
|
Disulfoton
|
100 KG
|
|
298-04-4
|
|
37.
|
EPN
|
100 KG
|
|
2104-64-5
|
|
38.
|
Ethion
|
100 KG
|
|
563-12-2
|
|
39.
|
Fensulfothion
|
100 KG
|
|
115-90-2
|
|
40.
|
Fluenetil
|
100 KG
|
|
4301-50-2
|
|
41.
|
Fluroacetic
Acid
|
1 KG
|
|
144-49-0
|
|
42.
|
Fluroacetic
Acid
|
1 KG
|
|
|
|
43.
|
Fluroacetic
Acid Esters
|
1 KG
|
|
|
|
|
Group I
Toxic Chemicals (Contd.)
|
|
|
|
|
44.
|
Fluroacetic
Acid Amides
|
1 KG
|
|
462-23-7
|
|
45.
|
4-Flurobutyric
Acid
|
1 KG
|
|
|
|
46.
|
4-Fluorobutyric
Acid Salts
|
1 KG
|
|
|
|
47.
|
4-Fluorobutyric
Acid Salts
|
1 KG
|
|
|
|
48.
|
4-Fluorobutyric
Acid Amides
|
1 KG
|
|
|
|
49.
|
4-Fluorocrotonic
Acid
|
1 KG
|
37759-72-1
|
37759-72-1
|
|
50.
|
4-Fluorocrotonic
Acid Salts
|
1 KG
|
|
|
|
51.
|
4-Fluorocrotonic
Acid Esters
|
1 KG
|
|
|
|
52.
|
4-Fluorocrotonic
Acid Amides
|
1 KG
|
|
|
|
53.
|
4-Fluoro 2
Hydroxy Butyric Acid.
|
1 KG
|
|
|
|
54.
|
4-Fluoro 2
Hydroxy Butyric Acid, Salts.
|
1 KG
|
|
|
|
55.
|
4-Fluoro 2
Hydroxy Butyric Acid, Esters.
|
1 KG
|
|
|
|
56.
|
4-Fluoro 2
Hydroxy Butyric Acid, Amides
|
1 KG
|
|
|
|
57.
|
Glycolonitrile
(Hydroxyacetonitrile)
|
100 KG
|
|
107-16-4
|
|
58.
|
1, 2, 3,
7, 8, 9-Hexachlorodibenzo-p-dioxin
|
100 KG
|
|
19408-74-3
|
|
59.
|
Hexamethyl
phosphoramide
|
1 KG
|
|
680-31-9
|
|
60.
|
Hydrogen
Selenide
|
10 KG
|
|
7783-07-5
|
|
61.
|
Isobenzan
|
100 KG
|
|
297-78-9
|
|
62.
|
Isodrin
|
100 KG
|
|
465-73-6
|
|
|
Group I
Toxic Chemicals (Contd.)
|
|
|
|
|
63.
|
Juglone
[5-Hydroxy-napthalene-(1,
4-Dione)]
|
100 KG
|
|
481-39-0
|
|
64.
|
4,
4-Methytene bis (2-Chloro Aniline)
|
10 KG
|
|
101-14-4
|
|
65.
|
Methyl Isocyanate
|
150 KG
|
150 KG
|
624-83-9
|
|
66.
|
Mevinphos
|
100 KG
|
|
7786-34-7
|
|
67.
|
2-Napthyl
Amine
|
1 KG
|
|
91-59-8
|
|
68.
|
Nickel
Metal Oxides Carbonates Sulphide (as powders)
|
1 T
|
|
|
|
69.
|
Nickel
Tetracarbonyl
|
10 KG
|
|
13463-39-3
|
|
70.
|
Oxydisulfoton
|
100 KG
|
|
2497-07-6
|
|
71.
|
Oxygen
Difluoride
|
10 KG
|
|
7783-41-7
|
|
72.
|
Paraoxon
(Diethyl 4-Nitrophenyl Phosphate
|
100 KG
|
|
311-45-5
|
|
73.
|
Parathion
|
100 KG
|
|
56-38-2
|
|
74.
|
Parathion –
Methyl
|
100 KG
|
|
298-00-0
|
|
75.
|
Pentaborane
|
100 KG
|
|
19264-22-7
|
|
76.
|
Phorate
|
100 KG
|
|
298-02-2
|
|
77.
|
Phosacetim
|
100 KG
|
|
4104-14-7
|
|
78.
|
Phosgene
(Carbonyl Chloride)
|
750 KG
|
750 KG
|
75-44-5
|
|
79.
|
Phosphamidon
|
100 KG
|
|
13171-21-6
|
|
80.
|
Phosphine
(Hydrogen Phosphide)
|
100 KG
|
|
7803-51-3
|
|
|
Group I
Toxic Chemicals (Contd.)
|
|
|
|
|
81.
|
Promurit
(1-3.4-Dichlorophenyl). (3- Triazenethic Carboxamide)
|
100 KG
|
|
5836-73-7
|
|
82.
|
1.3-Propanesultone
|
1 KG
|
|
1120-71-4
|
|
83.
|
1-Propen-2
Chloro-1 3 Diol Diacetate
|
10 KG
|
|
10118-72-6
|
|
84.
|
Pyrazoxon
|
100 KG
|
|
108-34-9
|
|
85.
|
Selenium
Hexafluoride
|
10 KG
|
|
7783-79-1
|
|
86.
|
Sodium
Selenite
|
100 KG
|
|
10102-18-8
|
|
87.
|
Stibine
(Antimony Hydride)
|
100 KG
|
|
7803-52-3
|
|
88.
|
Sulfotop
|
100 KG
|
|
3689-24-5
|
|
89.
|
Sulphur
Dichloride
|
1 T
|
|
10545-99-0
|
|
90.
|
Tellurium
Hexafluoride
|
100 KG
|
|
7783-80-4
|
|
91.
|
TEPP
|
100 KG
|
|
107-49-3
|
|
92.
|
2, 3, 7, 8
– Tetrachloro Dibenzop Dioxin (TCDD)
|
1 KG
|
|
1746-01-6
|
|
93.
|
Tetramethylenedisul
Potetramine
|
1 KG
|
|
80-12-6
|
|
94.
|
Thionazin
|
100 KG
|
|
297-97-2
|
|
95.
|
Tripate
(2, 4-Dimethyl 1-3 Dithdolane-
2-Carboxaldehydex
0-Methylcarbomoyloxime)
|
100 KG
|
|
26419-73-8
|
|
96.
|
Trichloromethane
Sulphenyl Chloride
|
100 KG
|
|
594-42-3
|
|
|
Group I
Toxic Chemicals (Contd.)
|
|
|
|
|
97.
|
1-Tri
(Cyclohexyl) Stannl-1 H-1, 2, 4 Triazole
|
100 KG
|
|
41083-11-8
|
|
98.
|
Triethylene
Melamine
|
10 KG
|
|
51-18-3
|
|
99.
|
Warfarin
Group 2
Toxic Chemicals (Quantity > 1 Tonne)
|
100 KG
|
|
81-81-2
|
|
100.
|
Acetone
Cyanohydrin (P-Cyanogropen-2-01)
|
200 T
|
|
75-86-5
|
|
101.
|
Acrolein
(2 Pyopenal)
|
20 T
|
|
107-02-8
|
|
102.
|
Acrylonitrile
|
20 T
|
200 T
|
107-13-1
|
|
103.
|
Allyl
Alcohol (2-Propen-1-Oil)
|
200 T
|
|
107-11-9
|
|
104.
|
Allylamine
|
200 T
|
|
107-11-9
|
|
105.
|
Ammonia
|
50 T
|
500 T
|
7664-41-7
|
|
106.
|
Bromine
|
40 T
|
|
7726-95-6
|
|
107.
|
Carbon
Disulphide
|
20 T
|
200 T
|
75-15-0
|
|
108.
|
Chlorine
|
10 T
|
25 T
|
7782-50-5
|
|
109.
|
Diphenyl
Methane Di-Isocyanate (MDI)
|
20 T
|
|
101-68-8
|
|
110.
|
Ethylene
Dibromide (1, 2 Dibromomethane)
|
5 T
|
|
106-93-4
|
|
111.
|
Ethyleneinine
amine
|
50 T
|
|
151-56-4
|
|
|
Group 2
Toxic Chemicals (Quantity >1 Tonne) – (Contd.)
|
|
|
|
|
112.
|
Formaldehyde
(Concentration >=90%)
|
5 T
|
|
50-00-0
|
|
113.
|
Hydrogen
Chloride (Liquified Gas)
|
25 T
|
2520 T
|
7647-01-0
|
|
114.
|
Hydrogen
Cyanide
|
5 T
|
20 T
|
74-90-8
|
|
115.
|
Hydrogen
Fluride
|
5 T
|
50 T
|
7664-39-3
|
|
116.
|
Hydrogen
Sulphide
|
5 T
|
50 T
|
7783-06-4
|
|
117.
|
Methyl
Bromide (bromomethane)
|
20 T
|
|
74-83-9
|
|
118.
|
Nitrogenoxides
|
50 T
|
|
11104-93-1
|
|
119.
|
Propyleneimine
|
50 T
|
|
75-55-8
|
|
120.
|
Sulphur
Dioxide
|
220 T
|
250 T
|
7746-09-5
|
|
121.
|
Sulphur
Trioxide
|
15 T
|
75 T
|
7446-11-9
|
|
122.
|
Tetraethyl
Lead
|
5 T
|
|
78-00-2
|
|
123.
|
Tetramethyl
Lead
|
5 T
|
|
75-74-1
|
|
124.
|
Toluene
Di-isocyanate (TDI)
|
10 T
|
|
584-84-9
|
|
|
Group 3
Highly Reactive Chemicals:
|
|
|
|
|
125.
|
Acetylene
(Ethyle)
|
5 T
|
|
74-86-2
|
|
126.
|
(a)
Ammonium Nitrate (1)
(b)
Ammonium Nitrate in the form of fertiliser (2).
|
350 T
1,250 T
|
2500 T
|
6484-52-2
|
|
**127.
|
2.2 Bis
(Tert Butylperoxy) Butene (Concentration > = 70%)
|
5 T
|
|
2167-23-9
|
|
|
Group 3
Highly Reactive Chemicals (Contd.)
|
|
|
|
|
**128.
|
1.1 – Bis
(Tert Butyl) (peroxy) Cyclohexaone (Concentration > = 80%)
|
5 T
|
|
3006-86-8
|
|
**129.
|
Tert-Butylperoxy
Acetate (Concentration > = 70%)
|
5 T
|
|
107-71-1
|
|
**130.
|
Tert-Butyl
Peroxy iso butyrate (Concentration > = 80%)
|
5 T
|
|
109-13-7
|
|
**131.
|
Tert Butyl
Peroxy Iso Propyl Carbonate (Concentration > = 80%)
|
5 T
|
|
2732-21-6
|
|
**132.
|
Tert Butyl
Peroxy Meleate (Concentration > 80%)
|
5 T
|
|
1931-62-0
|
|
**133.
|
Tert-Butyl
peroxypiva late (Concentration > = 70%)
|
50 T
|
|
927-07-1
|
|
**134.
|
Dibenzyl
Peroxy Dicarbonate (Concentration > = 90%)
|
5 T
|
|
2144-45-8
|
|
**135.
|
Disec-Butylperoxydi-Carbonate
(Concentration > = 80%)
|
50 T
|
|
19910-65-7
|
|
**136.
|
Diethyl
Peroxy Dicarbonate (Concentration >=30%)
|
50 T
|
|
14666-78-5
|
|
**137.
|
2.2-Dihydroperoxy
Propone (Concentration > = 30%)
|
5 T
|
|
2614-75-8
|
|
|
Group 3
Highly Reactive Chemicals (Contd.)
|
|
|
|
|
**138.
|
Di-Isobutyryl
Peroxide (Concentration > = 50%)
|
50 T
|
|
3437-84-1
|
|
**139.
|
Di-n-propyl
Peroxy Dicarbonate (Concentration > = 80%)
|
5 T
|
|
16066-38-9
|
|
**140.
|
Ethylene
Oxide
|
5 T
|
50 T
|
75-21-8
|
|
**141.
|
Ethyl
Nitrate
|
50 T
|
|
625-58-1
|
|
**142.
|
3, 3, 6,
6, 9, 9-Hexa Methyl 1, 2, 3, 4, 5-Tetroxacyclonane (Concentration > = 75%)
|
50 T
|
|
2237-33-7
|
|
**143.
|
Hydrogen
|
2 T
|
50 T
|
1333-74.0
|
|
**144.
|
Liquid
Oxygen
|
200 T
|
|
7782-44-7
|
|
**145.
|
Methyl
Ethyl Ketone Peroxide (Concentration > = 60%)
|
5 T
|
|
1338-23-4
|
|
**146.
|
Methyl
Isobutyl Ketone Peroxide (Concentration > = 60%)
|
50 T
|
|
37206-20-5
|
|
**147.
|
Peracetic
acid (Concentration > = 60%)
|
50 T
|
|
79-21-0
|
|
148.
|
Propylene
Oxide
|
5 T
|
|
75-56-9
|
|
149.
|
Sodium
Chlorate
|
25 T
|
|
7775-09-9
|
|
**
|
Shall be
read as greater than or equivalent to instead of equal to
|
|
|
|
|
|
Group 4
Explosive Chemicals
|
|
|
|
|
150.
|
Barium
Azide
|
50 T
|
|
18810-58-7
|
|
151.
|
Bis (2, 4,
6-Trintro Phenyl) Amine
|
50 T
|
|
131-73-7
|
|
152.
|
Chlorotrinitro
Benzene
|
50 T
|
|
28260-61-9
|
|
153.
|
Cellulose
Nitrate
(Containing
> 12.6% Nitrogen)
|
50 T
|
|
9004-70-0
|
|
154.
|
Cyclotetramethylene
Tetranitramine
|
50 T
|
|
2691-41-0
|
|
155.
|
Cyclotrimethylenetri
Nitroamine
|
50 T
|
|
121-82-4
|
|
156.
|
Diazodinitriphenol
|
10 T
|
|
7008-81-3
|
|
157.
|
Diethylene
Glycol Dinitrate
|
10 T
|
|
693-21-0
|
|
158.
|
Dinitropheno,
Salts
|
50 T
|
|
|
|
159.
|
Ethylene
Glycol Dinitrate
|
10 T
|
|
628-96-6
|
|
160.
|
1 – Guanyl
– 4 -Nitrosaminoguanyl -1 – Tetrazene
|
10 T
|
|
109-27-3
|
|
161.
|
2, 2, 4,
4, 6, 6 – Hexa Nitro Stilbene
|
50 T
|
|
20062-22-0
|
|
162.
|
Hydrazone
Nitrate
|
50 T
|
|
13464-97-6
|
|
163.
|
Lead Azide
|
50 T
|
|
13424-46-9
|
|
164.
|
Lead
Styphnate (Lead 2, 4, 6 – Trinitroresorcinoxide)
|
50 T
|
|
15245-44-0
|
|
165.
|
Mercury
Fluminate
|
50 T
|
|
628-86-4
|
|
|
Group 4
Explosive Chemicals (Contd.)
|
|
|
|
|
166.
|
N-Methyl-N,
2, 4, 6 -Tetranitroaniline
|
5 T
|
|
479-45-8
|
|
167.
|
Nitro
Glycerine
|
10 T
|
10 T
|
55-63-0
|
|
168.
|
Pentaerythritol
Tetranitrate
|
50 T
|
|
78-11-5
|
|
169.
|
Pricric
Acid (2, 4, 6 – Trinitrophenol)
|
50 T
|
|
88-89-1
|
|
170.
|
Sodium Picramate
|
50 T
|
|
831-52-7
|
|
171.
|
Styphnic
Acid (2, 4, 6 -Trinitro Resorcinol)
|
50 T
|
|
82-71-3
|
|
172.
|
1, 3, 5 –
Triamino-2, 4, 6 – Trinitrobenzene
|
50 T
|
|
3058-38-6
|
|
173.
|
Trinitroaniline
|
50 T
|
|
26952-42-1
|
|
174.
|
2, 4, 6 –
Trinitroanisole
|
50 T
|
|
606-35-9
|
|
175.
|
Trinitrobenzene
|
50 T
|
|
25377-32-6
|
|
176.
|
Trinitrobenzoic
Acid
|
50 T
|
|
35860-50-5
|
|
177.
|
Trinitrocresol
|
50 T
|
|
28905-71-7
|
|
178.
|
2, 4, 6 –
Trinitrophenetole
|
50 T
|
|
4732-14-3
|
|
179.
|
2, 4, 6 –
Trinitrotoluene
|
50 T
|
|
118-96-7
|
Part II classes of chemicals not specifically named
in Part I
|
Sl. No.
|
Classes of
Chemicals
|
Quantity
|
Gas Number
|
|
For
application of Rules (SB) D 5 (SB) D 7 to (SB) D 9 and (SB) D 5 to (SB) D 15
|
For
application of Rules of (SB) D 10 to (SB) D 12
|
|
(1)
|
(2)
|
(3)
|
(4)
|
|
|
Group 5 Flammable Chemicals:
|
|
|
|
1.
|
Flammable
Gases:
Chemicals
which gaseous State at normal pressure and mixed with air become flammable
and the boiling point of which at normal pressure is 20 degree C or below:
|
15 t
|
200 t
|
|
2.
|
Highly
flammable liquids:
Chemicals
which have a flash point lower than 23 degree C and the boiling point of
which at normal pressure is above 20 degree C.
|
1000 t
|
50,000 t
|
|
3.
|
Flammable
Liquids:
Chemicals
which have a flash point lower than 65 degree C and which remain liquid under
pressure, where particular processing conditions such as high Pressure and
high temperature may create major accident hazards:
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25 t
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200 t
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Foot Notes:
(1)
This applies
to ammonium nitrate and mixtures of ammonium nitrate where the nitrogen content
derived from the ammonium nitrate is greater than 28% by weight and aqueous
solutions of ammonium nitrate where the concentration of ammonium nitrate is
greater than 90% by weight.
This applies to straight ammonium fertilisers and to compound
fertilisers where the nitrogen content derived from the ammonium nitrate is
greater than 28% by weight (a compound fertiliser contains ammonium nitrate
together with phosphate and/or potash).
Schedule – 4
[See Rule (SB) D 2 (b) (i)]
Industrial installation within the meaning of Rules
(SB) D (2) (b) (i).
(1)
Installations
for the production, processing or treatment of organic or inorganic chemicals
using for this purpose, among others:
(a)
Alkylation
(b)
Amination by
Amonolysis
(c)
Carbonylation
(d)
Condensation
(e)
Dehydrogenation
(f)
Estefication
(g)
Halogenation
and manufacture of Halogens
(h)
Hydrogenation
(i)
Hydrolysis
(j)
Oxidation
(k)
Polymerization
(l)
Sulphonation
(m)
Desulphurization,
manufacture and transformation of Sulphur-containing compounds.
(n)
Nitration
and manufacture of Nitrogen-containing compounds.
(o)
Manufacture
of Phosphorous-containing compounds.
(p)
Formulation
of Pesticides and of Pharmaceutical products.
(q)
Distillation
(r)
Extraction
(s)
Solvation
(t)
Mixing
(2)
Installations
for distillations, refining or other processing of Petroleum or Petroleum products.
(3)
Installations
for the total or partial disposal of solid or liquid chemicals by incineration
or chemical decomposition.
(4)
Installation
for the production, processing, or treatment of energy gases, for example, LPG,
LNG, SNG.
(5)
Installations
for the dry destination of coal or lignite.
(6)
Installation
for the production of metals or non-metals by a wet process or by means of
electrical energy.
Schedule – 5
[See Rule (SB) D 3 (2) and (3)]
This Schedule is same as that of Schedule under
Rule 61(SB) B.
Schedule – 6
[See Rule (SB) D 5(1)]
Information to be furnished regarding notification
of major accident.
Report Number................................ of the Particular
Accident.
1. General Data:
(a)
Name of the
site
(b)
Name and
Address of the Occupier (also state the Telephone/Telex Number)
(c)
(i)
Registration Number.
(ii) Licence Number (As may have been allotted under any statute
applicable to the site, e.g., the Factories Act).
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(d) (i)
Nature of industrial activity
(Mention
what is actually manufactured, stored etc.).
|
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(ii)
National Industrial Classification 1987 at the four digit level.
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2. Type of
Major Accident: Explosion
|
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Fire
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Emission
of Hazardous Chemical
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3. Description of the major accident:
(a)
Date, shift
and hour of the accident.
(b)
Department/Section
and exact place where the accident took place.
(c)
The
process/operation undertaken in the Department/Section where the accident took
place (Attach a flow chart if necessary)
(d)
The circumstances
of the accident and the hazardous chemical involved.
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4.
Emergency measures taken and measures envisaged to be taken to alleviate
short-terms effects of the accidents.
|
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5. Causes
of the major accident known (to be specified)
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Not known
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Information
will be supplied as soon as possible
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6. Nature
and extent of damage
(a) Within
the establishment Casualities.
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- Killed
- Injured.
-
Poisoned.
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- -
Persons exposed to the major accident
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- -
Material damage
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- - damage
is still present
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- - danger
no longer exists
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(b)
Outside the establishment casualities
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- Killed
- Injured.
-
Poisoned.
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- -
Persons exposed to the major accident
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Material
Damage
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Damage to
environment
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danger no
longer exists
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7. Data available for assessing the effects of the accident on persons
and environment.
8. Steps already taken or envisaged:
(a)
to alleviate
medium or longterm effects of the accident.
(b)
to prevent
recurrence of similar major accident.
(c)
any other
relevant information
Schedule – 7
[See Rule (SB) D 7 and (SB) D 9]
Information to be furnished for the notification of
activities/sites
Particulars to be included in a notification of site:
(1)
The name and
address of the occupier making the notification.
(2)
The full
postal address of the site where the notifiable industrial activity will be
carried on;
(3)
The area of
the site covered by the notification and of any adjacent site which is required
to be taken into account by virtue of Schedule 2(b) and Schedule 3(b).
(4)
The date on
which it is anticipated that the notifiable industrial activity will commence
or if it has already commenced statement to that effect.
(5)
The name and
maximum quantity liable to be on the site of each hazardous chemical for which
notification is being made.
(6)
Organisation
structure, namely organisation diagram for the proposed industrial activity and
set-up for ensuring safety and health.
(7)
Information
relating to the potential for major accidents, namely:
(a)
Identification
of major accident hazards;
(b)
the
condition of events which could be significant in bringing one about;
(c)
a brief
description of the measures taken.
(8)
Information
relating to the site namely:
(a)
a map of the
site and its surrounding area to a scale large enough to show any features that
may be significant in the assessment of the hazard or risk associated with the
site.
(i)
area likely
to be affected by the major accident.
(ii)
population
distribution in the vicinity.
(b)
a scale-plan
of the site showing the location and quantity of all significant inventories of
the hazardous chemicals:
(c)
a
description of the processes or storages involving the hazardous chemicals, the
maximum amount of such a hazardous chemicals in the given process or storage
and an indication of the conditions under which it is normally held.
(d)
the maximum
number of persons likely to be present on site.
(9)
The
arrangement for training of workers and equipment necessary to ensure safety of
such workers.
Schedule – 8
[See Rule D 10(1)]
Information to be furnished in a safety report
(1)
The name and
address of the person furnishing the information.
(2)
Description
of the industrial activity, namely:-
(a)
Rite
(b)
construction
x design
(c)
Protection
zones (explosion, protection, separation distances).
(d)
accessibility
of plant
(e)
maximum
number of persons working on the site and particularly of those persons exposed
to the hazard.
(3)
Description
of the process, namely:-
(a)
technical
purpose of the industrial activity
(b)
basic
principles of the technological process
(c)
process and
safety-related data for the individual process stages.
(d)
process
description.
(e)
safety-related
types of utilities.
(4)
Description
of the hazards chemicals namely:-
(a)
Chemicals
(quantities, substance data on physical and chemical properties, safety-related
data on explosive limits, flash-point, thermal stability toxicological data and
threshold limit values, lethal concentrations).
(b)
the form in
which the chemicals may occur or into which they may be transformed in the
event of abnormal conditions.
(c)
the degree
of purity of the hazardous chemical.
(5)
Information
of the preliminary Hazard analysis, namely:-
(a)
type of
accident
(b)
system
elements or foreseen events that can lead to a major accident.
(c)
hazards
(d)
safety-relevant
components.
(6)
Description
of safety-relevant units, among others:
(a)
Special
design criteria
(b)
controls and
alarms
(c)
pressure
relief, systems,
(d)
quick acting
valves,
(e)
collecting
tanks/dump tanks,
(f)
sprinkler
systems
(g)
fire
protection.
(7)
Information
on the hazard assessment, namely:-
(a)
Identification
of hazards,
(b)
the causes
of major accidents,
(c)
assessment
of hazards according to their occurrence frequency.
(d)
assessment
of accident consequences
(e)
safety
systems
(f)
known
accident history.
(8)
Description
of information on organisational systems used to carry on industrial activity
safety namely:-
(a)
maintain and
inspection schedules,
(b)
guidelines
for the training of personnel,
(c)
allocation
and delegation of responsibility for plant safety,
(d)
implementation
of safely procedures.
(9)
Information
on assessment of the consequences of major accidents, namely:-
(a)
assessment
of the possible release of hazardous chemicals or of energy.
(b)
possible
despersion of released chemicals:
(c)
assessment
of the effects of the release (size of the affected area, health effects,
property damaged.)
(10)
Information
on the mitigation of major accidents, namely:-
(a)
fire
brigade;
(b)
alarm
systems;
(c)
emergency
plan containing systems of organisation used to fight the emergency, the alarm
and the communication routes, guidelines for fighting the emergency, examples
of possible accident sequences.
(d)
co-ordination
with the District Collector or the District Emergency Authority and its
off-site emergency plan;
(e)
notification
of the nature and scope of the hazard in the event of an accident.
(f)
antidotes in
the event of a release of a hazardous chemical.]
61(SB)(E). Disclosure
of information to the Chief Inspector:
(1)
The occupier
of every factory carrying on 'hazardous process' shall furnish, in writing, to
the Chief Inspector a copy of all the information furnished to the workers.
(2)
A copy of
compilation of Material Safety Data Sheets in respect of hazardous substances
used produced or stored in the factory shall be furnished to the Chief
Inspector, and the local Inspector.
(3)
The occupier
shall also furnish any other information asked for by the Chief Inspector from
time to time for the purpose of this Act and Rules made thereunder.
61(SB)(F).
Information of industrial Wastes:
(1)
The
information furnished under Rules 61(SB)C, and (SB)G shall include the quantity
of the solid and liquid wastes generated per day, their characteristics and
method of treatment such as incineration of solid wastes, chemical and
biological treatment of liquid wastes, and arrangements for their final
disposal.
(2)
It shall
also include information on the quality and quantity of a gaseous waste
discharged through the stacks or other openings and arrangements such as
provision of scrubbers, cyclone separators, electrostatic precipitators or
similar such arrangements made for controlling pollution of the environment.
(3)
The occupier
shall also furnish the information prescribed in the sub-rules (1) and (2) to
the State Pollution Control Board.
61(SB)(G). Review of
the information furnished to workers etc.:
(1)
The occupier
shall review once in every calender year and modify, if necessary, the
information furnished under Rule 61(SB)C and 61(SB)E to the workers and to the
Chief Inspector.
(2)
In the event
of any change in the process or operations or methods of work or when any new
substance is introduced in the process or in the event of a serious accident
taking place, the information so furnished shall be reviewed and modified to
the extent necessary.
61(SB)(H).
Confidentiality of information:
The occupier of a factory carrying on 'hazardous process' shall disclose
all information needed for protecting safety and health of the workers to
(a)
his workers;
(b)
the Chief
Inspector;
as required under Rules 61(SB)F and 61(SB)G If the occupier is of the opinion
that the disclosure of details regarding the process and formulations will
adversely affect his business interests, he may make a representation to the
Chief Inspector stating the reasons for withholding such information. The Chief
Inspector shall give an opportunity to the occupier of being heard and pass an
order on the representation.
An occupier aggrieved by an order of Chief Inspector may prefer an
appeal before the State Government within a period of 30 days. The State
Government shall give an opportunity to the occupier of being heard and pass an
order. The order of the State Government shall be final
RULES FRAMED UNDER SECTIONS 41-B, 41-C AND 112 ON
SPECIFIC RESPONSIBILITY OF THE OCCUPIER IN RELATION TO HAZARDOUS PROCESS.
61(SC)A. Medical Examination:
(1)
Workers
employed in a 'hazardous process' shall be medically examined by a qualified
medical practitioner hereinafter referred to as Factory Medical Officer, in the
following manner:
(a)
Once before
employment, to ascertain physical fitness of the person to do the particular
job;
(b)
Once in a
period of 6 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 examinations carried out as aforesaid
shall be received in the Health Register in Form 17.
(2)
No person
shall be employed for the first time without a certificate of fitness in Form
17A granted by the Factory Medical Officer. If the Factory Medical Officer
declares a person unfit for being employed in any process covered under
sub-rule (1), such a person shall have the right to appeal to the inspector who
shall refer the matter to the certifying surgeon whose opinion shall be final
in this regard. If the Inspector himself is also a certifying surgeon, he may
dispose of the application himself.
(3)
Any findings
of the Factory Medical Officer revealing any abnormality or unsuitability of
any person employed in the process shall immediately be reported to the
certifying surgeon who shall in turn, examine the concerned worker and
communicate his findings to the occupier within 30 days. If the certifying
surgeon is of the opinion that the worker so examined is required to be taken
away from the process for health protection, he will direct the occupier
accordingly, who shall not employ the said worker in the same process, However
the worker so taken away be provided with alternate placement unless he is
fully incapacitated, in the opinion of the certifying surgeon, in which case
the worker affected shall be suitably rehabilitated.
(4)
A certifying
surgeon on his own motion or on a reference from an Inspector may conduct
medical examination of a worker to ascertain the suitability of his employment
in a hazardous process or for ascertaining his health status. The opinion of
the Certifying Surgeon in such a case shall be final. The fee required for this
medical examination shall be paid by the occupier.
(5)
The worker
taken away from employment in any process under sub-rule (2) may be employed
again in the same process only after obtaining the fitness certificate from the
certifying surgeon and after making entries to that effect in the Health
Register.
(6)
The worker
required to undergo medical examination under these rules and for any medical
survey conducted by or on behalf of the Central or the State Government shall
not refuse to undergo such medical examination.
61(SC)B.
Occupational Health Centres:
(1)
In respect
of any Factory carrying on 'hazardous process' there shall be provided and
maintained in good order an Occupational Health Centre with the services and
facilities as per scale laid down hereunder:
(a)
For
factories employing upto 50 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 rules. 61(SC) A and render medical
assistance during any emergency;
(ii)
a minimum of
5 persons trained in first-aid procedures amongst whom atleast one shall always
be available during the working period;
(iii)
a fully
equipped first-aid box.
(b)
For
factories employing 51 to 200 workers-
(i)
An
occupational Health Centre having a room with a minimum floor area of 15 sq.m.
with floors and wall made of smooth and impervious surface and within 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;
(iv)
a fully
equipped first aid box in all the departments.
(c)
For
factories employing above 200 workers-
(i)
one full
time Factory Medical Officer for factories employing upto 500 workers and one
more Medical Officer for every additional 1000 workers on part thereof;
(ii)
An
occupational Health Centre having at least 2 rooms each with a minimum floor
area of 15 Sq.m. with floors 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, and dresser-cum-compounder and one sweeper-cum-ward boy
throughout the working period;
(iv)
the
Occupational Health Centre shall be suitably equipped to manage medical
emergencies.
(2)
The factory
Medical Officer required to be appointed under sub-rule (1) shall have
qualifications included in Schedules to the Indian Medical Degrees Act of 1916
or in the Schedules to the Indian Medical Council Act, 1956 and possess a
Certificate of Training in Industrial Health of Minimum three months duration
recognised by the State Government.
Provided that
(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 may, subject to such conditions as he may specify, grant exemption
from the requirement of this subrule, 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 3 years on the date of commencement of this rule, the Chief Inspector
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.
(3)
the syllabus
of the course leading to the above certificate, and the organisations
conducting the State course shall be approved by the DG FASLI or the Government
in accordance with the guidelines issued by the DG FASLI.
(4)
Within one
month of the appointment of a Factory Medical Officer, the occupier of the
factory shall furnish to the Chief Inspector the following particulars:
(a)
Name and
address of the Factory Medical Officer;
(b)
Qualifications;
(c)
Experience,
if any; and
(d)
the sub-rule
under which appointed.
Equipment for occupational Health Centre in Factories:
(1)
A glazed
sink with hot and cold water always available.
(2)
A table with
a smooth top at least 180 cm X 105 cm.
(3)
Means for
sterlizing instruments.
(4)
A couch.
(5)
Two buckets
or containers with close fitting lids.
(6)
A kettle and
spirit stove or other suitable means of boiling water.
(7)
One bottle
of spiritus ammonia aromatious (120ml.).
(8)
Two medium
size sponges.
(9)
Two 'kidney'
trays.
(10)
Four cakes
of toilet, preferably antiseptic soap.
(11)
Two glass
tumblers and two wine glasses.
(12)
Two clinical
thermometers.
(13)
Two tea
spoons.
(14)
Two
graduated (120ml) measuring glasses.
(15)
One wash
bottle (1000cc) for washing eyes.
(16)
One bottle
(one litre) carbolic lotion 1 in 20.
(17)
Three
Chairs.
(18)
One Screen.
(19)
One electric
hand torch.
(20)
An adequate
supply of tetanus toxied.
(21)
Coramine
liquid (60 ml).
(22)
Tablets -
antihistaminc, antispasmodic (25 each).
(23)
Syringes
with needles - 2cc, 5cc and 10cc.
(24)
Two needle
holders, big and small.
(25)
Suturing
needles and materials.
(26)
One
dissecting forceps.
(27)
One dressing
forceps.
(28)
One scapels.
(29)
One
stethoscope.
(30)
Rubber
bandage - pressure bandage.
(31)
Oxygen
cylinder with necessary attachments.
(32)
One blood
pressure apparatus
(33)
One patellar
Hammer.
(34)
One
peak-flow meter for lung function measurement.
(35)
One stomach
wash set.
(36)
Any other
equipment recommended by the Factory Medical Officer according to specific need
relating to manufacturing process
(37)
In addition:
(1)
For
factories employing 51 to 200 workers
(1)
Four plain
wooden splints 900mm X 100mm X 6mm.
(2)
Two plain
wooden splints 250mm X 50mm X 12mm
(3)
One paid
artery forceps
(4)
Injections -
Morphia, Pethidine, atropine, adrenaline, coramine, Novocan (2 each)
(5)
One surgical
scissors:
(2)
For factories
employing above 200 workers
(1)
Eight Plain
wooden splints 900mm x 100mm x 6mm
(2)
Eight Plain
wooden splints 350mm x 75mm x 6mm
(3)
Four Plain
wooden splints 250mm x 50mm x 12mm
(4)
Two pairs
artery forceps
(5)
Injections -
morphia, pethadine, atropine, adrenaline ceramine, movacan (4 each)
(6)
Two surgical
scissors.
61(SC)C. Ambulance
Van:
(1)
In any
factory carrying on 'hazardous process' there shall be provided and maintained
in good condition, a suitably constructed ambulance van equipped with items as
per sub-rule (2) and manned by a full time Driver - cum - Mechanic and Helper
trained in first aid for the purpose of transportation of serious cases of
accidents or sickness. The ambulance van shall not be used for any purpose
other than the purpose stipulated herein and will normally be stationed at or
near to the Occupational Health Centre:
Provided that a factory employing less than 200 workers, may make
arrangements for procuring such facility at short notice from nearby hospital
or other places, to meet any emergency.
(2)
The
Ambulance should have the following equipments:
(i)
General
- A wheeled stretcher with folding and adjusting devices, with the head
of the stretcher capable of being fitted upward
Fixed suction unit with
equipment.
Fixed oxygen supply with
equipment.
Pillow with case - Sheets -
Blankets; Towels.
Emesis bag; Bed pan; - Urinal -
Glass
(ii)
Safety
Equipment
Flares with life of 30 minutes -
Flood lights
Flash lights - Fire extinguisher
dry powder type
Insulated gauntlets.
(iii)
Emergency
care equipments
(i)
Resuscitation
portable suction unit; portable
oxygen units;
Bag-valve-mask, hand operated
artificial unit;
Airways, Mouth gag - Trachoestomy
adaptors;
Short spine board; T.V. Fluids
with administration unit;
B.P. Manometer; Cugg; -
Stethoscope
(ii)
Immobilization:
Long & Short boards; - wire
ladder splints;
Triangular bandage; - Long and
short Spine boards
(iii)
Dressings
Gauge pads 4" x 4" -
Universal dressing 19" x 36"
Roll of aluminium foils; soft
rollar bandages 6" x 5 yards Adhesive tape in 3" roll - safety pins;
Bandage sheets; - Burn sheet
(iv)
Poisoning:
Syrup of Ipecac - Activated
charcoal pre-packet in doses snake bite kit- drinking water - pre-packeted in
doses.
(v)
Emergency
medicines
As per requirement (under the
advice of medical officer only)
61(SC)D.
Decontamination facilities. -
in every factory, carrying out hazardous process', the following
provisions shall be made to meet emergency:-
(a)
full
equipped first aid box;
(b)
readily
accessible means of drenching with water
Workers
parts of body of workers
and
clothing of workers who have been contaminated with hazardous and
corrosive substance; and such means shall be as per the scale shown in the
Table below
TABLE
|
No. of
persons employed at any time
|
No. of
drenching showers
|
|
(i) Upto
50 workers
|
2
|
|
(ii)
Between 51 to 200 workers
|
2 + 1 for
every additional 50 or part thereafter
|
|
(iii)
between 201 to 500 workers
|
5 + for
every additional 100 or part thereafter
|
|
(iv) 501
workers and above
|
2 + 1
for every additional
200 or
part thereafter
|
(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.
61(SC)E. Making
available Health Records to workers
(1)
The occupier
of every factory carrying out 'hazardous process' shall make accessible the
health records including the record of workers exposure to hazardous process
or, as the case may be, the medical records of any worker for his perusal under
the following conditions
(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 of the Act;
(c)
If the
worker leaves the employment;
(d)
If any one
of the following authorities so direct;
the Chief Inspector of Factories;
Health Authority of Central or State Government
Commissioner of Workmen's Compensation;
The Director General, Employees State Insurance Corporation,
The Director, Employees' State Insurance Corporation (Medical Benefits);
and
The Director General, Factory Advice Service and Labour Institutes.
(2)
A copy of
the upto date health records including the record of worker's exposure to
hazardous process or, as the case may be, the medical records shall be supplied
to the worker on receipt of an application from him. X-ray plates and other
medical diagnostic reports may also be made available for reference to his
medical practitioner.
61(SC)F.
Qualifications, etc. of Supervisors
(1)
All persons
who are required to supervise the handling or hazardous substances shall
possess the following qualifications and experience
(a)
(i) A degree
in Chemistry of Diploma in Chemical Engineering or Technology with 5 years
experience; or
(ii) A Master's Degree in Chemistry or a Degree in Chemical Engineering
or Technology with 2 years experience.
The experience stipulated above shall be in process operation and
maintenance in the Chemical Industry.
(b)
The Chief
Inspector may require the supervisor to undergo training in Health and Safety.
(2)
The syllabus
and duration of the above training the organisations conducting the training
shall be approved by the DG FASLI or the State Government in accordance with
guidelines issued by the DG FASLI.
61(SC)G.
For the purpose of compliance with the requirements of sub-sections (1)
and (4) and (7) of Section 41-B or 41-C the Chief Inspector may, if deemed
necessary, issue guidelines from time to time to the occupiers of factories
carrying on 'hazardous process'. Such guidelines may be based on National
Standards, Codes of Practice, or recommendations of International Bodies such
as ILO and WHO.
CHAPTER V
RULE PRESCRIBED UNDER SUB-SECTION (2) OF SECTION 42
Rule - 62. Washing facilities
(1)
(Omitted by
G.O.Ms. No. 978, dated 4-5-1960).
(2)
There shall
be provided and maintained in every factory for the use of employed persons
adequate and suitable facilities for washing which shall include soap and nail
brushes or other suitable means of cleaning and the facilities shall be
conveniently accessible and shall be kept in a clean orderly condition.
(3)
Without
prejudice to the generality of the foregoing provisions, washing facilities
shall include
(a)
trough with
taps or jets at intervals of not less than two feet; or
(b)
wash basins
with taps attached thereto, or
(c)
taps on
stand-pipes; or
(d)
showers
controlled by taps; or
(e)
circular
troughs of the fountain type, provided that the Inspector may, having regard to
the needs and habits of the workers, fix the proportion in which the
aforementioned types of facilities shall be installed.
(4)
(a) Every
trough and basin shall have a smooth, impervious surface and shall be fitted
with a waste-pipe and plug.
(b) The floor or ground under and in the immediate vicinity of every
trough, tap, jet, wash-basin, stand-pipe and shower shall be so laid or
finished as to provide smooth impervious surface and shall be adequately
drained.
(5)
For persons
whose work involves contact with any injurious or noxious substance there shall
be at least one tap for every fifteen persons; and for persons whose work does
not involve such contact the number of taps shall be as follows:
|
Number of
workers
|
|
Number of
taps
|
|
Up to 20
|
...........................
|
1
|
|
21 to 35
|
...........................
|
2
|
|
36 to 50
|
...........................
|
3
|
|
51 to 150
|
...........................
|
4
|
|
151 to 200
|
...........................
|
5
|
|
Exceeding
200 but not exceeding 500
|
...........................
|
5+1 tap
for every 50 or fraction of 50
|
|
Exceeding
500
|
...........................
|
11 +1 tap
for every 100 or fraction of 100
|
(6)
If female
workers are employed, separate washing facilities shall be provided and so
enclosed or screened that the interiors are not visible from any place where
persons of the other sex work or pass. The entrance to such facilities shall
bear conspicuous notice in the language understood by the workers "For
Women Only" and shall also be indicated pictorially.
[(7) The water supply to the washing facilities shall be capable of
yielding atleast ten litres for each person employed and shall be from such
source as yields clean water suitable for the purpose.
Provided that in the case of factories carrying on hazardous processes
specified in the First Schedule to the Act, the quantity of water to be
available for persons employed in such manufacturing process shall be atleast
thirty litres for each such person.
Provided further that the Chief Inspector may, in the case of any
particular factory having regard to the nature of the operations carried out
therein and also the practicable availability of such quantity of water, permit
a smaller quantity or require a larger quantity not exceeding thirty litres per
person employed, to be made available.
Provided also that the Inspector may, by order in writing, require the
occupier, at such time or at such intervals as he may direct, to have samples
of water tested for fitness for washing purposes at any laboratory recognised
by the Chief Inspector or Health Officer.]
RULE PRESCRIBED UNDER SECTION 43
Rule - 62-A. Drying of wet clothing
In the classes of factories mentioned in the schedule annexed hereto,
facilities for safe keeping of clothing not worn during working hours and for
the drying of wet clothing used in the course of work shall be provided [x
x x].
SCHEDULE
|
Glass
Works
|
Chemical
Works
|
|
Engineering
Workshops
|
Automobile
Workshops
|
|
Oil Mills
|
Dying
Works
|
|
Iron and
Steel Works
|
Leather
Tanneries
|
|
Sugar Factories
|
Thermal
Power
|
|
|
Generating
Stations
|
RULE PRESCRIBED UNDER SUB-SECTION (1) OF SECTION 45
Rule - 63. First-aid appliance
The First-aid boxes or cupboards shall be distinctly marked with a red
cross on transparent back-ground and shall contain the following equipment
(A)
For
factories in which the number of persons employed does not exceed ten or (in
the case of factories in which mechanical power is not used) does not exceed
fifty persons:
(i)
Six small
size sterlized dressings.
(ii)
Three medium
size sterilized dressings.
(iii)
Three large
size sterilized dressings.
(iv)
Three large
size sterilized burn dressings.
(v)
One (60 ml.)
bottle of cetrimide solution (1%) or a suitable antiseptic solution.
(vi)
One (60 ml.)
bottle of mercurochrome solution (2%) in water.
(vii)
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 (2cm X 1 metre).
(x)
Six pieces
of sterilized eye pads in separate sealed packets.
(xi)
A bottle
containing 100 tablets (each of 5 grains) of aspirin or any other analgesic.
(xii)
Polythene
Wash bottle (1/2 litre, i.e., 500 c.c.) for washing eyes.
(xiii)
A snake-bite
lancet.
(xiv) One (30 ml.) bottle containing Potassium Permanganate Crystals.
(xv)
One copy of
first-aid leaflet issued by the Directorate General of Factory Advice Service
and Labour Institutes, Government of India, Bombay.
(B)
For
Factories in which mechanical power is used and in which the number of persons
employed exceeds ten but does not exceed fifty:
(i)
Twelve small
size sterilised dressings.
(ii)
Six medium
size sterilised dressings.
(iii)
Six medium
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%) or a suitable antiseptic solution.
(vii)
One (120
ml.) bottle of mercurochrome solution (2%) 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
adhesives plaster (2 cm X 1 metre).
(xi)
Eight pieces
of sterilized eye pads in separate sealed packets.
(xii)
One
tourniquet.
(xiii)
One dozen
safety pins.
(xiv) A bottle containing 100 tablets (each of 5 grains) of aspirin or any
other analgesic.
(xv)
One
polythene wash bottle (1/2 litre i.e., 500 c.c.) for washing eyes.
(xvi) A 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 mercurochrome (2%) solution in water.
(vii)
One (200
ml.) bottle of cetrimide solution (1 %) or a suitable antiseptic solution.
(viii)
One (200
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)
A 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) A supply of suitable splints.
(xx)
Two packets of
safety pins.
(xxi) Kidney tray.
(xxii) A snake-bite lancet.
(xxiii)
One 30 ml
bottle containing Potassium Permanganate crystals.
(xxiv)
First-aid
leaflet issued by the Directorate General of Factory Advice Service and Labour
Institutes, Bombay:
Provided that items (xiv) to (xxi) need not be maintained in the
standard first-aid box or cup-board (a) where is a properly equipped ambulance
room, or (b) if at least one box containing such items and placed and
maintained in accordance with the requirements of Section 45 is separately
provided.
(D)
The dressing
required under items (i) and (ii), may be substituted by adhesive wound
dressings approved by the Chief Inspector of Factories and other equipment or
medicines that may be considered essential and recommended by the Chief-Inspector
of Factories from time to time.
Rule - 63-A. Notice regarding first-aid:
[(1)] A notice containing the names of the persons working within the
precincts of the Factory who are trained in first aid treatment and who are
incharge of the First-aid boxes or cup-boards shall be posted in every factory
at a conspicuous place and neat-each such box or cup-board. The notice shall
also indicate the work-room, where the said person shall be available. The name
of the nearest hospital and its telephone number shall also be mentioned
prominently in the said notice.
[(2) Without prejudice to the generality of the provisions of
sub-section (3) of section 45, every first-aid box or cupboard shall be kept
under the charge of person who is trained in first-aid treatment and the
certificate of proficiency in the said treatment granted by any of the
following authorities or persons namely:
(a)
St. John's
Ambulance Association
or
(b)
Civil
Surgeon
or
(c)
Certifying
Surgeon appointed under provisions of the Factories Act.
or
(d)
Medical Officer
incharge of the ambulance room of the factory in which the said person is for
the time being employed.
or
(e)
Medical
Inspector of Factories/Inspector of Factories appointed under the provisions of
the Factories Act.
Provided that the Chief Inspector of Factories may by an order in
writing authorize any other registered medical practitioner to grant the said
certificate in respect of persons employed in any particular factory.
Provided further that the Chief Inspector of Factories may at any time
withdraw and revoke the said order.
Provided also that the Medical Inspector of Factories/Inspector of
Factories may as and when he may so desire or consider necessary or as directed
by the Chief Inspector of Factories, carry out such test or examinations of any
person under whose charge any first-aid box or cupboard has been kept, he may
deem necessary to assess his proficiency in first-aid treatment and may, by a
written order cancel and nullify the certificate already granted to him by any
other authority in which case the said person shall be deemed not to have any
certificate of training in first-aid treatment."
RULE PRESCRIBED UNDER SUB-SECTION (4) OF SECTION 45
Rule - 64. Ambulance room
[(1) Every ambulance room shall be under the charge of at least one whole-time
qualified medical officer assisted by at least one qualified nurse or
dresser-cum-compounder, subject to condition that the Medical Officer is
readily available on call during the working hours of the factory.]
(2) There
shall be displayed in the ambulance room [x
x x] a notice giving the name, address and telephone number of the Medical
Practitioner incharge. The name of the nearest hospital and its telephone
number shall also be mentioned prominently in the said notice.
(3) The
ambulance room [x
x x] shall be separate from the rest of the factory and shall be used only for
the purpose of first-aid treatment and rest. It shall have a floor area of at
least 24 sq. metres with smooth, hard and impervious walls and shall be
adequately ventilated and lighted by both natural and artificial means [There
shall be attached to it atleast one latrine and urinal of sanitary type] An
adequate supply of whole-some drinking water shall be provided and the
following articles shall always be kept in the ambulance room or dispensary:
(i)
A glazed
sink with hot and cold water.
(ii)
A table with
a smooth top of at least 180 cms x. 105 cms. dimensions.
(iii)
Means for
sterilizing instruments.
(iv)
A couch.
(v)
Two
stretchers.
(vi)
Two buckets
or containers with close fitting lids.
(vii)
Two rubber
hot water bags.
(viii)
A kettle and
a spirit stove or other suitable means of boiling water.
(ix)
Twelve plain
wooden splints 90 mm x 100 mm. x 6 mm.
(x)
Twelve plain
wooden splints 350 mm. x 75 mm. x 6 mm.
(xi)
Six plain
wooden splints 250 mm. x 50 mm. x 12 mm.
(xii)
Six woolen
blankets.
(xiii)
Three pairs
of artery forceps.
(xiv) One bottle of spiritus Ammonia Aromatics (120 ml.)
(xv)
Smelling
salts (60 gms).
(xvi) Two medium size sponges.
(xvii) Six hand towels.
(xviii)
"Four
kidney" trays.
(xix) Four cakes of toilet, preferably antiseptic soap.
(xx)
Two glass
tumblers and two wine glasses.
(xxi) Two clinical thermometers.
(xxii) Tea spoons-two.
(xxiii)
Graduated
(120 ml.) measuring glass-two.
(xxiv)
Minimum
Measuring glass-two.
(xxv)One wash bottle (100 cc.) for washing eyes.
(xxvi)
One bottle
(one litre) carbolic lotion 1 in 20.
(xxvii)
Three chairs.
(xxviii) One screen.
(xxix)
One electric
hand torch.
(xxx)Four first-aid boxes or cup-boards stocked to standards prescribed under
clause of Rule 63.
(xxxi)
An adequate
supply of anit-tetanus toxoid
(xxxii)
Injections-Morphia,
Pethiadine, Atropine, Adrenaline, Coramine, Novocam-6 each.
(xxxiii) Coramine liquid (60 ml.).
(xxxiv) Tablets-antihistaminics, antispansmodic (25 each).
(xxxv)
Syringes
with needles-2 cc, 10 cc, 50 cc.
(xxxvi) Surgical scissors-three.
(xxxvii)
Needle
holder.
(xxxviii)
Suturing
needles and materials.
(xxxix) Dissecting forceps-three.
(xl)
Dressing
forceps-three.
(xli)
Scalpels-three.
(xlii)
Stethoscope-one.
(xliii) Rubber bandage pressure bandage.
(xliv) Oxygen cylinder with necessary attachments.
(4) The
occupier of every factory to which these rules apply, shall for the purpose of
removing serious cases of accident sickness, provide in the premises and
maintain in good condition a suitable conveyance unless he has made
arrangements of or obtaining such a conveyance from a hospital.
Explanation: For the purposes of this rule, "qualified medical
practitioner" means a person holding a qualification granted by an
Authority specified in the Schedule to the Indian Medical Degree Act, 1916, or
in the Schedules to the Indian Medical Council Act, 1956.
(5) The
Chief Inspector of factories may, by an order in writing, exempt any factory
from the requirements of this rule, subject to such conditions as he may
specify in that order, if a hospital, ambulance room or dispensary is
maintained at or within two kilometers of the precincts of the factory and such
arrangements are made so as to ensure the immediate treatment of all injuries
sustained by workers within the factory and for providing rest to the workers
so injured.
FIRST AID LEAFLET
Shock:
(1)
Lay the
patient on his back.
(2)
Stop
bleeding if any.
(3)
Relieve pain
by supporting injured part.
(4)
Keep the
patient comfortable, but not hot. Do not cause Sweating.
(5)
Fluids may
be given in small amounts unless the patient is nauseated, unconscious, likely
to be operated on, or has an abdominal wound.
(6)
Reassure and
cheer up the patient.
Wounds:
(1)
Stop the
bleeding, by any of the following methods :-
(a)
Direct
pressure;
(b)
Direct
finger pressure into the wound in cases of large bleeding wounds;
(c)
Tourniquet
(seldom needed) use only as a last resort.
(2)
Avoid
touching the wound with hands or unsterile material.
(3)
Clear the
wound with running water and surrounding area with soap or spirit with clean
gauze washing away from the wound. Apply ready made adhesive gauze bandage or
sterile gauze and roller bandage as needed.
(4)
Keep the
patient quiet: raising the extremity if it is the bleeding part, give no
stimulants.
(5)
Never apply
anti-septic ointment, lotion or iodine or germicide to the wound.
Abdominal wounds:
(1)
No time must
be lost in sending the patient to the hospital.
(2)
Keep the
patient flat.
(3)
Give nothing
by mouth.
(4)
Maintain
warmth.
(5)
If
intestines protrude from the wound, do not attempt to touch or replace them.
(6)
Apply
sterile dressing and binder as for wounds.
(7)
Provide
careful, immediate transportation to the hospital.
Eye-wounds:
(1)
Removal may
be attempted, if foreign body is not embedded.
(2)
Do not apply
oil or ointment.
(3)
If there is
a foreign body embedded in the eye ball, send the worker immediately to the
doctor after applying pad and loose bandage.
Chemical Burns of the Eyes:
(1)
Immediate
washing of the eye at least for fifteen minutes is of great importance.
(2)
Apply
sterile bandage and send the worker immediately to the doctor.
(3)
Neutralizing
agents or ointments should be used.
Suffocation:
(1)
Remove the
patient from the source of danger
(2)
Make a rapid
examination to ensure that the air passages are free and clean them, if
necessary.
(3)
Restore
natural breathing by artificial respiration, if breathing has ceased.
Electric Shock:
(1)
Remove the
patient from the source of danger.
(2)
Make a rapid
examination to ensure that the air passages are free and clean them, if
necessary.
(3)
Restore
natural breathing by artificial respiration, if breathing has ceased.
Insensibility:
(1)
Send for
doctor if possible;
Pending his arrival
(2)
Where the
patient's face is pale, lay him flat and face downwards with his head turned to
one side. If his face blushed or blue, raise and support the head and
shoulders.
(3)
Control any
serious bleeding
(4)
Loosen any
tight clothing and let him have plenty of air.
(5)
Do not give
anything by mouth.
(6)
If doctor is
not available send the casualty to hospital.
Backbone (Spinal) Fracture:
(1)
Transport on
a rigid frame. This frame may be improvised by using available board or a door.
(2)
The rigid
frame may be placed on a stretcher for transportation.
(3)
If a frame
cannot be improvised, transport patient on abdomen on stretcher made of canvas
or blanket.
(4)
In neck
fracture cases it is much better to get a doctor to the scene for danger to
life is great.
Bruises:
(1)
Cold
applications at first 24-48 hours.
(2)
Later
heat-after 24-48 hours.
Burns:
(1)
Act quickly
(2)
Put the
affected part in cold water.
(3)
Pour water
over burns that cannot be immersed (cold water relieves pain, reduces fluid
loss).
(4)
Cover
affected area with a sterilized dressing.
Snake bite:
Calm and reassure the patient, immobilise the bitten limb by splinting
it. Wash and cool the wound with soap water. Do not cut, rub, or suck the bite.
Take a doctor. Press hard over wound for 15 minutes. Do not remove cloth if it
has been placed.
RULES 65 TO 71 PRESCRIBED UNDER SECTION 46
Rule - 65. Canteens
(1)
Rules 65 to
71 shall come into force in respect of any factory or factories on such dates
as the State Government may, by notification8 in the official
Gazette, appoint in this behalf.
(2)
The occupier
of every factory notified by the State Government, and wherein more than two
hundred and fifty workers are ordinarily employed shall-provide in or near the
factory an adequate canteen according to the standards prescribed in these
rules.
(3)
The occupier
of factory notified by the State Government under Section 46 shall submit for
the approval of the Chief Inspector, plans and site plan in triplicate, of the
building to be constructed or adopted for use as a canteen and such a building
shall be in accordance with the plans approved by the Chief Inspector and shall
satisfy such condition or conditions as may be imposed, if any, by the Chief
Inspector. [to
ensure conformity with these rules or the Act.]
(4)
The canteen
building shall be situated not less than fifty feet from any latrine, urinal,
boiler house, coal stocks, ash pumps and any other source of dust, smoke or
obnoxious fumes :
Provided that the Chief Inspector may in any particular factory relax
the provisions of this sub-rule such extent as may be reasonable in the
circumstances and may require measures to be adopted to secure the essential
purposes of this sub-rule.
(5)
The canteen
building shall be constructed in accordance, with the plans approved by the
Chief Inspector and shall accommodate at least a dining hall, kitchen, store
room, pantry and washing place separately for workers and for utensils. The
minimum height of the building shall be not less than 12 feet and all the walls
and roof shall be of suitable heat resisting materials and shall be waterproof.
(6)
In a canteen
the floor and inside walls up to a height of four feet from the floor shall be
made of smooth and impervious material; the remaining portion of the inside
walls shall be made smooth by cement plaster or in any other manner approved by
the Chief Inspector.
(7)
The doors
and windows of a canteen building shall be of fly-proof construction and shall
allow adequate ventilation.
(8)
The canteen
shall be sufficiently lighted at all times when any person have access to it.
(9)
(a) In every
canteen
(i)
all inside
walls of rooms and all ceilings and passages and staircases shall be
lime-washed or colour washed at least once in every year or painted once in
three years dating from the period when lastlime-washed or painted as the case
may be;
(ii)
all wood
work shall be varnished or painted once in three years dating from the period
when last varnished or paints;
(iii)
all internal
structural iron or steel work be varnished or painted once in three years
dating from the period when last varnished or paints :
Provided that inside walls of the kitchen shall be lime washed once in
every four months.
[x x x]
(10)
The
precincts of the canteen shall be maintained in a clean and sanitary condition.
Waste water shall be carried away in suitable covered drains and shall not be
allowed to accumulate so as to cause a nuisance. Suitable arrangements shall be
made for the collection and disposal of garbage.
Rule - 66. Dining hall
(1)
The dining
hall shall accommodate at a time at least 30 per cent of the workers working at
a time :
Provided that, in any particular factory or in any particular class of
factories, [the
Inspector of Factories may by an order in writing in this behalf] alter the
percentage of workers to be accommodated.
(2)
The floor
area of the dining hall, excluding the area occupied by the service counter and
any furniture except tables and chairs, shall be not less than 10 square feet
per diner to be accommodated as prescribed in sub-rule (1).
(3)
A portion of
the dining hall and service counter shall be partitioned of and reserved for
women workers in proportion to their number. Washing places for women shall be
separated and screened to secure privacy.
(4)
Sufficient
tables, chairs, or benches shall be available for the number of diners to be
accommodated as prescribed in sub-rule(1) :
Provided that where the Chief Inspector is satisfied that satisfactory
alternate arrangements are made, he may exempt any particular factory or class
of factories from the provisions of this sub-rule.
(5)
Soaps and
towels should be provided at the washing places in the canteen for the use of
the workers.
Rule - 67. Equipment
(1)
There shall
be provided and maintained sufficient utensils, crockery, cutlery, furniture
and any other equipment necessary for the efficient running of the canteen.
Suitable clean clothes for the employees serving in the canteen shall be
provided and maintained.
(2)
The
furniture, utensils and other equipment shall be maintained in a clean and
hygienic condition. A service counter, if provided, shall have a top of smooth
and impervious material. Suitable facilities including an adequate supply of
hot water shall be provided for the cleaning of utensils and equipment.
(3)
Food and
food materials should be stored in fly-proof safes and handled with the help of
wooden ladles or suitable metal forceps whichever is convenient. Vessels once
used should be scaled before being used again.
Rule - 68. Prices to be charged
(1)
Food, drinks
and other items served in the canteen shall be served on a non-profit basis and
the prices charged shall be subject to the approval of the Canteen Managing
Committee. [x
x x].
Provided that, where the canteen is managed by a Worker's Co-operative
Society in accordance with the provisions of sub-rule(6) of Rule 70, such
society may be allowed to include in the working charges to be incurred for the
food, the food stuff served, a profit up to five per cent on its working
capital employed in running the canteen.
(2)
In computing
the prices referred to in sub-rule (1) the following items of expenditure shall
not be taken into consideration, but will be borne by the occupier:
(a)
the rent for
the land and building;
(b)
the
depreciation and maintenance charges of the building and equipment provided for
the canteen;
(c)
the cost of
purchase, repairs and replacement of equipment including furniture, crockery,
cutlery, and utensils;
(d)
the water
charges and expenses for providing lighting and ventilation;
(e)
the interest
for the amount spent on the provision and maintenance of the building,
furniture and equipment provided for the canteen;
(f)
the cost of
fuel required for cooking or for heating stuffs or water; and
(g)
the wages to
the employees servicing of the canteen and the cost of uniforms, if any
provided to them.
(3)
The charges
per quantity of foods stuffs, beverages and any other item served in the
canteen shall be conspicuously displayed in the language understood by the
majority of workers.
Rule - 69. Accounts
(1)
All books of
accounts, registers and any other documents used in connection with the running
of the canteen shall be produced on demand to an inspector of Factories.
(2)
The accounts
pertaining to the canteen shall be audited, once in every twelve months, by
registered accountants and auditors. The balance sheet prepared by the said
auditors shall be submitted to the canteen managing committee not later than
two months after the closing of the audited accounts :
Provided that the accounts pertaining to the canteen in a Government
Factory having its own accounts Department may be audited by such Department.
Rule - 70. Managing Committee
(1)
The manager
shall appoint a Canteen Managing Committee which shall be consulted, from time
to time; as to
(a)
the quality
and quantity of food stuffs to be served in the canteen
(b)
the
arrangement of the menus;
(c)
times of
meals in the canteen; and
(d)
any other matter
as may be directed by the committee.
(2)
The Canteen
Managing Committee shall consist of an equal number of persons nominated by the
occupier and elected by the workers. The number of elected workers shall be in
the proportion of one for every 1,000 workers employed in the factory, provided
that in no case shall there be more than five or less than two workers on the
committee and in case where the workers refuse to elect their representatives,
the occupier shall himself nominate the workers' representatives.
(3)
The occupier
shall appoint from among the persons nominated by him, a Chairman to the
Canteen Managing Committee.
(4)
The manager
shall determine and supervise the procedure for elections to the Canteen
Managing Committee.
(5)
A Canteen
Managing Committee shall be dissolved by the manager two years after the
election, no account being taken of a by-election or its constitution, as the
case may be.
(6)
Where the
workers of a factory in which a canteen has been provided by the occupier in
accordance with Rules 65 to 67 for the use of the workers, desire to run the
canteen by themselves, on a co-operative basis with share capital contributed
by themselves, the management may permit them to run the canteen in accordance
with the bye-laws of the co-operative canteen, the Madras Co-operative
Societies Act, 1932, or the Hyderabad Co-operative Societies Act, 1952 and the
rules framed thereunder, subject to such conditions as the Chief Inspectors
may, in consultation with the Registrar of Co-operative Societies, Andhra
Pradesh, impose.
(7)
The
provisions of sub-rule (1) of Rule 68, sub-rule (2) of Rule 69 and sub-rules
(1) to (5) of Rule 70 shall not apply to canteens which are run on co-operative
basis by the workers themselves and which are recognized by the Chief Inspector.
Rule - 71.
Annual medical examination of fitness of each member of the Canteen
staff who handles food stuffs shall be carried out by the factory medical
officer or the certifying surgeon which should include the following:
(i)
routine
blood examination;
(ii)
routine and
bacteriological testing of faeces and urine for germs, dysentery and typhoid
fever;
(iii)
any other
examination including chest X-Ray that may be considered necessary by the
factory medical officer or the Certifying Surgeon.
Any person who, in the opinion of the Factory Medical Officer or
Certifying Surgeon, is unsuitable for employment on account of possible risk to
the Health of other shall not be employed as canteen staff.
Rule - 71-A.
The provisions of Rules 65 to 70 may be relaxed by the Chief Inspector,
subject to such conditions as he may deem fit in the case of factories
belonging to the same business group as amalgamation where centralized cooking
in an approved industrial canteen is arranged for. Adequate arrangements to the
satisfaction of the Chief Inspector shall, however, be made in such cases for
the conveyance and proper distribution of the food so cooked to the workers
concerned as if separate canteens had actually been provided at site, in the
factories covered by this relaxation.
RULE PRESCRIBED UNDER SECTION 47
Rule - 72. Shelters, rest rooms and lunch rooms
(1)
Omitted by
G.O.Ms. No. 978, dated 4-5-1960].
(2)
The occupier
of factory who is required to provide shelters, rest rooms and lunch rooms
shall submit, for the approval of the Chief Inspector, detailed plans in
triplicate of the building to be constructed or adapted. Such buildings shall
be in accordance with the plans approved by the Chief Inspector and shall
satisfy such condition or conditions as may be imposed by the Chief
inspector [to
ensure conformity with this rule or the Act.]
(a)
The building
shall be soundly constructed and all the walls and roof shall be of suitable
heat-resisting materials and shall be water-proof. The floor and walls to a
height of 90 cms shall be so laid or finished as to provide a smooth, hard and
impervious surface.
(b)
The height
of every room in the building shall be not less than 3.65 metres from floor
level to the lowest part of the roof and there shall be at least 12 square feet
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 the number of workers to be accommodated and (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 1/2 sq. 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 back-rests.
(e)
Sweepers
shall be employed whose primary duty it is to keep the rooms, building and
precincts thereof in a clean and tidy condition.
[(ee) Suitable provision shall be made in every room for supply of
drinking water and facilities for washing;]
(f)
The chief
Inspector may, for reasons to be recorded in waiting, relax the provisions of
this rule subject to such conditions as he may deem fit to impose.
[(3) The lunch rooms shall:
(a)
comply with the
requirements laid down in clauses (a) to (f) of sub-rule (2); and
(b)
be provided
with adequate number of tables with impervious tops for the use of workers for
taking food.
RULES PRESCRIBED UNDER SUB-SECTION (3) OF SECTION
48
Rule - 73. Creches
(1)
The occupier
of a factory who is required to provide a creche under Section 48 shall submit
for the approval of the Chief Inspector, detailed plans in triplicate of the
creche building to be constructed and such a building shall be in accordance
with the plans approved by the Chief Inspector and satisfy such condition or
conditions as may be imposed by the Chief Inspector.
(2)
The creche
shall be conveniently accessible to the mothers of the children accommodated
therein and so far as is reasonably practicable it shall not be situated in
close proximity to any part of the factory where obnoxious fumes, dust or
odours are given off or in which excessively noisy processes are carried on.
(3)
The building
in which the creche is situated shall be soundly constructed and all the walls
and roof shall be of suitable heat-resisting materials and shall be
water-proof. The floor and internal walls of the creche to a height of 1.20
metres around shall be so laid or finished as to provide a smooth impervious
surface.
(4)
The height of
the rooms in the building shall be not less than 3.65 metres from the floor to
the lowest part of the roof and there shall be not less than 1.86 metres of
floor area for each child to be accommodated.
(5)
Effective
and suitable provision shall be made in every part of the creche for securing
and maintaining adequate ventilation by the circulation of fresh air.
(6)
The creche
shall be adequately furnished and equipped and in particular there shall be one
suitable cot or cradle with the necessary bedding for each child (provided that
for children over two years of age it will be sufficient if suitable bedding is
made available) at least one chair or equivalent seating accommodation for the
use of each mother while she is feeding or attending to her child and a sufficient
supply of suitable toys for the older children.
[(7) The creche shall be ordinarily provided with one cradle for every
30 women workers [xx]
employed in the factory subject to a minimum number of six cradles.]
(8) A
suitably fenced and shady open air playground shall be provided for the old
children:
Provided that the Chief Inspector may by order in writing exempt any
factory from compliance with this sub-rule if he is satisfied that there is not
sufficient space available for the provision of such playground.
Rule - 74. Wash room
There shall be in or adjoining the creche a suitable wash room for the
washing and their clothing. The wash room shall conform to the following
standards:
(a)
The floor
and internal walls of the room to a height of 3 feet shall be so laid or
finished as to provide a smooth impervious surface. The room shall be
adequately lighted and ventilated and the floor shall be effectively drained
and maintained in a clean and tidy condition.
(b)
There shall
be at least one basin or similar vessel for every four children accommodated in
the creche at any one time together with supply of water provided, if
practicable, through taps from a source approved by the Health Officer. Such
source shall be capable of yielding for each child a supply of at least five
gallons of water a day.
(c)
An adequate
supply of clean clothes, soap and clean towels shall be made available for each
child while it is in the creche.
(d)
Adjoining
the washing room referred to above, a septic type latrine shall be provided for
the sole use of the children in the creche. The design of this latrine and the
scale of accommodation to be provided shall be determined by the Health
Officer. The creche latrine shall always be kept clean and in a sanitary
condition by a sweeper specially employed for the purpose.
Rule - 75. Supply of milk and refreshment
At least half a pint of clean pure milk shall be available for each
child on every day it is accommodated in the creche and the mother of such a
child shall be allowed in the course of her daily work-intervals of at least 15
minutes to feed the child. For children above two years of age there shall be
provided in addition an adequate supply of wholesome refreshment.
Rule - 76. Clothes for creche staff
The creche staff be provided with suitable clean clothes for use while
on duty in the creche.
Rule - 76-A. [Exemption from the provisions of creche
(1)
In factories
where the number of married [women]
workers or widows employed does not exceed 15 or where the factory works for
less than 180 days in a calendar year, the Chief Inspector may exempt such
factories from the provisions of Section 48 and Rules 73 to 76 if he is
satisfied that alternate arrangements as stipulated under sub-rule (2) are provided
by the Factory.
(2)
(a) The
alternate arrangements required in sub-rule (1) shall include a creche building
which has a minimum accommodation at the rate of 2 sq.m. per child and
constructed in accordance with the plan approved by the Chief Inspector.
(b) The creche building shall have
(i)
a suitable
wash room for washing of the children and their clothing;
(ii)
adequate
supply of and soap clean clothes and towels; and
(iii)
adequate
number of female attendants who are provided with suitable clean clothes for
use while on duty to look after the children in the creche.
(3)
The
exemption granted under sub-rule (1) may at any time be withdrawn by the Chief
Inspector if he finds, after such enquiry as he may deem fit, that the factory
has committed a breach of this rule.]
RULE PRESCRIBED UNDER SECTION 49
Rule - 76-B. Welfare Officers
(1)
Number of
Welfare Officers:-
The occupier of every factory where 500 or more workers, are employed,
shall appoint at least one Welfare Officer:
Provided that where a group of factories in close proximity belong to
the same management, the Chief Inspector may exempt the said factories from
this rule in so far as it requires the appointment of a separate Welfare
Officer in respect of each such factory subject to such conditions as he may impose:
Provided further that where the number of workers exceeds, 2,000 one
additional Welfare Officer shall be appointed for every additional 2,000
workers or fraction thereof over 500; and where there are more than one Welfare
Officer, one of them shall be called the Chief Welfare Officer and the others
Assistant Welfare Officers.
[(2) Qualifications:-
A person shall not be eligible for appointment as Welfare Officer unless
he possesses
(a)
a Degree in
Arts/Science/Commerce or in Law of any University;
[(b) A Post Graduate Degree or Diploma covering Labour Legislations with
case law, Industrial relations, Personnel Management, Human Resource Management
and other allied subjects with Labour Welfare as a Special subject, of not less
than two years duration conducted by a University of the State of Andhra
Pradesh or recognised by the Government of Andhra Pradesh.]
[Provided that the one year Post Graduate Diploma Course in Industrial
Relations and Personnel Management awarded by the Osmania University, Hyderabad
upto the academic year 1991-92 shall be treated as recognised and equivalent
qualification to the Diploma in Industrial Relations and Personnel Management
covering Labour Welfare.]
and
(c) adequate
knowledge of Telugu Language.
Provided that the State Government may grant exemption in suitable cases
from the condition of possessing the qualification of a Degree or a Diploma in
Social Science from a recognised Institution.
(3) Recruitment
of Welfare Officers :
(i)
The post of
Welfare Officer shall be advertised in two newspapers having a wide circulation
in the State, one of which should be an English newspaper.
(ii)
Selection
for appointment of the post of Welfare Officer shall be made from among the
candidates applying for the post by a committee appointed by the occupier of
the factory.
(iii)
The
appointment when made shall be notified by the occupier to [x
x x] the Chief Inspector giving the details of the qualifications, age, pay,
previous experience and other relevant particulars of the Officer appointed and
the terms and conditions of his service.
(iv)
The required
number of Welfare Officers shall be appointed within 120 days from the date on
which such appointments are due to be made under sub-rule (1) of Rule 76-B or
from the date of resignation/dismissal/termination of services of any Welfare
Officer.
(4) Conditions
of service of Welfare Officers :
[(i) Welfare Officers shall be given appropriate status corresponding to
the status of a member of the Executive Staff of the Factory and shall be fixed
in a scale of pay which shall not be less than,
(a)
Rs.
4400-8700Revised Scale of 1993 (Plus such allowances as applicable to similar
pay scale) obtaining in the concerned factory establishment in the case of
Chief Welfare Officer; and
(b)
Rs.
31106380Revised scale of 1993 (Plus such allowances as applicable to similar
pay scale) obtaining in the concerned factory establishment in the case of
Welfare Officer].
(ii) The
conditions of service of Welfare Officer shall be the same as those of the
other members of the executive staff of corresponding status in the factory.
(iii) The
services of a Welfare Officer shall not be dispensed with, nor he shall be
reverted, without the written concurrence of the [Director
of Factories], Hyderabad who shall record reasons therefor.
(iv) No
punishment such as withholding of increments, including stoppage at any
efficiency bar, reduction to a lower stage in the time scale, suspension
dismissal or termination of service, except censure, shall be imposed by the
management on a Welfare Officer, except with the previous concurrence of
the [Director
of Factories].
(v) A
Welfare Officer, who has been dismissed from service or whose services have
been terminated in any other manner than as provided in clause (iv) above may
within 30 days from the date of receipt of the order by him, appeal to the
State Government against the order of punishment made by the management with
the concurrence of the [Director
of Factories] and the decision of the State Government thereon shall be final:
Provided that when the management terminates the service or probation of
a Welfare Officer the reasons for such a termination of service or probation
shall be reported to the State Government or such authority, as may be,
empowered by them in this behalf.
CHAPTER VI WORKING HOURS OF ADULTS
RULES PRESCRIBED UNDER SUB-SECTION (2) OF SECTION
53
Rule - 77. Compensatory holidays
(1)
Except in
the case of workers engaged in any work which for technical reasons must be
carried on continuously throughout the day, the compensatory holidays to be
allowed under sub-section (1) of Section 52 of the Act, shall be so spaced that
not more than two holidays are given in one week.
(2)
The manager
of the factory shall display, on or before the end of the month in which
holidays are lost, a notice in respect of workers allowed compensatory holidays
during the following month and of the dates thereof, at the place at which the
Notice of Periods of Work prescribed under Section 61 is displayed. Any
subsequent change in the notice in respect of any compensatory holiday shall be
made not less than three days in advance of the date of holiday.
(3)
Any
compensatory holiday or holidays to which a worker is entitled shall be given
to him before he is discharged or dismissed and shall not be reckoned as part
of any period of notice required to be given before discharge or dismissal.
[(4) The manager shall, in any prescribed muster roll or record of
attendance, indicates the days on which the worker was required to work and the
days on which he was allowed compensatory holidays.]
Rule - 77-A.
Adult workers engaged in factories specified in the Schedule annexed
hereto shall be exempted from the provisions of Section 58.
SCHEDULE
(1)
All workers
in Newspaper Presses.
(2)
All workers
in Iron and Steel, Aluminium, Copper and Brass Rolling Mills.
(3)
All workers
in Hotels and Restaurants.
(4)
All workers
in Tea Factories.
(5)
Workers in
public utility transport workshops (where this exemption is considered
necessary by the Chief Inspector).
(6)
Any other
classes of workers in the auxiliary sections of large factories where steam or
electricity is generated or transformed for use in the factory, who may be
declared to be so exempted in writing by the Chief Inspector on application by
the Manager, in consideration of the essential or continuous nature of the
duties involved.
(7)
Any special
class of workers in any other factory where overlapping shifts are considered
necessary by the Chief Inspector.
[(8) All workers in all factories to the extent of thirty minutes where
the overlapping of shifts is intended to facilitate the smooth change-over of
shifts without interruption of work provided that both the groups of workers do
not carry out the same work at the same time and subject to provisions of
Section 54.]
MUSTER ROLL PRESCRIBED UNDER SUB-SECTION (5) OF
SECTION 59
Rule – 78.
[x x x]
RULE PRESCRIBED UNDER SUB-SECTION (5) OF SECTION 59
Rule – 78-A.
The cash equivalent of the advantage accruing through the concessional
sale to a worker of foodgrains and other articles shall be computed at the end
of every wage period fixed under provisions of the Payment of Wages Act, 1936
(Central Act No. IV of 1936). For the purpose of computing the cash equivalent
of the advantage accruing through the concessional sale to a worker of
foodgrains and other articles, the difference between the value of foodgrains
and other articles at the average market rates prevailing during the wage
period in which there was overtime work, and the value of foodgrains and other
articles supplied at concessional rates shall be calculated and allowed for the
overtime hours worked;
Provided that, in the case of factories which are already following a
different procedure for calculating the cash equivalent of the advantage
accruing through the concessional sale of foodgrains and other articles at the
time of commencement of this rule the Chief Inspector may by order in writing
permit them to adopt such different procedure if it is not less favourable than
the one prescribed in this Rule.
RULES UNDER SECTION 60
Rule - 78-B. [Exemption for Double Employment
An adult worker may be employed in more than one factory on the same day
if,
(a)
he is employed
or engaged on a part-time basis to do any work; or
(b)
he is
employed or engaged to carry out any particular work of an occasional nature
otherwise than as a full-time employee; or
(c)
the occupier
or owner is unaware that the worker is employed on a full-time basis in any
other factory.]
Rule - 78-C.
Period of overtime work shall be entered in overtime slips in duplicate,
a copy of which duly signed by the manager or by a person duly authorised by
him shall be given to the worker immediately after completion of the overtime
work.
NOTICE PRESCRIBED UNDER SECTION 61(8) AND SECTION
72(1)
Rule - 79. Notice of periods of work
The notice of periods of work for adults required by Sec. 61(1) and the
notices of periods of work for the children required by Sec. 72(1) shall be in
Form No. 11 and shall be exhibited in a prominent place at or near the entrance
to the factory both in English and Telugu.
[Provided that in case of factories working only in a single shift, the
said notice may be in such other form as is sufficient to clearly set out the
particulars required by the said sections.]
REGISTER PRESCRIBED UNDER SUB-SECTION (2) OF
SECTION 62
Rule - 80. [Register of Adult workers
Every factory shall maintain a muster roll in such form and in such
manner as is convenient for the factory so that the name of the adult worker,
the nature of his work, the group (if any) in which he is included and the
relay to which he is assigned where his group works in shifts shall be
contained in the muster roll together with any other particulars that the
manager may include and such record shall be preserved for a period of three
years after last entry.]
[RULES 81 to 84-A PRESCRIBED UNDER SECTION 64
Rule - 81. [Persons defined to hold positions of supervision or management and confidential positions
The following persons, by whatever designation called, are defined for
the purposes of Section 64(1) exempting them from the provisions of Chapter VI
of the Act, namely:
(a)
Managers and
persons of managerial cadre, secretaries, administrative officers, accountants,
personnel officers;
(b)
Engineers,
Technologists, Chemists, Metallurgists;
(c)
Technical
and Scientific personnel engaged in design, research or development;
(d)
Stenographers,
personnel clerks, private secretaries, cashiers or persons discharging similar
functions;
(e)
Any other
person declared by the Chief Inspector, upon an application by the occupier or
manager, to be holding a position of supervision or management or confidential
positions, provided that the person shall be deemed to have been so declared if
the Chief Inspector has not communicated a refusal to the applicant within
thirty days of the application being sent.]
Rule - 82.
[x x x]
Rule - 83.
[x x x]
Rule - 84. Exemption of certain adult workers
(a)
All adult
workers engaged in the factories specified in [Column
(1)] of the Schedule hereunder on the work specified in Column (3) shall be exempted
from the provisions of Sections specified in Column (4) subject to the special
conditions, if any, specified in Column (5) thereof.
(b)
Except in
the case of urgent repairs, the exemptions shall be subject to the following
general conditions, namely:
(i)
the total
number of hours of work in any day, shall not exceed ten;
(ii)
the spread
over, inclusive of intervals for rest, shall not exceed twelve hours in any one
day;
(iii)
the total
number of hours of work in a week including over-time, shall not exceed sixty;
(iv)
the total
number of hours of over-time shall not exceed fifty in any one quarter of a
calendar year;
(v)
the total
number of hours of work without an interval does not exceed six;
(vi)
In case of
exemption from Sec. 55, sufficient time, though not a fixed period to the
satisfaction of the Inspector shall be allowed to enable the workers to have
their meals;
(vii)
Exemption
from Sec. 61 wherever specified, shall apply in so far as it relates to the
specification of the periods of rest-interval in Form II of the Andhra Pradesh
Factories Rules, 1960.
Rule - 84-A. Savings
Nothing in these rules shall render any person liable to any punishment
or penalty whatsoever, by reason of anything done or omitted to be done by him
contrary to the provisions of these rules between the 15th March, 1984 and the
date of publication of the rules in the Andhra Pradesh Gazette.
[Statement]
THE SCHEDULE PRESCRIBED UNDER RULE 84
|
Class of Factories
|
Section of the Acts empowering the grant of exemption
|
Nature of Work
|
Extent of Exemption
|
Conditions
|
|
1
|
2
|
3
|
4
|
5
|
|
1. All
Factories
|
64(2)(a)
& 64(3)
|
URGENT
REPAIRS:
The
following shall be considered to be urgent repairs:
(a)
Repairs to any part of the machinery, plant or structure of a factory which
are of such a nature that delay in their execution could involve danger to
human life or safety or stoppage of manufacturing process.
(b)
Breakdown repairs to motive power, transmission or other essential plant or
machinery of other factories, collieries, railways, dockyards and harbors,
motor transport, gas, electrical generating & transmission, pumping or
similar essential or public utility services carried out in general
engineering works and boundaries and which are necessary to such concerns to
maintain their main manufacturing process, production or service during
working hours, or according to Schedule.
(c)
Repairs to Deep Sea Ships, Ferries, Dredgers, Commercial Aircraft & such
other like public utility service done in the factory which are essential to
enable such Ships, Dredgers, Ferries or Air Crafts to leave port at proper
time or continue their normal operations in set or air worthy conditions, as
the case may be.
(d)
Repairs in connection with a change of motive power, for example, from steam
to electricity or vice versa when such work cannot possibly be done without
stoppage of the normal manufacturing process.
Explanation:
Periodical cleaning or repairs to any machinery shall not be deemed to be
urgent repairs.
|
Sections
51, 52, 54, 55, 56 & 61
|
(i) No
worker shall be employed on such repairs for more than 12 hours on any one
day: or 30 hours during any three consecutive days or 66 hours during each
period of seven consecutive days commencing from his first employment on such
repairs.
(ii)
Notices shall, be sent to the Inspector within 24 hours of the commencement
of the work describing the nature of the urgent repairs stating the name of
persons employed and the exact time of commencement of work and the probable
period required for its completion. A copy of this above notice shall be displayed
at a conspicuous place in the factory within an hour after the workers are
engaged on urgent repairs.
(iii)
Exemption from the provisions of section 54 of the Act, shall apply only in
the case of male adult workers.
(iv) A
running record of work done such repairs shall be maintained in muster roll.
(v) No
worker shall be employed, for more than 14 consecutive days without a rest
period of 24 consecutive hours.
(vi) The
total number of hours of work without interval does not exceed six.
|
|
2. All Factories
|
64(2)(b)
& 64(3)
|
(i) Work
in the machine shops, the smithy or the foundry or in connection with the
mill gearing the electric driving or lighting apparatus, the mechanical or
electrical lifts of the steam or water pipes or pumps of a factory.
|
Sections
51, 54, 55, 56 & 61
|
The
exemptions shall be granted only in respect of a limited number of persons to
be given by the Chief Inspector on application by the manager through the
Inspector concerned.
|
|
|
|
(ii) Work
of examining or repairing any machinery or other part of the plant which is
necessary for carrying on the work in the factory.
|
Sections
51, 54, 55, 56 & 61
|
The
exemptions shall be granted only in respect of a limited number of persons to
be given by the Chief Inspector on application by the manager through the
Inspector concerned.
|
|
|
|
(iii) Work
in boiler houses and engine rooms such as lighting fires in order to raise
steam or generate gas preparatory to the commencement of regular work in the
factory.
|
|
|
|
|
|
(iv)
Clerks engaged in the preparation of pay rolls.
|
do
|
The
exemption shall be only for the preparation of pay rolls.
|
|
3. All
Factories
|
64(2)(b)
& 64(3)
|
(i) Work
on lighting, ventilating and humidifying apparatus.
|
do
|
|
|
|
|
(ii) Work
performed by fire service personnel.
|
do
|
|
|
|
|
(iii) Work
of persons engaged in loading or unloading or transporting raw materials or
products of manufacture, where such work is intermittent.
|
Sections
51, 54, 55, 56 & 61
|
|
|
|
|
(iv) Work
of persons engaged in packing, despatch or raw materials or products of
manufacture where such work is intermittent.
|
do
|
|
|
4. All
Factories
|
64(2)(d)
& 64(3)
|
Work on
automatic equipment engaged in galvanising and anodising and enamelling.
|
Sections
51, 52, 54, 55, 56 & 58
|
(1) The
limits of work inclusive of overtime shall not exceed those mentioned in
sub-section (4) of Section 64.
|
|
|
|
|
|
(2) The
exemptions shall be granted only in respect of adult male workers by the
Chief Inspector.
|
|
5. All
Factories
|
64(2)(d)
proviso to clauses (i) & (ii) of sub-sec. (4) of Section 64
|
Shift
workers engaged in any work which for technical or other compelling reasons
must be carried on continuously, shall be allowed to work the whole or a part
of a subsequent shift as substitutes in the absence of workers who have
failed to report for duty.
|
Sections
51, 52, 54, 55 & 56
|
(1) No
worker shall be employed on two consecutive 8 hours shifts for more than
twice in 7 days period subject to a limit of 6 in a calendar month.
|
|
|
|
|
|
(2) The
next shift worker shall not commence unless a period of 8 hours has elapsed.
|
|
|
|
|
|
(3) The
spread over, shall not exceed 16 hours on such days.
|
|
|
|
|
|
(4) The
total weekly hours ordinarily provided for such worker in the notice of
periods of work shall not be exceeded by 8 hours due to employment.
|
|
|
|
|
|
(5)
Notices shall be sent to the Inspector within 24 hours of the commencement of
the subsequent shifts describing the circumstances under which the worker was
required to work in the subsequent shifts.
|
|
|
|
|
|
(6) The
exemption shall be granted to a limited number or male adult workers by the
Chief Inspector on an application made by the manager in advance.
|
|
6. All
Factories
|
64(2)(h)
|
Work in
engine room or boiler houses or in attending to power plant or transmission
machinery.
|
Sections
51 & 52
|
Workers
engaged shall not lose more than 2 weekly holidays in a calendar month.
|
|
7. All
Factories
|
64(2)(i)
& 64(3)
|
Loading
and unloading of railway wagons, lorries or trucks at siding and loading and unloading
road trucks and other vehicles in the premises of the factory.
|
Sections
51, 52, 54, 55, 56 & 61
|
|
|
8.
Asbestos Factories
|
64(2)(d)
& 64(3)
|
Asbestos
cement pipes and allied products manufacturing.
|
Sections
52, 55 & 61
|
|
|
9. Boiled
Rice Mills
|
64(2)(b)
& 64(3)
|
Paddy
soaking, boiling, drying, lifting and storing.
|
Sections
51, 54, 55, 56 & 61
|
|
|
10.
Breweries, wineries, distilleries
|
64(2)(d)
& 64(3)
|
All
continuous process work.
|
Sections
52, 55 & 61
|
Exemptions
from the provisions of Section 52 of the Act, shall apply in so far as it
relates to the requiring of workers to work on first day of the week.
|
|
11.
Bricks, tiles & potteries and lime kilns
|
64(2)(d)
& 64(3)
|
Kiln
firing.
|
Sections
55 & 61
|
do
|
|
12.
Canning industry & perfumeries
|
64(2)(f)
|
All works
|
Sections
51, 52 & 54
|
Such
workers shall not lose more than 2 weekly holidays in calendar month.
|
|
13. Card
board factories
|
64(2)(d)
& 64(3)
|
All
continuous process work.
|
Sections
52, 55 & 61
|
Exemptions
from the provisions of Section 52 of the Act, shall apply in so far as it
relates to the requiring of workers to work on the first day of the week.
|
|
14. Cashew
Nut factories
|
64(2)(b)
& 64(3)
|
Work of
persons engaged in roasting process in Cashew nut industry.
|
Sections
55 & 56
|
|
|
15.
Chemical factories
|
64(2)(b)
& 64(3)
|
All
continuous process work.
|
Sections
52, 55 & 61
|
Exemptions
from provisions of Section 52 of the Act, shall apply in so far as it relates
to the requiring of workers to work on first day of the week.
|
|
16. Cinema
Studios
|
64(2)(b)
& 64(3)
|
Workers,
reflectors, shifting furniture on set, clap boys, cameramen and sound
department in the process of shooting of Films.
|
Sections
51, 54, 55, 56 & 61
|
|
|
17. Coffee
& Cashew nut factories
|
64(2)(g)
& 64(3)
|
Receiving,
drying, lifting and storing unshelled coffee and cashew nut.
|
Sections
52 & 55
|
Such
workers shall not lose more than 2 weekly holidays in calendar month.
|
|
18. Cotton
ginning & pressing factories
|
64(2)(f)
|
Fitters,
Oilmen, belt and copemen, turners and Blacksmiths.
|
Sections
51, 52 & 54
|
do
|
|
19. Dall
Mills
|
64(2)(b)
& 64(3)
|
Drying and
peeling skins of broken dall.
|
Sections
55, 56 & 61
|
|
|
20.
Distilling sandalwood & other essential oils
|
64(2)(d)
& 64(3)
|
Distilling
and condensing process.
|
Sections
55 & 61
|
Exemptions
from provisions of Section 52 of the Act, shall apply in so far as it relates
to the requiring of workers to work on first day of the week.
|
|
21. Dry
tobacco returning, wetted tobacco processing, stripping, butting and dry
tobacco unloading
|
64(2)(d)
& 64(3)
|
All
continuous process work.
|
Sections
52, 55, 56 & 61
|
Exemptions
from provisions of Section 52 of the Act, shall apply in so far as it relates
to the requiring of workers to work on first day of the week.
|
|
22.
Electric generating and transforming stations
|
64(2)(d)
& 64(3)
|
Continuous
work in generating steam, electricity, gas and transforming electricity.
|
Sections
52, 55 & 61
|
Exemptions
from provisions of Section 52 of the Act, shall apply in so far as it relates
to the requiring of workers to work on first day of the week.
|
|
23. Enamel
works
|
64(2)(d)
& 64(3)
|
Kiln
firing & enamelling.
|
Sections
55 & 61
|
do
|
|
24.
Factories engaged in processing milk and manufacturing milk products
|
64(2)(e)
|
All works
in processing milk and manufacture of milk products other than printing and
manufacturing of container of milk creams, cheese and butter.
|
Sections
51 & 52
|
do
|
|
25.
Factories manufacturing cement & cement products
|
64(2)(d)
& 64(3)
|
All
Continuous process work.
|
Sections
52, 55 & 61
|
do
|
|
26.
Factories manufacturing explosives
|
64(2)(d)
& 64(3)
|
Manufacturing
of slurry explosives.
|
Sections
52, 55 & 61
|
Exemptions
from provisions of Section 52 of the Act, shall apply in so far as it relates
to the requiring of workers to work on first day of the week.
|
|
27.
Factories manufacturing laminated sheets
|
64(2)(d)
& 64(3)
|
Work in
impregnating and pressing plants and on varnish and resin manufacture.
|
Sections
55 & 61
|
do
|
|
28.
Ferrous & non-ferrous factories
|
64(2)(d)
& 64(3)
|
Smelting,
tapping and pouring metal.
|
Sections
51, 54, 55, 56 & 61
|
do
|
|
29. Glass
factories
|
64(2)(d)
& 64(3)
|
All
continuous process work.
|
Sections
52, 55 & 61
|
do
|
|
30. Ice
factories
|
64(2)(d)
& 64(3)
|
All
continuous process work.
|
Sections
55 & 61
|
do
|
|
31. Iron
& Steel, Brass & Copper rolling mills
|
64(2)(b)
& 64(3)
|
Roll
changing.
|
Sections
51, 54, 55, 56 & 61.
|
Exemptions
from provisions of Section 52 of the Act, shall apply in so far as it relates
to the requiring of workers to work on first day of the week.
|
|
32. Iron,
steel brass, copper & aluminium rolling mills, including cold rolling of
steel strips
|
64(2)(d)
& 64(3)
|
Annealing
Rolling mills, pickling gas plant and Auxiliary services like compressors,
Pump House and cranes.
|
Sections
51, 52, 55, 56 & 61.
|
do
|
|
33. Jute
& Twine mills
|
64(2)(e)
|
To work
all 7 days in a week.
|
Sections
52 & 56
|
do
|
|
34.
Khandasari sugar factories
|
64(2)(b)
& 64(3)
|
Drying
finishing sugar in yards, lifting and storing sugar manually.
|
Sections
55, 56 & 61
|
do
|
|
35.
Manufacture of starch & starch products from maize or other vegetable sources.
|
64(2)(d)
& 64(3)
|
All
continuous process work.
|
Sections
52, 55 & 61
|
Exemptions
from the provisions of Section 52 of the Act shall apply in so far as it
relates to the requiring or workers to work on the first day of the week.
|
|
36. Match
and wood working factories
|
64(2)(g)
& 64(3)
|
Drying of
splints and veneers in match or wood working factories.
|
Sections
52 & 55
|
Such
workers shall not lose more than 2 weekly holidays in a calendar month.
|
|
37.
Newspaper & Printing Presses
|
64(2)(i)
|
Breakdown
of machinery
|
Sections
51, 54, 56 & 61
|
Notice
shall be given to the Inspector concerned within 48 hours of the occurrence,
whenever this exemption is availed of in any emergency.
|
|
38.
Newspaper presses
|
64(2)(b)
& 64(3)
|
Work on
rotary machines, stereos and in binding and process departments.
|
Sections
51, 54 & 56
|
do
|
|
39. Oil
expellers
|
64(2)(b)
& 64(3)
|
All work
connected with the manufacturing process.
|
Sections
56
|
Notice
shall be given to the Inspector concerned within 48 hours of the occurrence,
whenever this exemption is availed of in any emergency.
|
|
40. Oil
Tank installations
|
64(2)(d)
& 64(3)
|
Pumping
operations in connection with the pumping of oil out of or into a Ship or
with bulk transfers of oil from, or into storage tanks.
|
Sections
51, 52, 54, 55, 56 & 61
|
do
|
|
41. Paper
factories
|
64(2)(d)
& 64(3)
|
All
Continuous process work
|
Sections
52, 55 & 61
|
Exemptions
from the provisions of Section 52 of the Act shall apply so far as it relates
to the requiring of workers to work on the first day of the week.
|
|
42. Passenger
transport workshops and service stations
|
64(2)(e)
|
All works
|
Sections
51 & 52
|
do
|
|
43.
Petroleum refineries
|
64(2)(d)
& 64(3)
|
All
continuous process work.
|
Sections
52, 55 & 61
|
Exemption
from the provisions of Section 52 of the Act shall apply so far as it relates
to the requiring of workers to work on the first day of the week.
|
|
44.
Pharmaceutical industry
|
64(2)(b)
& 64(3)
|
Completing
the manufacturing process of pharmaceutical in Pipe line which are held up
because of break down of power supply.
|
Sections
51, 54, 55, 56 & 61
|
do
|
|
45.
Preparation packing & despatch of serum and vaccine
|
64(2)(e)
|
Preparation,
Packing and despatch of serum and vaccine.
|
Sections
51 & 52
|
do
|
|
46. Rayon
silk
|
64(2)(d)
& 64(3)
|
(i)
Manufacture of cellulose acetate, producer gas acetic acid, aldehydecellulose
acetate recovery and spinning.
(ii)
Manufacture of producer gas and Rayon spinning.
|
Sections
52, 55 & 61
|
do
|
|
47. Roller
flour Mills
|
64(2)(d)
& 64(3)
|
All work
|
Sections
55 & 61
|
Exemptions
from the provisions of Section 52 of the Act shall apply in so far as it
relates to the requiring of the workers to work on the first day of the week.
|
|
48. Rubber
tyre factories
|
64(2)(d)
& 64(3)
|
All
continuous process work.
|
Sections
55 & 61
|
do
|
|
49. Sago
factories
|
64(2)(d)
& 64(3)
|
Drying
finished sago in yards, lifting and storing sago manually.
|
Sections
55, 56 & 61
|
do
|
|
50. Salt
factories
|
64(2)(d)
& 64(3)
|
All works
|
Sections
52, 55, 56 & 61
|
do
|
|
51.
Smelting & refining factories
|
64(2)(d)
& 64(3)
|
Work on
the reducing furnace.
|
Sections
55 & 61
|
do
|
|
52. Soap
factories
|
64(2)(d)
& 64(3)
|
Soap
boiling, Soap drying pans.
|
Sections
55 & 61
|
do
|
|
53. Sugar
factories
|
64(2)(d)
& 64(3)
|
All
continuous process work.
|
Sections
52, 55 & 61
|
Exemptions
from the provisions of Section 52 of the Act shall apply in so far as it
relates to the requiring of workers to work on the first day of the week.
|
|
54.
Tanneries
|
64(2)(d)
& 64(3)
|
Country
and Chrome tanning excluding the finishing process.
|
Sections
55 & 61
|
do
|
|
55.
Textile dyeing factories
|
64(2)(d)
& 64(3)
|
All work
in the dyeing, bleaching, finishing, raising and mercerising department.
|
Sections
55 & 61
|
do
|
|
56.
Textile Mills
|
64(2)(e)
|
To work
all 7 days in a week.
|
Sections
52
|
(1)
Exemption
(2) Notice
shall be sent to the Inspector whenever there is a change in a weekly
holiday.
|
|
57.
Tobacco redrying factories
|
64(2)(d)
& 64(3)
|
All
continuous process work.
|
Sections
55 & 61
|
Exemptions
from the provisions of Section 52 of the Act shall apply in so far as it
relates to the requiring of workers to work on the first day of the week.
|
|
58.
Vegetable oil factories, refineries and hydrogenation solvent extraction
plants.
|
64(2)(d)
& 64(3)
|
All
Continuous process work.
|
Sections
52, 55 & 61
|
Exemptions
from the provisions of Section 52 of the Act shall apply in so far as it
relates to the requiring or workers to work on the first day of the week.
|
|
59. Work
notified by the State Government as a work of National Importance
|
64(2)(k)
& 64(3)
|
Workers
engaged in any work notified as a work of National Importance.
|
Sections
51, 52, 54, 55 & 56
|
Subject to
conditions prescribed under Rule 84(b).
|
CHAPTER-VII EMPLOYMENT
OF YOUNG PERSONS
NOTICE
PRESCRIBED UNDER SUB-SECTION (3) OF SECTION 72
Rule - 85. Notice of periods of work for children
[Omitted by G.O. Ms. No. 978, dated
4-5-1960].
REGISTER
PRESCRIBED UNDER SUB-SECTION (2) OF SECTION 73
Rule - 86. Register of child workers
The register of child workers shall be
in Form No. 14.
CHAPTERVIII LEAVE WITH WAGES
RULES
87-94 PRESCRIBED UNDER SECTIONS 84 AND 112
Rule - 87. [Record of leave with wages
The manager of every factory shall
maintain such muster roll or other record showing the particular of the leave
with wages allowed to the worker and such record shall be preserved for a
period of three years after last entry.]
Rule - 88. [Account of leave with wages
The manager shall on a request from
any worker, forthwith provide him with an abstract of his account of leave
earned, leave allowed and the balance of leave standing to his credit for the
period not exceeding one year period to the date of such request.]
Rule - 89. Medical Certificate
If any worker is absent from work due
to his illness and he wants to avail himself of the leave with wages due to him
to cover the period of illness as far as possible under the provisions of
sub-section (7) of Sec. 76 of the Act, he shall, if so required by his manager
by a notice in writing, submit a medical certificate signed by a registered
Medical practitioner, or by a registered or recognised Vaid or Hakim stating
the cause of the absence and the period for which the worker is in the opinion
of such medical practitioner, Vaid or Hakim, unable to attend to his work or
other reliable evidence to prove that, he was actually sick during the period
for which the leave is to be availed of.
Rule - 90. Notice to Inspector of involuntary unemployment
[Omitted by G.O.Ms. No. 978, dated
4-5-1960].
Rule - 91. Notice by worker
Before or at the end of the calendar
year, a worker may give notice to the Manager of his intention not to avail
himself of the leave with wages falling due during the following calendar year.
The manager shall make an entry to that effect in the Leave with Wages Register
and in the leave book of the worker concerned.
Rule - 92. Grant of leave with wages
(1)
Whenever leave with wages is given to any
worker, necessary entries shall be made in the leave with wages register and
the Leave Book of the worker concerned.
(2)
As far as circumstances permit, members of
the same family shall be allowed leave at the same time.
(3)
A worker may exchange the period of his leave
with another worker subject to the approval of the Manager.
Rule - 92-A. Mode of computation of cash value of wages
(1)
The cash equivalent of the advantage accruing
through the concessional sale of food grains and other articles payable to
workers proceeding on leave shall be the difference between the value of the
average market rate prevailing, during the month immediately preceding his
leave and the value at the confessional rates allowed of food grains and other
article, he is entitled to.
(2)
For purpose of the cash equivalent, monthly
average market rate of food grains and other articles shall be computed at the
end of every month.
Note: This rule shall not apply to any
Federal Railway Factory whose alternative method of computation has been
approved by the State Government.
Rule - 93. Payment of wages if the worker dies
If a worker dies before he resumes
work, the balance of his pay, due for the period of leave, shall be paid to his
nominee within one week of the receipt of intimation of death of the worker.
[x x x]
Rule - 94. Factories exempted under Section 84
(1)
Where an exemption is granted to any factory
under Section 84, the manager, shall display at the main entrance of the
factory a notice, giving full details of the system established in the factory
for leave with wages and shall send a copy of it to the Inspector.
(2)
No alteration, shall be made in the scheme
approved by the State Government at the time of granting exemption under
Section 84 without their previous sanction.
Rule - 94-A. Exemption of certain factories
The Chief Inspector may grant
exemption from all or any of the provisions of Rules 87 to 93 in respect of all
or any of the workers in any factory subject to such conditions as he may
impose.
CHAPTER IX SPECIAL PROVISIONS
RULES PRESCRIBED UNDER SECTION 87
Rule - 95. Dangerous operations
(1)
The following
operations when carried on in any factory are declared to be dangerous
operations under Section 87.
(1)
Manufacture
of aerated water and processes incidental thereto.
(2)
Electrolytic
plating or oxidation of metal articles by use of an electrolyte containing
chromic acid or other chromium compounds.
(3)
Manufacture
and repair of electric accumulators.
(4)
Glass
manufacture.
(5)
Grinding or
glazing of metals.
(6)
Manufacture
and treatment of lead and certain compounds of lead.
(7)
Generation
of gas from the dangerous petroleum.
(8)
Cleaning or
smoothing of articles by a jet of stand, metals hot or grit or other abrasive
propelled by a blast of compressed air or steam.
(9)
Liming and
tanning of raw hides and skins and process incidental thereto.
(10)
Cellulose
spraying.
(11)
Graphite
powdering and incidental processes.
(12)
Certain lead
process carried on in printing presses and type foundries.
(13)
Cashew nut
manufacturing operations.
(14)
Manufacture
of Pottery.
(15)
Chemical
Works.
(16)
Compression
of Oxygen and Hydrogen produced by the electrolysis of water.
(17)
Manufacture
of articles from refractory materials including manufacture of refractory
bricks.
(18)
Handling and
processing of asbestos, manufacture of any article of asbestos and any other
process manufacture or otherwise in which asbestos is used in any form.
(19)
Cleaning or
smoothing, roughening etc., of articles by a jet of sand, metal short or grit
or other propelled by a blast of compressed air or steam.
(20)
Handling and
manipulation of corrosive substances.
(21)
Manufacture
or manipulation of Carcinogenic Dye Intermediates.
(22)
Process of
extracting vegetable oil from oil cakes in solvent extraction plant.
(23)
Carbon
Disulphide Plants.
(24)
Manufacture
and Manipulation of dangerous pesticides.
(25)
Manufacture,
handling and use of Benzene.
(26)
Manufacture
or manipulation of manganese and its compounds.
(27)
Operations
involving High Noise Levels.
(28)
Manufacture
of Rayon Viscose Process.
(29)
Highly
Flammable Liquids and Flammable Compressed Gases.
(30)
Operations
in Foundries.
[(1-A) First employment means employment for the first time in a
hazardous process or operation so notified under Section 87 or re-employment
therein after cessation of employment in such process or operation for a period
exceeding three calendar months.]
(2)
The
provisions specified in the schedules annexed hereto shall apply to any class
or description of factories wherein dangerous operations specified in each
schedule are carried out.
(3)
[Omitted by
G.O.Ms. No. 978, dated 4-5-1960].
[(4) Notwithstanding the provisions specified in the schedules annexed
to this rule, the Inspector may issue of orders in writing to the manager or
occupier or both, direct them to carry out such measures, within such time as
may be specified in such order with a view to removing conditions dangerous to
the health of the workers, or to suspend any process, where such process
constitutes, in the opinion of the Inspector, imminent danger of poisoning or
toxicity.
(5) Any
register or record of medical examinations and texts connected therewith
required to be carried out under any of the schedules annexed thereto in
respect of any worker shall be kept readily available to the Inspector and
shall be preserved till the expiry of one year after the worker ceases to be in
employment of the factory]
SCHEDULE I
Manufacture of waters and Processes Incidental
thereto
1. Fencing of Machines;
All machines for filling bottles or syphons shall be so constructed,
placed or fenced as to prevent, as far as may be practicable, a fragment of a
bursting bottle or syphon from striking any person employed in the factory.
2. Face-guards and gauntlets:
(1)
The occupier
shall provide and maintain in good condition for the use of all persons engaged
in filling bottles or syphons
(a)
suitable
face guards to protect the face, neck and throat; and
(b)
suitable
guantlets for both arms to protect the whole hand and arms;
Provided that
(i)
paragraph
2(1) shall not apply where bottles are filled by means of an automatic machine
so constructed that no fragment of a bursting bottle can escape; and
(ii)
where a
machine is so constructed that only one arm of the bottler at work upon it is
exposed to danger, a gauntlet need not be provided for the arm which is not
exposed to danger.
(2)
The occupier
shall provide and maintain in good condition for the use of all persons engaged
in corking, croning, screwing, wiring, foiling, capsuling, sighting, or
labelling bottles or syphons
(a)
suitable
face-guards to protect the face, neck and throat; and
(b)
suitable
gauntlets for both arms to protect the arm and at least half of the palm and
space between the thumb and fore finger.
3. Wearing of face-guards and guantlets:
All persons engaged in any of the processes specified in paragraph (2)
shall while at work in such processes, wear the face-guards and guantlets
provided under the provisions of the said paragraph.
[SCHEDULE-II
Electrolytic plating or oxidation of metal articles by use of an
electrolyte containing acids, bases or salts or metals such as chromium,
nickel, cadmium, zinc, copper, silver, gold etc.
1. Definitions:
For the purposes of this Schedule:
(a)
"Electrolytic
process" means the electrolytic plating or oxidation of metal articles by
the use of an electrolytic containing acids, bases or salts of metals such as
chromium, nickel, cadmium, zinc, copper, silver, gold, etc.
(b)
"bath"
means any vessel used for an electrolytic process or any subsequent process;
and
(c)
"employed"
means employed in any process involving contact with liquid from a bath.
2. Exhaust draught:
An efficient exhaust draught shall be applied to every vessel in which
an electrolytic process is carried on. Such draught shall be provided by
mechanical means and shall operate on the vapour or spray given off in the
process as near as may be at the point of origin. The exhaust draught appliance
shall be so constructed, arranged and maintained as to prevent the vapour or
spray entering into any room or place in which work is carried on.
3. Prohibition relating to women and young persons:
No woman adolescent or child shall be employed or permitted to work at a
bath.
4. Floor of work-rooms:
The floor of every work-room containing a bath shall be impervious to
water. The floor shall be maintained in good and level conditions and shall be
washed down at least once a day.
5. Protective devices:
(1)
The occupier
shall provide and maintain in good and clean condition the following articles
of protective devices for the use of all persons employed on any process at
which they are liable to come in contact with liquid from a bath and such
devices shall be worn by the persons concerned
(a)
waterproof
aprons and bibs; and
(b)
for persons
actually working at a bath, loose fitting rubber gloves and rubber boots or
other waterproof foot wear, and chemical goggles.
(2)
The Occupier
shall provide and maintain for the use of all persons employed suitable
accommodation for the storage and drying of protective devices.
6. Water facilities:
(1)
There shall
be provided and maintained in good repairs for the use of all persons employed
in electrolytic process and processes incidental to it.
(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 5 persons employed at any one time,
and having a constant supply of water from taps or jets above the trough the
intervals of not more than 60 cms.; or
(ii)
at least one
wash basin or every five such 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.
(2)
In addition
to the facility in sub-paragraph 1, an approved type of emergency shower with
eye fountain shall be provided and maintained in good working order whenever
necessary, in order to ensure continuous water supply, storage tank of 1500
litres capacity shall be provided as a source of clean water for emergency use.
7. Cautionary placard:
A cautionary placard in the form specified below and printed in the
language of the majority of the workers employed shall be affixed in a
prominent place in the factory where it can be easily and conveniently read by
the workers.
CAUTIONARY NOTICE
(Electrolytic plating)
(1)
Chemicals
handled in this plant are corrosive and poisonous.
(2)
Smoking,
chewing tobacco, eating food or drinking in this area is prohibited. No food
stuff or drink shall be brought in this area.
(3)
Some of
these chemicals may be absorbed through the skin and may cause poisoning.
(4)
A good wash
shall be taken before meals.
(5)
Protective
devices supplied shall be used while working in this area.
(6)
Spillage of
the chemicals on any part of the body or on the floor shall be immediately
washed away with water.
(7)
All workers
shall report for the prescribed medical tests regularly to protect their own
health.
(8)
Medical
facilities and records of examinations and tests:
(1)
The occupier
of every factory in which electrolytic processes are carried on shall
(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 as emergency cyanide kit.
(2)
The medical
practitioner shall examine all workers before they are employed in electrolytic
processes. Such examination in case of chrome plating shall include inspection
of hands, forearms and nose and will be carried out once at least in every
fortnight.
(3)
The record
of the examinations referred to in sub-paragraph (2) shall be maintained in a
separate register approved by the Chief Inspector of Factories which shall be
kept readily available for inspection by the Inspector.
(9)
Medical
examination by the Certifying Surgeon.
(1)
Every worker
employed in the electrolytic process shall be examined by a certifying Surgeon
before his first employment. Such examination shall include X-ray of the Chest;
and
(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.
(2)
No worker
shall be employed in any electrolytic process unless certified fit for such
employment by the Certifying Surgeon.
(3)
Every worker
employed in the electrolytic processes shall be reexamined by a Certifying
Surgeon at least once in every year, except in case of the workers employed in
cadmium, chromium and nickel plating processes or whom this examination shall
be carried out once in every six months. Such re-examination shall, wherever
the Certifying Surgeon considers appropriate, include tests as specified under
sub-paragraph (1) excluding the X-ray of the Chest which shall not be required
normally to be carried out earlier than once in three years.
(4)
The
Certifying Surgeon after examining a worker, shall issue a Certificate of
fitness in Form 28. The record of examination and re-examination carried out
shall be kept in the custody of the Manager of the factory. The record of each
examination carried out under sub-paragraphs (1) and (2) including the nature
and the results of the tests, shall also be entered by the Certifying Surgeon
in a health register in Form 29.
(5)
The
Certificate of fitness and the health register shall be kept readily available
for inspection by the Inspector.
(6)
If at any time
the Certifying Surgeon is of the opinion that a worker is no longer fit for
employment in the electrolytic processes on the ground that continuance therein
would involve danger to the health of the worker, he shall make a record of his
findings in the said certificate and the health register.
The entry of his findings, in those documents should also include the
period for which he considers that the said person is unfit in such
circumstances shall be provided with alternate placement facility unless he is
fully incapacited in the opinion of the certifying surgeon in which case the
person affected shall be suitably rehabilitated.
(7)
No person
who has been found unfit to work as said in sub-paragraph (6) shall be
re-employed or permitted to work in the said processes unless the certifying
surgeon, after further examination, again certifies him fit for employment in
those process.
SCHEDULE III
MANUFACTURE AND REPAIR OF ELECTRIC ACCUMULATORS
1. Savings.
This schedule shall not apply to the manufacture or repair of electric
accumulators or parts thereof not containing lead or any compound of lead; or
to the repair on the premises, of any accumulator forming part of a stationary
battery.
2. Definitions:
For the purpose of this schedule:
(a)
"Lead
Process" means the melting of lead or any materials containing lead,
casting, pasting, lead burning or any other work, including trimming, or any
other abrading or cutting of pasted plates, involving the use, movement or
manipulation of, or contact with any oxide of lead.
(b)
"Manipulation
of raw oxide of lead" means any lead process involving any manipulation or
movement of raw oxides of lead other than its conveyance in a receptacle or by
means of an implement from one operation to another.
(c)
[x x x]
3. Prohibition relating to women and young persons:
No woman or young person shall be employed or permitted to work in any
lead processes or in any room in which the manipulation of raw oxide lead or
pasting is carried on.
4. Separation of certain processes:
Each of the following processes shall be carried on in such a manner
under such conditions as to secure effectual separation from any other process:
(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.
5. Air space:
In every room in which a lead process is carried on there shall be at
least 500 cubic feet of air space for each person employed therein, and in
computing this air space no height over 12 feet shall be taken into account.
6. Ventilation:
Every work-room shall be provided with inlets and outlets of adequate
size as to secure and maintain efficient ventilation in all of the rooms.
7. Distance between workers in pasting room:
In every pasting room the distance between the centre of the working
position as any paster and that of the passter working nearest to him shall not
be less than five feet.
8. Floor of work-rooms:
(1)
The floor of
every room in which a lead process is carried on shall be
(a)
of cement or
similar material so as to be smooth and impervious to water;
(b)
maintained
in sound condition;
(c)
kept free
from material, plant, or other obstruction not required for, or produced in,
the process carried on in the room.
(2)
In all such rooms
other than grid casting shop the floor shall be cleaned daily after being
thoroughly sprayed with water at a time when no other work is being carried on
in the room.
(3)
In grid
casting shops the floor shall be cleaned daily.
(4)
Without
prejudice to the requirements of sub-paragraphs (1), (2) and (3) where
manipulation of raw oxide of lead or pasting is carried on, the floor shall
also be
(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.
9. Work-benches:
The work-benches at which any lead process is carried on shall
(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 thereat; and all such work-benches other than those in grid casting
shops shall
(c)
be cleaned
daily either after being thoroughly damped or by means of a suction cleaning
apparatus as a time when no other work is being carried on thereat; and, all
such work-benches in grid casting shops, shall
(d)
be cleaned
daily;
and every work-bench used for pasting shall
(e)
be covered
throughout with sheet lead other impervious material;
(f)
be provided
with raised edges;
(g)
be kept
constantly moist while pasting is being carried on.
10. Exhaust draught:
The following processes shall not be carried on without use of an
efficient exhaust draught;
(a)
melting of
lead or materials containing lead.
(b)
manipulation
of raw oxide of lead, unless done in an enclosed apparatus so as to prevent the
escape of dust in to the work-room.
(c)
pasting.
(d)
trimming,
brushing, filling or any other abrading or cutting of pasted plates giving rise
to dust.
(e)
lead
burning, other than
(i)
"tacking"
in the formation room;
(ii)
chemical
burning for the marking of lead linings for cell cases necessarily carried on
in such a manner, that the application of efficient exhaust in impracticable.
Such exhaust draught shall be effected by mechanical means and shall
operate on the dust or fume given off as nearly as may be at its point of
origin, so as to prevent it entering the air of any room in which persons work.
11. Fumes and gases from melting pots:
The products of combustion produced in the heating of any melting pot
shall not be allowed to escape into a room in which persons work.
12. Container for dross:
A suitable receptacle with tightly fitting cover shall be provided and
used for dross as it is removed from every melting pot. Such receptacle shall
be kept covered while in the work-room, except when dross is being deposited
therein.
13. Container for load waste:
A suitable receptacle shall be provided in every work-room in which, old
plates and waste material which may give rise to dust shall be deposited.
14. Racks and shelves in drying room:
The racks or shelves provided in any drying room shall not be more than
8 feet from the floor not more than 2 feet in width; provided that as regards
racks or shelves set or drawn from both the sides that total width shall not
exceed 4 feet.
Such racks or shelves shall be cleaned only after being thoroughly
damped unless an efficient suction cleaning apparatus is used for this purpose.
[15. Medical facilities and records of examination and tests:
(1)
The occupier
of every factory in which manufacture and repair of electric accumulators is
carried on shall
(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 of Factories; and
(b)
provide to
the said medical practitioner shall all the necessary facilities for the
purpose referred to in clause (a).
(2)
The record
of medical examinations and appropriate tests carried out by the said medical
practitioner shall be maintained in a separate register approved by the Chief
Inspector of Factories, which shall be kept readily available for inspector by
the Inspector.
15-A: Medical examination by Certifying Surgeon:
(1)
Every worker
employed in lead processes shall be examined by a Certifying Surgeon within 15
days of his first employment. Such examination shall include tests for lead in
urine and blood. A LA in urine, heamoglobin content, stippling of coils and
steadiness test. No worker shall be allowed to work after 15 days of his first
employment in the factory unless certified fit for such employment by the
Certifying Surgeon.
(2)
Every worker
employed in the said processes shall be re-examined by a Certifying Surgeon at
least once in every three calendar months. Such re-examination shall, wherever
the Certifying Surgeon considers appro-priate, include tests specified in
sub-paragraph (1).
(3)
The
certifying surgeon after examining a worker, shall issue a certificate of
Fitness in Form 28. The record of examination and re-examinations carried out
shall be entered in the Certificate and the Certificate shall be kept in the
custody of the manager of the factory. The record of each examination carried
out under sub-paragraphs (1) and (2) including the nature and the results of
the tests, shall also be entered by the Certifying Surgeon in a health register
in Form 29.
(4)
The
Certificate of Fitness and the health register shall be kept readily available
for inspection by the Inspector.
(5)
If at any
time the certifying surgeon is of the opinion that a worker is no longer fit
for employment in the said processes on the ground that continuance therein
would involve special danger to the health of the worker he shall make a record
of his finding in the said certificate and the health register. The entry of
his findings in those documents should also include the period for which he
considers that the said persons is unfit for work in the said processes.
(6)
No person
who has been found unfit to work as said in sub-paragraph (5) above shall be
re-employed or permitted to work in the said processes unless the certifying
surgeon, after further examination, again certifies him fit for employment in
those processes.
15-B.
The person so suspended from the process shall be provided with
alternate placement facilities unless he is fully incapacitated in the opinion
in of the certifying surgeon, in which case the person affected shall be
suitably rehabilitated.]
16. Protective clothing:
Protective clothing shall be provided and maintained in good repair for
all persons employed in
(a)
manipulation
of raw oxide of lead;
(b)
pasting;
(c)
the
formation room;
and such clothing shall be worn by the persons concerned. The protective
clothing shall consist of a water proof apron and waterproof foot-wear; and,
also as regards persons employed in the manipulation of raw oxide of lead or
pasting, head coverings. The head covering shall be washed daily.
17. Mess-room:
There shall be provided and maintained for the use of all persons
employed in a lead process and remaining on the premises during the meal
intervals, a suitable mess-room which shall be furnished with (a) sufficient
tables and benches, and (b) adequate means for warming food. The mess-room
shall be placed under the charge of a responsible person, and shall be kept
clean.
18. Cloak-room:
There shall be provided and maintained for the use of all persons
employed in a lead process
(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.
19. Washing Facilities:
There shall be provided and maintained in a cleanly state and in good
repair for the use of all persons employed in a lead process
(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 2 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 2 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 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 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.
20. Time to be allowed for washing:
Before each meal and before the end of the day’s work, at least ten
minutes, in addition to the regular mean times, shall be allowed for washing to
each person who has been employed in the manipulation of raw oxide of lead or in
pasting;
Provided that if there be one basin or 2 feet of trough for each such
person this rule shall not apply.
21. Facilities for bathing:
Sufficient bath accommodation to the satisfaction of the Chief Inspector
shall be provided for all persons engaged in the manipulation of raw oxide of
lead on in pasting, and a sufficient supply of soap and clean towels.
22. Foods, drinks, etc., prohibited in work rooms:
No food, drink, pan and supari or tobacco shall be consumed or brought
by any worker into any work-room in which any lead process is carried on.
SCHEDULE IV
GLASS MANUFACTURE
1. Exemption:
If the Chief Inspector is satisfied in respect of any factory or any
class of process that, owning to the special methods of work or the special
conditions in a factory or otherwise, any of the requirements of this schedule
can be suspended or relaxed without or any part thereof is for any reason
impracticable, he may by certificate in writing authorize such suspension or
relaxation as may be indicated in the certificate for such period and on such
conditions as he may think fit.
2. Definitions:
For the purpose of this schedule
(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 atmospheric conditions usually prevailing) from escaping
into the air of any place in which work is carried on. No draught shall be
deemed efficient which fails to remove smoke generated at the point where such
gas, vapour, fume, or dust originate.
(b)
"Lead
compound" means any compound of lead other than galena which when treated
in the manner described below, yield to an aqueous solution of hydrochloric
acid a quantity of soluble lead compound exceeding, which calculated as lead
monoxide, 5 per cent of the dry weight of the portion taken for analysis.
The method of treatment shall be as follows:
A weighed quantity of the material which has been dried at 100 degrees
C, 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 filterate shall then be precipitated as
lead sulphide and weighed as lead sulphate.
(c)
[XXX]
3. Exhaust draught:
The following processes shall not be carried on except under an
efficient exhaust draught or under such other conditions as may be approved by
the Chief Inspector:
(a)
The mixing
of raw-materials to form a "batch".
(b)
The dry
grinding, glazing and polishing of glass or any article of glass.
(c)
All process
in which hydrofluoric acid fumes or ammoniacal vapours are given off.
(d)
All
processes in the making of furnace moulds or 'pot' including the grinding or
crushing of, used 'pots.'
(e)
All
processes involving the use of a dry lead compound.
4. Prohibition relating to women and young persons:
No woman or young person shall be employed or permitted to work in any
of the operations specified in paragraph 3 or at any place where such
operations are carried on.
5. Floor and work-benches:
The floor and work-benches of every room in which a dry compound of lead
is manipulated or which any process is carried on giving off silica dust shall
be kept moist and shall comply with the following requirements:
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 sprayed with water at a time when no other work is
being carried on in the room.
The work-benches shall
(a)
have smooth
surface and be maintained in sound condition; and
(b)
be cleaned
daily either after being thoroughly damped or by means of section cleaning
apparatus at a time when no other work is being carried on thereat.
6. Use of Hydrofluoric acid:
The following provisions shall apply to rooms in which glass is treated
with hydrofluoric acid:
(a)
there shall
be inlets and outlets of adequate size so as to secure and maintain efficient
ventilation to all parts of the room;
(b)
the floor
shall be covered with guta-perlacha 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.
7. Storage and transport of hydrofluoric acid:
Hydrofluoric acid shall not be stored or transported except in cylinders
or receptacles made of lead or rubber.
8. Blow-pipes:
Suitable facilities shall be readily available for sterilizing the blow
pipes used by the glass-blowers ans such blow-pipes shall be sterilized at the
beginning of the operation of blowing, each day.
9. Food, drinks, etc., prohibited in work-rooms:
No food, drink, pan and supari or tobacco shall be brought into or
consumed by any worker in any room or work-place wherein any process specified
in paragraph 3 is carried on.
10. Protective clothing:
The occupier shall provide, maintain in good repair and keep in a clean
condition for the use of all persons employed in the processes specified in
paragraph 3 suitable protective clothing, footwear and goggles according to the
nature of the work and such clothing, footwear, etc., shall be worn by the
persons concerned.
11. Washing facilities:
There shall be provided and maintained in a cleanly state and in good
repair for the use of all persons employed in the processes specified in
paragraph 3
(a)
A wash place
with either
(i)
a trough
with a smooth impervious surface fitted with a waste pipe, without plug, and
sufficient length to allow of 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 two feet; or
(ii)
at least one
wash basin for every five such persons employed at any one time, fitted with a
waste pipe any plug and having an adequate supply of water laid on or always
readily available;
and
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
(b)
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.
[12-Medical facilities and record of examinations and tests:
(1)
The occupier
of every factory in which glass manufacturing processes are carried out, shall
(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; and
(b)
provide to
the said medical practitioner all the necessary facilities for the purpose
referred to in clause (a).
(2)
The records
Medical examinations and appropriate tests carried out by the said medical
practitioner shall be maintained in a separate register approved by the Chief
Inspector of Factories, which shall be kept readily available for inspection by
the Inspector.
12-A. Medical examination by Certifying Surgeon:
(1)
Every worker
employed in processes specified in Paragraph 2 shall be examined by a
certifying surgeon within 15 days of his first employment. Such examination
shall include pulmonary function tests and in suspected cases chest X-ray as
well as tests for lead and urine. No worker shall be allowed to work after 15
days of his first employment in the factory unless certified fit for such
employment by the certifying surgeon.
(2)
Every worker
employed in the said processes shall be re-examined by a certifying surgeon at
least once in every twelve calendar months. Such re-examination shall, wherever
the certifying surgeon considers appropriate, include tests as specified in
sub-paragraph (1).
(3)
The
certifying surgeon after examining a worker, shall issue a Certificate of
Fitness in Form 28. The record of examination and re-examinations carried out
shall be entered in the Certificate and the Certificate shall be kept in the
custody of the manager of the factory. The record of each examination carried
out under sub-paragraph (1) and (2), including the nature and the results of
the tests, shall also be entered by the certifying surgeon in a health register
in Form 29.
(4)
The
certificate of fitness and the health register shall be kept readily available
for inspection by the Inspector.
(5)
If at any
time the certifying surgeon is of the opinion that a worker is no longer fit
for employment in the said processes on the ground that continuance therein
would involve special danger to the health of the worker, he shall make a
record of his findings in the said certificate and the health register. The
entry of his findings in those documents should also include the period for
which he considers that the said person is unfit for work in the said
processes.
(6)
No person
who has been found unfit to work as said in sub-paragraph (5) shall be
re-employed or permitted to work in the said processes unless the certifying
surgeon, after further examination, again certifies him fit for employment in
those processes.
12-B.
The person so suspended from the process shall be provided with
alternate placement facilities unless he is fully incapacitated in the opinion
of the certifying surgeon, in which case the person affected shall be suitably
rehabilitated.
SCHEDULE V
GRINDING OR GLAZING OF MATERIALS AND PROCESSES
INCIDENTAL THERETO
1. Definitions:
For the purposes of this schedule:
(a)
"Grindstone"
means a grindstone composed of natural or manufactured standstone but does not
include a metal wheel or cylinder into which blocks of natural or manufactured
standstone are fitted.
(b)
"Abrasive
wheel" means a wheel manufactured 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 turning up, cutting or dressing of 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 strin of metal to such surface.
2. Exceptions:
(1)
Nothing in
this schedule shall apply to any factory in which only repairs are carried on
except any part thereof in which one or more persons are wholly or mainly
employed in the grinding of metals.
(2)
Nothing in
this schedule except paragraph 4 shall apply to any grinding or glazing of
metal carried on intermittently and at which no person is employed for more
than 12 hours in any week.
(3)
The Chief
Inspector may by certificate in writing, subject to such conditions as he may
specify therein, relax or suspend any of the provisions of this schedule in
respect of any factory if owning to the special methods of work or otherwise
such relaxation or suspension is practicable without danger to the health or
safety of the persons employed.
3. Equipment for removal of dust:
No racing, dry grinding or glazing shall be performed without
(a)
a hood or
appliance so constructed, arranged, placed, and maintained as substantially to
intercept the dust thrown off; and
(b)
a duct of
adequate size, air tight and so arranged as to be capable of carrying away the
dust, which duct shall be kept free from obstruction and shall be provided with
proper means of access for inspection and cleaning and where practicable, with
a connection at the end remote from the fan to enable the Inspector to attach
thereto any 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:
Provided that the Chief Inspector may accept any other appliance, that
is, in his opinion, as effectual for the interception, removal and disposal of
dust thrown off as a hood, duct and fan would be.
4. Restriction on employment on grinding operations:
Not more than one person shall at any time perform the actual process of
grinding, or glazing upon a grindstone abrasive wheel or glazing appliance:
Provided that this paragraph shall not prohibit the employment of
persons to assist in the manipulation of heavy or bulky articles at any such
grindstone, wheel or glazing appliance.
5. Glazing:
Glazing or other processes, except processes incidental to wet grinding
upon a grindstone shall not be carried on in any room in which wet grinding
upon a grindstone is done.
6. Hacking and rodding:
Hacking or rodding shall not be done unless during the process either
(a) an adequate supply of water is laid on at the upper surface of the
grindstone or (b) adequate appliances for the interception of dust are provided
in accordance with the requirements of paragraph 3.
7. Examination of dust equipment:
(a)
All
equipment for the extraction or suppression of dust shall at least once in
every six months be examined and tested by a competent person, and any defect
disclosed by such examination and test shall be rectified as soon as
practicable.
(b)
A register
containing particulars of such examination and tests shall be kept in Form No.
27-A.
[8. Medical facilities and record of examinations and tests:
(1)
The occupier
of every factory in which grinding or glazing of metals are carried out, shall
(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; and
(b)
provide to
the said medical practitioner all the necessary facilities for the purpose
referred to in clause (a).
(2)
The record
of medical examinations and appropriate tests carried out by the said medical
practitioner shall be maintained in a separate register approved by the Chief
Inspector of Factories, which shall be kept readily available for inspection by
the Inspector.]
[9. Medical Examination by certifying surgeon:
(1)
Every worker
employed in grinding or glazing of metal and processes incidental there to
shall be examined by a certifying surgeon within 15 days of his first
employment. Such examination shall include pulmonary function tests and in
suspected cases chest X-rays. No worker shall be allowed to work after 15 days
of his first employment in the factory unless certified fit for such employment
by the certifying surgeon.
(2)
Every worker
employed in the said processes shall be re-examined by a Certifying surgeon at
least once in every 12 calendar months. Such reexamination shall, wherever the
certifying surgeon considers appropriate, include tests and as specified in
sub-paragraph (1).
(3)
The
Certifying Surgeon after examining a worker shall issue a certificate of
fitness in Form 28. The record of examination and re-examinations carried out
shall be entered in the certificate and the certificate shall be kept in the
custody of the manner of the factory. The record of each examination carried
out under sub-paragraphs (1) and (2), including the nature and the results of
the tests, shall also be entered by the certifying surgeon in a health register
in Form 29.
(4)
The
certificate of fitness and the health register shall be kept readily available
for inspection by the Inspector.
(5)
If at any
time the certifying surgeon is of the opinion that a worker is no longer fit
for employment in the said processes on the ground that continuance therein
would involve special danger to the health of the worker, he shall make a
record of his findings in the said certificate and the health register. The
entry of his findings in those documents should also include the period for
which he considers that the said person is unfit for work in the said
processes.
(6)
No person
who has been found unfit to work as said in sub-paragraph (5) shall be
re-employed or permitted to work in the said processes unless the certifying surgeon,
after further examination again certifies him fit for employment in those
processes.
10.
The person so suspended from the process shall be provided with
alternate placement facilities unless he is fully incapacitated in the opinion
of the certifying surgeon, which case the person affected shall be suitably
rehabilitated.]
SCHEDULE VI
MANUFACTURE AND TREATMENT OF LEAD AND CERTAIN
COMPOUNDS OF LEAD
1. Exemption:
Where the Chief Inspector is satisfied that all or any of the provisions
of this schedule are not necessary for the protection of the persons employed
he may by certificate in writing exempt any factory from all or any of such
provision, subject to such conditions as he may specify therein.
2. Definitions:
For the purposes of this schedule
(a)
"Lead
compound" means any compound of lead other than galena which, when treated
in the manner described below 'yields to an aqueous solution of hydrochloric
acid, quantity of soluble lead compound exceeding when calculated as lead
monoxide, five per cent of the dry weight of the portion taken for analysis, in
the case of plants and similar products and other mixtures containing oils 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.
The method of treatment shall be as follows:
A weighed quantity of the material which has been dried at 1000C
thoroughly mixed shall be continuously shaken for one hour, at the common
temperature with 1,000 times its weight or 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 filterate shall then be precipitated as lead
sulphide and weighed as lead sulphate.
(b)
"Efficient
exhaust draught" means localized 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) form the escaping into the air of any place in which work is
carried on. No draught shall be deemed efficient which fails to remove smoke
generator at the point where such gas, vapour, fumes or dust originate.
3. Application:
This schedule shall apply to all factories or parts of factories in
which any of the following operations are carried on:
(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-tetraethyl.
(f)
Any other
operation involving the use of a lead compound.
(g)
The cleaning
of work-rooms where any of the operations aforesaid are carried on.
4. Prohibition relating to women and young persons:
No woman or young person shall be employed or permitted to work in any
of the operations specified in paragraph 3.
5. Requirements to be observed:
No person shall be employed or permitted to work in any process
involving the use of lead compounds if the process is such that dust or fume
from a lead compound is produced therein, or the persons employed therein are
liable to be splashed with any lead compound in the course of their employment
unless the provisions of paragraphs 6 to 14 are complied with.
6. Exhaust draught:
Where dust, fume, gas or vapour is produced in the process, provision
shall be made for removing them by means of any efficient exhaust draught so
contrived as to operate on the dust, fume, gas or vapour as closely as possible
to the point of origin.
[7. Medical facilities and records of examinations and tests:
(1)
The occupier
of every factory to which the schedule applies shall
(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; and
(b)
provide to
the said medical practitioner all the necessary facilities for the purpose
referred to in clause (a).
(2)
The record
of medical examinations and appropriate tests carried out by the said medical
practitioner shall be maintained in a separate register approved by the Chief
for Inspection by the Inspector.
8. Medical examination by certifying surgeon:
(1)
Every worker
employed in the processes referred to in paragraph (1) shall be examined by a
Certifying surgeon within 15 days of his first employment. Such examination
shall include tests for lead in blood and urine, ALA in urine, heamoglobin
content, stippling of cells and steadiness test. No worker shall be allowed to
work after 15 days of his first employment in the factory unless certified fit
for such employment by the Certifying Surgeon.
(2)
Every worker
employed in the said processes-shall be re-examined by a Certifying Surgeon at
least once in every three calendar months. Such re-examination shall, wherever
the certifying surgeon considered appropriate, include tests specified in
sub-paragraphs (1).
(3)
The
certifying surgeon after examining a worker, shall issue a certificate of
fitness in Form 28. The record of examination and re-examination carried out
shall be entered in the certificate and the certificate shall be kept in the
custody of the manager of the factory. The record of each examination carried
out under sub-paragraphs (1) and (2), including the nature and the results of
the tests, shall also be entered by the certifying surgeon in a health register
in Form 29.
(4)
The
Certificate of Fitness and the health register shall be kept readily available
for inspection by the Inspector.
(5)
If at any
time the certifying surgeon is of the opinion that a worker is no longer fit
for employment in the said procession the ground that continuance therein would
involve special danger to the health of the worker, he shall make a record of
his findings in the said certificate and the health register. The entry of his
findings in those documents should also include the period for which he
considers that the said person is unfit for work in the said processes.
(6)
No person
who has been found unfit to work as said in sub-paragraph (5) above shall be
re-employed or permitted to work in the said processes unless the Certifying
Surgeon, after further examination, again certifies him fit for employment in
those processes.]
8-A.
The person so suspended from the process shall be provided with
alternate placement facilities unless he is fully incapacitated in the opinion
of the Certifying Surgeon, in which case the person affected shall be suitably
rehabilitated.
9. Food, drinks, etc., prohibited in work-rooms:
No food, drink, pan and supari or tobacco shall be brought into or
consumed by any worker in any work-room in which the process is carried on and
no person shall remain in any such room during intervals for meals or rest.
10. Protective clothing:
Suitable protective overalls and head coverings shall be provided,
maintained and kept clean by the factory occupier and such overalls and head
coverings shall be worn by the persons employed.
11. Cleanliness of work-rooms, tools, etc:
The rooms in which the person are employed and all tools and apparatus
used by them shall be kept in a clean state.
12. Washing facilities:
(1)
The occupier
shall provide and maintain for the use of all persons employed suitable washing
facilities consisting of
(a)
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 ten persons employed at
any one time, and having a constant supply of clean water from taps or jet
above the trough at intervals of not more than two feet; or
(b)
at least one
wash-basin for every ten persons employed at any one time, fitted with a waste
pipe and plug and having a constant supply of clean water, together with, in
either case, a sufficient supply of nail brushes, soap or other suitable
cleaning material and clean towels.
(2)
The
facilities so provided shall be placed under the charge of a responsible person
and be kept clean.
13. Mess-room or canteen:
The occupier shall provide and maintain for the use of the persons
employed suitable and adequate arrangements for taking their meals. The
arrangement shall consist of the use of a room separate from any work-room
which shall be furnished with sufficient table and benches, and unless a
canteen serving hot meals is provided, adequate means for warming food. The
room shall be adequately ventilated by the circulation of fresh air, shall be
placed under the charge of a responsible person and shall be kept clean.
14. Cloak-room:
The occupier shall provide and maintain for the use of persons employed,
suitable accommodation for clothing not worn during working hours, and for the
drying of wet clothing.
SCHEDULE VII
GENERATION OF GAS FROM DANGEROUS PETROLEUM AS
DEFINED IN THE PETROLEUM ACT, 1934
1. Prohibition relating to women and young persons:
No woman or young person shall be employed or permitted to work in or
shall be allowed to enter any building in which the generation of gas from
dangerous petroleum as defined in the Petroleum Act, 1934 is carried on.
2. Flame traps:
The plant for generation of gas from dangerous petroleum as defined in
the Petroleum Act, 1934 and associated piping and fitting shall he fitted with
at least two efficient flame traps so designed and maintained as to prevent a
flash back from any burner to the plant. One of these traps shall be fitted as
close to the plant as possible. The plant and all pipes and valves shall be
installed and maintained free from leaks.
3. Generating building or room:
All plants for generation of gas from dangerous petroleum as defined in
the Petroleum Act, 1934 erected after the coming into force of the provisions
specified in this Schedule, shall be erected outside the factory building
proper in a separate well ventilated building (hereinafter referred to as the “generating
building”). In the case of such plant erected before the coming into force of
the provisions specified in this Schedule there shall be no direct
communication between the room where such plants are erected (hereinafter
referred to as “the generating room”) and the remainder of the factory
building. So far as practicable, all such generating rooms shall be constructed
of fire-resisting materials.
4. Fire extinguishers:
An efficient means of extinguishing petrol fires shall be maintained in
an easily accessible position near the plant for generation of gas from
dangerous petroleum as defined in the Petroleum Act, 1934.
5. Plant to be approved by Chief Inspector:
Petrol gas shall not be manufactured except in a plant for generating
petrol gas, the design and construction of which has been approved by the Chief
Inspector.
6. Escape of petrol:
Effective steps shall be taken to prevent petrol from escaping into any
drain or sewer.
7. Prohibition relating to smoking, etc.:
No person shall smoke or carry matches, fire or naked light or other
means of producing a naked light or spark in the generating room or building or
in the vicinity thereof and a warning notice in the language understood by the
majority of the workers shall be posted in the factory prohibiting smoking and
the carrying of matches fire or naked light or other means of producing, a
naked light or spark into such room or building.
8. Access to petrol or container:
No unauthorized person shall have access to any petrol or to a vessel
containing or having actually contained petrol.
9. Electric fittings:
All electric fittings shall be of flame proof construction and all
electric conductors shall either be enclosed in metal conductors or be lead-sheathed.
10. Construction of doors:
All doors in the generating room of building shall be constructed to
open outwards or to slide and no door shall be locked or obstructed or fastened
in such manner that it cannot be easily and immediately opened from the inside
while gas is being generated and any person is working in the generating room
or building.
11. Repair of containers:
No vessel that has contained petrol shall be repaired in a generating
room or building and no repairs to any such vessel shall be undertaken unless
live steam has been blown into the vessel and until the interior is thoroughly
steamed out or other equally effective steps have been taken to ensure that it
has been rendered free from petrol in inflammable vapour.
SCHEDULE VIII
CLEANING OR SMOOTHING OF ARTICLES BY A JET OF SAND
METAL, SHOT OR GRIT OR OTHER ABRASIVE PROPELLED BY A BLAST OF COMPRESSED AIR OR
STEAM
1. Definition:
For the purposes of this schedule
"Sand blasting" means the blasting of any articles by a jet of
sand, metal shot, grit or other abrasive.
2. Sand blasting to be done in enclosed chamber:
Sand blasting shall not be done in any room except in an enclosed
chamber or cabinet in which no other work is performed and at which efficient
means are provided, arranged and maintained to prevent the escape of dust to
the outside of such chamber or cabinet.
3. Prohibition relating to employment of women and young persons:
No woman or young person shall be employed or permitted to work at any
operation of sand blasting.
4. Protective equipment:
(1)
Unless he is
wearing a suitable protective helmet and guantlets
(a)
no person
shall be employed or permitted to work a blasting in the open air or work
within 30 feet of sand blasting apparatus in operation in the open air; and
(b)
no person
shall be employed or permitted to work or allowed in a sand blasting chamber
whilst the sand blasting apparatus is in operation.
(2)
The occupier
of the factory shall provide and maintain in good condition all helmets overall
and gauntlets that are necessary to comply with the requirements of this
Schedule.
(3)
Every
protective helmet shall carry the distinguishing mark of the person by whom it
is to be used and shall be provided with a sufficient supply if pure air for
breathing and ventilation, 'together with suitable arrangements to permit the
escape of the expired air.'
(4)
No person
shall wear a protective helmet that has been worn by another person unless such
protective helmet shall have been thoroughly disinfected.
(5)
All persons
engaged in sand blasting while at work shall wear the protective equipment
provided under the provisions of this paragraph.
[6. Medical facilities and records of examinations and tests:
(1)
The occupier
of every factory to which the schedule applies shall
(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 of Factories; and
(b)
provide to
the said medical practitioner all the necessary facilities for the purpose
referred to in clause (a).
(2)
The record
of medical examinations and appropriate tests carried out by the said medical
practitioner shall be maintained in a separate register approved by the Chief
Inspector of Factories, which shall be kept readily available for inspection by
the Inspector.
7. Medical Examination by Certifying Surgeon:
(1)
Every worker
employed in any of the processes to which this schedule applies shall be
examined by a certifying surgeon within 15 days of his first employment. Such
examination shall include pulmonary function test and chest X-ray. No worker
shall be allowed to work after 15 days of his first employment in the factory
unless certified fit for such employment by the Certifying Surgeon.
(2)
Every worker
employed in the said processes shall be re-examined by a Certifying Surgeon at
least once in every 12 calendar months and such re-examination shall, wherever
the certifying surgeon considers appropriate, include pulmonary function test
and chest X-ray once in every three years.
(3)
The
certifying surgeon after examining a worker, shall issue a certificate of
Fitness in Form 28, the record of examination and re-examinations carried out
shall be entered in the certificate and the certificate shall be kept in the
custody of the manager of the Factory. The record of each examination carried
under sub-paragraphs (1) and (2), including the nature and the results of the
tests, shall also be entered by the certifying surgeon in a health register in
Form 29.
(4)
The
certificate of Fitness and the health register shall be kept readily available
for inspection by the Inspector.
(5)
If at any
time the certifying surgeon is of the opinion that a worker is no longer fit
for employment in the said processes on the ground that continuance therein
would involve special danger to the health of the worker, he shall make a
record of his findings in the said certificate and the health register. The
entry of his findings in those documents should also include the period for
which he considers that the said person is unfit for work in the said
processes.
(6)
No person
who has been found unfit to work in the said processes as said in sub-paragraph
(5) above shall be re-employed or permitted to work unless the Certifying
Surgeon, after further examination, again certified him fit for employment in
those processes.
(7)
The person
so suspended from the process shall be provided with alternate placement
facilities unless he is fully incapacitated in the opinion of the Certifying
Surgeon, in which case the person affected shall be suitably rehabilitated.]
SCHEDULE IX
LIMING AND TANNING OF RAW HIDES AND SKINS AND
PROCESSES INCIDENTAL THERETO
1. Cautionary notices:
(1)
Cautionary
notices as to anthrax in the form specified by Chief Inspector shall be affixed
in prominent positions in the factory where they may be easily and conveniently
read by the persons employed.
(2)
A copy of a
warning notice as to anthrax in the form specified by the Chief Inspector shall
be given to each person employed when he is engaged, and subsequently if still
employed, on the first day of each calendar year.
(3)
Cautionary
notices as to the effects of chrome on the skin shall be affixed in prominent
positions in every factory in which chrome solutions are used and such notices
shall be placed as to be easily and conveniently read by the persons employed.
(4)
Notices
shall be affixed in prominent places in the factory staying the position of the
"First-Aid" box or cupboard and the name of the persons in charge of
such box or cupboard.
(5)
If any
person employed in the factory is illiterate, effective steps shall be taken to
explain carefully to such illiterate persons the contents of the notice
specified in paragraphs 1, 2 and 4 and if chrome solutions are used in the
factory the contents of the notice specified in paragraph 3.
2. Protective clothing:
The occupier shall provide and maintain in good condition the following
articles of protective clothing:
(a)
waterproof
foot wear, leg covering, aprons and gloves for persons employed in processes
involving, contract with chrome solutions, including the preparation of such
solutions;
(b)
gloves and
boots for persons employed in lime yard; and
(c)
protective
footwear, aprons and gloves for persons employed in processes involving the
handling of hides or skins, other than in processes specified in Clauses (a)
and (b):
Provided that
(i)
the gloves,
aprons, leg coverings or boots may be of rubber or leather, but the gloves and
boots to be provided under 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 no risk of contact with lime, sodium sulphide or other caustic
liquor.
3. Washing facilities mess-room and cloak-room:
They shall be provided and maintained in a cleanly state and in good
repair for the use of all persons employed
(a)
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 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 two feet; 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
cleaning 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 warming food and for boiling water.
The mess-room shall (1) be separate from any room or shed in which hides
or skins are stored, treated or manipulated (2) be separated from the
cloak-room and (3) be placed under the charge of a responsible person;
(d)
suitable
accommodation for clothing put off during working hours and another
accommodation for protective clothing and shall also make adequate arrangement
for drying up the clothing in both the cases, if wet. The accommodation so
provided shall be kept clean at all times and placed under the charge of a
responsible person.
4. Food, drinks, etc., prohibited in work-rooms:
No food, drink, pan and supari or tobacco shall be brought into or
consumed by any worker in any work-room or shed in which hides or skins are
stored or manipulated.
[5. Medical facilities and records of examinations and tests:
(1)
The occupier
of every factory to which the schedule applies shall-
(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 of Factories;
(b)
provide to
the said medical practitioner all the 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)
provide and
maintain and supply suitable ointment and plaster in box readily accessible to
the workers and solely used for the purpose to the workers and solely used for
the purpose of keeping the ointment and the plaster.
(2)
The record
of medical examinations and appropriate tests carried out by the said medical
practitioner shall be maintained in a separate register approved by the Chief
Inspector of Factories, which shall be kept readily available for inspector by
the Inspector.]
[6. Medical Examination by Certifying Surgeon:
(1)
Every worker
employed in any of the processes to which the schedule applies shall be
examined by a Certifying Surgeon within 15 days of his first employment. Such
examination shall include skin test for dermatoses and detection of anthrax
bacillus from local vision by gram stain. No worker shall be allowed to work
after 15 days of his first employment in the factory unless certified fit for
such employment by the certifying surgeon.
(2)
Every worker
employed in the said processes shall be re-examined by a Certifying Surgeon at
least once in every twelve calendar months. Such re-examination shall, wherever
the certifying surgeon considers appropriate, include tests and as specified in
sub-paragraph (1).
(3)
The
Certifying Surgeon after examining a worker, shall issue a Certificate of
fitness in Form 28. The record of examination and re-examinations carried out
shall be entered in the Certificate and the Certificate shall be kept in the
custody of the manager of the factory. The record of each examination carried
out under sub-paragraphs (1) and (2), including the nature and the results of
the tests, shall also be entered by the certifying surgeon in a health register
in Form 29.
(4)
The
certificate of fitness and the health register shall be kept readily available
for inspection by the Inspector.
(5)
If at any
time the certifying surgeon is of the opinion that a worker is no longer fit
for employment in the said processes on the ground that continuance therein
would involve special danger to the health of the worker, he shall make a
record of his findings in the said certificate and the health register. The
entry of his findings in those documents should also include the period for
which he considers that the said person is unfit for work in the said
processes.
(6)
No person
who has been found unfit to work as said in sub-paragraph (5) above shall be
re-employed or permitted to work in the said processes unless the certifying
surgeon, after further examination again certifies him fit for employment in
those processes.
(7)
The person
so suspended from the process shall be provided with alternate placement
facilities unless he is fully incapacitated in the opinion of the Certifying
Surgeon, in which case the person shall be suitably rehabilitated.]
SCHEDULE X
CELLULOSE SPRAYING
1. Application:
The provisions of this Schedule shall apply to all factories or parts of
factor in which the spraying of cellulose ester paints or lacquers is carried
on.
2. Prohibition of the employment of children and adolescents:
No child or adolescent shall be employed in any factory on the operation
specified in paragraph 1 above.
3. Exhaust draught:
An efficient exhaust draught shall be provided by mechanical means for
the process specified in paragraph 1. The draught shall operate on the vapour
given off in the process as near as may be at the point of origin as so to
prevent it (as far as practicable under the atmospheric conditions usually
prevailing) from escaping into the air of any place in which work is carried
on. Theraughtt shall be maintained working for a period of at least five
minutes after the cessation of the operation:
Provided that the Chief Inspector may grant exemption from these
provisions if he is satisfied that due to the casual nature of the operation
they are not necessary to secure the health of the workers.
4. Position of spray operators:
Arrangements shall, as far as practicable, be made so as to render it
unnecessary for the person operating the spray to be in a position between a
ventilating out fit and the article being sprayed.
SCHEDULE XI
GRAPHITE POWDERING
1. Application:
The provisions of this schedule shall apply to all factories or parts of
factories in which grinding and sieving of graphite and the processes
incidental thereto are carried on.
2. Prohibition of employment of women children and adolescents:
No woman, child or adolescent shall be employed in any factory upon any
of the operations specified in paragraph 1 above.
3. Medical certificates and examinations:
(1)
No person
shall be employed in any factory for more than fifteen days in the year upon
any of the operations specified in paragraph 1 above unless a special
certificate of fitness in Form No. 27, granted to him by a Certifying Surgeon
appointed under Section 10, is in the custody of the manager of the factory.
(2)
The
Inspector of Factories may require that any person in respect of whom a
certificate referred to in sub-paragraph (1) has been granted shall carry with
him while at work a token giving reference to such certificate.
(3)
Every person
so employed shall be medically examined by a certifying surgeon at intervals of
not more than six months and a record of such examinations shall be entered in
the special certificate granted under sub-paragraph (1).
(4)
If at any
time a Certifying Surgeon is of opinion that any person is no longer fit for
employment upon any of the operations specified in paragraph 1 above he shall
cancel the special certificate of fitness granted to that person.
(5)
No person
whose special certificate of fitness has been cancelled shall be employed upon
any of the operations specified in paragraph 1 above unless Certifying Surgeon
again certifies him to be fit.
4. Exhaust draughts:
Provision shall be made for removing the dust produced in any of the
operations specified in paragraph 1 above by means of an efficient exhaust
draught so contrived as to operate on the dust as closely to the point of
origin as possible:
Provided that where the provision of an exhaust draught is not
reasonably practicable the Inspector may require
(a)
respirators
of a type approved by him to be provided and maintained in a clean and
efficient condition by the occupier and worn by every person working under such
conditions; and
(b)
the damping
of floors, apparatus and material to prevent the raising of dust.
5. Floor and work-benches:
(1)
The floor of
every room in which any person is employed upon any of the operations specified
in paragraph 1 above shall be of cement or other impervious material.
(2)
The top of
every work-bench in every such room shall be of impervious material.
(3)
The said
floors and work-benches shall be kept clean and in good condition.
(4)
The
Inspector may, by order in writing, require the said floors and work-benches to
be kept wet in such manner as he deem suitable, in order to reduce dust.
6. Washing facilities:
The occupier shall provide and maintain in a clean state and good repair
for the use of persons employed upon any of the operations specified in
paragraph 1 above either (a) a trough with smooth impervious surface fitted
with a waste-pipe without plug, and of sufficient length to allow at least two
feet for every five such persons employed at any one time, and having a
constant supply for water from taps or jets above trough at intervals of not
more than two feet, or (b) at least one lavatory basin for every five such
persons employed at any one time, fitted with a waste-pipe and plug having a constant
supply of water, together with, in either case a sufficient supply of nail
brushes, soap or other suitable cleaning material and clean towels.
7. Food, drink and tobacco:
No food drink, pan and supari or tobacco shall be brought into, or
consumed in any room in which any person is employed upon any of the operations
specified in paragraph 1 above.
8. Protective clothing:
Adequate protective clothing such as overalls in a clean condition shall
be provided by the occupier to every person employed upon any of the operations
specified in paragraph 1 above.
9. Exemptions:
The Chief Inspector may exempt any factory or part of factory from the
provisions of paragraphs 4 to 7 to the extent he deems suitable, if he is
satisfied that their observance is not necessary for safeguarding the health of
the operative.
SCHEDULE XII
PRINTING PRESSES AND TYPE FOUNDRIES-CERTAIN LEAD
PROCESS CARRIED ON THEREIN
1. Exemptions:
Where the Chief Inspector is satisfied that all or any of the provisions
of this schedule are not necessary for the protection of persons employed he
may by certificate in writing exempt any factory from all or any of such
provisions subject to such conditions as he may specify therein. Such
certificate may at any time be revoked by the Chief Inspector.
2. Definitions:
In these regulations
"Lead material" means material containing not less than 3 per
cent of lead.
"Lead Process" means
(a)
the melting
of lead or any lead material for casting and mechanical composing;
(b)
The
re-charging of machines with used lead material; or
(c)
any other
work including removal of dross from melting pots, cleaning of plungers; and
(d)
manipulation
movement or other treatment of lead material.
"Efficient exhaust draught" means localized ventilation
effected by heat or mechanical means for the removal of gas, vapour, dust or
fumes so as to prevent them from escaping into the air of any place in which
work is carried on. No draught shall be deemed efficient which fails to remove
gas, vapour fume or dust at the point where they originate.
3. Exhaust draught:
None of the following processes shall be carried on except with an
efficient exhaust draught
(a)
melting lead
material or slugs;
(b)
heating lead
material so that vapour containing lead is given off; or Unless carried on in
such a manner as to prevent free escape of gas, vapour, fumes or dust into any
place in which work is carried on; or
Unless carried on in electrically heated and thermostatically controlled
melting pots.
Such exhaust draught shall be effected by mechanical means and so
contrived as to operate on the dust, fume, gas or vapour given off as closely
as may be at its point of origin.
4. Prohibition relating to women and young persons:
No women or young person shall be employed or permitted to work in any
lead process.
5. Separation of certain processes:
Each of the following processes shall be carried on in such a manner and
under such condition as to secure effectual separation from any other process
(a)
melting of
lead or any lead material;
(b)
casting of
lead ingots;
(c)
mechanical
composing;
6. Container for dross:
A suitable receptacle with tightly fitting cover shall be provided and
used for dross as it is removed from every melting pot. Such receptacle shall
be kept covered while in the work-room near the machine except when the dross
is being deposited therein.
7. Floor of work-room:
The floor of every work-room where lead process is carried on shall be
(a)
of cement or
similar material so as to be smooth and impervious to water;
(b)
maintained
in such condition; and
(c)
shall be
cleansed throughout daily after being thoroughly damped with water at a time
when no other work is being carried on at the place.
8. Mess room:
There shall be provided and maintained for the use of all persons
employed in a lead process and remaining on the premises during the meal
intervals, a suitable mess-room which shall be furnished with sufficient tables
and benches.
9. Wash facilities:
There shall be provided and maintained in a cleanly state and in good
repair for the use of all persons employed in a lead process
(a)
a wash place
with either
(i)
a trough
with smooth impervious surface fitted with a waste pipe without plug, and of
sufficient length to allow atleast 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 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 an adequate supply of water laid on or always
readily available; and
(b)
a sufficient
supply and clean towels made of suitable material renewed daily with a
sufficient supply of soap or other suitable cleaning material.
[10- Medical facilities and records of examinations and tests:
(1)
The occupier
of every factory to which the schedule applies shall
(a)
employ a
qualified medical practitioner for medical surveillances of the workers
employed therein whose employment shall be subject to the approval of the Chief
Inspector of Factories; and
(b)
provide to
the said medical practitioner all the necessary facilities for the purpose
referred to in clause (a).
(2)
The record
of medical examinations and appropriate tests carried out by the said medical
practitioner shall be maintained in a separate register approved by the Chief
Inspector of Factories, which shall be kept readily available for Inspection by
the Inspector.
10-A. Medical examination by certifying surgeon:
(1)
Every worker
employed in a lead process shall be examined by a certifying surgeon within 15
days of his first employment. Such examination shall include tests for lead in
blood and urine, ALA in urine, haemoglobin, stippling of cells and steadiness
test. No worker shall be allowed to work after 15 days of his first employment
in the factory unless certified fit for such employment by the Certifying
Surgeon.
(2)
Every worker
employed in the said processes shall be re-examined by a Certifying Surgeon at
least once in every six calendar months. Such re-examination shall, wherever
the certifying surgeon considered appropriate, include tests as specified in
sub-paragraph (1)
(3)
The
certifying surgeon after examining a worker, shall issue a certificate of
fitness in Form 28. The record of examination and re-examination carried out
shall be entered in the certificate and the certificate shall be kept in the
custody of the manager of the factory. The record of each examination carried
out under sub-paragraphs (1) and (2), including the nature and the results of
the tests, shall also be entered by the certifying surgeon in a health register
in Form 29.
(4)
The
Certificate of fitness and the health register shall be kept readily available
for inspection by the Inspector.
(5)
If at any
time the certifying surgeon is of the opinion that a worker is no longer fit for
employment in the said process on the ground that continuance therein would
involve special danger to the health of the worker, he shall make a record of
his findings in the said certificate and the health register. The entry of his
findings in the said certificate and the health register. The entry of his
findings in those documents should also include the period for which he
considers that the said person is unfit for work in the said processes.
(6)
No person
who has been found unfit to work as said in sub-paragraph (5) above shall be
re-employed or permitted to work in the said processes unless the Certifying
Surgeon, after further examination, again certifies him fit for employment in
those processes.
10-B.
The person so suspended from the process shall be provided with
alternate placement facilities unless he is fully incapacitated in the opinion
of the Certifying Surgeon, in which case the person affected shall be suitably
rehabilitated.]
11. Food, drinks, etc., prohibited in work-rooms:
No food, drink, pan and supari or tobacco shall be consumed or brought
by any worker into any work-room in which any lead process is carried on.
SCHEDULE XIII
1. Short title and application:
These rules may be cited as the Cashewnut processing Rules, 1958 and shall
apply to all factories in which roasting, scrubbing and shelling of Cashewnut,
or extracting, oil from cashewnut or cashewnuts shells is carried on.
2. Prohibition of employment of women and young persons:
No women or young person shall be employed in any of the process
specified in Rule 1 except in shelling of roasted cashewnuts.
3. Protective clothing and equipment:
The occupier shall provide and maintain for the use of all persons
employed in roasting and scrubbing of cashewnuts or extracting oil from
cashewnuts or cashewnut shells.
(a)
suitable
rubber or washable leather gloves;
(b)
suitable
type of impervious aprons with sleeves to cover body from shoulders down to
knees;
(c)
suitable
type of footwear to afford protection to feet and legs against cashewnut oil;
(d)
a protective
ointment containing 10 per cent of shellac, 55 per cent of alcohol, 10 per cent
of sodium perborate, 5 per cent of carbitol and 20 per cent talc;
(e)
sufficient
quantity of kaolin and coconut oil;
(f)
any other
material or equipment which the Chief Inspector of Factories may deem to be
necessary for the protection of the workers.
4. Use of protective clothing and equipment:
Every person employed in processes specified in Rule 1 shall make use of
protective clothing and equipment supplied and arrangements shall be made by
the occupier to supervise its use, maintenance and cleanliness.
5. Disposal of shells, ashes or oil of cashewnut:
(1)
Shells,
ashes, or oil of cashewnuts shall not be stored in any room in which workers
are. employed and shall be removed at least twice a day to any pit or
enclosed place in the case of shells and ashes and to closed containers kept in
a separate room in the case of oil.
(2)
No worker
shall be allowed to handle shells or oil of cashewnuts without using the
protective measures provided under Rule 3 above.
6. Floors of work-rooms:
The floor of every work-room in which processes specified in Rule 1 are
carried on, shall be of a hard material so as to be smooth and impervious and
of even surface and shall be cleaned daily; and spillage of any cashewnut oil
in any work-room shall be washed with soap and cleaned immediately.
7. Seating accommodation:
Workers engaged in shelling of cashewnuts shall be provided with
adequate seats or work benches which shall be cleaned daily.
8. Rest-rooms:
(a)
There shall
be provided and maintained for the use of all persons employed in process
specified in Rule 1, a suitable rest room furnished with sufficient tables and
chairs or benches;
(b)
Separate
lockers shall be provided where food, etc., shall be stored by workers, before
it is consumed in the rest room.
9. Food, drinks, prohibited in work rooms:
No food, drink, pan, supari or tobacco shall be brought or consumed by
any worker in any room in which processes specified in Rule 1 are carried out
and no person shall remain in any such room during intervals for means or rest.
10. Washing facilities:
Where roasting, scrubbing and shelling of cashewnuts or extracting oil
from cashewnuts or cashewnut shells is carried on, there shall be provided and
maintained in a clean and good repair washing facilities, with a sufficient
supply of soap, coconut oil, nail brushes and towels at the scale of one tap or
stand pipe for every 10 workers and the taps or stand pipes shall be spaced not
less than 4 feet apart.
11. Time allowed for washing:
Before each meal and before the end of the day's work, at least ten
minutes, in addition to the regular meal times, shall be allowed for washing,
to such person employed in any of the processes specified in Rule 1, and a
notice to this effect in English and in the regional language shall be affixed
in a conspicuous place in each work-room concerned.
12. Smoke or gas produced by roasting cashewnut:
Where smoke or gas is produced in the operation of roasting, provision
shall be made for removing the smoke or gas through a chimney of sufficient
height and capacity or by such other arrangements as may be necessary to
prevent the gas or smoke escaping into the air, or any place in which workers
are employed.
13. Storage of protective equipment.
A suitable room or a portion of the factory suitably partitioned off,
shall be provided exclusively for the storage of all the protective equipment
supplied to the workers and no such equipment shall be stored in any place
other than the room or place so provided.
[14. Medical facilities and records of examinations and tests:
(1)
The occupier
of every factory to which the schedule applies shall
(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 of Factories;
(b)
provide to
the said medical practitioner all the necessary facilities for the purpose
referred to in clause (a).
(2)
The said
medical practitioner shall inspect daily the hands and feet of all the persons
employed in the processes specified in paragraph 1.
(3)
The record
of such examinations carried out by the Medical practitioner shall be
maintained in a separate register approved by the Chief Inspector of Factories,
which shall be kept readily available for inspection by the Inspector.
(4)
The
first-aid box maintained shall also contain burrough's Solution (1:20) and aqueous
solution of tonic acid (10%) for treatment of cases of dramatist.
14-A Medical examination by certifying Surgeon;
(1)
Every worker
employed in the processes specified in paragraph 1, shall be examined by a
certifying surgeon within 15 days of his first employment. Such examination
shall include skin test for dermatitis and no worker shall be allowed to work
after days of his first employment in the factory unless certified fit for such
employment by the certifying surgeon.
(2)
Every worker
employed in the said processes shall be re-examined by a Certifying surgeon at
least once in every three calendar months. Such re-examination shall, wherever
the certifying surgeon considers appropriate, include asking tests for
dramatitis.
(3)
The
Certifying Surgeon after examining a worker, shall issue a Certificate of
fitness in Form 28. The record of examination and re-examinations carried out
shall be entered in the certificate and the Certificate shall be kept in the
custody of the manager of the factory. The record of each examination carried
out under sub-paragraphs (1) and (2), including the nature and the results of
these tests, shall also be entered by the certifying surgeon in a health
register in Form 29.
(4)
Their
certificate of fitness and the health register shall be kept readily available
for inspection by the Inspector.
(5)
If at any
time the certifying surgeon is of the opinion that a worker is no longer fit
for employment in the said processes on the ground that continuance therein
would involve special danger to the health of the worker, he shall make a
record of his findings in the said certificate and the health register. The
entry of his findings in those documents should also include the period for
which he considers that the said person is unfit to work in the said processes.
(6)
No person
who has been found unfit to work as said in paragraph (5) shall be re-employed
or permitted to work in the said processes unless the certifying surgeon, after
further examination again certifies him fit for employment in those processes.
14-B.
The person so suspended from the process shall be provided with
alternate placement facilities unless he is fully incapacitated in the opinion
of the Certifying Surgeon, in which case the person affected shall be suitably
rehabilitated.
15. Power of Chief Inspector of Factories:
The Chief Inspector of Factories may grant exemptions from the operation
of any of these rules where he is satisfied that their observance is not
necessary for safeguarding the health of the workers.
SCHEDULE XIV
MANUFACTURE OF POTTERY
1. Definitions:
For the purposes of this schedule
(a)
"Pottery"
includes earthenware, stoneware, porcelain China, tiles, and any other articles
made from clay or from a mixture containing clay and other materials such as
quartz, flint, feldspar and gypsum;
(b)
"Efficient
exhaust draught" means localised ventilation effected by mechanical or
other means for the removal of dust or fume so as to prevent them from escaping
into the air of any place in which work is carried on. No draught shall be
deemed efficient which fails to remove effectively dust or fume generated at
the point where dust or fume originates;
(c)
"Fettling"
includes sealloping, fowing, sandpapering, sand sticking, brushing or any other
process of cleaning of pottery ware in which dust is given off;
(d)
"Bedding"
means the placing of flatware in powdered flint or quartz for the biscuit
firing when the sagger or box containing the ware is filled up with powdered
flint or quartz;
(e)
"Flinting"
means the placing of flatware in powdered flints for the biscuit firing when
the sagger or box containing the ware is not filled with powdered flint.
2. Efficient exhaust draught:
The following processes shall not be carried on without the use of the
efficient exhaust draught
(1)
All
processes involving the manipulation or use of a dry and unfitted lead
compound.
(2)
The fettling
operations of any kind, whether or greenware or biscuit, provided that this
shall not apply to the wet fettling and to the occasional finishing of pottery
articles without the aid of mechanical power.
(3)
The shifting
of clay dust or any other material for making tiles or other articles by
pressure, except where:
(a)
this is done
in a machine so enclosed as effectively to prevent the escape of dust; or
(b)
the material
to be shifted is so damp that no dust can be given of.
(4)
The pressing
of tiles from clay dust, an exhaust opening being connected with each press;
this 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.
(5)
The fettling
of tiles made from clay dust by pressure, except, where the fettling is done
wholly on or with damp material, this 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.
(6)
The
processes of bedding and flinting.
(7)
The brushing
of earthen-ware biscuit, unless the process is carried on, in a room provided
with efficient general mechanical ventilation or other ventilation, which is
certified by the Inspector of Factories as adequate, having regard to all the
circumstances of the case.
(8)
Fettling of
biscuit-ware which has been fired in powdered flint or quartz except where this
is done in machines so enclosed as effectively to prevent the escape of dust.
(9)
Ware
cleaning after the application of glaze by dipping or other process.
(10)
Crushing any
dry grinding of materials for pottery bodies unless carried on in machines so
enclosed as effectively to prevent the escape of dust.
(11)
Sieving or
manipulation of powdered flint unless it is so damp that no dust can be given
of.
(12)
Grinding of
tiles on a power driven wheel unless an efficient water spray is used on the
wheel.
(13)
Removal of
biscuit-ware from saggers packed with flint.
(14)
Lifting and
conveying of materials by elevators and conveyors unless they are effectively
enclosed and so arranged as to prevent escape of dust into the air in or near
to any place in which persons are employed.
(15)
The
preparation or weighting out of flow material, lawning of dry colours, colour
dusting, colour-blowing and the making of lithographic transfers.
(16)
In mould
making the binds or similar receptacles used for holding Plaster of Paris
unless they are provided with suitable covers.
3. Each of the following processes shall be
carried on in such a manner and under such conditions as to secure effectual separation
from one another and from other wet processes;
(a)
dry grinding
or sieving of materials, handling and manipulation of such materials, scouring,
loading and unloading of saggers and drying of clay and green-ware.
(b)
All
processes involving the use of a dry lead compound.
4. No woman or young person shall be
employed or permitted to work in any of the operations specified in paragraph 2
or at any place where such operations are carried on.
5. The potter's wheel (jolly and jigger) shall
be provided with screens or constructed as to prevent clay scraps being thrown
off beyond wheel.
6.
(1)
All
practical means shall be taken by damping or otherwise to prevent dust arising
during cleaning of floors.
(2)
Damp
saw-dust or other suitable material shall be used to render the moist method
effective in preventing dust rising into the air during the cleaning process
which shall be carried out after work has ceased for the day and before 3 a.m.
next morning.
7. The floors of potters, shop, slip
houses, dipping houses and ware cleaning rooms shall be hard and impervious,
and shall be thoroughly cleaned daily by a moist method by an adult male after
work has ceased for the day, and before 3 a.m. next morning.
[8. Medical facilities and records of examinations and tests:
(1)
The occupier
of every factory to which manufacture of pottery is carried on, shall
(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 of Factories; and
(b)
provide to
the said medical practitioner all the necessary facilities for the purpose
referred to in clause (a);
(2)
The record
of medical examinations and appropriate tests carried out by the said medical
practitioner shall be maintained in a separate register approved by the Chief
Inspector of Factories, which shall be kept readily available for inspector by
the Inspector.]
[9. Medical Examination by Certifying Surgeon:
(1)
Every worker
employed in any process mentioned under paragraph (3) shall be examined by a
certifying surgeon within 15 days of his first employment. Such examination
shall include tests for lead in urine and blood, ALA in urine, heamoglobin
content, stippling of cells and pulmonary function tests and chest X-ray for
the others. No worker shall be allowed to work after 15 days of his first
employment in the factory unless certified fit for such employment by the
certifying surgeon.
(2)
All persons
employed in any of the processes include under subparagraphs 3(a) and 3(b)
shall be examined by a certifying surgeon once in every 3 calendar months.
Those employed in any other processes mentioned in the remaining sub-paragraphs
of paragraph 3 shall be examined by a certifying surgeon once in every twelve
months. Such examination in respect of all the workers shall include all the
tests as specified in sub-paragraph (1) except chest X-ray which will be once
in 3 years.
(3)
The
certifying surgeon after examining a worker, shall issue a certificate of
Fitness in Form 28, the record of examination and re-examinations carried out
shall be entered in the certificate and the certificate shall be kept in the
custody of the manager of the Factory. The record of each examination carried
out under sub-paragraphs (1) and (2), including the nature and the results of
the tests, shall also be entered by the certifying surgeon in a health register
in Form 29.
(4)
The
certificate of Fitness and the health register shall be kept available for inspection
by the Inspector.
(5)
If at any
time the certifying surgeon is of the opinion that a worker is no longer fit
for employment in the said processes on the ground that continuance therein
would involve special danger to the health of the worker, he shall make a
record of his findings in the said certificate and the health register. The
entry of his findings in those documents should also include the period for
which he considers that the said person is unfit for work in the said
processes.
(6)
No person who
has been found unfit to work in the said processes as said in sub-paragraph (5)
above shall be re-employed or permitted to work unless the Certifying Surgeon,
after further examination, again certifies him fit for employment in those
processes.
9-A. The person
so suspended from the process shall be provided with alternate placement
facilities unless he is fully incapacitated in the opinion in of the Certifying
Surgeon, in which case the person affected shall be suitably rehabilitated.]
10. Protective equipment:
(1)
The occupier
shall provide and maintain suitable over-alls and head coverings for all
persons employed in process included under paragraph 2.
(2)
The occupier
shall provide and maintain suitable aprons of a waterproof or similar material
which can be sponged daily for the use of the dipper assistants and ware
cleaners.
(3)
Aprons
provided in pursuance of paragraph 10(2) shall be thoroughly cleaned daily by
the wearers by sponging or other wet process. All overalls and head coverings
shall be washed, cleaned and mended at least once a week, and this washing,
cleaning or mending shall be provided for by the occupier.
(4)
No person
shall be allowed to work in employing sacks of dust materials, weighing out and
mixing of dusty materials and charging of ball mills and blungers without
wearing a suitable and efficient respirator.
(5)
A suitable
room or a potion of the factory suitably partitioned off shall be provided
exclusively for the storage of all protective equipment supplied to the workers
and no such equipment shall be stored in any place other than the room or place
provided.
11. Washing facilities:
The occupier shall provide and maintain in a cleanly state and in good
repair for the use of all persons employed in any of the processes specified in
paragraph 2 a wash place under cover with either
(a)
(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 clean water from taps
or jets above the trough at intervals of not more than two feet; or
(ii) at least one tap or stand pipe for every five such persons employed
at any one time, and having a constant supply of clean water, the tap or stand
pipe being spaced not less than 4 feet apart; and
(b)
a sufficient
supply of clean towels made of suitable material renewed daily with sufficient
supply of nail brushes and soap.
12. Time allowed for washing:
Before each meal and before the end of the day's work, at least ten
minutes, in addition to the regular meal time, shall be allowed for washing to
each person employed in any of the processes mentioned in paragraph 2.
13. Mess room:
(1)
There shall
be provided and maintained for use of all persons remaining within the premises
during the rest intervals, a suitable mess room providing accommodation of 10
square feet per head and furnished with
(i)
a sufficient
number of tables and chairs or benches with back rest;
(ii)
arrangements
for washing utensils;
(iii)
adequate
quantity means for warming food;
(iv)
adequate
quantity of drinking water;
(2)
The room
shall be adequately ventilated by the circulation of fresh air and placed under
the charge of a responsible person and shall be kept clean.
14. Food, drinks, etc., prohibited in the work rooms:
No food, drink, pan and supari or tobacco shall be brought or consumed
by any worker into any work room in which any of the processes mentioned in
paragraph 2 is carried on and no person shall remain in any such room during
intervals for meals or rest.
15. Cloak room etc.:
There shall be provided and maintained for the use of all persons
employed in any of the processes mentioned in paragraph 2
(a)
a cloak-room
for clothing put off during working hours and such accommodation shall be
separate from any mess-room;
(b)
separate and
suitable arrangements for the storage of protective equipment provided under
paragraph 10.
16. These regulations shall not apply to a
factory in which any of the following articles but no other pottery is made
(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.
17. Exemptions:
If in respect of any factory the Chief Inspector is satisfied that all
or any of the provisions of this schedule are not necessary for the protection
of the persons employed in such factory, he may by certificate in writing
exempt such factory from all or any of such provisions subject to such
conditions as he may specify therein. Such Certificate may at any time be
revoked by the Chief Inspector without assigning any reasons.
[SCHEDULE XV
CHEMICAL WORKS
PART-I
1. Application-
This schedule shall apply to all manufacture and processes incident at
there to carried on in Chemical works.
2. Definitions-
For the purpose of this schedule:
(a)
"Chemical
Works " means any factory or such part of any factory as are listed in
appendix 'A' to this schedule;
(b)
"efficient
exhaust draughts means localised ventilation effected by mechanical or other
means for the removal of gas, vapour, fume or dust to prevent it from escaping
into the air of any place in which work is carried on;
(c)
"bleaching
powder " means the bleaching powder commonly called chloride of lime;
(d)
"chlorate"
means chlorate or perchlorate;
(e)
"caustic"
means the hydroxide potassium or sodium;
(f)
"chrome
process" means the manufacturing 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 anitro or amino derivatives of
phenol and of benzena or its homologues, and the making of explosives with the
use of any of these substances;
(h)
the term
'permit to work' system means the compliance with the procedures 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 facility or exert serious affliction of health, or
chronic harmful affects on the health of persons exposed to it due to its
inherent chemical or biological effects. In respect of substances whose TLV in
specified in Rule 123-A, exceeding the concentration specified therein would
make the substance toxic;
(j)
"emergency"
means a situation or condition leading to a circumstances 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 to the work and outside environment
affecting the workers or neighborhood in a serious manner, demanding immediate
action;
(k)
"dangerous
chemical reaction" means high speed reactions, runaway reaction, delayed
reactions, etc., and are characterised by evolution of large quantities of
heat, in tense release or toxic flammable gases or vapours, sudden pressure
build-up etc.
(l)
"manipulation"
means mixing, blending, filling, emptying, grinding, sieving, drying, packing,
sweeping, handling using etc.;
(m)
"approved
personal protective equipment" means items of personal protective
equipment conforming to the relevant ISI 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 of
health or body; and
(o)
“confined
space” means any space by reason of its construction shall as well as in
relation to the nature of the work carried therein and where hazards to the
persons entering into or working inside exist or are likely to develop during
working.
PART-II
GENERAL REQUIREMENTS
Applying to all the works in Appendix 'D'
1. House keeping:
(1)
Any spillage
of materials shall be cleaned up before further processing.
(2)
Floor,
platforms, stairways, passages and gangways shall be kept free of any
obstructions.
(3)
There shall
be provided easy means of access to all parts of the plant to facilitate
cleaning.
2. Improper use of chemicals:
No chemicals or solvents or empty containers containing chemicals or
solvents shall be permitted to be used by workers for any purposes other than
in the processes for which they are supplied.
3. Prohibition on the use of food, etc:
No food drink, tobacco, pan or any edible item shall be stored or heated
or consumed on or near any part of the plant or equipment.
4. Cautionary Notices and Instructions:
(1)
Cautionary
notices is a language understood by the majority of workers shall be
prominently displayed in all hazardous areas drawing the attention of all
workers about the hazards to health, hazards involving fire explosion and any
other hazard such as consequences of testing of material or substances used in
the process or using any contaminated container for drinking or eating to which
the workers' attention should be drawn for ensuring their safety and health.
(2)
In addition
to the above cautionary notice, arrangements shall be made to instruct and
educate all the workers including illiterate workers about the hazards, in the
process including the specific hazards to which they may be exposed to, in the
normal course of their work. Such instructions and education should also deal
with the hazards involved in unauthorised and unsafe practices including the
properties of substances used in the process under normal conditions as well as
abnormal conditions and the precautions to be observed against each and every
hazard. Further, as undertaking from the workers shall be obtained within one
month of their employment and for old workers employed, within one month of
coming into operation of the rules, to the effect that they have read the
contents of the cautionary notices and instructions, understood them and would
abide by them. The training and instructions to all workers and all supervisory
personnel shall include the significance of different types of symbols and
colours used on the labels struck or painted on the various types of containers
and pipe lines.
5. Evaluation and provision safeguards before the commencement of
process:
(1)
Before
commencing any process or any experimental work, or any new manufacture covered
under Appendix 'A' the occupier shall take all possible steps to as certain
definitely all the hazards involved both from the actual operations and the
chemical reactions including the dangerous chemical reactions. The properties
of the raw materials, used, the final products to be made, and any by-products
derived during manufacture, shall be carefully studied and provisions shall be
made for dealing with any hazards including effects on workers, which may occur
during manufacture.
(2)
Information
in writing giving details of the process, its hazards and the steps taken or
proposed to be taken from the design stage to disposal stage for ensuring the
safety as in sub-para (1) above should be sent to the Chief Inspector at the
earliest but in no case less then 15 days before commencing manufacture,
handling, or storage of any of items covered under Appendix 'A' whether on
experimental basis, or as pilot plant or as trial production, or as large scale
manufacture.
(3)
The design,
construction, installation, operation, maintenance and disposal of the
buildings, plant and facilities shall take into consideration effective
safeguards against all the safety and health hazards so evaluated.
(4)
The
requirements under the sub-para (1) to (3) shall not act in lieu of or in
derogation to, any other provisions contained in any Act governing the work.
6. Authorised entry:
Authorised persons only shall be permitted to enter any section of the
factory or plant where any dangerous operations or processes are being carried
on or where dangerous chemical reactions are taking place of where hazardous
chemicals are stored.
7. Examinations of instruments and safety devices:
(1)
All
instruments and safety devices used in the process shall be tested before
taking into use and after carrying out any repair to them and examined once in
a month, by a competent person. Records of such tests and examinations shall be
maintained in a register.
(2)
All
instruments and safety devices used in the process shall be operated daily or
as often as it is necessary, to ensure its effective and efficient working at
all times.
8. Electrical installations:
All electrical installations used in the process covered in Appendix 'A'
shall be of an appropriate type to ensure safety against the hazard prevalent
in that area such as suitability against dust, dampness, corrosion,
flammability and explosivity etc., and shall confirm to the relevant ISI
specifications governing their construction and use for that area.
9. Handling and storage of chemicals:
(1)
The
containers for handling and storage of chemicals shall be of adequate strength
taking into consideration the hazardous nature of the contents. They shall also
be provided with adequate labelling and colour coding arrangements to enable
identification of the containers and their contents indicating the hazards and
safe handling methods and shall confirm to the respective ISI standards. The
instructions given in the label shall be strictly adhered to Damaged Containers
shall be handled only under supervision of a knowledgeable and responsible
person and spillage shall be rendered innocuous in a safe manner using appropriate
means.
(2)
The
arrangement for the storage of chemicals including charging of chemicals in
reaction vessels and containers shall be such as to prevent any risk of fire or
explosion or formation of toxic concentration of substances above the limits
specified in Rule 123-A.
(3)
Without
prejudice to the generality of the requirements in sub-para (2) above, the
arrangements shall have suitable ventilation facilities and shall enable the
maintenance of safe levels in vessels and containers. Such arrangements shall
also take into consideration, the type of flooring and the capacity of flooring
and the compatibility requirements of substances with other chemicals stored
nearby.
(4)
(a) Storage
of chemicals and intermediate products, which are highly unstable or reactive
or explosive shall be limited to the quantities required for two months use.
(b) whenever the quantities laid down in the above clause (a) are to be
exceeded, the permission of the Chief Inspector shall be obtained.
(c) Notwithstanding anything contained in clause (a) and (b) above, the
Chief Inspector of 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.
(5)
Standby
arrangements equal to the biggest container shall always be available to
transfer the toxic substances quickly into the standby storage facility if any
defect develops in any of the container resulting in the release of toxic
substances.
(6)
Any storage
facility constructed using non-metallic material such as Fibre glass Reinforced
Plastics (FRP), all glass vessels etc. shall have adequate strength to
withstand the stress, if any, exerted by the contents and shall be properly
anchored, working platforms, access ladders, pipe lines etc., used in such
storage facility shall not have may support on the structure of the storage
facility and shall be independently supported.
10. Facility for isolation:
The plant and equipment shall be so constructed and maintained as to
enable quick isolation of plant or part of plant or equipment, with appropriate
indication. One copy of the layout plant indicating the isolation facilities
shall always be available with the security personnel, the maintenance and the
health and safety personnel and these isolation facilities shall be checked for
its effectiveness once in a month.
11. Personal Protective Equipment:
(1)
All workers
exposed to the hazards in the process covered by this schedule shall be
provided with appropriate and approved type of personal protective equipment.
Such equipment shall be in a clean, sterile and hygienic condition before
issue.
(2)
The occupier
shall arrange to inform, educate and supervise all the workers in the use of
personal protective equipment while carrying out the job.
(3)
As regards
any doubt regarding the appropriateness of any personal protective equipment,
the decision of the Chief Inspector will be final.
12. Alarm Systems:
(1)
Suitable and
effective alarm system giving audiable and visible indications, shall be
installed at the control room as well as in all strategic locations where
process control arrangements are available so as to enable corrective action to
be taken before the operational parameters exceed the predetermined safe levels
or lead to conditions conducive for an outbreak of fire or explosion to occur.
Such alarm systems shall be checked daily and tested every month at least once
to ensure its performance efficiency at all times.
(2)
The Chief
Inspector of Factories may direct such system to be installed in case of plant
or processes where toxic materials are being used and spillage or leakage of
which may cause wise and spillage or leakage of which may cause wide spread
poisoning in or around the plant.
13. Control of escape of substances into the work atmosphere:
(1)
Effective
arrangements such as, enclosure, or by pass, or efficient exhaust (fraught,
maintenance of negative pressure etc., shall be provided in all plants,
containers, vessels, sewers, drains, flues, ducts, culverts, and buried pipes
and equipment, to control the escape and spread of substances which are likely
to give rise to fire or explosion or toxic hazards during normal working and in
the event of accident or emergency.
(2)
In the event
of the failure of the arrangements for control resulting in the escape of
substances in the work atmosphere immediate steps shall be taken to control the
process in such a manner, that further escape is brought down to the safe
level.
(3)
The
substances that would have escaped into the work atmosphere before taking
immediate steps as required in sub-para (2), shall be rendered innocuous by
diluting with air or water or any other suitable agent or by suitably treating
the substances.
14. Control of dangerous chemical reactions:
Suitable provision, such as automatic and or remote control
arrangements, shall be made for controlling the effects of dangerous chemical
reactions. In the event of failure of control arrangements automatic flooding
or blanketing or other effecting arrangements shall come into operation.
15. Testing, examination and repair of plant and equipment:
(1)
All parts of
plant, equipment and machinery used in the process which in the likely event of
their failure may give rise to an emergents situation shall be tested by a
competent person before commencing process and retested at an interval of two
years or after carrying out repairs to it. The competent persons shall identify
the parts of the plant, equipment and machinery required to be tested as
aforesaid and evolve a suitable testing procedures. In carrying out the test as
mentioned above in respect of pressure vessels or reaction vessels the
following precautions shall be observed namely:
(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 surface defects, corrosion and foreign matter. During the
process of cleaning and removal of sludge, if any, all due precautions shall be
taken against fire or explosion, if such sludge is of phoropheric nature of
contents 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 person 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 reasons is found to be
unsafe for use shall be destroyed or rendered unusable under intimation to the
Chief Inspector.
(2)
All parts of
plant, equipment, machinery which in the likely event of failure may give rise
to an emergent situation shall be examined once in a month by the competent
person.
(3)
Records of
testing and examination referred to in paragraphs (1.) and (2) shall be
maintained as long as that part of the plant, equipment and machinery are in
use.
(4)
All repair
work including alteration, modification and addition to be carried to the
plant, equipment and machinery shall be done under the supervision of a
responsible person who shall evolve a procedure to ensure safety and health of
persons doing the work. When repairs for modification is done on pipelines, and
joints are required to be welded, but welding of joints shall be preferred.
Wherever necessary, the responsible person shall regulate the aforesaid work
through a 'permit to work system.'
16. Staging:
(1)
All staging
that is erected for the purpose of maintenance work or repair work or for work
connected with entry into confined spaces and used in the processes included in
Appendix 'A' shall be stable, rigid and constructed out of substantial material
of adequate strength. Such staging shall confirm to the respective Indian
Standard specific actions.
(2)
Staging
shall not be erected over any closed or open vessel unless the vessel is so
constructed and ventilated to prevent exposure of persons working on the
stages.
(3)
All the
staging constructed for the purpose of this para shall have appropriate access
which are safe and shall be fitted with proper hand rails to a height of the
one metre and toe board.
17. Seating arrangements:
The seating arrangements provided for the operating personnel working in
processes covered in Appendix 'A' shall be located in a safe manner as to
prevent the risk of exposure of toxic, flammable and explosive substances
evolved in the work environment in the course of manufacture of repair or
maintenance, either due to failure of plant and equipment or due to the
substances which are under pressure, escaping into atmosphere.
18. Entry into or work in confined spaces:
(1)
The occupier
of every factory to which the provisions of this schedule apply, shall ensure
the observance of the following precautions before permitting any person to
enter or work inside the confined spaces
(a)
identify all
confined spaces and the nature of hazards that are encountered in such spaces,
normally or abnormally and arrange to develop the most appropriate safeguards
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 is required under sub-clause
(a) above;
(c)
before
testing the confined space for entry into work, the space shall be rendered
safe by washing or cleaning with neutralising agents; or purging with steam or
inert gases and making adequate forces 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. He shall also keep in
readiness the appropriate and approved personal protective equipment including
arrangements for rescue, resurrection and first aid, and shall arrange
supervision of the work at all times by a responsible all knowledgeable person.
(2)
The manager
shall maintain a log of all entry into or work, in, confined spaces and such
record shall contain the work and such other details of persons as signed for
the work, the location of the work and such other details that would have a
bearing on the safety and health of the persons assigned for this work. The log
book so maintained shall be retained as long as the concerned workers are in
service and produced to the inspector when demanded.
19. Maintenance work etc.:
(1)
All the work
connected with the maintenance of plants and equipment including cleaning of
empty containers which have held hazardous substances used in the processes
covered in this Schedule, shall be carried out under 'permit to work system'
employing trained personnel and under the supervision of responsible person,
having knowledge of the hazards and precautions required to deal with them.
(2)
Maintenance
work shall be carried out in such a manner that there is no risk to persons in
the vicinity or the persons who pass by. If necessary, the place of such work
shall be cordoned off or the presence of unconnected persons effectively
controlled.
20. Permit to work system:
The permit to work system shall inter-alia include the observance of the
following precautions while carrying out any specified work to be subjected to
the permit to work system
(a)
all work
subject the permit to work system shall be carried out under the supervision of
a knowledgeable and responsible person;
(b)
all parts of
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 parts of plant, machinery shall be rendered
safe by cleaning, purging, washing etc.;
(c)
all work
subject to the permit to work system shall have predetermined work procedures
which integrate safety with the work. Such procedures shall be reviewed
whenever any change occurs in material or equipment so that continued safety is
ensured;
(d)
persons who
are assigned to carry out the permit 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 procedures as well as the precautions to be observed
while carrying out the permit to work system;
(e)
adequate
rescue 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 approved personal protective equipment 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 to the original conditions
so as to prevent any danger while carrying out regular process.
21. Safety sampling personnel:
The occupier shall ensure the safety of persons assigned for collecting
samples by instructing them on the safe procedures. Such personal shall be
provided with proper and approved personal protective equipment, if required.
22. Ventilation:
Adequate ventilation arrangements shall be provided and maintained at
all times in the process area where dangerous or toxic or flammable or
explosive substances could be evolved. These arrangements shall ensure that
concentrations, which are either harmful or could result in explosion, are not
permitted to be build up in the work environment.
23. Procedures for meeting emergencies:
(1)
The occupier
of every factory carrying out the works covered in Appendix 'A' shall arrange
10 identify all types of possible emergencies that could occur in the processes
during the course of work or while carrying out maintenance work or repair
work, the emergencies so identified shall be reviewed every year.
(2)
The occupier
shall formulate a detailed plan to meet all such identified emergencies
including arrangements for summoning outside help for rescue and fire fighting
and arrangements for making available urgent medical facilities.
(3)
The occupier
shall sent the list of emergencies and the details of procedures and plans
formulated to meet the emergencies, to the Chief Inspector of Factories.
(4)
The occupier
shall arrange to install distinctive and recognizable warning arrangements to
caution all persons inside the plant as well as the neighboring community, if
necessary, to enable evacuation of persons and to enable the observance of
emergency procedures by the persons who are assigned emergency duties. All
concerned must be well informed about the warning arrangements and their
meeting. The arrangements must be checked for its effectiveness every month.
(5)
Alternate
power supply arrangements shall be made and interlocked with the normal power
supply system so as to ensure constant supply of power to the facilities and
equipment meant for compliance with requirements of paragraphs 10, 11, 12, 13,
14, 18, 22, and this paragraph of part II, part III, part IV and part V of this
schedule.
(6)
The occupier
shall arrange to suspend the further process work in a place where emergency is
established and shall forthwith evacuate all persons in that area except
workers who have been assigned emergency duties.
(7)
All the
employees of the factory shall be trained about the action to be taken by them
including evacuation procedures during emergencies.
(8)
All
emergency procedures must be rehearsed every three months and deficiencies, if
any, in the achievements of the objectives shall suitably be corrected.
(9)
The occupier
shall arrange to have ten percent of the workers trained in the use of First
Aid, Fire Fighting appliances and in the rendering of specific First Aid
measures taking into consideration the special hazards of the particular
process.
(10)
The occupier
shall furnish immediately on the request the specific chemical identify of the
hazardous substance to the treating physician when the information is needed to
administer proper emergency or first-aid treatment to exposed persons.
24. Danger due to effluents:
(1)
Adequate
precautions shall be taken to prevent the mixing of effluents from different
processes and operations which may cause dangerous or poisonous gases to be
evolved.
(2)
Effluents
which contain or give rise in the presence of other effluents to poisonous
gases shall be provided with independent drainage systems to ensure that they
may be trapped and rendered safe.
PART-III
Fire and explosions Risks
1. Sources of ignition including lighting installation:
(1)
No internal
combustion engine and no electric motor or other electrical equipment, and
fittings and fixtures capable of generating sparks or otherwise causing
combustion or any other source of ignition or any naked light shall be
installed or permitted to be used in the process area where there could be fire
and explosion hazards.
(2)
All hot
exhaust pipes shall be installed outside a building and other hot pipes or hot
surface or surfaces likely to become hot shall be suitable protected.
(3)
The
classification of work areas in terms of its hazard potential and the selection
of electrical equipment or other equipment that could constitute a source of
ignition shall be in accordance with the respective Indian Standard.
(4)
Where a
flammable atmosphere may be prevalent or could occur, the soles of footwear
worn by workers shall have no metal on them, and the wheels of trucks of
conveyors shall be conductive type.
(5)
All tools
and appliances used for work in this area shall be of non-sparking type.
(6)
Smoking in
process areas where there are risks of fire and explosion shall be prohibited,
and warning notices in the language understood by majority of workers shall be
posted in the factory prohibiting smoking into specified areas.
2. Static Electricity:
(1)
All
machinery and plant, particularly, pipe lines and belt drives, on which static
charge is likely to accumulate, shall be effectively earthed. Receptacles for
flammable liquids shall have metallic connections to the earthed supply tanks
to prevent static sparking. Where necessary, humidity shall be regulated.
(2)
Mobile
tanker wagons shall be earthed during filling and discharge, and precautions
shall be taken to ensure that earthing is effective before such filling or
discharge taken place.
3. Lighting protection:
Lighting protection arrangement shall be fitted where necessary, and
shall be maintained.
4. Process heating:
The method of providing heat for a process likely to result in fire and
explosion shall be as safe as possible and where the use of naked flame is
necessary, the plant shall be so constructed as to prevent any escaping
flammable gas, vapour, or dust coming into contact with the flame, or exhaust
gases, or other sources likely to cause ignition. Wherever possible, the
heating arrangements shall be automatically controlled at a predetermined
temperature below the danger temperature.
5. Leakage of flammable liquids:
(1)
Provisions
shall be made to confine by means of bundwalls, dykes, sumps etc., possible
leakages from storage vessels containing flammable liquids.
(2)
Waste
material in contact with flammable substances shall be disposed of suitably
under the supervision of knowledgeable and responsible person.
(3)
Adequate and
suitable fire-fighting appliances shall be installed in the vicinity of such
vessels.
6. Safety valves:
Every still and every closed vessel in which gas is evolved or into
which gas is passed, and in which the pressure is liable to rise above the
atmospheric pressure, shall have attached to it a pressure gauge, and a proper
safety valve or other equally efficient means to receive the pressure. These
appliances shall be maintained in good condition.
7. Installation of pipe line etc.:
All pipelines carrying flammable or explosive substances shall be
protected from mechanical damage and shall be examined by a responsible person
once in a week to detect any deterioration or defects, or accumulation of
flammable or explosive substances, and record kept of any defects found and
repairs made.
8. Fires fighting systems:
(1)
Every
factory employing 500 or more persons and carrying processes listed in Appendix
'A' shall provide
(a)
Trained and
responsible fire fighting squad so as to effectively handle the fire fighting
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 then such trained persons to be available at any
time. The squad shall consist of watch and ward personnel, fire pump man 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.
(2)
A muster
roll showing the duties allocated to each member of the squad shall be prepared
and copies supplied to each leader as well as displayed in prominent places so
as to be easily available for reference in case of emergency.
(3)
The pumpman
shall be thoroughly conversant with the location of all applicances. He shall
be responsible for maintaining all fire fighting equipment in proper working
order. Any defect coming to his notice shall be immediately be brought to the
notice of squad leader.
(4)
As far as is
practicable, the fire pump room and the main states of the factory be connected
to all manufacturing or storing areas through telephone interlinked and placed
in a convenient location near such areas.
PARTIV
Risks of Toxic Substances
1. Leakage:
(1)
All plants
shall be so designed and constructed as to prevent the escape of toxic
substance. Where necessary, separate buildings, rooms, or protective structures
shall be used for the dangerous stages of the process and the buildings shall
be so designed as to localise any escape of toxic substances.
(2)
Catch pits,
bund walls, dykes, or other suitable safeguards shall be provided to restrict
the serious effects of such leakages, Catch pits shall be placed below joints
in pipelines where there is danger involved to maintenance and other workers
from such leakage.
2. Drainage:
Adequate drainage shall be provided and shall lead to collection tanks
specifically provided for this purpose wherein deleterious material shall be
neutralised, treated or otherwise rendered safe before it is discharged into
public drains or sewers.
3. Covering of Vessels:
(1)
Every fixed
vessel or structure containing any toxic substance and not so covered as to
eliminate all reasonable risk of accidental contact of any portion of the body
of worker, shall be so constructed as to avoid physical contact.
(2)
Such vessel
shall, unless its edge is atleast 90 cms. above the adjoining ground or
platform, be securely fenced to a height of atleast 90 cms. above such
adjoining ground or platform.
(3)
Where such
vessels adjoin and the space between them clear of any surrounding brick or
other work is either less than 45 cms in width or is 45 or more cms in width,
but is not securely fenced on both sides to a height of at least 90 cms, secure
barriers shall be so placed as to prevent passage between them:
Provided that sub-paragraph (2) of this paragraph shall not apply to
(a)
Saturators
used in the manufacture of sulphate of ammonia; and
(b)
that part of
the sides of brine evaporating pans which require raking, drawing of filling.
4. Continuous exhaust arrangement:
(1)
Any process
evolving toxic vapour, gas, fume and substance shall have efficient continuous
exhaust draught, such arrangement shall be interlocked in the process central
wherever possible.
(2)
In the event
of failure of continuous exhaust arrangement means shall be provided to
automatically stop the process.
5. Work Bench:
All the work benches used in processes involving the manipulation of
toxic substances, shall be graded properly and shall be made of smooth
impervious surface which shall be washed daily after the competition of work.
6. Waste disposal:
(1)
There shall
be provided a suitable receptacle made of nonabsorbable material with a tightly
fitting cover for depositing waste material soiled with toxic substances and
the contents of such receptacle shall be destroyed by burning or using other suitable
methods under the supervision of a responsible person.
(2)
During the
course of manufacture, whenever any batch or intermediate products having
toxicity is rejected on consideration of quality, sufficient precautions shall
be taken to render them innocuous or otherwise treat them or inactive them,
before disposal.
(3)
The empty
containers of toxic substances shall be cleaned thoroughly before disposal
under the supervision of a responsible person.
PART V
Special provisions
1. Special precautions for Nitro or Amino Processes:
(1)
Unless the
crystallized nitro or amino substances or any of its liquor is broken or
agitated in a completely enclosed process os as not to give rise to dust or
fume, such process shall be carried on under an efficient exhaust draught or by
adopting any other suitable means in such a manner as to prevent the escape of
dust of fume in the working atmosphere.
(2)
No part of
the plant or equipment of implements which was in contact with nitro or amino
compounds shall be repaired, or handled unless they have been emptied and
thoroughly cleaned and decontaminated.
(3)
Filling of
containers with nitro or amino compounds shall be done only by using a suitable
scoop to avoid physical contact and the drying of the containers in the stove
shall be done in such a manner that the hot and contaminated air from the stove
is not drawn into the work room.
(4)
Processes
involving the steaming into or around any vessel containing nitro or amino
compounds or its raw materials shall be carried out in such a manner that these
team or vapour is effectively prevented to be blown back into the working
atmosphere.
(5)
Suitable
antidotes such as methylene blue injections shall always be available at
designated places of work for use during emergency involving the poisoning with
intro or amino compounds.
2. Special precautions for 'Chrome processes':
(1)
Grinding and
sieving of raw materials in chrome processes shall be carried on in such a
manner and under such condition as to secure effective separation from any
other processes and under an efficient exhaust draught.
(2)
There shall
be washing facilities located very near to places where wet chrome processes
such as leaching, acidification, sulphate settling, evaporation,
crystallisation, centrifugation or packing are carried out, to enable quick
washing of effected parts of body with running water.
(3)
Weekly
inspection of hand and feet of all persons employed in chrome process shall be
done by a qualified nurse and record of such inspections shall be maintained in
a form approved by the Chief Inspector of Factories.
(4)
There shall
be always available at designated places of work suitable ointment such as
glycerine, vaceline etc., and water proof plaster in a separate box readily
accessible to the workers so as to protect against performation of nasal
septum.
3. Special precautions for processes carried out in all glass vessels:
(1)
Processes
and chemical reactions such as manufacture of vinyl chlorine, benzyl chloride
etc., which are required to be carried out in all glass vessels shall have
suitable means like substantial wire-mesh covering to protect persons working
nearby in the event of breakage of glass vessel.
(2)
Any spillage
or emission of vapour from the all glass vessel due to breakage, shall be
immediately inactivated or rendered innocuous by a suitable means such as
dilution with water or suitable solvents so as to avoid the risks of fire or
explosion or health hazard.
4. Special precautions for processes involving chlorate manufacture:
(1)
Crystallisation,
grinding or packing of chlorate shall not be done in a place used for any other
purpose and such places shall have hard, smooth and impervious surface made of
noncombustible material. The place shall be thoroughly cleaned daily.
(2)
The personal
protective equipment overall, etc. provided for the chlorate workers shall not
be taken from the place of work and they shall be thoroughly cleaned daily.
(3)
Adequate
quantity of water shall be available near the place of chlorate process for use
during fire emergency.
(4)
Wooden
vessels shall not be used for the crystallisation of chlorate or to contain
crystallised ground chlorate.
5. Special precautions in the use of plant and equipment made from reinforced
plastics:
(1)
All plant
and equipments shall conform to appropriate Indian or any other National
Standard.
(2)
Care shall
be taken during storage, transport, handling and installation of plant and
equipments to avoid accidental damage.
(3)
All plant
and equipments shall be installed in such a way as to ensure that leads are
distributed as intended in design or as per the recommendations of the
manufacturers.
(4)
All pipe
work shall be supported so that total loads local in the branches on the vessel
or tank do not exceed their design values.
(5)
After
erection all plant and equipments shall be subjected to a pressure test
followed by a thorough examination by a competent person. A certificate of test
and examination by competent person shall be obtained and kept available at
site.
(6)
All plant
and equipments shall be subjected to periodical test and examination and record
maintained as per paragraph 15 in part-II of this schedule.
(7)
Plant and
equipments during their use shall not be subjected to overfilling or overloading
beyond rated capacity.
PART VI
Medical Requirements
1. Decontamination facilities:
In all places where toxic substances are used in processes listed in
Appendix 'A' the following provisions shall be made to meet an emergency:
(a)
Fully
equipped first aid box;
(b)
readily
accessible means of drenching with water persons, parts of body of persons, and
clothing of persons who have been contaminated with such toxic and corrosive
substances, and such means shall be as shown in the Table below:
|
No. of
persons employed at any time
|
No. of
drenching showers
|
|
Upto 50
persons
|
2
|
|
between 51
to 100
|
2
|
|
201 to 400
|
3
|
|
201 to 400
|
3+1 for
every 50 persons thereafter.
|
|
401 and
above
|
3+1 for
every 200 persons thereafter.
|
(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 time.
2. Occupational health centre:
In all the factories carrying out processes covered in Appendix 'A'
there shall be provided and maintained in good order an occupational health
centre with facilities as per scale laid down hereunder
(1)
For
factories employing upto 50 workers
(a)
The services
of a qualified medical practitioner hereinafter known as factory medical
officer, available on a retainership basis, in this notified clinic near to the
factory for seeking medical help during emergency. He will also carry out the
pre-employment and periodical medical examination 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.
(2)
For
factories employing 51 to 200 workers
(a)
The
occupational health centre shall have a room having a minimum floor area of 15
Sq.m. 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 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 or duty throughout the
working period.
(d)
A fully
equipped first aid box.
3. For factories employing above 200 workers:
(a)
There shall
be one full-time Factory Medical Officer, for factories employing upto 500
workers and one more medical officer for every 1000 workers or part thereof.
(b)
The
occupational health centre in this case shall have a minimum of 2 rooms each
having a minimum floor area of 15 s.m. with floors and walls made of smooth,
hard and impervious 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.
3. Ambulance Van;
(1)
In every
factory carrying out processes covered in appendix 'A' there shall be provided
and maintained in good condition, a suitably constructed and fully equipped
ambulance van as per Appendix 'C, manned by a fully equipped ambulance van as
per appendix 'C', manned by a full-time driver-cum-mechanic and a helper,
trained in first aid for the purposes of transportation of serious cases of
accidents or sickness unless arrangements for procuring such facility at short
notice during emergencies have been made with the nearby hospital or other
places. The ambulance van shall not be used for any purpose other than purpose
stipulated herein and will always be available near the occupational Health
Centre.
(2)
The
realization to procure Ambulance Van from nearby places provided for in
sub-para (1) above will not be applicable to factories employing more than 500
workers.
4. Medical examination:
(1)
Workers
employed in processes covered in Appendix 'A' shall be medically examined by a
Factory Medical Officer in the following manner
(a)
Once before
employment, to as certain physical suitability of the person to do the
particular job;
(b)
Once in a
period of 6 months, to as certain 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 form.
(2)
Any finding
of the Factory Medical Officer revealing any abnormality or unsuitability of
any person employed in the process shall immediately be reported to the
Certifying Surgeon who shall in turn, examine the concerned workers and
communicate his findings within 30 days. If the Certifying Surgeon is of the
opinion that the person so examined is required to be suspended from the
process for health protection he will direct the occupier accordingly, who shall
not employ the said worker in the same process. However, the person so
suspended from the process shall be provided with alternate placement
facilities unless he is fully in capacitated in the opinion of the Certifying
Surgeon, in which case the person affected shall be suitably rehabilitated:
Provided that the Certifying Surgeon on his own any examine any other
worker whom he feels necessary to be examined for ascertaining the suitability
of his employment in the process covered in Appendix 'A' or for ascertaining
the health status of any other worker and his opinion shall be final.
(3)
No person
shall be newly appointed without the certificate of fitness granted by the
factory medical officer. If the Factory Medical Officer declares a person unfit
for being appointed to work in the process covered in Appendix 'A' such person
shall have a right of appeal to the certifying surgeon whose opinion shall be
final in this regard.
(4)
The worker
suspended from the process owing to the circumstances covered in sub-para (2)
shall be employed again in the same process only after obtaining the Fitness
Certificate from the Certifying Surgeon and after making entries to that effect
in the health register.
PART VII
Additional Welfare Amenities
1. Washing Facilities:
(1)
There shall
be provided and maintained in every factory for the use of all the workers taps
for washing, at the rate of one tap for every 15 persons including liquid soap
in a container with filling arrangements and nail brushes or other suitable
means for effective cleaning. Such facilities shall be conveniently accessible
and shall be kept in a clean and hygienic condition.
(2)
If washing
facilities as required above are provided for women such facilities shall be
separate of them and adequate privacy at all times shall be ensured in such
facilities.
2. Messroom facilities:
(1)
The occupier
of all the, factories carrying out processes covered in Appendix 'A' and
employing 50 workers or more, shall provide for all the workers working in a
shift mess room facilities which are well ventilated and provided with tables
and sitting facilities along with the provision of cold and hygienic drinking
water facilities.
(2)
Such
facilities shall include suitable arrangements for cleaning and washing and
shall be maintained in a clear and hygienic condition.
3. Cloak room facilities:
(1)
The occupier
of every factory carrying out any process covered in Appendix 'A' shall provide
for all the workers employed in the process cloak room facilities with lockers.
Each worker shall be provided with two lockers; one for work clothing and
another separately for personal clothing the lockers should be such as to
enable the keeping of the clothing in a hanging position.
(2)
The cloak
room facilities so provided in pursuance of sub-para (1) of para I shall be
located as far as possible near to the facilities provided for washing in
pursuance of sub-para 1(1). If it is not possible to locate the washing
facilities, the cloak room facilities shall have adequate and suitable
arrangements for cleaning and washing.
4. Special bathing facilities:
(1)
The occupier
of any factory carrying out the process covered under Appendix 'B' shall
provide special bathing facilities for all the workers employed and such
facilities shall be provided at the rate of 1 for 25 workers and part thereof,
and shall be maintained in a clean and hygienic condition.
(2)
The occupier
shall insist all the workers employed in the processes covered in Appendix 'B'
to take bath after the completion of the day's shift work using the bathing
facilities so provided and shall also effectively prevent such of those workers
taking bath in any place other than the bathing facilities.
(3)
Notwithstanding
anything contained in sub-para (1) above, the Chief Inspector may require in
writing the occupier of any factory carrying out any other process for which in
his opinion bathing facilities are essential from the health point of view, to
provide special bathing facilities.
Part VIII
1. Duties of workers:
(1)
Every worker
employed in the processes covered in Appendix 'A' and Appendix 'B' shall not
make safety device or appliance or any guarding or fencing arrangement,
inoperative or defective and shall report the defective condition of the
aforesaid arrangements as soon as he is aware of any such defect.
(2)
Before
commencing any work, all workers employed in processes covered in Appendix 'A'
shall check their workplace as well as the machinery, equipment or appliance
used in the processes and report any malfunction or defect immediately to the
supervisor or any responsible person of the management.
(3)
All workers
shall co-operate in all respects with the management while carrying out any
work or any emergency duty assigned to the in pursuance of this schedule and
shall always use all the personal protective equipments issued to them in a
careful manner.
(4)
All workers
employed in the processes covered in Appendix 'A' or Appendix 'B' shall not
smoke in the process area or storage area. If special facilities are provided
by the management only such facilities should be used.
(5)
All workers
employed in the processes covered in Appendix 'A' shall not remain in
unauthorised place or carryout unauthorised work or improvise any arrangements
or adopt short cut method or misuse any of the schedule, in such a manner as to
other employed.
(6)
The workers
shall not refuse undergoing medical examination as required under these rules.
PART IX
Restrictions on the employment of young persons
under 18 years of age and women
(1)
The Chief
Inspector of Factories may by an order in writing, restrict or prohibit the
employment of women and young persons under the age of 18; in any of the
processes covered in Appendix 'A' of this schedule on considerations of health
and safety of women and young persons.
(2)
Such persons
who are restricted or prohibited from working in the process due to the order
issued in pursuance of sub-para (1) above shall be provided with alternate work
which is not detrimental to their health or safety.
PART X
Exemptions
1. Power of Exemption:
The State Government or subject to the control of the State Government,
the Chief Inspector may exempt from the compliance with any of the requirements
of this schedule partly or fully, any factory carrying out processes covered in
Appendix 'A', if it is clearly and satisfactorily established by the occupier
that the compliance with any of the requirement is not necessary to ensure the
safety and health of persons employed suitable and effective alternate
arrangements are available to any of the requirements covered in this schedule.
APPENDIX 'A'
Any works or that part of the works in which
(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, Nerylluim and their
organic and inorganic salts, alloys, oxides and hydroxides;
(ii)
ammonia,
ammonium hydroxide and s salt is of ammonium;
(iii)
the organic
or inorganic compounds of sulphurous, sulphuric, nitric, nitrous, hydrochloric,
hydrofluoric hydriodic, hydrosulphuric, hydrobromic, boric;
(iv)
cyanogen
compounds, cyanide compounds, cyanate compounds;
(v)
phosphorous
and its compounds other than organo phosphorous insecticides;
(b)
hydrogen
sulphide is evolved by the decomposition of metallic sulphides, or hydrogen
sulphide is used in the production of such sulphides;
(c)
bleaching
powder is manufactured or chlorine gas is produced in chloro-alkali plants;
(d)
(i) gas tar
or coal tar or bitumen or shallow oil asphalt or any residue of such tar is
distilled or is used in any process of chemicals manufacture;
(ii) tar based synthetic colouring matters or their intermediates are
produced;
(e)
nitric acid
is used in the manufacture of nitro compounds;
(f)
explosives
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 glycol, formal dehyde, benzyle
chloride, phenol, methyl ethyl keytone peroxide, cobalt carbonyl, tungsten
carbide etc, are manufactured or recovered.
APPENDIX 'B'
(1)
Nitro or
amido processes
(2)
All chromo
processes
(3)
Processes of
distilling gas or coal tar or processes of chemical manufacture in which tar is
used.
(4)
Processes
involving manufacture, manipulation, handling or recovery or cyanogen compound,
cyanide compound, cyanate compounds.
(5)
Processes
involving manufacture of bleaching powder or production of chlorine gas in
chloralkali plants.
(6)
Manufacture,
manipulation or recovery of nickel and its compounds.
(7)
All
processes involving the manufacture, manipulation or recovery aliphatic or
aromatic compounds or their derivatives or substituted derivatives.
APPENDIX 'C'
Ambulance:
Ambulance should have the following equipment;
General:
An 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;
Safety Equipment:
Flares with life of 30 minutes;
Flood lights;
Flash lights;
Fire extinguisher dry powder type;
Insulated gauntlets;
Emergency care equipments:
Resuscitation:
Portable suction unit;
Portable oxygen unit;
Bag-valve-mask, hand operated artificial ventilation unit;
Air ways;
Mouth gags;
Tracheostomy adaptors:
Short spine board;
I.V. Fluids with administration unit;
B.P. Manometer;
Cugg;
Stethoscope;
Immobilization:
Long & Short padded boards;
Wire ladder splints;
Triangular bandage;
Long & short spine boards;
Dressings:
Guaze pads- 4 " X 4";
Universal dressing 10 "X 36";
Roll of aluminium foils;
Soft roller bandages 6" x 5 yards;
Adhesive tape in 3" roll;
Safety pins;
Bandage Sheets;
Burn Sheet;
Poisoning:
|
Syrup of Ipecac;
|
|
|
Activated Charcoal;
|
PRE
POCKETED INDOSES
|
|
Snake bite kit;
|
|
|
Drinking water;
|
|
Emergency Medicines:
As per requirements (under the advice of Medical Officer only).]
SCHEDULE XVI
COMPRESSION OF OXYGEN AND HYDROGEN-PRODUCED BY THE
ELECTROLYSIS OF WATER
(1)
The room in
which electrolyser plant is installed shall be separate from the plant for
storing and compressing the Oxygen and Hydrogen and also the electric generator
room.
(2)
The purity
of Oxygen and Hydrogen shall be tested by a competent person at least once in
every shift at the following points:
(i)
in the
electrolysis room;
(ii)
at the gas
holder in-test; and
(iii)
at the
suction end of the compressor.
The purity figures shall be entered in the register and signed by the
persons carrying out such tests.
Provided, however, that if the electrolyser plant is fitted with
automatic recorder of purity of Oxygen and Hydrogen with alarm lights, it shall
be sufficient if the purity of the gases are tested at the suction end of the
compressor only.
(3)
The Oxygen
and Hydrogen gases shall not be compressed if their purity as determined under
Clause 2 above falls below 98 per cent at any time.
(4)
The bell of
any gas holder shall not be permitted to go within 30 cms. if its lowest
position when empty and a limit switch shall be fitted to the gas holder in
such a manner as to switch off the compressor motor when this limit is reached.
(5)
There shall
be atleast two gas holders for each kind of gas compressed and the gas holders
for same gas shall be provided with suitable arrangements to ensure that no gas
holder is connected to the compressor and to electrolyser at the same time, and
only one gas holder is connected to the compressor line at any one time.
(6)
The water
and caustic soda used for making lye shall be chemically pure within
pharmaceutical limits.
(7)
Electrical
connections at the electrolyser cells and at the electric generator terminals
shall be so constructed as to preclude the possibility of wrong connections
leading to the reversal of polarity and in addition an automatic device shall
be provided to cut off power in the event of reversal of polarity owing to
wrong connections either at the switch board or at the electric generator
terminals.
(8)
Oxygen and
Hydrogen pipes shall be painted with distinguishing colours and in the event of
leakage in the joints of the hydrogen gas pipe, the pipe after reconnection
shall be purged of all air before drawing in hydrogen gas.
(9)
All
electrical wiring and apparatus in the electrolyser room shall be of
flame-proof construction or enclosed in flame-proof fittings and no naked light
or flame shall be allowed to be taken either in the electrolyser room or where
compression and filling of gases is carried on and such warning notices shall
be exhibited in prominent places.
(10)
No part of
the electrolyser plant and the gas holders and compressor shall be subjected to
welding, brazing, soldering or cutting until steps have been taken to remove
any explosive substance from that part and render the part safe for such
operations and after the completion of such operations no explosive substance
shall be allowed to enter that part until the metal has cooled sufficiently to
prevent risk of explosion.
(11)
No work of
operation, repair or maintenance shall be undertaken except under the direct
supervision of a person who, by his training, experience and knowledge of the
necessary precautions against risk of explosion is competent to supervise such
work. No electric generator after erection or repairs shall be switched on to
the electrolysers unless the same is certified by the competent persons under
whose direct supervision erection or repairs are carried on to be in a safe
condition and the terminals have been checked for the polarity as required by
Rule 7.
(12)
Every part
of the electrolyser plant and the gas holders and compressor shall have a
regular schedule of overhaul and checking and every defect noticed shall be
rectified forthwith.
[SCHEDULE XVII
MANIPULATION OF STONE OR ANY OTHER MATERIAL
CONTAINING FREE SILICA.
1. Application:
This schedule shall apply to all factories or parts of factories in
which manipulation of stone or any other material containing free silica is
carried on.
2. Definitions:
For the purpose of this schedule
(a)
"manipulation"
means crushing, breaking, chipping, dressing, grinding, sieving, mixing,
grading or handling of stone or any other material containing free silica or
any other operation involving such stone or materials;
(b)
"stone
or any other material containing free silica" means a stone or any other
solid material containing not less than 5% by weight of free silica;
3. Precautions in manipulation:
No manipulation shall be carried out in factory or part of a factory
unless one or more of the following measures, namely
(a)
damping the
stone or other material being processed;
(b)
providing
water supply;
(c)
enclosing
the process;
(d)
isolation
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 the
table:
TABLE
|
Substance
|
Permissible
time weighted average concentration
|
|
1. (i)
Silica;
|
|
|
(a)
Crystalline
|
|
|
(1) In
terms of dust count;
|
1060
_____________________mpp
cm
% Quartz
+10
|
|
(2) In
terms of respirable dust
|
_________________mg/m3
% respirable quartz +2
|
|
(3) In
terms of total dust
|
____________________mg/m3
% quartz + 3
|
|
(ii)
Cristobalite;
|
Half of
the limits given against quartz
|
|
(iii)
Tridymite;
|
Half of
the limits given against quartz
|
|
(iv)
Silica fused;
|
Same limit
as for quartz
|
|
(v)
Tripoli;
|
Same limit
as in formula in item 2 given against quartz
|
|
(b)
Amorphous
|
705 mpp
cm.
|
|
2.
Silicate having less than 1% free silica by weight.
|
|
|
(a)
Asbestos (fibres longer- 2 fibres/cubic centimetre than 5 microne)
|
|
|
(b) Mica
|
705 mpp
cm.
|
|
(c)
Mineral wool fibre
|
10 mg/m3
|
|
(d)
Portilite
|
1060 mpp
cm
|
|
(e)
Portland cement
|
1060 mpp
cm
|
|
(f) Soap
stone
|
705 mpp cm
|
|
(g) Talc
(non Bostiform)
|
Same limit
as for asbestos
|
|
(h) Talco
(fibrous)
|
Same limit
as for asbestos
|
|
(i)
Tromolite
|
Same limit
as for asbestos
|
|
3. Coal
dust
|
|
|
(1) For
airborne dust having less than 5% silicon dioxide by weight
|
2 mg/m3
|
|
(2) for
airborne dust having over 5% silicon dioxide
|
Same limit
as prescribed by formula in item (2) against quartz.
|
Provided that such measures as above said are not necessary if the
process or operation itself is such that the level of dust created and
prevailing does not exceed the permissible level preferred to.
4. Maintenance of floors:
(1)
All floors
or places where fine dust is likely to settle on and whenever any person has to
work or pass shall be of impervious material and maintained in such condition
that they can be thoroughly cleaned by a moist method or any other method which
would prevent dust being airborne in the process of cleaning.
(2)
The surface
of every floor of every work room or place where any work is carried on or
where any person has to pass during the course of his work, shall be cleaned of
dust once at least during each shift after being sprayed with water or by any
other suitable method so as to prevent dust being airborne in the process of
cleaning.
5. Prohibition relating your persons:
No young person shall be employed or permitted to work in any of the
operations involving manipulation or at any place where such operations are
carried on.
6. Medical facilities and records of examinations and tests:
(1)
The occupier
of every factory to which the schedule applies, shall
(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 of Factories; and
(b)
Provide to
the said medical officer all the necessary facilities for the purpose referred
to in clause (1).
(2)
The record
of medical examination and appropriate tests carried out by the said medical
officer shall be maintained in a separate register approved by the Chief
Inspector of Factories, which shall be kept available for inspection by the
Inspector.
7. Medical examination by Certifying Surgeon:
(1)
Every worker
employed in the process specified in paragraph, shall be examined by a certifying
surgeon within 15 days of his first employment. Such medical examination shall
include pulmonary function tests and chest X-ray. No worker shall be allowed to
work after 15 days of certified fit for such employment by the Certifying
Surgeon.
(2)
Every worker
employed in the said processes shall be re-examined by a certifying surgeon at
least once in every twelve months. Such examination shall, wherever the
certifying surgeon considers appropriate, include all the tests as specified in
sub-paragraph (1) except chest X-ray which will be once in 3 years.
(3)
The
certifying surgeon after examining a worker, shall issue a certificate of
Fitness in Form 28. The record of re-examinations carried out shall be entered
in the certificate and the Certificate shall be kept in the custody of the
Manager of the Factory. The record of each examination carried out under
sub-paragraphs (1) and (2), including the nature and the results of the tests,
shall also be entered by the certifying surgeon in a health register in Form
29.
(4)
The
certificate of fitness and the health register shall be kept readily available
for inspection by the Inspector.
(5)
If at any
time the certifying surgeon is of the opinion that a worker is no longer fit
for employment in the said processes on the ground that continuance therein
would processes on the involved special danger to the health of the worker, he
shall make a record of his findings in the said certificate and the health
register. The entry of his findings in those documents should also include the
period for which he considers that the said person in unfit for work in the
said processes.
(6)
No person
who has been found unfit to work as said in sub-paragraph (5) above shall be
re-employed on permitted to work in the said processes unless the Certifying
Surgeon, after further examination, again certifies him fit for employment in
those processes.
8. The person suspended from the
process shall be provided with alternate placement facilities unless he is
fully incapacited in the opinion of the certifying surgeon, in which case the
person affected shall be suitably rehabilitated.
9. Exemptions:
If in respect of any factory, the Chief Inspector is satisfied that
owing to the exceptional circumstances or in frequency of the processes or for
any other reason, all or any of the provisions of this schedule is not
necessary for protection of the workers in the factory, the Chief Inspector may
by a certificate in writing, which he may in his discretion revoke at any time,
exempt such factory from all or any of such provisions subject to such
conditions, if any, as he may specify therein.]
[SCHEDULE XVIII
HANDLING AND PROCESSING OF ASBESTOS, MANUFACTURE OF
ANY ARTICLE OF ASBESTOS AND ANY OTHER PROCESS OF MANUFACTURE OTHERWISE IN WHICH
ASBESTOS IS USED IN ANY FORM
1. Application:
This schedule shall apply to all factories or parts of factories in
which any of the following processes is carried on:
(a)
breaking,
crushing, distintegrating, opening, grinding mixing or serving of asbestos and
any other processes involving handling and manipulation of asbestos incidental
thereto;
(b)
all
processes in the manufacture of asbestos textiles including preparatory and
finishing processes;
(c)
making or
insulation slabs or sections, composed wholly or partly of asbestos, and processes
incidental thereto;
(d)
making or
repairing of insulating matresses, 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
any room, vessel, chamber, fixture or appliance for the collection of asbestos
dust; and
(j)
any other
processes in which asbestos dust is given off into the work environment.
2. Definitions:
For the purpose of this schedule
(a)
"Asbestos"
means any fibrous silicate mineral and any admixture containing actionlite,
amosite, anthophylite, dhrysotile, crocidolite, tremolite or any mixture
thereof, whether curde, 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 of any place in
which work is carried on. 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, distintegrating, and any other processes in or incidental to
the opening of asbestos;
(g)
"protective
clothing" means overalls and head covering which (in either case) will
when worn exclude asbestos dust.
3. Tools and Equipment:
Any tools or equipment used in processes to which this schedule applied
shall be such that they do not create asbestos dust above the permissible limit
or are equipped with efficient exhaust draught.
4. Exhaust draught:
(1)
An efficient
exhaust draught shall be provided and maintained to control dust from the
following processes and machines.
(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 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 a hand;
(e)
workplaces
at which the filling or emptying of sacks, skips or other portable containers,
weighing or other process incidental there to 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.
(2)
Exhaust
ventilation equipment provided in accordance with sub-paragraph (1) shall,
while any work of maintenance or repair to the machinery, apparatus or other
plant or equipment in connection with which it is provided is being carried on,
be kept in use so as to produce an exhaust draught which prevents the entry of
asbestos dust into the air of any work place.
(3)
Arrangements
shall be made to prevent asbestos dust discharged from exhaust apparatus being
drawn into the air of any workroom.
(4)
The asbestos
bearing dust removed from any workroom by the exhaust system shall be collected
in suitable receipticles of filter bags which shall be isolated from all work
areas.
5. Testing and examination of ventilating systems:
(1)
All
ventilating systems used for the purpose of extracting or suppressing dust as
required by this schedule shall be examined and inspected once every week by a
responsible person. It shall be thoroughly examined and tested by a competent
person once in every period of 12 months. Any defects found by such examination
or test shall be rectified forthwith.
(2)
A register
containing particulars of such examination and tests and ' the state of the
plant and the repairs or alterations (if any) found to be necessary shall be
kept and shall be available for inspection by an inspector.
6. Segregation in case of certain process:
Mixing or blending by the hand of asbestos, or making or repairing of
insulating mattnesses composed wholly or partly of asbestos shall not be
carried on in any room in which any other work is done.
7. Storage and distribution of loose asbestos:
(1)
All loose
asbestos shall while not in use, be kept in suitable closed receptacles which
prevent the escape of asbestos dust there from such asbestos shall not be
distributed within a factory except in such receptacles or in a totally
enclosed system of conveyance.
8. Asbestos sacks:
(1)
All sacks
used as receptacles for the purpose of transport of asbestos within the factory
shall be constructed of impermeable materials and shall be kept in good repair.
(2)
A sack which
has contained asbestos shall not be cleaned by hand beating but by a machine,
complying with paragraph 3.
9. Maintenance of floors and workplaces:
(1)
In every
room in which any of the requirements of this schedule apply
(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 the work carried on in the room, which would obstruct the proper
cleaning of the floor.
(2)
The cleaning
as mentioned in sub-rule (1) shall, so far as is practicable, be carried out by
means of vacuum cleaning equipment so designed and constructed and so used that
asbestos dust neither escapes nor is discharged into the air of any work place.
(3)
When the
cleaning is done by any method other than that mentioned in sub-paragraph (2),
the persons doing cleaning work and any other person employed in that room
shall protective clothing.
(4)
The vacuum
cleaning equipment used in accordance with provision of sub-paragraph (2),
shall be properly maintained and after each cleaning operation, its surface
kept in a clean state and free from asbestos waste and dust.
(5)
Asbestos
waste shall not be permitted to remain on the floors or other surfaces at the
work place as the end of the working shift and shall be transferred without
delay to suitable receptacles. Any spillage of asbestos waste occurring during
the course of the work at any time shall be removed and transferred to the
receptacles maintained for the purpose without delay.
10. Breathing Apparatus and Protective clothing:
(1)
An approved
breathing apparatus and protective clothing shall be provided and maintained in
good conditions for use of every person employed
(a)
in chambers
containing loose asbestos;
(b)
in cleaning,
dust settling or filtering chambers of apparatus;
(c)
in cleaning
the cylinders, including the copper cylinders or other parts of a carding
machine by means of hand-strickle; and
(d)
in filling,
beating, or levelling in the manufacture or repair of insulating matresses; and
(e)
in any other
operation or circumstances in which it is impracticable to adopt technical
means to control asbestos dust in the work environment within the permissible
limit.
(2)
Suitable
accommodation in conveniently accessible position shall be provided for the use
of person when putting on or taking off breathing apparatus and protective clothing
provided in accordance with this rule and for the storage of such apparatus and
clothing when not in use.
(3)
All
breathing apparatus and protective clothing when not in use shall be stored in
the accommodation provided in accordance with sub-rule (2) above.
(4)
All
protective clothing in use shall be deducted under an efficient exhaust draught
or by vacuum cleaning and shall be washed at suitable intervals. The cleaning
schedule and procedure should be such as to ensure the efficiency in protecting
the wearer.
(5)
All
breathing apparatus shall be cleaned and disinfected at suitable intervals and
thoroughly inspected once every month by a responsible person.
(6)
A record of
the cleaning and maintenance and of the condition of the breathing apparatus
shall be maintained in a register provided for the purpose which shall be
readily available for inspection by an inspector.
(7)
No person
shall be employed to perform any work specified in sub-paragraph (1) for which
breathing apparatus is necessary to be provided under that sub-paragraph unless
he has been fully instructed in the proper use of that equipment.
(8)
No breathing
apparatus provided in pursuance of sub-paragraph (1) which has been worn by a
person shall be worn by another person unless it has been thoroughly cleaned
and disinfected since last being worn and the person has been fully instructed
in the proper use of that equipment.
11. Separate accommodation for personal clothing:
A separate accommodation shall be provided in a conveniently accessible
position for all persons employed in operations to which this schedule applied
for storing of personal clothing. This should be separated from the
accommodation provided under sub-paragraph (2) to prevent contamination of
personal clothing.
12. Washing and bathing facilities:
(1)
There shall
be provided and maintained in a clean state and in good repair for the use of
all workers employed in the processes covered by the schedule adequate washing
and bathing places having a constant supply of water under cover at the rate of
one such place of every 15 persons employed.
(2)
The washing
places shall have standpipes place at intervals or not less than one metre.
(3)
Not less
than one half of the total number of washing places shall be provided with
bathrooms.
(4)
Sufficient
supply of clean towels made of suitable material shall be provided.
Provided that such towels shall be supplied individually for each worker
if so ordered by the Inspector.
(5)
Sufficient
supply of soap and nail brushes shall be provided.
13. Messroom:
(1)
There shall
be provided and maintained for the use of all workers employed in the factory
covered by this schedule, remaining on the premises during the rest intervals,
a suitable messroom which shall be furnished with:
(a)
Sufficient
tables and benches with back rest, and
(b)
adequate
means for warming food,
(c)
The mess
room shall be placed under the charge of a responsible person and shall be kept
clean.
14. Prohibition of employment of young persons:
No young person shall be employed in any of the process covered by this schedule.
15. Prohibition relating to smoking:
No person shall smoke in any area where processes covered by this
schedule are carried on. A notice in the language understood by majority of the
workers shall be posted in the plant prohibiting smoking at such areas.
16. Cautionary Notices:
(1)
Cautionary
notices shall be displayed at the approaches and along the perimeter of every
asbestos processing area to warn all persons, regarding
(a)
hazards to
health from asbestos dust
(b)
need to use
appropriate protection equipment
(c)
prohibition
of entry to unauthorised persons, or authorised persons but without protective
equipment.
(2)
Such notices
shall be in a language understood by the majority of the workers.
17. Air Monitoring:
To ensure the effectiveness of the control measures, monitoring of
asbestos fibre in air shall be carried out once at least in every shift and the
record of the results so obtained shall be entered in a register specially
maintained for the purpose.
18. Medical facilities and records of medical examinations and tests:
(1)
The occupier
of every factory or part of the factory to which the schedule applies, shall
(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 of Factories;
(b)
provide to
the said medical practitioner shall all the necessary facilities for the
purpose referred to in clause (a)
(2)
The record
of medical examinations and appropriate tests carried out by the said medical
practitioner shall be maintained in a separate register approved by the Chief
Inspector of Factories which shall be kept readily available for inspection by
the Inspectors.
19. Medical examination by Certifying Surgeon:
(1)
Every worker
employed in the processes specified in paragraph (1) shall be examined by a
certifying surgeon within 15 days of his first employment. Such examination
shall include pulmonary function tests, tests for detecting asbestos fibres in
sputum and chest X-ray. No worker shall be allowed to work after 15 days of his
first employment in the factory unless certified fit for such employment by the
Certifying Surgeon.
(2)
Every worker
employed in the said process shall be re-examined by a certifying surgeon at
least once in every twelve calendar months. Such examinations shall, wherever
the certifying surgeon considers appropriate, include all the tests specified
in sub-paragraph (1) except chest X-ray which will be carried in once in 3
years.
(3)
The
Certifying Surgeon after examining a worker, shall issue a certificate of
Fitness in Form 28. The record of examination and re-examinations carried out
shall be entered in the certificate and the certificate shall be kept in the
custody of the manager of the factory. The record of each examination carried
out under sub-paragraphs (1) and (2), including the nature and the results of
the tests, shall also be entered by the certifying surgeon in a health register
in Form 29.
(4)
The
certificate of fitness and the health register shall be kept readily available
for inspection by the Inspector.
(5)
If at any
time the Certifying Surgeon is of the opinion that a worker is no longer fit
for employment in the said processes on the ground that continuance therein
would involve special danger to the health of the worker, he shall make a
record of his findings in the said certificate and the health register. The
entry of his findings in those documents shall also include the period for
which he considers that the said person is unfit to work in the said processes.
20. The person so suspended from the process
shall be provided with alternate placement facilities unless he is fully
incapacitated in the opinion in of the certifying Surgeon, in which case the
person affected shall be suitably rehabilitated.
21. Exemptions:
If in respect of any factory, the Chief Inspector is satisfied that
owing to the exceptional circumstances or in frequency of the processes or for
any other reason, all or any of the processes or for any other reason, all or
any of the provisions of this schedule is not necessary for protection of the
workers in the factory, the Chief Inspector may be a certificate of writing,
which he may at his discretion revoke at any time, exempt such factory from all
or any of such provisions subject to such conditions, if any, as he may specify
therein.
SCHEDULE XIX
CLEANING OR SMOOTHING, ROUGHENING, ETC., OF
ARTICLES, BY A JET OF SAND, METAL SHOT OR GRIT OR OTHER ABRASIVE PROPELLED BY A
BLAST OF COMPRESSED AIR ON STEAM
[Blasting Regulations]
1. Definitions:
"Blasting" means cleaning, smoothing, roughening or removing
of any part of the surface of any article by the use as an abrasive of a jet of
sand, metal shot or grit or other material propelled by a blast of compressed
air or steam.
"Blasting enclosure" means a chamber, barrel, cabinet or any
other enclosure designed for the performance of blasting therein.
"Blasting chamber" means a blasting enclosure in which any
person may enter at any time in connection with any work or otherwise.
"Cleaning of castings" where done as an incidental or
supplemental process in connection with the making of metal castings, means the
freeing of the casting from adherent sand or other substance and includes the
removal of cores and the general smoothing of a casting, but does not include
the free treatment.
2. Prohibition of sand blasting:
Sand or any other substance containing free silica shall not be
introduced as an abrasive into any blasting apparatus and shall not be used for
blasting:
(i)
Provided
that this clause shall come into force two years after the coming into
operation of this Schedule
(ii)
Provided
further that no woman or young person shall be employed or permitted to work on
any operation of sand blasting.
3. Precautions in connection with blasting operations:
(1)
Blasting to
be done in blasting enclosure:
Blasting shall not be done except in blasting enclosure and no work
other than blasting and any work immediately incidental thereto and cleaning
and repairing of the enclosure including the plants and appliances situated
therein shall be performed in a blasting enclosure. Every door, aperture and
joint of blasting enclosure, shall be kept closed and air tight while blasting
is being done therein.
(2)
Maintenance
of blasting enclosure:
Blasting enclosure shall always be maintained in good condition and
effective measures shall be taken to prevent dust escaping from such
enclosures, and from any apparatus connected therewith into the air of any
room.
(3)
Provisions
of separating apparatus:
There shall provided and maintained for and in connection with every
blasting enclosure, efficient apparatus for separating, so far as practicable,
abrasive which has been used for blasting and which is to be used again as an
abrasive from dust or particles of other materials arising from blasting and no
such abrasive shall be introduced into any blasting apparatus and used for
blasting until it has been so separated:
Provided that this clause shall not apply, except in the case of
blasting chambers, to blasting enclosures constructed or installed before the
coming into force of this schedule, if the Chief Inspector is of the opinion
that it is not reasonably practicable to provide such separating apparatus.
(4)
Provision of
ventilating plant:
There shall be provided and maintained in connection with every blasting
enclosure efficient ventilating plant to extract, by exhaust draught effected
by mechanical means, dust produced in the enclosure. The dust extracted and
removed shall be disposed off by such method and in such a manner that is shall
not escape into the air of any room, and every other filtering or settling
device situated in a room in which persons are employed, other than persons
attending to such bag or other filtering or settling device, shall be
completely separated from the general air of that room in an enclosure
ventilated to the open air.
(5)
Operation of
ventilating plant:
The ventilating plant provided for the purpose of sub-paragraph (4)
shall kept in continuous operation whenever the blasting enclosure, is in use
whether or not blasting, is actually taking place, therein, and in the case of
a blasting chamber, it shall be in operation even when any person is inside the
chamber for the purpose of cleaning.
4. Inspection and examination:
(1)
Every
blasting enclosure shall be specially inspected by a competent person at least
once in every week in which it is used for blasting. Every blasting enclosure,
the apparatus connected therewith and the ventilating plant shall be thoroughly
examined and in the case of ventilating plant, tested by a competent person at
least once in every month.
(2)
Particulars
of the result of every such inspection, examination and test shall forthwith be
entered in a register, which shall be kept in a form approved by the Chief
Inspector and shall be available for inspection by any workman employed in or
in connection with blasting, in the factory. Any defect found on any such
inspection, examination or test shall be immediately reported by the person
carrying out the inspection, examination or test to the occupier manager or
other appropriate person and without prejudice to the foregoing requirements of
this schedule shall be removed without avoidable delay.
5. Provision of protective helmets gauntlets and overalls:
(1)
There shall
be provided and maintained for the use of all persons who are employed in a
blasting chamber, whether in blasting or in any work connected therewith or in
cleaning such a chamber protective helmets of a type approved by a certificate
of the Chief Inspector; and every such person shall wear the helmet provided
for his use whilst he is in the chamber and shall not remove it until he is
outside the chamber.
(2)
Each
Protective helmet shall carry a distinguishing mark indicating the person by
whom it is intended to be used and no person shall be allowed or required to
wear a helmet not carrying his mark or a helmet which has been worn by another
person and has not since been thoroughly disinfected.
(3)
Each
protective helmet when in use shall be supplied with clean and not unreasonably
cold air at a rate of not less than six cubic feet per minute.
(4)
Suitable
gauntlets and overall shall be provided for the use of all persons while
performing blasting or assisting at blasting and every such person shall while
so engaged wear the gauntlet and overall provided.
6. Precautions in connection with cleaning and other works:
(1)
Where any
person is engaged upon cleaning of any blasting apparatus or blasting enclosure
or of any apparatus or ventilating plant connected therewith or the
surroundings thereof upon any other work in connection with any blasting
apparatus or blasting enclosure or with any apparatus or ventilating plant
connected therewith so that he is exposed to the risk of inhaling dust which
has arisen from blasting, all practicable measures shall be taken to prevent
such inhalation.
(2)
In
connection with any cleaning operation referred to in Clause 5 and with the
removal of dust from filtering or settling devices all practicable measures
shall be taken to dispose of the dust in such a manner that it does not enter
the air of any room. Vacuum cleaners shall be provided and used wherever
practicable for such cleaning operations.
7. Storage accommodation for protective wear:
Adequate and suitable storage accommodation for the helmets, gauntlets
and overalls required to be provided by Clause 6 shall be provided outside and
conveniently near to every blasting enclosure and such accommodation shall be
kept clean. Helmets, gauntlets and overalls when not in actual use shall be
kept in this accommodation.
8. Maintenance and cleaning of protective wear:
All helmets, gauntlets overalls and other protective devices or clothing
provided and worn for the purpose of this schedule shall be kept in good
condition and so far as is reasonably practicable shall be cleaned on every
weekday in which they are used. Where dust arising from the cleaning of such
protective clothing or devices is likely to be inhaled, all practicable
measures shall be taken to prevent such inhalation. Vacuum cleaners shall,
wherever practicable, be used for removing dust from such clothing and
compressed air shall be used for removing dust from any clothing.
9. Maintenance of vacuum cleaning plant:
Vaccum cleaning plant used for the purpose of this schedule shall be
properly maintained.
10. Restrictions in employment of young persons:
(1)
No person
under 18 years of age shall be employed in blasting or assisting at blasting or
in any blasting chamber or in the cleaning of any blasting apparatus or any blasting
enclosure or any apparatus or ventilating plant connected therewith or be
unemployed on maintenance or repair work at such apparatus enclosure or plant.
(2)
No person
under 18 years of age shall be employed to work regularly within twenty feet of
any blasting enclosure unless the enclosure is in a room and he is outside that
room where he is effectively separated from any dust coming from the enclosure.
11. Power to exempt or relax:
(1)
If the Chief
Inspector is satisfied that in any factory or any class of factory, the use of
sand or other substance containing free silica as abrasive in blasting is
necessary for a particular manufacture or process (other than the process
incidental or supplemental to making of metal castings) and that the
manufacture or process cannot be carried on without the use of such abrasive or
that owing to the special conditions or special method of work or otherwise any
requirement of this Schedule can be suspended either temporarily, or
permanently, or can be relaxed without endangering the health of the persons
employed; or that application of any of such requirements is for any reason
impracticable or inappropriate, he may, with the previous sanction of the State
Government, by an order in writing exempt the said factory or class of factory
from such provisions of this Schedule, to such an extent and subject to the
conditions and for such period as may be specified in the said order.
(2)
Where an
exemption has been granted under sub-clause (1) a copy of the order shall be
displayed at a notice board at a prominent place at the main entrance or
entrances to the factory and also at the place where the blasting is carried
on.
SCHEDULE XX
HANDLING AND MANIPULATION OF CORROSIVE SUBSTANCES
1. Definitions:
For the purposes of this schedule:
(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 bromine, ammonia,
sodium hydroxide, potassium hydroxide and any mixture thereof, and any other
substance which the State Government may, by notification in the Andhra Pradesh
Gazette, specify to be a corrosive substance.
2. Flooring:
The floor of every work-room of a factory in which corrosive operation
is carried on shall be made of impervious corrosive and fire resistant material
and shall be so constructed as to prevent collection or accumulation of any
corrosive substance. The surface of such flooring shall be glazed or smooth and
cleaned as often as is necessary and maintained in a sound condition.
3. Protection Equipment:
(a)
The occupier
shall provide for the use of all persons employed in any corrosive operation suitable
protective wear for hands and feet, suitable aprons, face shields, chemical
safety goggles, and respirators. The equipment shall be maintained in good
order and shall be kept in a clean and hygienic condition by suitably treating
them to get rid of the ill effects of any absorbed chemicals and by
disinfecting. The occupier shall also provide suitable protective creams and
other preparations wherever necessary for the protection of the persons engaged
in corrosive operations.
(b)
The
protective equipment and preparations provided shall invariably be used by the
persons employed in any corrosive operation.
(c)
The occupier
shall provide and maintain suitable accommodation for the storage of the
protective equipment.
4. Water facilities:
Where any corrosive operation is carried on, there shall be provided as
close to the place of such operation as possible a source of clean water at a
height 210 cms., from a pipe of 1.25 cm. diameter and fitted with a quick
acting valve so that in case of injury to the worker by any corrosive
substance, the injured part can be thoroughly flooded with water. Whenever
necessary, in order to ensure continuous water supply, a storage tank having a
minimum length, breadth and height of 210 cms. and 60 cms. respectively or of
such dimensions as are approved by the Chief Inspector shall be provided for
the source of clean water.
5. Cautionary notice:
A cautionary notice in the following form and printed in red in the
language, which a majority of the persons employed understand shall be
displayed prominently close to the place where any of the corrosive operations
is carried on and where it can be easily and conveniently be read by the
persons employed. If any such person is illiterate, effective steps shall be
taken to explain carefully to him the contents of the notice so displayed.
|
CAUTIONARY NOTICE
Danger
Corrosive
substances cause severe burns and vapours thereof may be extremely hazardous.
In case of contact, immediately flood the part affected with plenty of water
for atleast fifteen minutes.
Get
medical attention quickly.
|
6. Transport:
(a)
Corrosive
substances shall not be filled, moved or carried except in [containers
or through pipes and when they are to be transported in containers], the
containers shall be securely packed in crates of sound construction and of
sufficient strength.
(b)
A container
with a capacity of 115 litres 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 waist line unless a suitable rubber wheeled truck is used for the
purpose.
(c)
Containers
for corrosive substances shall be plainly labelled.
7. Devices for handling corrosives:
(a)
[tilting, lifting, or pumping arrangements] shall be used for emptying
jars, carboys, and other containers, and other containers of corrosive.
(b)
Corrosive
substance shall not be handled with bare hands but by means of a suitable scoop
or other devices.
8. Opening of valves:
Valves fitted to containers holding a corrosive substance shall be
opened with great care. If they do not work freely, they shall not be forced
open. They shall be opened by a worker suitably trained for the purpose.
9. Cleaning tanks, stills etc.:
(a)
In cleaning
out or removing residues from suits of other large chambers used for holding
any corrosive substance, suitable implements made of wood material or other
material shall be used to prevent production of arseniuretted hydrogen
(Arsine).
(b)
Whenever it
is necessary for any person employed for the purpose of cleaning or other maintenance
work to enter any chamber, tank, vat, pit or other confined space where a
corrosive substance had been stored, all possible precautions required under
Section 36 shall be taken to ensure the safety of the person employed.
(c)
Wherever
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.
10. Storage:
(a)
Corrosive
substances shall not be stored in the same room with other chemicals, such as
turpentine, carbides, metallic powder and combustible materials, the accidental
mixing with which may cause a reaction which is either violent or gives rise to
toxic fumes and gases.
(b)
Except as
required under paragraph 4, no tap, sink and the like shall be located in any
room where concentrated sulphuric acid, caustic soda, caustic potash, and
similar corrosive substances are stored.
(c)
Pumping or
filling overhead tanks, receptacles, vats, or other containers for storing
corrosive substance shall be so arranged that there is no possibility of any
corrosive substances overflowing and causing injury to any person.
(d)
Every
container having a capacity of twenty litres or more and every pipe line,
valve, and fitting used for storage or carrying corrosive substances shall be
thoroughly examined every year to find out any defects and the defects so found
shall be rectified forthwith. A register shall be maintained of every such
examination made and shall be produced before the Inspector whenever required.
11. Fire extinguishers and fire-fighting equipment:
An adequate number of suitable type of fire extinguishers or other fire
fighting equipment, depending on the nature of chemicals stored, shall be
provided. Such extinguishers or other equipment shall be regularly tested and
refilled. Clear instructions as to how the extinguishers or other equipment
should be used shall be printed in the language which majority of the persons
employed understand and shall be fixed near each extinguisher or other
equipment.
12. Exemption:
If, in respect of any factory on an application made by the manager, the
Chief Inspector is satisfied that owning to the exceptional circumstances, or
the infrequency of the process of for any other reason to be recorded by him in
writing, all or any of the provisions of this schedule are not necessary for
the protection of the persons employed therein, he may by a certificate in
writing, which he may at any time revoke, exempt the factory from such of the
provisions and subject to such conditions as he may specify therein.
[SCHEDULE XXI]
[MANUFACTURE OR MANIPULATION OF CARCINOGENIC DYE
INTERMEDIATES]
1. Application:
The Schedule shall apply in respect of all factories or any part thereof
where processes in which the substances mentioned in paragraphs 3 and 4 are
formed, manufactured, handled, or used and the processes incidental thereto in
the course of which these substances are formed are carried on. The process
indicated in this paragraph shall be referred to hereinafter as "the said
process", and such a reference shall mean any or all the processes
described in this paragraph.
2. Definitions:
For the purpose of this Schedule the following definitions shall apply,
unless the context otherwise requires:
(a)
"controlled
substances'' means chemical substances mentioned in paragraph 7 of this
Schedule.
(b)
"efficient
exhaust draught" means localised ventilation effected by mechanical means
for the removal of gas, vapour, dust or fume so as to prevent them from
escaping into the air of any place in which work is carried on. No draught,
shall be deemed to be efficient which fails to remove smoke generated at the point
where such gas, vapour, fume or dust originated.
(c)
"first
employment" means first employment in the said processes and also
re-employment in such processes following any cessation of employment for a
continuous period exceeding three calendar months.
(d)
"prohibited
substances" means chemical substances mentioned in paragraph 3 of this
Schedule.
3. Prohibited substances:
For the purpose of this Schedule, the following chemical substances
shall be classified as "prohibited substances" except when these
substances are present or are formed as a by-product of a chemical reaction in
a total concentration not exceeding one per cent:
(a)
Beta-naphthylamine
and its salts,
(b)
Benzidine
and its salts,
(c)
4-amino
diphenyl and its salts,
(d)
4-nitro
diphenyl and its salts, and
(e)
any
substance containing any of these compounds.
4. Controlled substances:
For the purpose of this Schedule, the following chemical substances
shall be classified as controlled substances namely:
(a)
Alpha
naphthylamine or alpha naphthylamine containing not more than one per cent of
beta naphthylamine either as by-product of chemical reaction or otherwise, and
its salts.
(b)
Ortho-tolidine
and its salts.
(c)
Dianisidine
and its salts.
(d)
Dichlorobenzidine
and its salts.
(e)
Magneta.
5. Prohibition of employment:
No person shall be employed in the said process in any factory in which
any prohibited substance is formed, manufactured, processed, handled or used
except as exempted by the Chief Inspector as stipulated in paragraph 23.
6. Requirements for processing or handling controlled substances:
(1)
Wherever any
of the controlled substances referred to in paragraph 4 are formed,
manufactured, processed, handled, or used, all practical steps shall be taken
to prevent inhalation, ingestion or absorption of the said controlled
substance, by the workers while engaged in processing that substance and its
storage or transport within the plant, or in cleaning or maintenance of the
concerned equipment, plant, machinery and storage areas.
(2)
As far as
possible all operations shall be carried out in a totally enclosed system:
'Wherever such enclosure is not possible, efficient exhaust draught shall be
applied at the point where the controlled substances are likely to escape into
the atmosphere during the process.
(3)
The
controlled substances shall be received in the factory in tightly closed
containers and shall be kept so except when those substances are in process or
in use. The controlled substances shall leave the factory only in tightly
closed containers of appropriate type. All the containers shall be plainly
labelled to indicate the contents.
7. Personal protective equipment:
(1)
The
following items of personal protective equipment shall be provided and issued
to every worker employed in the said process:
(a)
long
trousers and shirts or overall with full sleeves and head coverings. The shirt
or over all shall cover the neck completely.
(b)
Rubber-gum-boots.
(2)
The
following items of personal protective equipment shall be provided in
sufficient numbers for use by workers employed in the said processes when there
is danger of injury during the performance of normal duties or in the event of
emergency:
(a)
Rubber
hand-gloves
(b)
rubber
aprons
(c)
Airline
respirators or other suitable respiratory protective equipment.
(3)
It shall be
the responsibility of Manager to maintain all items of personal protective
equipment in a clean and hygenic condition and in good repair.
8. Prohibition relating to employment of women and young persons:
No woman or young person shall be employed or permitted to work in any
room in which the said manufacturing processes are carried on.
9. Floors of work room:
The floor of every work in which the said manufacturing processes are
carried on shall be (a) smooth and impervious to water provided that asphalt or
tar shall not be used in the composition of the floor, (b) maintained in a
state of good repair, (c) with a suitable slope for easy draining and provided
with gutters and (d) thoroughly washed daily with the drain water being led
into a sewer through a closed channel.
10. Disposal of empty container:
Empty containers used for holding controlled substances shall be
thoroughly cleaned of their contents and treated with an inactivating agent
before being discarded.
11. Manual handling:
Controlled substances shall not be allowed to be mixed, filled, emptied
or handled except by means of a scoop with a handle. Such scoop shall be
thoroughly cleaned daily.
12. Instructions regarding risk:
Every worker on his first employment in the said processes shall be
fully instructed on the properties of the toxic chemicals to which he is likely
to be exposed to, of the dangers involved and the precautions to be taken.
Workers shall also be instructed about the measures to be taken to deal with an
emergency.
13. Cautionary placards:
Cautionary placards in the Form specified in Appendix attached to this
Schedule and printed in the language of the majority of the workers employed in
the said processes shall be affixed in prominent places frequented by them in
the factory, where the placards can be easily and conveniently read by the
workers. Arrangements shall be made by the manager to instruct periodically and
such workers regarding the precautions contained in the cautionary placards.
[14. Medical facilities and records of examinations and tests.
(1)
The occupier
of every factory to which the schedule applies shall
(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 of Factories and
(b)
Provide to
the said medical practitioner all the necessary facilities for the purpose
referred to in clause (a)
(2)
The record
of medical examinations and appropriate tests carried out by the said medical
practitioner shall be maintained in a separate register approved by the Chief
Inspector of Factories, which shall be kept readily available.]
[15. Medical examination by the Certifying Surgeon.
(1)
Every worker
employed in the said processes shall be examined by a certifying surgeon within
15 days of his first employment. Such examination shall include tests for
detection of methemoglobin in blood (Baematological tests), paranitriphenol in
urine, Pulmonary function tests and C.N.S. tests. No worker shall be allowed to
work after 15 days of his first employment in the factory unless certified fit
for such employment by the Certifying Surgeon.
(2)
Every worker
employed in the said processes shall be re-examined by a certifying surgeon at
least once in every six calender months and such re-examination shall, wherever
the certifying surgeon considers appropriate, include all the tests specified
in sub-paragraph (1).
(3)
The
certifying surgeon after examining a worker, shall issue a Certificate of
Fitness in [
Form No.] The record of examination and reexaminations carried out shall be
entered in the Certificate and the Certificate shall be kept in the custody of
the manager of the factory. [x
x x].
(4)
The
certificate of Fitness and the health register shall be kept readily available
for inspection by the Inspector.
(5)
If at any
time the Certifying Surgeon is of the opinion that a worker is no longer fit
for employment in the said processes on the ground that continuance there is
would involve special danger to the health of the worker, he shall made a
record of his findings in the said certificate and the health register. The
entry of his findings in those documents should also include the period for
which he considers that the said person is unfit to work in the said processes.
(6)
No person
who has been found unfit to work as said in sub-paragraph (5) shall be
re-employed or permitted to work in the said processes unless the Certifying
Surgeon, after further examination, again certifies him fit for employment in
those processes.
15-A. The person so suspended
from the processes shall be provided with alternate placement facilities unless
he is fully incapacitated in the opinion if of the certifying surgeon, in which
case the person affected shall be suitably rehabilitated.]
16. Obligation of the workers:
It shall be the duty of the persons employed in the said processes to
submit themselves for the medical examination including exfoliative cytology of
urine by the certifying Surgeon or the qualified medical practitioner as
provided for under these rules.
17. Washing and bathing facilities:
(1)
The
following washing and bathing facilities shall be provided and maintained in a
clean state and in good repair for the use of all workers employed in the said
processes namely:
(a)
A wash place
under cover having constant supply of water and provided with clean towels,
soap and hair brushed and with at least one stand pipe for every such worker.
(b)
50 per cent
of the stand pipes provided under Clause (a) shall be located in bathrooms
where both hot and cold water shall be made available during the working hours
of the factory and for one hour thereafter.
(c)
The washing
and bathing facilities shall be in close proximity of the area housing the said
processes.
(d)
Clean towels
shall be provided individually to each worker.
(e)
In addition
to the taps mentioned under Clause (a) one stand pipe, in which warm water is
made available, shall be provided on each floor.
(2)
Arrangements
shall be made to wash factory uniforms and other work clothes every day.
18. Food, drinks, etc., prohibited in work room:
No worker shall consume foods, drink, pan, supari or tobacco or shall
smoke in any work room in which the said processes are carried on and no worker
shall remain in such room during intervals for meals or rest.
19. Cloak room:
There shall be provided and maintained in a clean state and in a good
repair for the use of workers those employed in the said processes (a) a cloak
room with lockers having two compartments one for street clothes and the other
for work clothes and (b) a place separate from the locker room and from the
mess room for the storage of protective equipment provided under paragraph 7.
The accommodation so provided shall be under the case of a responsible person
and shall be kept clean.
20. Mess room:
There shall be provided and maintained for the use of workers employed
in the said processes who remain on the premises during the meal intervals, a
mess room which shall be furnished with tables and benches and provided with
suitable means for warming food.
21. Time allowed for washing:
Before the end of each shift thirty minutes shall be allowed for bathing
for each worker who is employed in the said processes. Further, at least ten
minutes shall be allowed for washing before each meal in addition to the
regular time allowed for meals.
22. Restriction on age of persons employed:
No worker under the age of forty years shall be engaged in the factory
in the said processes for the first time after the date on which the Schedule
comes into force.
23. Exemptions regarding prohibited substances:
(1)
The Chief
Inspector may by a certificate in writing (which he may at his discretion
revoke at any time) subject to such conditions, if any, as may be specified
therein, exempt any process in the course of which any of the prohibited
substances is formed, processed, manufactured, handled, or used from the
provisions of paragraph 5 if he is satisfied that the process is carried out in
a totally enclosed and hermetically sealed system in such a manner that the
prohibited substance is not removed from the system except in quantities no
greater than that required for the purpose of control of the process or such
purposes as is necessary to ensure that the product is free from any of the
prohibited substances.
(2)
The Chief
Inspector may allow the manufacture, handing or use of benzidine hydrochloride
provided that all the processes in connection with it are carried out in a
totally enclosed system in such a manner that no prohibited substance other
than benzidine hydrochloride is removed therefrom except in quantities no
greater than that required for the purpose of control of the processes or such
purposes as is necessary to ensure that the product is free from prohibited
substances and that adequate steps are taken to ensure that benzidine
hydrochlorides is except while not in a totally enclosed system, kept wet with
not less than one part of water to two parts of benzidine hydrochloride at all
times.
24. General Exemption:
If in respect of any factory, the Chief Inspector is satisfied that
owing to the exceptional circumstances or infrequency of the processes or for
any other reasons, all or any of the provisions of this Schedule are not
necessary for the protection of the workers in the factory, the Chief Inspector
may by a certificate in writing (which he may in his discretion revoke at any
time), exempt such factory from all or any of such provisions subject to such
conditions, if any, as he may specify therein.
APPENDIX
Cautionary Placard/Notice
[See Paragraph 13]
(1)
Dye
intermediates which are nitro or amino derivatives or aromatic hydrocarbons are
toxic. You have to handle these chemicals frequently in this factory.
(2)
Use the
various items of protective wear to safeguard your own health.
(3)
Maintain
scrupulous cleanliness at all times, thoroughly wash hands and feet before
taking meals. It is essential to take a bath before leaving the factory.
(4)
Wash off any
chemical falling on your body with soap and water. If splashed with a solution
of the chemical, move the contaminated clothing immediately. These chemicals reknown
to produce cyanosis. Contact the medical officer or appointed doctor
immediately and get his advice.
(5)
Handle the
dye intermediates only with long handled scoops, never with bare hands.
(6)
Alcoholic
drinks should be avoided as they enhance the risk of poisoning by the
chemicals.
(7)
Keep your
food and drinks away from work place. Consuming food, drinks or tobacco in any
form at the place of work is prohibited.
(8)
Serious
effects from work with toxic chemicals may follow after many years. Great care
must be taken to maintain absolute cleanliness of body, clothes, machinery and
equipment.
SCHEDULE XXII
PROCESS OF EXTRACTING OILS AND FATS FROM
VEGETABLE AND ANIMAL SOURCES IN SOLVENT
EXTRACTION PLANTS
1. Definitions:
(a)
"Solvent
extraction plant" means a plant in which the process of extracting oils
and fats from vegetable and animals sources by the use of solvents is carried
on.
(b)
"Solvent"
means an inflammable liquid shall 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 the
Chief Inspector.
Provided that a Graduate in Mechanical Engineering or Chemical Technology
with specialised knowledge of oils and fats and with a minimum experience of 5
years in a solvent extraction plant shall also be considered to be a competent
person.
Provided further that the State Government may accept any other
qualifications if in their opinion they are equivalent to the qualifications
aforesaid.
2. Location and layout:
(a)
No solvent
extraction plant shall be permitted to be constructed or extended to within a
distance of 30 metres from the nearest residential locality.
(b)
A 1.5 meter
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, there shall be at least 15 metres 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 around its ends
from the plant to the possible source of ignition.
3. Electrical installations:
(a)
All
electrical motors and wiring and other electrical equipment installed or housed
in solvent extraction plant shall be of flame-proof construction [x
x x].
(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 so as to avoid accidental rise in the electrical potential of such parts
above earth potential.
4. Restriction of smoking:
Smoking shall be strictly prohibited within 15 metres distance from
solvent extraction plant. For this purpose 'No Smoking' signs shall be
permanently displayed in the area.
5. Precautions against friction:
(a)
All tools
and equipments including ladders, chains and other lifting tackle required to
be used in solvent extraction plant shall be of non-sparking type.
[(b) No machinery or equipment in any solvent extraction plant shall be
belt driven unless the belt used is of such a type 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
wearing clothes made of nylon or such other fibre that can generate static
electrical charge or wearing foot-wear which is likely to cause sparks by
friction.
6. Fire Fighting apparatus:
(a)
Adequate
number of protable fire extinguishers suitable for use against flammable liquid
fires shall be provided in the solvent extraction plant.
(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.
7. Precautions against power failure:
Provision shall be made for automatic cutting off of team in the event
of power failure and also for emergency overhead water supply for feeding water
by gravity to condensers which shall come into play automatically with the
power failure.
8. Magnetic separators:
Oil cake shall be fed to the extractor by a conveyor through a hopper
and a magnetic separator shall be provided to remove any piece of iron during
its transfer.
9. Venting:
(a)
Tanks
containing solvents shall be protected with emergency venting to relieve
excessive internal pressure in the event of fire.
(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.
10. Waste Water;
Process waste water shall be passed through a flash evaporator to remove
any solvent before it is discharged into a sump [which
should be located within the fenced area but should not be closer than 8 metres
to the fence].
11. Ventilation:
The solvent extraction plant shall be well ventilated and if the plant
is housed in a building the building shall be provided with mechanical
ventilation with provision for at least six air changes per hour.
12. House-keeping:
(a)
Solvents
shall not be stored in an area covered by solvent extraction plant except in
small quantities which shall be stored in approved safety cans.
(b)
Waste
materials such as oily rags, other wastes and absorbents used to wipe off
solvent and points 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.
13. Examination and Repairs:
(a)
The solvent
extraction plant shall be examined by the competent person to determine any
weakness or corrosion and wear once in every 12 months. Report of such
examination shall be supplied to the Inspector with his observation as to
whether or not the plant is in safe condition to work.
(b)
No repairs
shall be carried out to the machinery or plant except under the direct
supervision of the competent person.
(c)
Facility
shall be provided for purging the plant with inert gas before opening for
cleaning or repairs and before introducing solvent after repairs.
14. Operating Personnel:
The plant and machinery in the solvent extraction plant shall be in the
charge of such duly qualified and trained persons as are certified by the
competent person to be fit for the purpose and no other person shall be allowed
to operate the plant and machinery.
15. Employment of women and young persons:
No woman or young person shall be employed in the solvent extraction
plant.
16. Vapour Detection:
A suitable type of flameproof and portable combustible gas indicator
shall be provided and maintained in good working order and a schedule of
routine sampling of atmosphere at various locations as approved by the Chief
Inspector shall be drawn out and entered in a register maintained for the
purpose.
(1)
When the
solvent is removed from a batch extractor by vacuum, vacuum gauges shall be
provided and tests shall be carried out to ensure that a minimum vacuum of 650
mm (26") mercury is obtained and maintained steadily for a minimum period
of 30 minutes before extractor is allowed to be opened for discharge of cake or
for persons to enter.
(2)
Where
solvent is removed by steam heating, the presence of the solvent shall be
tested at the vent provided on the top of the vessel before opening the vessel.
(3)
When on
opening the door of a batch extractor the extractor meal cannot be dislodged
from the extractor freely, the door shall be closed and material re-heated for
at least sixty minutes before the door is reopened.
(4)
A log book
of operations with the following particulars shall be maintained and made
available on demand to the Inspector:
(i)
Vacuum gauge
reading for each charge where vacuum extraction is used.
(ii)
Date of
testing of continuity of electrical bonding and earthing system and the report
of each test.
(iii)
Loss of
solvent every 24 hours of operation or less of solvent per tonne of
raw-material treated.
[17. Exemption:
If, in respect of any factory, the Chief Inspector is satisfied that
owing to the exceptional circumstances or infrequency of the processes or for
any other reasons, all or any of the provisions of this Schedule is not
necessary for the protection of the workers in the factory, the Chief Inspector
may, by a certificate in writing (which he may, in his discretion revoke at any
time), exempt such factory from all or any of the provisions subject to
conditions, if any, as he may specify therein.]
SCHEDULE XXIII
CARBON DISULPHIDE PLANTS
1. Application:
This Schedule shall apply to all electric furnaces in where carbon
disulphide is generated and all other plants where carbon disulphide after
generation, is condensed, refined and stored.
These rules are in addition to and not in derogation of any of the
provisions of the Act and Rules made thereunder.
2. Construction, Installation and Operation:
(a)
The
buildings in which electric furnaces are installed and carbon disulphide after
generation is condensed and refined shall be segregated from other parts of the
factory and shall be open type to ensure optimum ventilation and the plant
layout shall be such that only minimum number of workers are exposed to the
risk of any fire or explosion at any one time.
(b)
Every
electric furnace and every plant in which carbon disulphide is condensed,
refined and stored with all their fittings and attachments shall be of good
construction, sound material and of adequate strength to sustain the internal
pressure to which the furnace or the plant may be subjected and shall be signed
that carbon disulphide liquid and gas are in closed system during their normal
working.
(c)
The electric
furnace support shall be firmly grouted about 2 feet in concrete or by other
effective means.
(d)
Every
electric furnace shall be installed and operated according to manufacturer's
instructions and these instructions shall be clearly imparted to the personnel
in-charge of construction and operation.
(e)
The
instruction regarding observance of correct furnace temperature, sulphure doze
admissible current power consumption and periodical checking of charcoal level
shall be strictly complied with.
3. Electrodes:
(a)
Where upper
ring electrode (s) made of steel are used in the electric furnace, they shall
be of seamless tube construction and shall have arrangement for being connected
to cooling water system through a siphon built in the electrodes or through a
positive pressure water pump.
(b)
The
arrangement for cooling water referred to in Clause (a) shall be connected with
automatic alarm system which will actuate in the event of interruption of
cooling water in the electrodes and give visible and audible alarm signals in
the control room and simultaneously stop power supply for the furnace operation
and to stop the further supply of water. The alarm system and the actuating
device shall be checked everyday.
4. Maintenance of Charcoal level:
When any electric furnace is in operation, it shall be ensured that the
elctrodes are kept covered with a charcoal bed.
5. Charcoal Separator:
A cylone type of charcoal separator shall be fitted on the offtake pipe
between the electric furnace and sulphur separator to prevent entry of pieces
of charcoal into the condensers piping.
6. Rupture Discs and Safety Seal:
(a)
At least two
rupture discs of adequate size which shall blow off at a pressure twice the
maximum operating pressure shall be provided on each furnace and shall either
be mounted directly on the top of the furnace or each through an independent
pipe as close as possible to the furnace.
(b)
A safety
water seal shall be provided and tapped from a point between the charcoal
separator and the sulphur separator.
7. Pyrometers and Monometers:
(a)
Each
electric furnace shall be fitted with adequate number of pyrometers [to
give an indication of the temperature as correctly as practicable] at various
points in the furnace. The dials for reading the remparatu; res shall be
located in the control room.
(b)
Monometers [or
any other suitable devices] shall be provided for indicating pressure
(i)
in the
offtake pipe before and after the sulphur separator; and
(ii)
in primary
and secondary condensers.
8. Check Valves:
All piping carrying carbon disulphide shall be fitted with check valves
at suitable positions so as to prevent gas from flowing back into an electric
furnace in the event of its shut down.
9. Inspection and Maintenance of Electric Furnaces:
(a)
Every
electric furnace shall be inspected internally by a competent person,
(i)
before being
placed in service after installation;
(ii)
before being
placed in service after reconstruction of repairs; and
(iii)
periodically
every time the furnace is opened for cleaning or deashing or for replacing
electrodes.
(b)
When an
electric furnace is shut down for cleaning or deashing.
(i)
the brick
lining shall be checked for continuity and any part found defective moved.
(ii)
after
removal of any part of the lining referred to in (a) the condition of the shell
shall be closely inspected and
(iii)
any plates
forming shell found corroded to the extent that safety of the furnace is
endangered shall be replaced.
10. Maintenance of Records:
The following hourly records shall be maintained in a log book:
(i)
Manometer
readings at the points specified in 7 (b) (i) and (ii).
(ii)
Gas
temperature indicated by pyrometers and all other vital points near the sulphur
separator and primary and secondary condensers.
(iii)
Water
temperature and flow or water through the siphon in the electrodes.
(iv)
Primary and
secondary voltages and current and energy consumed.
11. Electrifcal apparatus, wiring and fittings:
All buildings in which carbo disulphide is refined or stored shall be
provided with electrical apparatus, wiring and fittings which shall afford
adequate protection from fire and explosion.
12. Prohibition relating to smoking:
No person shall smoke or carry matches, fire or naked light or other
means of producing a light or spark in buildings in which carbon disulphide is
refined or stored, and notice in the language understood by a majority of the
workers shall be posted in the plant prohibiting smoking and carrying of
matches, fire or naked light or other means of producing naked light or spark
into such rooms.
13. Means of Escape:
Adequate means of escape shall be provided and maintained to enable
persons to move to a safe place as quickly as possible in case of an emergency.
At least two independent stair cases of adequate width shall be provided in
every building, housing the furnaces at reasonable intervals at opposite ends.
These shall always be kept clear of all obstructions and so designed as to
afford easy passage.
14. Warnings in case of fire:
There shall be adequate arrangements for giving warnings in case of fire
or explosion which shall operate on electricity and in case of failure of
electricity, by some mechanical means.
15. Fire-fighting Equipment:
(a)
Adequate
number of suitable fire extinguishers or other fire fighting equipment shall be
kept in constant readiness for dealing with risks involved and depending on the
amount and nature of materials stored.
(b)
Clear
instructions as to how the extinguishers or other equipment should be used
printed in the language which the majority of the workers employed understand,
shall be affixed to each extinguisher or other equipment and the personnel
trained in their use.
16. Bulk Sulphur:
(a)
Open or semi
enclosed spaces for storage of bulk sulphur shall be sited with due regard to
the dangers which may arise from sparks given off by nearby locomotive etc.,
and precautions shall be taken to see that flames, smoking and matches and
other sources of ignition do not come in contact with the clouds of dust
arising during handling of bulk sulphur.
(b)
All
enclosures for bulk sulphur shall be of non-cumbustible construction,
adequately ventilated and so designed as to provide a minimum of ledges on
which dust may lodge.
(c)
The bulk
sulphur in the enclosures shall be handled in such a manner as to minimise the
formation of dust clouds and no flame, smoking and matches or other sources of
ignition shall be employed during handling and non-sparking tools shall be used
whenever sulphur is shovelled or otherwise removed by hand.
(d)
No repairs
involving flames, heat or use of hand or power tools shall be made in the
enclosure where bulk sulphur is stored.
17. Liquid Sulphur:
Open flames, electric sparks and other sources of ignition, including
smoking and matches, shall be excluded from the vicinity of molten sulphur.
18. Training and supervision:
(a)
All electric
furnaces and all plants which carbon disulphide is condensed, refined or stored
shall be under adequate supervision at all times while the furnaces and plant
are in operation.
(b)
Workers in
charge of operation and maintenance of electric furnaces and the plants shall
be properly qualified and adequately trained.
19. Washing facilities:
The Occupier shall provide and maintain in a clean state and in good
repair, for the use of all persons employed, wash place under cover with at
least one tap or stand-pipe, having a constant supply of clean water for every
five such persons, the taps or standpipes being spaced not less than 120
centimeters apart with a sufficient supply of soap and clean towels, provided
that towels shall be supplied individually to each worker if so ordered by the
Inspector.
All the workers employed in the sulphur storage, handling and melting operations
shall be provided with a nail brush.
20. Personal Protective Equipment:
(a)
Suitable
goggles and protective clothing consisting of overalls without pockets, gloves
and footwear shall be provided for the use of operatives:
(i)
when
operating valves or cocks controlling fluids etc;
(ii)
drawing off
of molten sulphur from sulphur pots; and
(iii)
handling
charcoal or sulphur.
(b)
Suitable
respiratory protective equipment shall be provided and stored in the
appropriate place for using during abnormal conditions or in an emergency.
(c)
Arrangements
shall be made for the proper and efficient cleaning of all such protective
equipment.
21. Cloak rooms:
There shall be provided and maintained for the use of all persons
employed in the processes a suitable cloak room for clothing put off during
work hours and a suitable place separate from the cloak room for the storage of
overalls or working clothes. The accommodation so provided shall be placed in
the charge of a responsible person and shall be kept clean.
22. Unauthorised Persons:
Only maintenance and repair personnel, persons directly connected with
the plant operations and those accompanied by authorised persons shall be
admitted into the plant.
SCHEDULE XXIV
MANUFACTURE AND MANIPULATION OF DANGEROUS
PESTICIDES
1. Definitions:
For the purpose of this schedule the following shall apply:
(i)
'Dangerous
pesticides' means any product proposed or used for controlling, destroying or
repelling any pest or for preventing growth or mitigating effects of such
growth including any of its formulations which is considered toxic under and is
covered by the Insecticides Act, 1968 and the rules made thereunder and any
other product, as may be notified, from time to time by the State Government.
(ii)
'Manipulation'
includes mixing, bending, formulating, filling, emptying, packing or otherwise
handling.
(iii)
'Efficient
exhaust draught' means localised mechanical ventilation for removal of smoke,
gas, vapour, dust, fume or mist so as to prevent them from escaping in the air
of any work room in which work is carried on. No exhaust draught shall be
considered efficient if it fails to remove smoke generated at the point where
such gas, fume, dust, vapour or mist originates from the process.
(iv)
'First
employment' shall mean first employment in any manufacturing process to which
this schedule applies and shall also include reemployment in the said
manufacturing process following any cessation of employment for a continuous
period exceeding three calendar months.
(v)
[x x x]
2. Application:
This schedule shall apply in respect of all factories or any plant
thereof in which the process of manufacture or manipulation of dangerous
pesticide hereinafter referred to as the said manufacturing process is carried
on.
3. Instruction of workers:
Every worker on his first employment shall be fully instructed on the
properties including dangerous properties of the chemicals handled in the said
manufacturing process and the hazards involved. The employees shall also be
instructed in the measures to be taken to deal with any emergency. Such
instructions shall be repeated periodically.
4. Cautionary Notice and Placards:
Cautionary notices and placards in the form specified in Appendix I of
this schedule and printed in the language of the majority of the workers shall
be displayed in all work places in which said manufacturing process is carried
on so that they can be easily and conveniently read by the workers.
Arrangements shall be made by the occupier and the manager of the factory to
periodically instruct the workers regarding the health hazards arising in the
said manufacturing process and methods of protection. Such notices shall
include brief instructions regarding the periodical clinical tests required to
be undertaken for protecting health of the workers.
5. Prohibition relating to employment of women or young persons:
No woman or young person shall be employed or permitted to work in any
room in which the said manufacturing process is carried on or in any room in
which dangerous pesticide is stored.
6. Food and drinks, smoking prohibited:
(1)
No food,
drink, tobacco, pan or supari shall be brought in or consumed by any worker
into any work room in which the said manufacturing process is carried out.
(2)
Smoking
shall be prohibited in any work room in which the said manufacturing process is
carried out.
[7. Medical facilities and records of examinations and tests:
(1)
The occupier
of every factory to which the schedule applies, shall
(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
of Factories
(b)
provide to
the said medical practitioner all the necessary facilities for the purpose
referred to in clause (a)
(2)
The record
of medical examination and appropriate tests carried out by the said medical
practitioner shall be maintained in a separate register approved by the Chief
Inspector of Factories, which shall be kept readily available.]
[8. Medical examination by certifying surgeon:
(1)
Every worker
employed in the processes mentioned in paragraph 1 shall be examined by the
certifying surgeon within 15 days of his first employment. Such examination in
respect of Halogenated Pesticides, shall include tests for determination of the
chemical in blood and in fact tissues, EEG abnormalities and memory tests. In
respect of organo phosphorous compounds such examinations shall include tests
for depression of cholinesterase in plasma and red blood cells. No worker shall
be allowed to work after 15 days of his first employment in the factory unless
certified fit for such employment by the Certifying Surgeon.
(2)
Every worker
employed in the said processes shall be re-examined by a certifying surgeon at
least once in every six calendar months. Such examination shall, wherever the
certifying surgeon considers appropriate, include the tests specified in
sub-paragraph 1). Further every worker employed in the said processes shall
also be examined once in every three months by the factory medical officer.
(3)
The
certifying surgeon after examining a worker, shall issue a certificate of
fitness in Form 28. The record of examination and re-examinations carried out
shall be entered in the certificate and the certificate shall be kept in the
custody of the manager of the factory. The record of each examination carried
out under sub-paragraphs (1) and (2), including the nature and the results of
these tests, shall also be entered by the Certifying surgeon in a health
register in Form 29.
(4)
The
certificate of fitness and the health register shall be kept readily available
for inspection by the inspector.
(5)
If at any time
the certifying surgeon is of the opinion that a worker is no longer fit for
employment in the said processes on the ground that continuance therein could
involve special danger to the health of the worker, he shall make a record of
his findings of the workers, he shall make a record of his findings in the said
certificate and the health register. The entry of his findings in those
documents should also include the period for which he considers that the said
person is unfit to work in the said processes.
(6)
No person
who has been found unfit to work as said in sub-paragraph (5) shall be
re-employed or permitted to work in the said processes unless the certifying
surgeon after further examination again certifies him fit for the employment in
those processes.
8-A. The person so suspended from the
process shall be provided with alternate placement facilities unless he is
fully incapacited in the opinion in of the certifying surgeon, in which case
the person affected shall be suitably rehabilitated.]
9. Protective clothing and protective equipment:
(1)
Protective
clothing consisting of long pants and shirts or overalls with long sleeves and
head covering shall be provided for all workers employed in the said
manufacturing process.
(2)
(a)
Protective equipments consisting of rubber gloves, gum boots, rubber aprons,
chemical safety goggles, and respirators shall be provided for all workers
employed in the said manufacturing process, (b) gloves, boots, aprons shall be
made from synthetic rubber where a pesticide contains oil.
(3)
Protective
clothing and equipment shall be worn by the workers supplied with such clothing
and equipment.
(4)
Protective
clothing and equipment shall be washed daily from inside and outside if the
workers handle pesticides containing nicotine or phosphorous and shall be
washed frequently if handling other pesticides.
(5)
Protective
clothing and equipment shall be maintained in good repair.
10. Floors and work benches:
(1)
Floors in
every work room where dangerous pesticides are manipulated shall be of cement
or other impervious material giving a smooth surface.
(2)
Floors shall
be maintained in good repair, provided with adequate slope leading to a drain
and thoroughly washed once a day with hose pipe.
(3)
Work benches
where dangerous pesticides are manipulated shall be made of smooth,
non-absorbing material preferably stainless steel and shall be cleaned at least
once daily.
11. Spillage and waste:
(1)
If a
dangerous pesticide during its manipulation splashes or spills on the work
bench, floor or on the protective clothing worn by a worker, immediate action
shall be taken for thorough decontamination of such areas or articles.
(2)
Cloth rags,
paper or other material soaked or soiled with a dangerous pesticide shall be
deposited in suitable receptacle with tight fitting cover. Contaminated waste
shall be destroyed by burning at least once a week.
(3)
Suitable
deactivating agents, where available, shall be kept in a readily accessible
place for use while attending to a spillage.
(4)
Easy means
or access shall be provided to all parts of the plant for cleaning maintenance
and repairs.
12. Empty containers used for dangerous pesticides:
Containers used for dangerous pesticides shall be thoroughly cleaned of
their contents and treated with an inactivating agent before being discarded or
destroyed.
13. Manual handling:
(1)
A dangerous
pesticide shall not be required or allowed to be manipulated by hand except by
means of a long handled scoop.
(2)
Direct
contact of any part of the body with a dangerous pesticide during its manipulation
shall be avoided.
14. Ventilation:
(1)
In every
work room or area where a dangerous pesticide is manipulated, adequate
ventilation shall be provided at all times by the circulation of fresh air.
(2)
Unless the
process is completely enclosed the following operations during manipulation of
a dangerous pesticide shall not be undertaken without an efficient exhaust
draught.
(a)
emptying a
container holding a dangerous pesticide.
(b)
blending a
dangerous pesticide.
(c)
preparing a
liquid or powder formulation containing a dangerous pesticide.
(d)
changing or
filling a dangerous pesticide into a container, tank hopper or machine or small
sized containers.
(3)
In the event
of a failure of the exhaust draught provided on the above operation, the above
operations shall be stopped forthwith.
15. Time allowed for washing:
(1)
Before each
meal and before the end of the day's work at least ten minutes in addition to
the regular rest interval shall be allowed for washing to each worker engaged
in the manipulation of dangerous pesticide.
(2)
Every worker
engaged in the manipulation of dangerous pesticides shall have a thorough wash
before consuming any food and also at the end of the day's work.
16. Washing and bathing facilities:
(1)
There shall
be provided and maintained in clean state and in good repair for the use of all
workers employed in the factory where the said manufacturing process is carried
on, adequate washing and bathing places having a constant supply of water under
cover at the rate of one such place for every 5 persons employed.
(2)
The washing
places shall have stand pipes placed at intervals of not less than one meter.
(3)
Not less
than one half of the total number of washing places shall be provided with bath
rooms.
(4)
Sufficient
supply of clean towels made of suitable material shall be provided.
Provided that such towels shall be supplied individually for each worker
if so ordered by the Inspector.
(5)
Sufficient
supply of soap and nail brushes shall be provided.
17. Cloak room:
There shall be provided and maintained for the use of all workers
employed in the factory, where the said manufacturing process is carried on
(a)
a cloak room
for clothing put off during working hours with adequate arrangements for drying
clothing, if wet;
(b)
separate and
suitable arrangements for the storage of protective clothing provided under
paragraph 9.
18. Mess room:
There shall be provided and maintained for the use of all workers
employed in the factory in which the said manufacturing process is carried on
and remaining on the premises during the rest intervals, as suitable mess room
which shall be furnished with
(a)
sufficient
tables and benches with back rest; and
(b)
adequate
means for warming food.
The mess-room shall be placed under the charge of a responsible person
and shall be kept clean.
19. Exemption:
If in respect of any factory the Chief Inspector is satisfied that owing
to the exceptional circumstances or infrequency of the said manufacturing
process or for any other reason which he shall record in writing all or any of
the provisions of this Schedule are not necessary for the protection of the
workers employed in the factory, he may, by a certificate in writing, exempt
such factory, from all or any of the provisions on such condition as he may
specify therein. Such certificate may, at any time be revoked by the Chief
Inspector after recording his reasons thereof.
20. Manipulation not to be undertaken:
Manufacture or manipulation of a pesticide shall not be undertaken in
any factory unless a certificate regarding its dangers or otherwise is obtained
from the Chief Inspector.
APPENDIX I
Cautionary Notice (Insecticides and Pesticides)
(1)
Chemicals
handled in this plant are poisonous substances.
(2)
Smoking,
eating food or drinking, chewing tobacco in this area is prohibited. No food
stuff or drink shall be brought in this area.
(3)
Some of
these chemicals may be absorbed through skin and may cause poisoning.
(4)
A good wash
shall be taken before meals.
(5)
A good bath
shall be taken at the end of the shift.
(6)
Protective
clothing and equipment supplied shall be used while working in this area.
(7)
Containers
of pesticides shall not be used for keeping food stuffs.
(8)
Spillage of
the chemicals on any part of the body or on the floor or work bench shall be
immediately washed away with water.
(9)
Clothing
contaminated due to splashing shall be removed immediately.
(10)
Scrupulous
cleanliness shall be maintained in this area.
(11)
Do not
handle pesticides with bare hands, use scoops provided with handle.
(12)
In case of
sickness like nausea, vomiting, giddiness, the manager should be informed who
will make necessary arrangements for treatment.
(13)
All workers
shall report of for the prescribed medical test regularly to protect their own
health.
SCHEDULE XXV
MANUFACTURE, HANDLING AND USE OF BENZENE
1. This schedule is made to provide protection
against hazards of poisoning from benzene and shall apply in respect of
factories or parts thereof in which benzene or substances containing benzene
are manufactured, handled or used.
2. Definitions:
For the purpose of this schedule:
(a)
"Substances
containing benzene" means substances wherein benzene content 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 localized ventilation effected by mechanical means
for the removal of gases, vapours and dusts or fumes so 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 dust originate.
3. Prohibition and substitution:
[(a) Use of benzene and substances containing benzene is prohibited in
the following processes;
(i)
manufacture
of varnishes, paints and thinners; and
(ii)
cleaning and
degressing operations]
(b) Benzene
or substances containing benzene shall not be used as a solvent or diluents
unless the process in which it is used is carried on in an enclosed system or
unless the process is carried on in manner which is considered equally safe as
if it were carried out in an enclosed system.
(c) Where
suitable substitutes are available, they shall be used instead of Benzene or
substances containing Benzene. This provision, however shall not apply to the
process specified in Appendix-A.
(d) The
Chief Inspector may, subject to confirmation by the State Government, permit
exemptions from the percentage laid down in clause 2 (a) and also from the
provisions of sub-clause (b) temporarily under conditions and within limits of
time to be determined after consultation with the employees and workers
concerned.
4. Protection against inhalation:
(a)
The process involving
the use of benzene or substances containing benzene shall as far as practicable
be carried out in an enclosed system.
(b)
Where,
however, it is not practicable to carry out the process in an enclosed system,
the work-room in which benzene or substances containing benzene are used shall
be, equipped with an efficient exhaust draught or other means for the removal
of benzene vapours or prevent their escape into the air of the work-room so
that the concentration of benzene in the air does not exceed 25 parts per
million by volume or 80 mg/3m.
(c)
Air analysis
for the measurement of concentration of benzene vapours in air shall be carried
out every 8 hours at such intervals as may be directed by the Chief Inspector
at places where process involving use of benzene is carried on and the result
of such analysis shall be recorded in a register specially maintained for this
purpose. If the concentration of benzene vapours in air as measured by air
analysis, exceeds 25 parts per million by volume or 80 mg/3m., the manager
shall forthwith report of concentration to the Chief Inspector stating the
reasons for such increase.
(d)
Workers who
for special reasons are likely to be exposed to concentration of benzene in the
air of the work-room exceeding the maximum referred to in clause (b) shall be
provided with suitable respirators or face masks. The duration of such exposure
shall be limited as far as possible.
5. Measures against skin contact:
(a)
Workers who
are likely to come in contact with liquid benzene or liquid substances
containing benzene shall be provided with suitable gloves, aprons, boots and
where necessary vapour tight chemical goggles, made of material not affected by
benzene or its vapours.
(b)
The
protective ware referred to in sub-clause (a) shall be maintained in good
condition and inspected regularly.
6. Prohibition relating to employment of women and young persons:
No woman or young person shall be employed or permitted to work in any
work-room involving exposure to benzene or substances containing benzene.
7. Labelling:
Every container holding benzene or substances containing benzene shall
have the word "Benzene" and approved danger symbols clearly visible
on it and shall also display information of benzene content, warning about
toxicity and warning about inflammability of the chemical.
8. Improper use of benzene:
(a)
The use of
benzene or substances containing benzene by workers for cleaning their hands or
other work clothing shall be prohibited.
(b)
Workers
shall be instructed on the possible dangers arising from such misuse.
9. Prohibition of consuming food, etc., in work-rooms:
No worker shall be allowed to store or consume food or drink in the
work-room in which benzene or substances containing benzene are manufactured,
handled or used. Smoking and chewing tobacco or pan shall be prohibited in such
work-rooms.
10. Instructions as regards risks:
Every worker on his first employment shall be fully instructed on the
properties of benzene or substances containing benzene which he has to handle
and of the dangers involved. Workers shall also be instructed on the measures
to be taken to deal with in an emergency.
11. Cautionary notices:
Cautionary notices in the form specified in Appendix-B and presented in
the language easily read and understood by the majority of the workers shall be
displayed in prominent places in the workrooms where benzene or substances
containing benzene are manufactured, handled or used.
12. Washing facilities, cloak-room and mess-room:
In factories in which benzene or substances containing benzene are
manufactured handled or used, the occupier shall provide and maintain in clean
state and in good repair:
(a)
washing
facilities under cover of the standard of at least one tap for every persons
having constant supply of water with soap and a clean towel provided
individually to each worker if so ordered by the Inspector;
(b)
a cloak-room
with lockers for each worker, having two compartments-one for street clothing
and one for work clothing;
(c)
a mess-room
furnished with tables and benches with means for warming food, provided that
where a canteen or other proper arrangements exist for the workers to take
their meals the requirements of mess-room shall be dispensed with.
[13. Medical facilities and records of examinations and tests:
(1)
The occupier
of every factory to which the Schedule applies, shall
(a)
employ a
qualified medical practitioner for medical surveillance of the workers employed
the therein whose employment shall be subject to the approval of the Chief
Inspector of Factories; and
(b)
Provide to
the said medical practitioner all the necessary facilities for the purpose
referred to in clause (a)
(2)
The record
of medical examinations and appropriate tests carried out by the said medical
practitioner shall be maintained separate register approved by the Chief
Inspector of Factories, which shall be kept readily available for inspection by
the inspector".]
[14. Medical examination by the Certifying Surgeon:
(1)
Every worker
employed in processes mentioned in paragraph 1, shall be examined by a
Certifying surgeon within 15 days of his first employment. Such examination
shall include tests for detection of phenol in urine and determination of
urinary Sulphate ratio and C.N.S. and hematological tests. No worker shall be
allowed to work after 15 days of his first employment in the factory unless
certified fit for such employment by the Certifying Surgeon.
(2)
Every worker
employed in this said processes shall be re-examined by a Certifying Surgeon at
least once in every twelve calender months and such examination shall, whenever
the Certifying Surgeon considers appropriate, include all the tests specified
in sub-paragraph (1). Further, every worker shall also be examined once in
every three calender months by the factory medical officer.
(3)
The
certifying surgeon after examining a worker, shall issue a certificate of
fitness in Form 28. The record of examination and re-examinations carried out
shall be entered in the Certificate and the Certificate shall be kept in the
custody of the manager of the factory. The record of each examination carried
out under sub-paragraphs (1) and (2), including the nature and the results of
these tests shall also be entered by the certifying surgeon in a health
register in Form 29.
(4)
The
Certificate of fitness and the health register shall be kept readily available
for inspection by the Inspector.
(5)
If any time
the certifying surgeon is of the opinion that a worker is no longer fit for
employment in the said processes on the ground that continuance therein would
involve special danger to the health of the worker, he shall make a record of
his findings in the said certificate and the health register. The entry of his
findings in those documents should also include the period of which he
considers that the said person is unfit to work in the said processes.
(6)
No person
who has been found unfit to work as said in sub-paragraph (5) shall be
re-employed or permitted to work in the said processes unless the certifying
surgeon, after further examination, again certifies him fit for employment in
these processes.
15. The person so suspended from the process shall be
provided with alternate placement facilities unless he is fully incapacitated
in the opinion of the certifying surgeon, in which case the person affected
shall be suitably rehabilitated."]
APPENDIX A
[Clause 3(b)]
(1)
Production
of benzene
(2)
Process
where benzene is used for chemical synthesis
(3)
Motor
spirits (used as fuel).
APPENDIX B
(Clause II)
(a)
The hazards:
(i)
Benzene and
substances containing benzene are harmful
(ii)
Prolonged or
repeated breathing of benzene vapours may cause suit in acute or chronic
poisoning.
(iii)
Benzene can
also be absorbed through skin which may cause skin and other diseases.
(b)
The
preventive measures to be taken:
(i)
Avoid
breathing of benzene vapours.
(ii)
Avoid
prolonged or repeated contact of benzene with the skin.
(iii)
Remove
benzene with soaked or wet clothing promptly.
(iv)
If at any
time you are exposed to high concentration of benzene vapours and exhibit the
sign and symptoms such as dizziness, difficulty in breathing, excessive
excitation and losing of consciousness, immediately inform your Factory
Manager.
(v)
Keep all the
containers of benzene closed.
(vi)
Handle, use
and process benzene and substances containing benzene carefully in order to
prevent their spillage on floor.
(vii)
Maintain
good house keeping.
(c)
The
protective equipment to be used:
(i)
Use
respiratory protective equipment in places where benzene vapours are present in
high concentration.
(ii)
In
emergency, use self generating oxygen mask or oxygen or air cylinder masks.
(iii)
Wear hand
gloves, aprons, goggles and gum boots to avoid contact of benzene with your
skin and body parts.
(d)
The first
aid measures to be taken in case of acute benzene poisoning:-
(i)
Remove the
clothing immediately if it is wetted with benzene,
(ii)
If liquid
benzene enters eyes, flush thoroughly for at least 15 minutes with clean
running water and immediately secure medical attention.
(iii)
In case of
unusual exposure to benzene vapour, call a physician immediately. Until he
arrives do the following:
If the exposed person is conscious:
(a)
Move him to
fresh air in open
(b)
Lay down
without a pillow and keep him quiet and warm. If exposed person is unconscious:
(a)
Lay him down
preferably on the left side with the head low.
(b)
Remove any
false teeth, chewing-gum, tobacco or other foreign objects which may be in his
mouth.
(c)
Provide him
artificial respiration in case difficulty is being experienced in breathing.
(d)
In case of
shallow breathing or cyanosis (blueness of skin, lips, ears, finger-nail beds),
he should be provided with medical oxygen or oxygen carbon dioxide mixture. If
needed, he should be given artificial respiration. Oxygen should be
administered by a trained person only.
SCHEDULE XXVI
MANUFACTURE OR MANIPULATION OF MANGANESE AND ITS
COMPOUNDS
1. Definitions:
For the purpose of the Schedule:
(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 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 of 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 if 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,
2. Application:-
This Schedule shall apply to every factory in which or in any part of
which any manganese process is carried.
3. Exemption:
If in respect of any factory, the Chief Inspector is satisfied that
owing to any exceptional circumstances, or infrequency of the process, or for
any other reason, application of all or any of the provisions of this schedule
is not necessary for the protection of the persons employed in such factory he
may, by an order in writing which he may at his discretion revoke exempt such
factory from all or any of the provisions on such conditions and for such
period as he may specify in the said order.
4. Isolation of a process:
Every manganese process which may give rise to dust, vapour or mist
containing manganese, shall be carried on in a totally enclosed system or
otherwise effectively isolated from other processes so that other plants and
processes and other parts of the factory and person employed on other work of
process may not be affected by the same.
5. Ventilation of Process:
No process in which any dust, vapour or mist containing manganese is
generated, provision shall be carried out except under and efficient exhaust
ventilation which shall be applied as near to the point of generation as
practicable.
[6. Medical facilities and records of examination and tests:
(1)
The occupier
of every factory to which the schedule applies, shall
(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 of factories; and
(b)
provide to
the said medical practitioner shall all the necessary facilities for the
purpose referred to in clause (a).
(2)
The record
of medical examinations and appropriate tests carried out by the said medical
practitioner shall be maintained in a separate register approved by the Chief
Inspector of Factories, which shall be kept readily available for inspection by
the Inspector.
6-A. Medical examination by certifying surgeon:-
(1)
Every worker
employed in any manganese process shall be examined by certifying surgeon
within 15 days of his first employment. Such examination shall include tests
for detection of a serum calcium, serum phosphate and manganese in blood and
urine and also include steadiness tests and other neuro-muscular coordination
tests, No worker shall be allowed to work after 15 days of his first employment
in the factory unless certified for such employment by the certifying surgeon.
(2)
Every worker
employed in a manganese process shall be re-examined by a certifying surgeon at
least once in every three calender months and such examination shall, wherever
the Certifying Surgeon considers appropriate, include all the tests
sub-paragraph (1).
(3)
The
certifying surgeon after examining a worker, shall issue a certificate of
fitness in Form 28. The record of examination and re-examinations carried out
shall be entered in the certificate and the certificate shall be kept in the
custody of the manger of the factory. The record of each examinations carried
out under sub-paragraphs (1) and (2), including the nature and the results of
these tests, shall also be entered by the Certifying surgeon in a health
register in Form 29.
(4)
The
certificate of fitness and the health register shall be kept readily available
for inspection by the Inspector.
(5)
If at any
time the Certifying surgeon is of the opinion that the worker is no longer fit
for employment in the said process on the ground that continuance therein would
involve special danger to the health of the worker, he shall make a record of
his findings in the said certificate and the health register. The entry of his
findings in those documents should also include the period for which he
considers that the said person is unfit to work in the said process.
(6)
No person
who has been found unfit to work as said in subparagraphs (5) shall be
re-employed or permitted to work in the said processes unless the Certifying
Surgeon, after further examination, again certificates him fit for employment
in those processes.
6-B. The person so suspended from the process shall be
provided with alternate placement facilities unless he is fully incapacitated
in the opinion of the Certifying surgeon, in which case the person affected
shall be suitably rehabilitated."]
7. Personal Protective Equipment:
(1)
The occupier
of the factory shall provide and maintain in good and clean condition suitable
overall and head coverings for all persons employed in any manganese process
and such overalls and head coverings shall be worn by the persons while working
on a manganese process.
(2)
The occupier
of the factory shall provide suitable respiratory protective equipment for use
by workers in emergency to prevent inhalation of dusts, fumes or mists.
Sufficient number of complete sets of such equipment shall always be kept near
the work place and the same shall be properly maintained and kept always in a
condition to be used readily.
(3)
The occupier
shall provide and maintain for the use of all persons employed suitable
accommodation for the storage and make adequate arrangements for cleaning and
maintenance of personal protective equipments.
8. Prohibition relating to women and young persons:
No women or young persons shall be employed or permitted to work in any
manganese process.
9. Food, drinks prohibited in the work rooms:
No food, drink, pan and supari or tobacco shall be allowed to be brought
into or consumed by any worker in any work room in which any manganese process
is carried on.
10. Mess room:
There shall be provided and maintained for the use of the persons
employed in a manganese process a suitable mess room which shall be furnished
with sufficient tables and benches and adequate means for warming of food. The
mess room shall be placed under the charge of a responsible person and shall be
kept clean.
11. Washing facilities:
There shall be provided and maintained in a clean state and in good
condition, for the use of persons employed on manganese process a wash place
under cover, with either:
(1)
a trough
with smooth impervious surfaces fitted with a waste pipe without plug. The
trough shall be of sufficient length to allow at least 60 centimeters for every
ten 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
centimeters or at least one wash basin for every five such persons employed at
any one time, fitted with a waste pipe and plug and having a constant supply of
water; and
(2)
Sufficient
supply of soap or other suitable cleaning material and nail brushes and clean
towels.
12. Cloak-room:
If the Chief Inspector so requires there shall be provided and maintained
for the use of persons employed in manganese process a cloak-room for clothing
put off during working hours with adequate arrangement for drying the clothing.
13. Cautionary placard and instruction:
Cautionary notices in the following form and printed in the language of
the majority of the workers employed, shall be affixed in prominent places in
the factory where they can be easily and conveniently read by the workers and
arrangement shall be made by the occupier to instruct periodically all workers
employed in a manganese process regarding the health hazards connected with
their duties and the best preventive measures and methods to protect
themselves. The notices shall always be maintained in a legible condition.
CAUTIONARY NOTICE
Manganese and Manganese Compounds:
(1)
Dust fumes
and mist of Manganese and compounds are toxic when inhaled or when ingested.
(2)
Do not
consume food or drink near the work place.
(3)
Take a good
wash before taking meals.
(4)
Keep the
working area clean.
(5)
Use the
protective clothing and equipments provided.
(6)
When
required to work in situation where dust, fumes or mists are likely to be
inhaled, use respiratory protective equipment provided for the purpose.
(7)
If you get
severe headaches, prolonged sleeplessness or abnormal sensations on the body,
report to the Manager who would make arrangements for your examination and
treatment.
SCHEDULE XXVII
OPERATIONS INVOLVING HIGH NOISE LEVELS
1. Application:
This Schedule shall apply to all operations in any manufacturing process
having high noise level.
2. Definitions:
For the purpose of this schedule,
(a)
"I"
means any unwanted sound.
(b)
"High
Noise Level" means any noise level measured on the A-weighted scale is 90
DB or above.
(c)
"Decibel"
means one-tenth of "Bel" which is the fundamental division of a
logarithmic scale used to express the ratio of two specified or implied
quantities, the number of "Bels" denoting such a ratio being the
logarithm to the base of 10 of this ratio. The noise level (or the sound
pressure level) corresponds to a reference pressure of 20 x 10-6 new tons per
square meter of 0.0002 dynes per square centimeter which is the threshold of
hearing, that is, the lowest sound pressure level necessary to produce the
sensation of hearing in average healthy listeners. The decibel in abbreviated
form is dB.
(d)
"Frequency"
is the rate of pressure variations expressed in cycles per second or hert.
(e)
"dBA"
refers to sound level in decibels as measured on a sound level meter operation
on the A-weighting network with slow meter response.
(f)
"A-weighting"
means making graded adjustments in the intensities of sound of various
frequencies for the purpose of noise measurement so that the sound pressure
level measured by an instrument reflects the actual response of the human ear
to the sound measured.
3. Protection against noise:
(1)
In every
factory, suitable engineering, control or administrative measures shall be
taken to ensure, so far as is reasonably practicable, that no worker is exposed
to sound levels exceeding the maximum permissible noise exposure levels
specified in Tables 1 and 2.
TABLE 1
Permissible Exposures in Cases of Continuous Noise
|
Total time
of exposure (continuous or a number of short term exposures) per day, in hours
|
Sound
pressure level in dBA
|
|
8
|
90
|
|
6
|
92
|
|
4
|
95
|
|
3
|
97
|
|
2
|
100
|
|
1 1/2
|
102
|
|
1
|
105
|
|
3/4
|
107
|
|
1/2
|
110
|
|
1/4
|
115
|
Notes: 1. No exposure in excess of 115 dBA is to be permitted.
2. For any period of exposure falling in between any figure and the next
higher or lower figure as indicated in column 1, the permissible sound pressure
level is to be determined by extra-polation on a proportionate basis.
TABLE – 2
Permissible Exposure Levels of Impulsive or Impact
Noise
|
Peak sound
pressure level in dB
|
Permitted number
of impulses of impacts per day
|
|
140
|
100
|
|
135
|
315
|
|
130
|
1,000
|
|
125
|
3,160
|
|
120
|
10,000
|
Notes: 1. No exposure in excess of 140 dB peak sound pressure level is
permitted.
2. For any peak sound pressure level falling in between any figure and
the next higher or lower figure as indicated in Column 1, the permitted number
of impulses or impacts per day is to be determined by extrapolation on a
proportionate basis.
(2)
For the
purposes of this Schedule, if the variations in the noise involve maxima at
intervals of one second or less, the noise is to be considered as a continuous
one and the criteria given in Table I would apply. In other cases, the noise
level is to be considered as impulsive or impact noise and the criteria given
in Table-2 would apply.
(3)
When the
daily noise exposure is composed of two or more periods of noise exposure at
different levels their combined effect should be consid ered
rather than the individual effect of each. The mixed exposure should be
considered to exceed the limit value if the sum of the fractions
C1 C2
Cn
?+ ?+ ?+ exceeds unity,?
T1 T2 T3
Where the C1, C2, etc indicate the total time of actual exposure at a
specified noise level and T1, T2, etc., denote the time of exposure permissible
at that level. Noise exposure of less man 90 dBA may be ignored in the above
calculation.
(4)
Where it is
not possible produce the noise exposure to the levels specified in sub-rule (1)
by reasonably practicable engineering control or administrative measures the
exposure shall be reduced to the greatest extent feasible by such control
measures, and each worker so exposed shall be provided with suitable ear
protectors so as to reduce the exposure to noise to the levels specified in
sub-rule (1).
(5)
Where the
ear protectors provided in accordance with sub-paragraph (2) and work by worker
cannot still attenuate the noise reaching near his ear, determined by subtracting
the attenuation value id dBA of the ear protectors concerned from the measured
sound pressure level, to a level permissible under Table 1 or Table 2 as the
case may be, the noise exposure period shall be suitably reduced to correspond
to the permissible noise exposure specified in sub-paragraph (1).
(6)
(a) In all
cases where the prevailing sound levels exceed the permissible levels specified
in sub-paragraph (1), there shall be m administered an effective hearing
conservation programmer which shall include among other hearing conservation
measures, pre-employment and periodical auditory surveys conducted on workers
exposed to noise exceeding the permissible levels, and rehabilitation of such
workers either by reducing the exposure to the noise levels or by transferring
them to places where noise levels are relatively less or by any other suitable
means.
(b) Every worker employed in areas where the noise exceeds maximum
permissible exposure levels specified in the sub-rule (1) shall be subjected to
an auditory examination by a certifying surgeon within 14 days of his first
employment and there he shall be re-examined at least once after in every 12
months. Such initial and periodical examinations shall include tests which the
certifying surgeon may consider appropriate, and shall include determination of
auditory thresholds for pure tones of 125, 250, 500, 1,000, 2,000, 4,000 and
8,000 cycles per second.
[SCHEDULE XXVIII
MANUFACTURE OF RAYON VISCOSE PROCESS
1. Definitions:
For the purpose of this schedule
(a)
''approved"
means approved for the time being in writing by the Chief Inspector;
(b)
"breathing
apparatus" means a helmet or face piece with necessary connections by
means of which the person using it in a poisonous, asphyxiating or irritant
atmosphere breathes unpolluted air; or any other approved apparatus;
(c)
"churn
" means the vessel in which alkali cellulose pulp is treated to a
dissolver;
(d)
"dumping"
means transfer of cellulose xanthate from a dry churn to a dissolver;
(e)
"efficient
exhaust draught" means localized ventilation by mechanical means for the
removal of any gas or vapour, so as to prevent it from escaping into the air of
any place in which work is carried on. No draught shall be deemed to be
efficient if it fails, to control effectively any gas or vapour generated at
the point where such gas or fume originates;
(f)
"Fume
process " means any process in which carbon disulphide or hydrogen
Sulphate is produced, used or given off;
(g)
"life
belt" means a belt made of leather or other suitable material which can be
securely fastened round the body with a suitable length of rope attached to it,
each of which is sufficiently strength to sustain the weight of a man;
(h)
"protective
equipment" means apron, goggles, fact shields, foot wear, gloves and
overall made of suitable materials.
2. Ventilation:
(1)
In all the
workrooms where a fume process is carried on, adequate ventilation by natural
or mechanical means shall be provided so as to control, in association with
other control measures, the concentration of Carbon-di-sulphide and hydrogen
sulphide in the air of every work environment within the permissible limits.
(2)
Notwithstanding
the requirements in sub-paragraph (1) an efficient exhaust draught shall be
provided and maintained to control the concentration of Carbon-di-sulphide and
hydrogen sulphide in the air at the following locations:
(a)
dumping
hoppers of dry churns;
(b)
spinning
machines;
(c)
tric rollers
and cutters used in staple fiber spinning;
(d)
hydro-extractors
for yarn cakes;
(e)
after
treatment processes; and
(f)
spin baths.
(3)
In so far as
the spinning machines and trio rollers and cutters used a staple fiber spinning
are concerned, they shall be, for the purpose of ensuring the effectiveness of
the exhaust draft to be provided a required in subparagraph (1), enclosed as
fully as practicable and provided with suitable shutters inspections to enable
the required operations to be carried out without giving rise to undue
quantities of Carbon-di-sulphide and hydrogen sulphide escaping to the work environment.
(4)
No dry churn
shall be opened after completion of reaction without initially exhausting the
residual vapours of carbon-di-sulphide by operation of a suitable an efficient
arrangement for exhausting the vapours which shall be continued to be operated
as along as the churn is kept opened.
(5)
Whenever any
ventilation apparatus normally required for the purpose of meeting the
requirements in sub-paragraphs (2), (3) and (4) is ineffective, fails, or is
stopped for any purpose whatsoever, all persons shall be required to leave the
work areas where the equipment of processes specified in the above said
sub-paragraphs are in use, as soon as possible, and in any case not later than
15 minutes after such an occurrence.
(6)
(i) All
ventilating systems provided for the purposes as required in subparagraphs (2),
(3) and (4) shall be examined and inspected once every week by a responsible
person. It shall be thoroughly examined and tested by a competent person once
in every period of 12 months. Any defects found by such examinations or test
shall be rectified forth with.
(ii) A register containing particulars of such examinations and tests,
and the state of the systems and the repairs of alternations (if any) found to
be necessary shall be kept and shall be available for inspection by an
Inspector.
3. Waste from spinning machines:
Waste yarn from the spinning machine shall be deposited in suitable
containers provided with close fitting covers. Such waste shall be disposed off
as quickly as possible after decontamination.
4. Lining of Dry Chums:
The inside surface of all dry churns shall be coated with a non-sticky
paint so that cellulose xanthate will not stick to the surface of the churn.
Such coating shall be maintained in good condition.
5. Air monitoring:
(1)
To ensure
the effectiveness of the control measures, monitoring of carbon-di-sulphide and
hydrogen sulphide in air shall be carried out once atleast in every shift and
the record of the results so obtained shall be entered in a register specially
maintained for the purposes.
(2)
For the
purpose of the requirement in sub-paragraph (1) instaneous gas detector tubes
shall not be used. Samples shall be collected over a duration of not less than
10 minutes and analysed by an approved method. The locations where such
monitoring is to be done shall be as directed by the Inspector.
(3)
If the
concentration of either carbon-di-sulphide or hydrogen sulphide exceeds the
permissible limits for such vapour or gas as laid down in Rule 123-A, suitable
steps shall be taken for controlling the concentrations in air of such
contaminants report of such occurrences shall be sent to the Chief Inspector of
forthwith.
6. Prohibition to remain in fume process room:
No person during his intervals for meal, or rest shall remain in any
room wherein fume process is carried out.
7. Prohibition relating to employment of young
persons: No young person shall be employed or permitted to work in any fume
process or in any room in which any such process is carried on.
8. Protective equipment:
(1)
The occupier
shall provide and maintain in good condition protective equipment as specified
in the Table for use of persons employed in the processes referred to therein
TABLE
|
|
Process
|
Protective
equipment
|
|
1.
|
Dumping
|
Overall,
face-shields, gloves and foot-wear-all made of suitable materials
|
|
2.
|
Spinning
|
Suitable
aprons, gloves and footwear
|
|
3.
|
Process
involving or likely to involve contact
|
Suitable
gloves and footwear
|
|
|
with
viscose solution.
|
|
|
4.
|
Handling
of sulphur
|
Suitable
chemical goggles
|
|
5.
|
Any other
process involving contact with hazardous chemicals
|
Protective
equipment as may be directed by the Chief Inspector by an order in writing
|
(2)
A suitable
room, rooms or lockers shall be provided exclusively for the storage of all the
protective equipment supplied to workers and no such equipment shall be stored
at any place other than the room, rooms, or lockers so provided.
9. Breathing apparatus:
(1)
There shall
be provided in every factory where fume process is carried on, sufficient
supply of
(a)
breathing
apparatus
(b)
oxygen and
suitable appliances for its administration and
(c)
life belts
(2)
(i) The
breathing apparatus and other appliances referred to in sub-paragraph (1) shall
be maintained in good condition and kept in appropriate locations so as to be
readily available.
(ii) The breathing apparatus and other appliances referred to in clauses
(a) and (b) of sub-paragraph (1) shall be cleaned and disinfected at suitable
intervals and thoroughly inspected once every month by a responsible person.
(iii) A record of the maintenance and of the condition of the breathing
apparatus and other appliances referred to in sub-clause (1) shall be entered
in a register provided for that purpose which shall be readily available for inspection
by an Inspector.
(3)
Sufficient
number of workers shall be trained and periodically retrained in the use of
breathing apparatus and administering artificial respiration so that at least 2
such trained persons would be available during all the working hours in each
room in which fume process is carried on.
(4)
Breathing
apparatus shall be kept properly labelled in clean, dry, light-proof cabinet
and if liable to be affected by fumes, shall be protected by placing them in
suitable containers.
(5)
No person
shall be employed to perform any work specified in subparagraph (1) for which
breathing apparatus is necessary to be provided under that sub-paragraph unless
he has been fully instructed in the proper use of that equipment.
(6)
No breathing
apparatus provided in pursuance of sub-paragraph (1) which has been worn by a
person shall be worn by another person unless it has been thoroughly cleaned
and disinfected since last being worn and the person unless it has been
thoroughly cleaned and disinfected since last being worn and the person has
been fully instructed in the proper use of that equipment.
10. Electric fittings:
All electric fittings in any room in which carbon-di-sulphide is
produced, used or given off or is likely to be given off into the work environment,
other than a spinning room, shall be of flame-proof construction and all
electric conductors shall either be enclosed in metal conducts or be
lead-sheathed.
11. Prohibition relating to smoking, etc:
No person shall smoke or carry matches, fire or naked light or other
means of producing a naked light or spark in a room in which fume process is
carried on. A notice in the language understood by the majority of the workers
shall be posted in prominent locations in the plant prohibiting smoking and
carrying of matches, fire or naked light or other means of producing naked
light or spark into such rooms;
Provided that fire, naked light or other means of producing a naked
light or spark may be carried on in such room only when required for the purposes
of the process itself under the direction of a responsible person.
12. Washing and bathing facilities:
(1)
There shall
be provided and maintained in a clean state and in good repair for the use of
all workers employed in the processes covered by the schedule, adequate washing
and bathing under cover at the rate of one such place for every 25 persons
employed.
(2)
The Washing
places shall have standpipes placed at intervals of not less than one meter.
(3)
Not less
than one half of the total number of washing places shall be provided with
bathrooms.
(4)
Sufficient
supply of clean towels made of suitable materials shall be provided:
Provided that such towels shall be supplied individually for each worker
if so ordered by the Inspector.
(5)
Sufficient
supply of soap and nail brushes shall be provided.
13. Rest room:
(1)
A rest room
shall be provided for the workers engaged in doffing operations of filament
yarn spinning process.
(2)
Such rest
room shall be provided with fresh air supply and adequate seating arrangement.
14. Cautionary notice and instructions:
(1)
The
following cautionary notice shall be prominently displayed in each fume process
room.
CAUTIONARY NOTICE
(1)
Carbon
disulphide (CS) and Hydrogen (H2S) which may be present in this room
are hazardous to health.
(2)
Follow safety
instructions.
(3)
Use
protective equipment and breathing apparatus as and when required.
(4)
Smoking is
strictly prohibited in this area.
This notice shall be in a language understood by the majority of the
workers and displayed where it can be easily and conveniently read. If any
worker is illiterate, effective steps shall be taken to explain carefully to
him the contents of the notice so displayed.
(2)
Arrangements
shall be made to instruct each worker employed in any room in which a fume
process is carried on regarding the health hazards connected with their work
and the preventive measures and methods to protect themselves. Such
instructions shall be given on his first employment and repeated periodically.
(3)
Simple and
special instructions shall be framed to ensure that effective measures will be
carried out in case of emergency involving escape of carbon disulphide and
hydrogen sulphide.
These instructions shall be displayed in the concerned areas and workers
shall be instructed and trained in the actions to be taken in such emergencies.
15. Medical facilities and records of examinations and tests:
(1)
The occupier
of each factory to which this schedule applies, shall
(a)
employ a
qualified medical officer for medical surveillance of the workers employed in
the fume process whose employment shall be subject to the approval of the Chief
Inspector of Factories; and
(b)
provide to
the said medical officer all the necessary facilities for the purpose referred
to in clause (a).
(2)
The record
of medical examination and appropriate tests carried out by the said medical
officer shall be maintained in a separate register approved by the Chief
Inspector of Factories, which shall be kept readily available for inspection by
the Inspector.
16. Medical Examination by the certifying Surgeon:
(1)
Every worker
employed in the fume process shall be examined by a certifying surgeon within
15 days of his first employment. Such examination shall include tests for
estimation of exposure co-efficient (iodine azide test on urine), and
cholesterol, as well as electrocardiogram (ECG) and Central Nervous System
(CNS) tests. No worker shall be allowed to work after 15 days of his first
employment in the factory unless certified for such employment by the
certifying Surgeon.
(2)
Every worker
employed in the fume process shall be re-examined by a Certifying Surgeon at
least once in every twelve calender months. Such examination shall, wherever
the certifying surgeon considers appropriate, include all the tests as
specified in sub-paragraph (1).
(3)
The
Certifying Surgeon after examining a worker, shall issue a certificate of
fitness in Form 28. The record of re-examination carried out shall be entered
in the certificate and the certificate shall be kept in the custody of the manager
of the factory. The record of each examination carried out under sub-paragraphs
(1) and (2), including the nature and results of the tests, shall also be
entered by the certifying surgeon in a health register in Form 29.
(4)
The
certificate of fitness and the health register shall be kept readily available
for inspection by the Inspector.
(5)
If at any
time the certifying surgeon is of the opinion that a worker is no longer fit
for employment in the fume process on the ground that continuance therein would
involve special danger to the health of the worker, he shall make a record of
his findings in the said certificate and the health register. The entry for
which he considers that the said person is unfit for work in the fume process.
(6)
No person
who has been found unfit to work as said in sub-paragraph (5) shall be
re-employed or permitted to work in the fume process unless the Certifying
Surgeon, after further examination again certifies him fit for employment in
such process.
17. The person so suspended from the process shall be
provided with alternate placement facilities unless he is fully incapacitated
in the opinion in of the certifying surgeon, in which case the person affected
shall be suitably rehabilitated.
18. Exemption:
If in respect of any factory, the Chief Inspector is satisfied that
owing to the exceptional circumstances or infrequency of the processes or for
any other reason, all or any of the provisions of this schedule is not
necessary for protection of the workers in the factory, the Chief Inspector
may, by a certificate in writing, which he may at his discretion, revoke at any
time, exempt such factory from all or any of such provisions subject to such
conditions, if any, as he may specify therein.]
[SCHEDULE XXIX
HIGHLY FLAMMABLE LIQUIDS AND FLAMMABLE COMPRESSED
GASES
1. Application:
These rules will be applicable to all factories where highly flammable
liquids or flammable compressed gases are manufactured, stored, handled or
used.
2. Definitions For the purpose of this schedule:
(a)
"highly
flammable liquid" means any liquid including its solution, emulsion or
suspension which when tested in a manner specified by Sections 14 and 15 of the
Petroleum Act, 1934 (30 of 1934) given off flammable vapours at a temperature
less 32 degrees centigrade.
(b)
"flammable
compressed gas " means flammable compressed gas as defined in Section 2 of
the Static and Mobile Pressure Vessels (unfired) Rules, 1981 framed under the
Explosives Act, 1880.
3. Storage:
(1)
Every
flammable liquid or flammable compressed gas used in every factory shall be
stored in suitable fixed storage tank, or in suitable closed vessel located in
a safe position under the ground, in the open or in a store room of adequate
fire resistant construction.
(2)
Except as
necessary for use, operation or maintenance, every vessel or tank which
contains or had contained a highly flammable liquid or flammable compressed gas
shall be taken to contain or immediately drain off to a suitable container any
spill or leak that may occur.
(3)
Every
container, Vessel, tank, cylinder, or store room used for storing highly
flammable liquid or flammable compressed gas shall be clearly and in bold
letters market " Danger-highly Flammable Liquid" or Danger-Flammable
Compressed Gas."
4. Enclosed systems for conveying Highly flammable Liquids:
Wherever it is reasonably practicable, highly flammable liquids shall be
conveyed within a factory in totally enclosed systems consisting of pipe lines,
pumps and similar appliances from the storage tank or vessel to the point of
use. Such enclosed systems shall be so designed, installed, operated and
maintained as to avoid leakage or the risk of spilling.
5. Preventing Formation of Flammable Mixture with Air:
Where there is a possibility for leakage or spill of highly flammable
liquid or flammable compressed gas from an equipment pipe line, valve, joint or
other part of a system, all practicable measures shall be taken to contain,
drain off or dilute such spills or leakage as to prevent formation of flammable
mixture with air.
6. Prevention of Ignition:
In every room, work place or other location where highly flammable
liquid or flammable combustible gas is stored, conveyed, handled or sued or
where there is danger of fire or explosion from accumulation of highly
flammable liquid or flammable compressed gas in air, all practicable measures
shall be taken to exclude the sources of ignition. Such precautions shall
include the following:
(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)
No person
shall wear or be allowed to wear any foot wear having iron or steel nails or
any other exposed farrous materials which is likely 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;
(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
physical-chemical reaction and radiant heat.
7. Prohibition of smoking:
No person shall smoke in any place where highly flammable liquid or
flammable compressed gas is present in circumstances that smoking would give
rise to a risk of fire. The occupier shall take all practicable measures to
ensure compliance with this requirement including display of a bold notice
indicating prohibition of smoking at every place where this requirement
applies.
8. Fire fighting:
In every factory where highly flammable liquid or flammable compressed
gas is manufactured, stored, handled and used, appropriate and adequate means
of fighting a fire shall be provided. The adequacy and suitability of such
means which expression includes the fixed and portable fire extinguishing
systems, extinguishing material, procedures and the process of fire fighting,
shall be to be standards and levels prescribed by the Indian Standards
applicable, and in any case not inferior to the stipulations under Model Rules
69.
9. Exemptions:
If in respect of any factory, the Chief Inspector is satisfied that
owing to the exceptional circumstances as or infrequency of the processes or
for any other reasons for protect the provisions of this schedule other reasons,
all or any of the provisions of this schedule is not necessary for protection
of the workers in the factory, the Chief Inspector may; by a certificate in
writing, which he may, at his discretion, revoke at any time, exempt such
factory from all or any of such provisions subject to such conditions, if any
as he may specify therein.]
[SCHEDULE XXX
OPERATIONS IN FOUNDRIES
1. Application:-
Provisions of this schedule shall apply to all factories where any of
the following operations or processes are carried on:
(A)
the
production of iron castings or, as the case may be, steel castings by casting
in moulds made to send, loam, moulding composition or other mixture of
materials, or by shell moulding, or by centrifugal casting and any process
incidental too such production:
(B)
the
production of non-ferrous castings by casting metal in moulds made of sand,
loam, metal, moulding composition or other material or mixture of materials, or
by shell mouldings, discasting (including pressure discasting centrifugal casting
or continuous casting and any process incidental to such production: and
(C)
the melting
and casting of non-ferrous metal for the production of ingots, billets, slab or
other similar products; and the stripping thereof; but shall not apply to
(a)
any process
with respect to the smelting and manufacture of lead and the Electric
accumulators;
(b)
Any process
for the purposes of a printing works; or
(c)
any smelting
process in which metal is obtained by reducing operation or any process
incidental to such operation;
(d)
the
production of steel in the form of ingots; or
(e)
any process
in the course of the manufacture of solder of any process incidental to such
manufacture; or
(f)
the melting
and casting of lead or any lead-based alloy for the production of ingots,
billets, slabs or other similar products or the stripping thereof, or any
process incidental to such melting, casting or stripping.
2. Definitions:
for the purpose of this schedule
"(a) approved
respirator" - means a respirator of a type approved by the Cheif Inspector;
(b) "cupola
or furnace" includes a receiver associated therewith;
(c) "dressing
or fettling " operations includes striping and other removal of adherent
sand, cores, runners, risers, flash and other surplus metal from a casting and
the production of reasonably clean and smooth surface, but does not include (s)
the removal of metal from a casting when performed incidentally in connecting
with the machining or assembling of castings after they have been dressed or
fettled, or any operation which is a knockout operation within the meaning of
this schedule;
(d) "foundry"
means those parts of a factory in which the production of iron or steel or
non-ferrous castings (not being the production of pig iron or the production of
steel in the form of ingots) is carried on by casting in moulds made of sand,
loam, moulding composition or other mixtures of materials, or by Sheel moulding
or by centrifugal casting in metal moulds lined with sand, or diecasting
including pressure die castings, together with any part of the factory in which
any of the following processes are carried on as incidental processes in
connection with and in the course of such production, namely, the preparation
and mixing of materials used in foundry process, the preparation of moulds and
cores, knock out operations and dressing or fettling operations;
(e) "knock-out
operations" means all methods of removing castings from moulds and the
following operations, when done in connection therewith, namely, stripping,
coring our and the removal of runners and risers;
(f) "pouring
aisle" means as aisle leading from main gangway or directly from a copula
or furnace to where metal is poured into moulds.
3. Prohibition of use certain materials as parting materials:
(1)
A material
shall not be used as a parting material if it is a material containing
compounds of silicon calculated as silica to the extent more than 5 per cent by
weight of dry material;
Provided that this prohibition shall not prevent the following being
used as a parting material if the material does not contain an admixture of any
other silica
(a)
Zirconium
silicate (Zircon)
(b)
Calcined
china clay
(c)
Calcined
aluminous fireclay
(d)
Sillimanite
(e)
Calcined or
fused alumine
(f)
Olivine
(g)
Natural sand
(2)
Dust or
other matter deposits from a flattering or blasting process shall not be used
as a parting material or as a constituent in a parting material.
3. Arrangement and storage:
for the purpose of promoting safety and cleanliness in workrooms the
following requirements shall be observed:
(a)
moulding
boxes, frames, boards, box weights, and other articles shall be so arranged and
placed as to enable work to be carried on without unnecessary risk;
(b)
Suitable and
conveniently accessible racks, bins or other receptacles shall be provided and
used for the storage of other gear and tools;
(c)
Where there
is bulk storage of sand, fuel, metal scrap or other materials or residues,
suitable bins, bunkers or other receptacles shall be provided for the purpose
of such storage.
5. Construction of floors:
(1)
Floors of
indoor work-places in which the processes are carried on, other than parts
which are of sand, shall have an even surface of hard material
(2)
No part of
the floor of any such indoor workplace shall be of sand except there this is
necessary by reason of the work done.
(3)
All parts of
the surface of the floor of any such indoor workplace which are of sand shall,
so far as practicable, be maintained in an even and firm condition.
6. Cleanliness of indoor workplaces:
(1)
All
accessible parts of the walls of every indoor workplace in which the processes
are carried on and of everything affixed to those wall shall be effectively
cleaned by a suitable method to a height of not less than 4-2 metres from the
floor at least once in every period of fourteen months. A record of the
carrying out of every such effective cleaning in pursuance of this paragraph
including the date (which shall be not less than five months not more than nine
months after the last immediately preceding washing cleaning or other
treatment).
(2)
Effective
cleaning by a suitable method shall be carried out at least once every working
day of all accessible parts of the floor of every indoor workplace in which the
processes are carried on, other than parts which are of sand; and the parts
which are of sand shall be kept in good order.
7. Manual operations involving molten metal:
(1)
There shall
be provided and properly maintained for all persons employed on manual
operations involving molten metal with which they are liable to be splashed, a
working space for that operation.
(a)
Which is
adequate for the safe performance of the work; and
(b)
which, so
far as reasonably practicable, is kept free from obstruction.
(2)
Any
operation involving the carrying by hand of a container holding molten metal
shall be performed on a floor all parts of which where any person walks while
engaged in the operation shall be on the same level:
Provided that, where necessary to lenable the operation to be performed
without undue risk, nothing in this paragraph shall prevent the occasional or
exceptional use of a working space on a different level from the floor, being a
space provided with a safe means of access from the floor for any person while
engaged in the operation.
8. Gangways and pouring aisles:
(1)
in every
workroom to which this paragraph applies constructed, reconstructed or
converted for use as such after the making of this schedule and, so far as
reasonably practicable, in every other work room to which this paragraph
applies, sufficient and clearly defined main gangways shall be provided and
properly maintained which-
(a)
shall have
an every surface of hard material and shall, in particular, not be of sand or
have on them more sand than is necessary to avoid risk of flying metal from
accidental spillage;
(b)
shall be
kept, so far as reasonably practicable, free from obstruction;
(c)
if not used
for carrying of molten metal shall be
(i)
where truck
ladles are used exclusively, at least 600 millimeters wider than the overall
width of the ladle;
(ii)
where hand
shanks are carried by not more than two men, at least 920 millimeters in width;
(iii)
where hand
shanks are carried by more than two men, at least 1.2 metres in width; and
(iv)
where used
for simultaneous travel in both directions by men carrying hand shanks, at
least 1.8 metres in width.
(2)
In workroom
to which this paragraph applies constructed, reconstructed or converted for use
as such after the making of this schedule, sufficient and clearly defined
pouring aisles shall be provided and properly maintained which
(a)
shall have
an even surface or hard material and shall in particular, not be of sand or
have on them more sand them is necessary to avoid risk of flying metal from
accidental spillage;
(b)
shall be
kept so far as reasonably practicable free from obstruction;
(c)
if molten
metal is carried in hand ladles or bull ladles by not 1 more than two men per
ladle, shall be at least 460 millimeters wide, but where any moulds alongside
the aisle are more than 510 millimeters above the floor of the aisle, the aisle
shall be not less than 600 millimeters wide;
(d)
if molten
metal is carried in hand ladles or bull ladles by more than two, 1 men per
ladle, shall be least 760 millimeters wide;
(e)
if molten
metal is carried in crane, trolley or truck ladles, shall be of a width
adequate for the safe performance of the work.
(3)
Requirements
of sub-paragraph (1) and (2) shall not apply to any workroom or part of a work-room
if, by reason of the nature of the work done therein, the floor of that
workroom or, as the case may be, that part of a workroom has to be of sand.
(4)
In the
paragraph workroom to which this paragraph applies means a part of a ferrous or
non-ferrous foundry in which molten metal is transported or used, and a work
room to which this paragraph applies shall be deemed for the purposes of this
paragraph to have been constructed, reconstructed or converted for use as such
after the making of this schedule if the construction, reconstruction or
conversion thereof was begun after the making of this schedule.
9. Work near cupola as and furnaces:
No person shall carry out any work within a distance of 4 metres from a
vertical line passing through the delivery and of any spout of cupolas or
furnace, being a spout used for delivering molten metal, or within a distance
of 2.4 metres from a vertical line, passing through the nearest part of any
ladle which is in position at the end of such a spout, except, in either case,
where it is necessary for the proper use of maintenance of a cupola or furnace
that work should be carried out within that distance of that work is being
carried out at such a time and under such conditions that there is no danger to
the person carrying it out from molten metal which is being obtained from the
cupola or furnace or is in a ladle in position at the end of the spout.
10. Dust and fumes:
(1)
Open coal
coke or wood fires shall not be used for heating or drying ladles inside a
workroom unless adequate measure are taken to prevent, so far as practicable,
fumes or other impurities from entering into or remaining in the atmosphere of
the workroom.
(2)
No open
coal, coke or wood fires shall be used for drying moulds except in
circumstances in which the use of such fires is unavoidable.
(3)
Mould
stoves, core stoves and annealing furnaces shall be so designed, constructed,
maintained and worked as to prevent so far as practicable, offensive or
injurious fumes from entering into any workroom during any period when a person
in employed therein.
(4)
All
knock-out operations shall be carried out
(a)
In a
separate part of the foundry suitably partitioned off, being a room or part in
which, so far as reasonably practicable, effective and suitable local exhaust ventilation
are provided; or
(b)
In an area
of the foundry in which so far as reasonably practicable effective and suitable
local exhaust ventilation is provided, or where compliance with this
requirement is not reasonably practicable, a high standard of general
ventilation is provided.
(5)
All dressing
or fettling operations shall be carried out-
(a)
in a
separate room or in a separate part of the foundry suitably partitioned off; or
(b)
in an area
of the foundry set apart for the purpose; and shall, so far as reasonably
practicable be carried out with effective and suitable local exhaust
ventilation or other equally effective and suitable local exhaust ventilation
or other equally effective means of suppressing dust, operating as near as
possible to the point of origin of the dust.
11. Maintenance and examination of exhaust fan:
(1)
All
ventilation plant used for the purpose of extracting, suppressing or
controlling dust or fumes shall be properly maintained.
(2)
All
ventilating plant used for the purpose of extracting, suppressing or
controlling dust or fumes shall be examined and inspected once every week by a
responsible person. It shall be thoroughly examined and tested by a competent
person at least once in every period of twelve months; and particulars of
results of every such examination and test shall be entered in an approved
register which shall be available for inspection by an inspector. Any defect
found on any such examination and test shall be immediately reported in writing
by the person carrying out the examination and test to the occupier or manager
of the factory.
12. Protective equipment:
(1)
The occupier
shall provide and maintain suitable protective equipment specified for the
protection of workers.
(a)
suitable
gloves or other protection for the hands for the workers engaged in handling
any hot material likely to cause damage of the hands by burn, scald or scar, or
in handling pig iron, rough castings or other articles likely to cause damage
to the hands by cur or abrasion;
(b)
approved
respirators for workers carrying out any operations creating a heavy dust
concentration which cannot be dispelled quickly and effectively by the existing
ventilation arrangements.
(2)
No
respirator provided for the purpose of clause (6) has been worn by a person
shall be worn by another person if it has not since been thoroughly cleaned and
disinfected.
(3)
Persons who
for any of their time:
(a)
work at a
spout of or attend, to a cupola or furnace in such circumstances that material
there from any come into contact with the body, being material at such a
temperature that its contact with the body would cause a burn; or
(b)
are engaged
in, or in assistant with, the pouring of molten metal; or
(c)
carry by
hand or move by manual power any ladle or mould contriving molten metal; or
(d)
are engaged
in knocking cut operations involving material at such a temperature that its
contact with the body would cause a burn; shall be provided with suitable
footwear and gainters which worn by them prevent, so far as reasonably
practicable, risk of burns to his feet and ankles.
(4)
Where
appropriate, suitable screens shall be provided for protection against flying
materials (including splashes of molten metal and sparks and chips thrown off
in the course of any process).
(5)
The occupier
shall provide and maintain suitable accommodation for the storage and make
adequate arrangements for cleaning and maintaining of the protective equipment
supplied in pursuance of this paragraph.
(6)
Every person
shall make full and proper use of the equipment provided for this protection in
pursuance of sub-paragraph (1) and (4) and shall without delay report to the
occupier, manager or without delay report to the occupier, manager or other
appropriate person any defect in, or less of, the same.
13. Washing and bathing facilities:
(1)
There shall
be provided and maintained in clean state and good repair for the use of all
workers employed in the foundry-
(a)
a wash place
under cover with either
(i)
a through
with impervious surface fitted with a waste pliple without plug, and of
sufficient length to allow at least 60 centimeters for every 10 such persons
employed at any one time and having a constant supply of clean water from taps
or jets above the through at intervals of not more than 60 centimeters; or
(ii)
at least tap
or stand pipes for every 10 such persons employed at any one time, and having a
constant supply of clean water, the tap or stand pipe being spaced not less
than 1.2 metres apart and
(b)
not less
than one half of the total number of washing places provided under clause (a)
shall be in the form of bath rooms.
(c)
a sufficient
supply of clean towels made of suitable material changed daily with sufficient
supply of nail brushes and soap.
(2)
The
facilities provided for the purposes of sub-paragraph (1) shall be placed in
charge of a responsible person or persons and maintained in a clean and orderly
condition.
14. Disposal of dress and skimmings:
Dress and skimmings removed from molten metal or taken from a furnace
shall be placed forthwith in suitable receptacles.
15. Disposal of waste:-
Appropriate measures shall be taken for the disposal of all waste
products from shell moulding (including waste) burnt sand as soon as reasonably
practicable after the castings have been knocked out.
16. Material and equipment left out of doors:
All material and equipment left out of doors (including material and
equipment so left only temporarily or occassionally) shall be so arranged and
placed as to avoid unnecessary risk. There shall be safe means of access to all
such material and equipment and, so far as reasonably practicable, such access
shall be by roadways or pathways shall have a firm and even surface and shall,
so far as reasonably practicable be kept free from obstruction.
17. Medical facilities and records of examination and tests:
(1)
The occupier
of every factgory to which the Schedule applies shall
(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
of Factories; and
(b)
Provide to
the said medical practitioner shall all the necessary facilities for the
purpose referred to in clause (a).
(2)
The record
of medical examinations and appropriate tests carried out by the said medical
practitioner shall be maintained in a separate register approved by the Chief
Inspector of Factories, which shall be kept readily available for inspection by
the Inspector.
18. Medical examination by Certifying Surgeon:
(1)
Every worker
employed in a foundry shall be examined by a certifying Surgeon within 15 days
of his first employment. Such medical examination shall include pulmonary
function tests and chest X-ray. No worker shall be allowed to work after 15
days of his first employment in the factory unless certified fit for such
employment by the Certifying Surgeon.
(2)
Every worker
employed in the said processes shall be re-examined by a Certifying Surgeon at
least once in every twelve months. Such examination shall, wherever the
Certifying Surgeon considers appropriate, include all the tests as specified in
sub-paragraph (1) except chest X-ray which will be once in 3 years.
(3)
The
certifying Surgeon after examining a worker shall issue a certificate of
fitness in Form 28. The record of examination and re-examinations carried out
shall be entered in the certificate and the certificate shall be kept in the
custody of the manager of the factory. The record of each examination carried
out under sub-paragraphs (1) and (2), including the nature and results of the
tests, shall also be entered by the certifying surgeon in a health register in
Form 29.
(4)
The
certificate fitness and the health register shall be kept readily available for
inspection by the Inspector.
(5)
If at any
time the certifying Surgeon is of the opinion that a worker is no longer fit
for employment in the said processes on the ground that continuance therein
would involve special danger to the health of the worker, he shall make a
record of his findings in the said certificate and the health register. The
entry of his findings in those documents should also include the period for
which he considers that the said person is unfit for work in the said
processes. The person so suspended from the process shall be provided with
alternate placement facilities unless he is fully incapacitated in the opinion
of the Certifying Surgeon in which case the person affected shall be suitably
rehabilitated.
(6)
No person
who has been found unfit to work as said in sub-paragraph (5) above shall be
re-employed or permitted to work in the said processes unless the Certifying
Surgeon, after further examination, again certifies him fit for employment in
those processes.
19. Exemption:
If in respect of any factory, the Chief Inspector is satisfied that
owing to the exceptional circumstances or infrequency of the processes of for
any other reason, all or any of the provisions of this schedule is not
necessary for protection of the workers in the factory, the Chief Inspector may
be a certificate in writing, which he may at his discretion revoke any time;
exempt such factory from all or any of such provisions subject to such
conditions, if any, as he may specify therein.]
[SCHEDULE XXXI
Fire Works Manufactories and Match Factories
1. Application:
Provisions of this Schedule shall apply to all manufactories and
processes incidental thereto carried on in any fire works manufactory or a
match works and shall be in addition to and not in derogation of any provisions
of the Factories Act, 1948 and the Andhra Pradesh Factories Rules, 1950 or of
any other Act or Rules that are applicable to fire works manufactories and
match factories.
2. Definition:
(a)
"Fire
Works Manufactory" means any factory or such parts of any factory wherein
the following chemicals or combination of chemicals and materials are being
used for the manufacture of crackers, sparkles, caps, ruses, blasting powder
and fire works:
(i)
Saltpeter
(ii)
Pyrotechnic
Aluminium Powder
(iii)
Barium
Nitrate
(iv)
Charcoal
(v)
Potassium
Chloride
(vi)
Red
Phosphorus
(vii)
Gum
(viii)
Dextrin
(ix)
Strontium
Nitrate
(x)
Magnesium
Powder
(xi)
Copper
Coated Wires
(xii)
Steel
filings of iron filings
(xiii)
G.I. Wire
(xiv) Gun Powder (Black Powder)
(b)
"Match
Works" means any establishment which manufactures safety matches or colour
matches by the use of chemicals mentioned in cl.(a).
(c)
"Breathing
apparatus" means a device covering mouth or nose with necessary
connections by means of which a person using it in a poisonous asphyxiating or
irritant atmosphere breaths ordinary air or any other suitable apparatus
approved in writing by the Chief Inspector in this behalf.
3. Buildings:
(a)
The building
of any fire works manufactory or match factory shall conform to the standards
prescribed under the Indian Explosives Act, 1884 (Central Act IV of 1884) and
the height of such buildings shall at no time be less than 3 metres.
(b)
no building
inside a fire works manufactory shall have a first floor at any time.
(c)
in Match
works, provided with a first floor, there shall be 2 staircases leading from
the first floor to the ground floor irrespective of the number of persons
employed in the first floor and one of the staircases shall be of masonry
construction of non-inflammable materials.
(d)
all doors
shall open outwards and all the doorways shall be kept free from obstructions.
(e)
all doors of
workrooms shall not be less than 1.2 metres in width or less than 2 metres in
height.
(f)
the floors
of all work rooms including mixing sheds shall be completely covered by a
rubber sheet having a smooth surface and having a thickness of atleast 3 m.m.
If the floor cannot be covered by a single rubber sheet, more than one rubber
sheet may be used, so that each sheet is overlapped by the other atleast 150
m.m.; and
(g)
mixing sheds
shall be 30.5 metres away from all other sheds and be separately by baffle
walls opposite each exist of the mixing shed.
4. House keeping:
(a)
every part
of ways, works, machinery and plant shall be maintained in a clean and tidy
condition.
(b)
any spillage
of materials shall be cleaned without delay; and
(c)
close
platforms, passages and gangways shall be kept free of temporary obstructions.
5. Electrical Equipment:-
(a)
if at any
time use of electricity is allowed in the factory, all leads, etc., shall be in
conduits with flame-proof junctions.
(b)
electrical
supply shall never be through a lamp even with a non-conducting handle.
6. Protective Clothing:-
(a)
Under no
circumstances clothes made of artificial fiber like terylene, etc., be allowed
inside the factory.
(b)
all workers
shall be supplied with asbestos aprons especially to cover the chest, gonads
and thighs.
(c)
breathing
apparatus shall be used in mixing sheds to avoid workers inhaling poisonous
fumes in the event of an untoward reaction.
(d)
in mixing
sheds where aluminium and magnesium powders are used "antistat"
foot-ware to combat static electricity shall be supplied; and
(e)
all
protective equipments shall be maintained in an efficient condition and also be
maintained in a clean and hygienic condition.
7. Match Factories:
In Match Factories:
(i)
the residue
of the head composition shall not in any way be mixed with the residue of the
friction composition.
(ii)
the rooms
comprising the two mixing departments namely,
(a)
head
composition, and
(b)
friction
composition shall be entirely separated from each other and the drains from
these two departments shall be kept entirely separate.
(iii)
rubbish
containing the residues of the head composition and friction composition shall
be kept and burnt separately.
(iv)
department
in which completed matches (matches with heads on are stored shall be separated
from all other departments by means by fireproof walls and doors providing
adequate means of escape in case of fire:
Provided that the Chief Inspector may, subject to such conditions, as he
may deem necessary, exempt any factory in existence on the first January, 1935,
from the provisions of this clause.
(v)
splints,
veneers and other materials in excess of the quantity required for the day's
manufacture shall be kept in separate rooms of the factory where no
manufacturing process is carried on. No manufactured material shall be stored
anywhere in the factory compound for more than five days after the manufacture
except in the storage godowns:
Provided that nothing contained in this clause shall apply to splints
and veneers in cases stored in peeling and box making departments.
(vi)
store room
for matches shall have entirely separated by fire-proof walls from the
buildings used for manufacture.
(vii)
the racks in
the dipped splints room shall have sides top and the rear part provided with
non-inflammable materials.
(viii)
the process
of packing shall be done in an area away from the place of manufacture to the
satisfaction of the Inspector; and
(ix)
no child
shall be employed or permitted to work directly connected with the
manufacturing process upto final production of match sticks.
8. Precaution to be taken in connection with manufacture of fuses used
in crackers etc.:
(a)
bundles of
fuses shall be handled by carrying and not dragging them on the floor.
(b)
drying of
fuses after wrapping shall be carried out on platforms away from workrooms.
(c)
cutting
shall be done by experienced workers employed only for this purpose and under
proper supervision.
(d)
cutting
shall be done on a large masonry platform covered with a tarpaulin and kept
free from grit and pebbles.
(e)
cutting
shall be done on a raised platform so that workers can work standing. Cutting
must be done by placing the fuse on wooden sleepers kept over blocks of wood.
Brick shall not be used beneath the wooden reapers; and
(f)
workers,
while on dangerous operations, shall not wear clothing sewn with ferrous or
steel buttons, buckles or attachments. They shall not carry on their persons,
iron knives, keys etc.
9. Employment of women and children:
Women workers and young persons shall not be employed operation where
chemicals mixed and where fuses are cut. Children shall not be employed or permitted
to work in the manufacturing process or any work or operation or process
connected therewith or incidental thereto in fireworks manufactory.
10. General:
(a)
no person
other than a factory worker and/or an inspecting officer or others connected
with the manufacturing process shall be allowed to enter the working area.
(b)
cardboard
containers and trays without steel nails shall be used for storage and
day-to-day working purposes.
(c)
during the
manufacture of fuses only brass or non-ferrous knives shall be used and drying
of fuses shall be away from all workrooms.
(d)
door mats
shall be provided outside the workroom and near all drying platforms and where
fuses are cut for the workers to clean their feet.
(e)
at no time,
mixing materials shall exceed the quantity that is required for the manufacture
of mixing for half an hour operation only.
(f)
for filling
up chemicals in the inner tubes of crackers, only aluminium or plastic rings
shall be used and not galvanized iron rings.
(g)
buckets,
containers, hoops, locks, nails, screws, bolts, nuts, knives, scissors, etc.,
made up of iron shall not be used within the factory premises.
(h)
wooden racks
without iron nails shall be used for drying paper cap sheets, in a process
factories.
(i)
wooden racks
used for drying paper cap sheets shall be provided with asbestos or other fire
resistant sheets on the three sides leaving the front side open.
(j)
dried paper
cap sheets shall be carried in wooden trays with four compartments (partitions)
each compartment (partition) carrying a single sheet.
(k)
each
manufacturing shed of a fire works shall have at least two doors facing each
other. The doors provided to the worksheets of adjacent rows shall not face
each other.
(l)
not more
than four persons shall be employed or allowed at any one time in any one
building in which explosive is being manufactured.
11. Display of notices:
The following notices in the local language understood by the majority
of workers shall be displayed at a conspicuous place in the factory.
(a)
Smoking is
strictly prohibited.
(b)
no one shall
carry matches or other igniting materials into the factory.
(c)
no worker
shall be in a workroom or area where no work has been assigned to him.
(d)
if anything
untoward happens in any shed all workers shall dash to the gates which serve as
out gates of the factory and in no circumstances be carious to see what has
happened in the affected shed.
(e)
any spillage
of materials should be cleaned without any delay.
(f)
wearing
clothes made of artificial fiber like terrene, terylene, etc., is prohibited.
Clothings sewn with ferrous or steel buttons or buckles or attachments should
not be worn.
(g)
foot wears
with iron nails should not be used.
(h)
workers
should not carry with themselves iron knives and iron key etc.
12. First-aid boxes:
(a)
the
materials required under Rule 65 shall be kept in the First-Aid Box. In
addition, four stretchers shall be available for every twenty persons employed
in the premises.
(b)
adequate
amount of bum dressings and 24 ounces of coconut oil to be used as the first
remedy for burns shall be kept in the first-aid box.
(c)
persons who
are in charge of First-Aid Boxes shall be those who possess the certificate
granted by the Saint John’s Ambulance Association for rendering first-aid.
13. Exemption:
If the Chief Inspector is satisfied in respect of any factory or any
process that owing to the special conditions or special methods of work or by
reason of the frequency of the process or for other reason the application of
all or any of the provisions of the schedule to the factory or process, or for
the persons employed in such factory or process, is not necessary, he may be
order in writing exempt such factory or part of the factory or process or any
part of the factory or person from all or any of these provisions subject to
such conditions as he may deem expedient to ensure safety and health of the
workers
The Chief Inspector may at any time in his discretion, revise such order
without assigning any reason.]
[SCHEDULE XXXII
(a)
Handling and
Processing of Coir Fibre
1. Application
This schedule shall apply to all factories or part of factories in which
any of the following operations involving coir fiber is carried on.
(a)
Hammering
(b)
Harvesting
(c)
defibering/decortication
(d)
spinning/curling
(e)
bleaching
(f)
dyeing
(g)
spooling and
bailing
(h)
PVC tufting
(i)
Weaving
(j)
Shearing
(k)
rubber
backing
(l)
latex
backing
(m)
stenciling
(n)
flocking
2. Definition
(a)
Dangerous
Chemical: Any chemical used in any of the operations listed in clause 1 shall
be considered as dangerous chemical for the purpose of this Schedule.
3. Declaration of operations as dangerous:
Harvesting, defibering, bleaching, dyeing, fufting, rubber backing, shearing,
stenciling, flocking and latex backing of coir are declared to be dangerous
operations when carried out in any factory.
4. Prohibition of Employment of women and young persons:
(a)
No young
person shall be employed or permitted to work in any operation specified in
clause 1.
(b)
No woman
shall be employed or permitted to work in any operation specified in clause 3.
5. Storage and Handling of dangerous of chemicals:
Whenever any dangerous chemical is handled, stored or used, all
necessary steps shall be taken to prevent inhalation, ingestion or absorption
of this chemical by workers while engaged in operations specified in clause 1.
6. Seating arrangement: Suitable seating arrangements
shall be provided for the workers engaged in manual defibering and manual
hammering operations.
7. Ventilation:
Bleaching and dyeing operation shall be carried out separately away from
other operations. Effective arrangements shall be made to prevent escape of
fumes in the work environment.
8. Escape of dust and fumes:
Suitable and adequate arrangements shall be made for preventing escape
of dust and fumes in work environment.
9. Personal Protective Equipment.
(a)
The occupier
shall provide the following for free of cost and maintain in good condition for
use of all persons engaged in the operations mentioned in the Clause 3:
(i)
suitable
gloves of durable quality for both hands.
(ii)
rubber boots
of durable quality for both legs.
(iii)
Goggles
(iv)
nose mask
(v)
any other
appliances, which in the opinion of Chief Inspector shall be necessary for
protection of the workers.
(b)
All persons
engaged in operations specified in clause 3, while at work in these operations
make use of the material and appliances provided.
10. Food and drink:
(i)
No food or
drink shall be brought into any room in which any of the operations specified
in clause 3 is carried on.
(ii)
No food or
drink shall be consumed in any room in which any of the operations specified in
clause 3 is carried on.
11. Floor of workrooms:
The floor of every room in which any of the operations specified in
clause 3 is carried on shall be:
(i)
of cement or
similar material so as to be smooth and impervious.
(ii)
maintained
in sound condition; and
(iii)
provided
with suitable and adequate arrangements for drainage.
12. Washing facilities:
(a)
The occupier
shall provide and maintain for the use of all persons employed in operation
specified in clause 3, suitable washing facilities consisting of.
(i)
a water tank
capable of holding sufficient water and having taps at the rate of one tap for
every ten persons employed at any one time. The floor around the tank and below
the taps shall be cement plastered and maintained in sound and clean
conditions. Suitable and adequate arrangements for drainage shall be provided
around the tanks and the taps; and
(ii)
sufficient
supply of nail brushes, soap or other suitable-cleaning material and clean
towels.
(b)
The
facilities so provided shall be placed under the charge of a responsible person
and shall be kept clean.
13. Medical Examination:
(a)
All persons
employed in operations under Clause 1 shall be medically examined by a
Certifying Surgeon within 14 days of their first employment in such process;
and thereafter shall be examined by the Certifying Surgeon at intervals of not
more than six months; and record of such examinations shall be entered by the
Certifying Surgeon in the health register in Form No. 27C.
(b)
Health
Register in Form No. 27C containing the names of all persons employed in the
operations under Clause 1 shall be kept.
(c)
No persons
after suspension shall be employed unless the certifying surgeon, after
re-examination, again certifies him to be fit for employment.
14. Exemptions:
The Chief Inspector of Factories may grant exemption from the
operation of any clause of the Schedule to the extent he deems suitable, where
he is satisfied that their observations are not necessary for safeguarding the
health of the workers.
SCHEDULE XXXIII
Handling and Processing of Cotton
1. Application:
This Schedule shall apply to all factories or part of factories in which
any of the following processes are carried on:
(a)
Opening of
cotton bale
(b)
Carding
(c)
Combing of
cotton
(d)
Spinning of
cotton yam
(e)
Cleaning of
waste cotton
2. Definition:
For the purpose of this Schedule,
"Efficient exhaust draught" means localized ventilation by
mechanical means, for the removal of cotton dust so as to prevent dust from
escaping into the air of any place in which work is carried on.
Explanation: No draught shall be deemed to be efficient which fails to
control dust produced at the source.
3. Exhaust Draught Examination and Test:
(1)
An efficient
exhaust draught shall be provided and maintained by the occupier for the
following processes and machines to trap cotton dust or fluff at the source of
origin and those in air:
(a)
bale
breaking and mixing of cotton
(b)
blow room
machinery, cards, combing, spinning, winding machines:
(c)
machines
used for processing waste cotton; and
(d)
any other
process in which cotton dust is given off into the work environment.
(2)
All
equipment for extraction of cotton dust or fluff shall be examined and tested
by competent person at least once in every six months and any defects disclosed
by such examination and tests, shall be rectified. A register about such
examination and test shall be maintained by the occupier.
4. Protective appliances:
The occupier shall make arrangements for:
(a)
supply of a
suitable personal protective appliances to all workers likely to be exposed to
cotton fluff or dust.
(b)
supply of
these appliances on individual basis
(c)
maintaining
these appliances in working condition by cleaning and replacement;
(d)
storage of
these appliances in hygienic condition;
(e)
education of
workers to use appliances and
(f)
proper supervision
to ensure whether the workers are using these appliances in working process.
5. Medical Examination:
(1)
The occupier
shall arrange for medical examination of workers by a qualified medical
practitioner having adequate experience in treatment of person affected by lung
ailments at least once in a period of 6 months. Such medical examinations shall
include lung function test, immunoglobulin test and any other test or tests
which may be found necessary to detect the cases of above referred disease.
(2)
The occupier
shall keep a continuous medical surveillance so that susceptible workers may be
detected and transferred out of the exposure before irreversible damage cause
to the health of the workers.
6. Environment Monitoring: The occupier of the factory shall ensure
that:
(a)
cotton dust
in the ambient air of the workroom or any other place where cotton is processed
or handled shall not exceed concentration 0.2 mg./m
(b)
environment
in those areas shall be regularly monitored and results shall be made available
to the Chief Inspector of Factories on demand.
7. Control Measures:
Without prejudice to the other methods as stated above for prevention of
above referred disease, the Occupier shall adopt such other control measures
like adoption of vacuum stripping of cards instead of brush stripping cleaning
of the workroom by vacuum cleaners instead of brooms, etc., or any other
measures as the Chief Inspector of Factories may suggest at any time.
8. House Keeping:
A high standard of house keeping shall be provided and maintained by the
occupier.
9. Exemption:
If in respect of any factory, the Chief Inspector of Factories is
satisfied that owing to exceptional circumstances all or any of the provisions
of this schedule are not necessary for the protection of the workers of the
factory, the Chief Inspector of Factories may certify in writing (which at his
discretion revoke at any time) exempt such factory from all or any of such
provisions of his schedule subject to such conditions, if any, as he may
specify therein).]
RULE PRESCRIBED UNDER SECTIONS 88 AND 88-A
Rule - 96. Notification of accidents and dangerous occurrences
(1)
When any
accident which results in the death of any person or which results in such
bodily injury to any person as likely to cause his death, or any dangerous
occurrence specified in the Schedule takes place in a factory, the manager of
the factory shall forthwith send a notice thereof by telephone, special
messenger or telegram to the Inspector, [and
Deputy Chief Inspector].
[x x x]
[(2)] Any notice given as required under [sub-rule
(1)] shall be confirmed by the manager of the factory to the authorities
mentioned in these sub-rules [within
4 hours] of the accident or the dangerous occurrence by sending them a written
report [by
way of a copy of the accident report prescribed under Employees State Insurance
Regulations or Form No. 18] in the case of an accident or dangerous occurrence
causing death or bodily injury to any person and in Form N0.18-A in the case of
a dangerous occurrence which has not resulted in injuries to any person.
[(3)] When any accident or dangerous occurrence specified in the
Schedule takes place in a factory and it causes such bodily injury to any
person as prevents the person injured from working for a period of 48 hours or
more immediately following the accident or the dangerous occurrence, as the
case may be, the manager of the factory shall send a report thereof to the
Inspector [by
way of a copy of the accident report prescribed under Employees State Insurance
Regulations or Form No. 18] within 24 hours after the expiry of 48 hours from
the time of the accident or the dangerous occurrence:
Provided that if in the case of an accident or dangerous occurrence,
death occurs of any person injured by such accident or dangerous occurrence
after the notices and reports referred to in the foregoing sub-rules have been
sent, the Manager of the factory shall forthwith send a notice thereof by
telephone, special messenger or telegram to the authorities and person
mentioned in [sub-rule
(1)] and also have this information confirmed in writing within 12 hours of the
death:
Provided further that, if the period of disability from working for a
period of 48 hours or more referred to in sub-rule (4) does not occur
immediately following the accident, or the dangerous occurrence, but later, or
occurs in more than one spell the report referred to shall be sent to the
Inspector [by
way of a copy of the accident report prescribed under Employees State Insurance
Regulations or Form No. 18] within 24 hours immediately following the hour when
the actual total period of disability from working resulting from the accident
or the dangerous occurrence becomes 48 hours.
SCHEDULE
The following clauses of dangerous occurrence, whether or not they are
attended by personal injury or disablement:
(a)
bursting of
a plant used for containing or supplying steam under pressure greater than
atmospheric pressure.
(b)
collapse or
failure of a crane, derrick, with hoist or other appliances used in raising or
lowering persons or goods, or any part thereof, or the overturning of a crane,
(c)
explosion,
fire bursting out, leakage or escape of any molten metal, or hot liquor or gas
causing bodily injury to any person or damage to any room or place in which
persons are employed or fire in rooms of cotton pressing factories when a
cotton opener is in use,
(d)
explosion of
a receiver or container used for the storage at pressure greater than
atmospheric pressure or any gas or gases (including air) or any liquid or solid
resulting from the compression of gas,
(e)
collapse or
subsidence of any floor, gallery, roof, bridge, tunnel, chimney, wall, building
or any other structure.
RULE PRESCRIBED UNDER SECTION 89
Rule - 97. Notice of poisoning or disease
A notice in Form No. 19 should be sent forthwith both to the Chief
Inspector and to the certifying Surgeon, by the manager of factory in which
there occurs a case of lead, phosphorus, mercury, manganese, arsenic, carbon
disulphide or benzene poisoning; or poisoning by nitrous fumes, or by halogens
derivatives of the hydrocarbons of the aliphatic series or of chrome
ulceration, anthrax, silicosis, toxic anemic, toxic jaundice, primary
epitheliomatous cancer of the skin, or pathological manifestations due to radium
or other radio-actives substance or X-rays.
CHAPTER X SUPPLEMENTAL
RULE PRESCRIBED UNDER SECTION 107
Rule - 98. Procedure in appeals
(1)
An appeal
presented under Section 107 shall lie to the Chief Inspector or in cases where
the order appealed against is an order passed by that officer, to the State
Government or to such authority as the State Government may appoint in this
behalf and shall be in the form of a memorandum setting forth concisely the
grounds of objection to the order and bearing court-fee stamp in accordance
with Article 3 of Schedule II to the Andhra Court Fees and Suits Valuation Act,
1956 (Andhra Act VII of 1956) and shall be accompanied by a copy of the order
appealed against certified correct and attested by the Inspector concerned and
duly stamped under the same Act.
Note: Under Articles 3 and 9 of Schedule II to the Andhra Court Fees and
Suits Valuation Act, 1956(Andhra Act VII of 1956), the scale of Court-Fees
stamps to be affixed to an appeal is Rs. 5 and in respect of certified copy of
the order, Re. 1 for every 360 words or fraction of 360 words.
(2)
Appointment
of assessors:
On receipt of the memorandum of appeal, the appellate authority, shall
if it thinks fir or if the appellant has requested that the appeal should be
heard with the aid of assessors, call upon the body declared under sub-rule (3)
to be representative of an industry concerned, to appoint an assessor within a
period of 14 days. If an assessor is nominated by such body, the appellate
authority shall appoint a second assessor itself. It shall then fix a date for
the hearing of the appeal and shall give due notice of such date to the
appellant and to the Inspector whose order is appealed against and shall call
upon the two assessors to appear upon such date to assist in the hearing of the
appeal.
(3)
The
appellant shall state in the memorandum presented under sub-rule (1) whether he
is a member of one or more of the following bodies. The body empowered to
appoint the assessor shall:
(a)
if the
appellant is a member of one such bodies, be that body;
(b)
if he is a
member of such bodies, be the body which the appellant desires should appoint
such assessor; and
(c)
if the appellant
is not a member of any of the aforesaid bodies or if he does not state in the
memorandum which of such bodies he desires should appoint the assessor, be the
body which the appellate authority considers as the best fitted to represent
the industry concerned.
(1)
The Southern
India Chamber of Commerce
(2)
The Kakinada
Chamber of Commerce
(3)
The Andhra
Chamber of Commerce
(4)
The Adoni
Factory Owners Association
(5)
The South
India Mill Owners Association
(6)
The South
Indian Tanners and Dealers Association
(7)
Employers Federation
of Southern India, Madras
(8)
The
Hindustan Chamber of Commerce, Madras
(9)
The South
Indian Sugar Mills Association
(10)
Institution
of Plant Engineers
(11)
Federation
of Andhra Pradesh Chambers of Commerce and Industry
(12)
All India
Manufacturers Organisation.
(4)
Remuneration
of Assessors.
An assessor appointed in accordance with provisions of sub-rules (2) and
(3) shall receive for the hearing of the appeal, a fee to be fixed by the
appellate authority, subject to a maximum of fifty-rupees per diem. He shall
also receive the actual traveling expenses. The fees and traveling expenses
shall be paid to the assessor by Government; but where assessors have been
appointed at the request of the appellant and the appeal has been decided
wholly or partly against him, the appellate authority may direct that the fees
and traveling expenses of the assessor shall be paid, whole or in part by the
appellant.
RULE PRESCRIBED UNDER SECTION 108
Rule - 99.
[x x x]
RULE PRESCRIBED UNDER SECTION 110
Rule - 100. [Returns
The manager of every factory shall furnish to the Inspector having
jurisdiction over the area where the factory is located, the annual return in
the prescribed Form AR on or before the 31st January of the year subsequent to
that to which the return relates:
Provided that such return shall be deemed to have furnished to the
Inspector if sent by registered post or otherwise acknowledged by the Inspector
in writing.]
Rule - 100-A.
[x x x]
RULE PRESCRIBED UNDER SECTION 109
Rule – 101. Service of notices
The despatch by post under registered cover of any notice or order shall
be deemed sufficient service on the occupier, owner or manager of a factory of
such notice or order.
RULES 102 TO 105 PRESCRIBED UNDER SECTION 112
Rule - 102. Information required by the Inspector
The occupier, owner or manager of factory shall furnish any information
that an Inspector may require for the purpose of satisfying himself whether any
provision of the Act has been complied with or whether any order of an
Inspector has been duly carried out. Any demand by an Inspector for any such
information, if made during the course of an Inspection, shall be complied with
forthwith if the information is available in the factory, or, if made in
writing, shall be complied with within seven days of receipt thereof.
Rule - 102-A.
The registers, records and notices maintained and exhibited under the
provisions of these rules shall always be available at or as near as
practicable to the site of employment and shall be produced or caused to be produced
for inspection at all reasonable hours by any Inspector having jurisdiction
over the factory.
Rule - 102-B. Permissible levels of certain chemical substances in work environment
Without prejudice to the requirements in any other provisions in the Act
or the rules, the requirements specified in the following Schedule shall apply
to all factories.
SCHEDULE
1. Definitions:
For the purpose of this Schedule,
(a)
"mg/m3"
means milligrams of a substance per cubic meter of air;
(b)
"mppcm"
means million particles of a substance per cubic meter of air;
(c)
"ppm"
means parts of vapour or gas per millions parts of air by volume at 25 C and
760 mm of mercury pressure;
(d)
"Time
weighted average concentration" means the average concentration of
substance in the air at any work location in a factory computed from evaluation
of adequate number of air samples taken at the location, spread over the entire
shift on any day, after giving weightage to the duration for which each such
sample is collected and the concentration prevailing at the time of taking the
sample.
Time weighted average C1 T1 %C2 T2 +.....Cn Tn
concentration....................................................
T1+T2 +..................................Tn
Where C1 represents the concentration of the substance for duration T1
(in hours);
C2 represents the concentration of the substance for duration T2 (in
hours); and Cn represents the concentration of the substance for duration Tn
(in hours)
(e)
"work
location " means a location in a factory at which a worker works or may be
required to work at any time during any shift on any day.
2. Limits of concentrations of substances at work locations:
(1)
The time
weighted average concentration of any substance listed in Table-1 or Table-2 of
Schedule, at any work location in a factory during any shift on any day shall
not exceed the limit of the permissible time weighted average concentration
specified in respect of that substance.
Provided that in the case of a substance mentioned in Table-1 in respect
of which a limit in terms of short term maximum concentration is indicated, the
concentration of such a substance may exceed the permissible limit of the time
weighted average concentration for the substance for short period not exceeding
15 minutes at a time, subject to the condition that,
(a)
Such periods
during which the concentration exceeds the prescribed time weighted average
concentration are restricted to not more than 4 per shift;
(b)
The time
interval between any two such periods of higher exposure shall not be less than
60 minutes; and
(c)
at no time
the concentration of the substance in the air shall exceed the limit of short
term maximum concentration.
(2)
In the case
of any substance given in Table-3, the concentration the substance at any work
location in a factory at any time during any day shall not exceed the limit of
exposure for that substance specified in the table.
(3)
In the case
where the work "skin" has been indicated against certain substance
mentioned in Tables-1 and 3, appropriate measures shall be taken to prevent
absorption through cutaneous routes particularly skin mucous membrane, and eyes
as the limits specified in these tables are conditions where the exposure is
only through respiratory tract.
(4)
(a) In case,
the air at any work location contains a mixture of substances mentioned in
Table 1,2 or 3, which have similar toxic properties the time weighted
concentration of each of these substances during the shift should be such, that
when this time weighted concentration divided by the respective permissible
time weighted average concentration specified in the above mentioned tables,
and the functions obtained are added together,
C1,C2 ............ Cn should not exceed unitly.
___________
L1 L2 Ln
when C1 C2.....Cn are the time weighted concentration of toxic
substances 1,2.....n respectively, determined after measurement at work
location; and L1 L2.........Ln are the permissible time weighted average
concentrations of the toxic substances 1, 2..... and n respectively.
(b) In case the air at work location contains a mixture of substances
mentioned in Table 1,2, or 3, and these do not have similar toxic properties,
then the time weighted concentration of each of these substances shall not
exceed the permissible time weighted average concentration specified in the
above mentioned tables, for that particular substance.
(c) The requirement in clauses (a) and (b) shall be in addition to the
requirements in paragraphs 2(1) and 2(2).
3. Sampling and evaluation procedures.
(1)
Notwithstanding
the provisions in any other paragraphs, the sampling and the evaluation
procedures to be adopted for checking compliance with the provisions in the
Schedule shall be as per standard procedures in vogue from time to time.
(2)
Notwithstanding
the provisions in paragraph 5, the following conditions regarding the sampling
and evaluation procedures relevant to checking compliance with the provisions
in this schedule are specified.
(a)
For
determination if the number of particles per cubic meter in item 1 (a) (i) (1)
in Table 2, samples are to be collected by standard or mid-get impinger and the
counts made by light filed technique.
(b)
The
percentage of quartz in the 3 formulae given item 1 (a) (i) of Table 2 is to be
determined from airborne samples.
(c)
For
determination of number of fibers as specified in item 2 (a) of Table 2, the
membrane filter method [at
430 x magnification (4 mm objective)] with phase contract illumination should
be used.
(d)
Both for
determination of concentration and percentage of quartz for use of the formula
given in item 1 (a) (1) (2) of Table 2, the fraction passing through a size
selector with the following characteristics should only be considered.
|
Aerodynamic
diameter (unit density sphere)
|
Percentage
allowed by size-collector
|
|
2.0
|
90
|
|
2.5
|
75
|
|
3.5
|
50
|
|
5.0
|
25
|
|
10.0
|
0
|
4. Power to require assessment of concentration of substances:
(1)
An Inspector
may, by an order in writing, direct the occupier or manager of a factory to get
before any specified date, the assessment of the time weighted average
concentration at any work location, of any of the substances mentioned in Table
1,2 or carried out.
(2)
The results
of such assessment as well as the method followed for air sampling and analysis
for such assessment shall be sent to the Inspector within 3 days from the date
of completion of such assessment and also a record of the same kept readily
available for inspection by an Inspector.
Exemption: If in respect of any factory or a part of a factory, the Chief
Inspector is satisfied that, by virtue of the pattern of working time of the
workers at different work locations or on account of other circumstances no
worker is exposed, in the air at the work locations, to a substance or
substances specified in Tables 1,2 or 3 to such an extent as is likely to be
injurious to his health, he (the Chief Inspector) may by an order in writing
exempt the factory or a part of the factory from the requirements in paragraph
2 subject to such conditions, if any, as he may specify therein.
TABLE – 1
|
Substance
|
Permissible
limits of exposure
|
|
ime-Weighted
average concentration
|
|
Short-term
maximum concentration
|
|
|
1
|
2
|
|
3
|
|
|
|
ppm
|
mg/m3
|
ppm
|
mg/m3
|
|
Acetic
Acid
|
10
|
25
|
15
|
37
|
|
Acrelein
|
0.1
|
0.25
|
0.3
|
0.8
|
|
Aldrin-skin
|
|
0.25
|
|
0.75
|
|
Ammonia
|
25
|
18
|
35
|
27
|
|
Aniline-skin
|
2
|
10
|
5
|
20
|
|
Anisidins
(O-P-is omers) - skin
|
0.1
|
0.5
|
|
|
|
Arsenic
& com-
|
|
|
|
|
|
pounds (as
As)
|
|
0.2
|
|
|
|
Benzene
|
10
|
30
|
|
|
|
Bromine
|
0.1
|
0.7
|
0.3
|
2
|
|
2 Butanone
(Methyl ethyl)(Ketenemek (MEK)
|
200
|
590
|
30
|
885
|
|
n-Butyl
acetage
|
150
|
710
|
200
|
950
|
|
Sec/tert.
Butyl acetate
|
205
|
950
|
250
|
1190
|
|
Cadmium-dust
and salts (as Cd)
|
|
0.05
|
|
0.2
|
|
Calcium
Oxide
|
|
2
|
|
|
|
Carbaryle
(Sevin)
|
|
5
|
|
10
|
|
Carbofuran
(Furadan)
|
|
0.1
|
|
|
|
Carbon
disulfide-skin
|
20
|
60
|
30
|
90
|
|
Carbon
monoxide
|
50
|
55
|
400
|
440
|
|
Carbon
tetrachloride skin
|
10
|
65
|
20
|
130
|
|
Carbonyl
Chloride (Phosgene)
|
0.1
|
0.4
|
|
|
|
Chloridana-skin
|
|
0.5
|
|
2
|
|
Chlorobenzene
(mono chlorobenzene)
|
75
|
350
|
|
|
|
Chlorine
|
1
|
3
|
3
|
9
|
|
bis-chloromethyl
ether
|
0.001
|
|
|
|
|
Chromic
acid and chromates (as Cr)
|
|
0.05
|
|
|
|
Chromium,
Sel. Chromic Chromous salts (as Cr)
|
|
0.5
|
|
|
|
Copper
fume
|
|
0.2
|
|
|
|
Cotton
dust, raw
|
|
0.2
|
|
0.6
|
|
Cresol,
all isomers skin
|
5
|
22
|
|
|
|
Cyanides,
(as CN)-skin
|
|
5
|
|
|
|
Cyanogen
|
10
|
20
|
|
|
|
DDT
(Dichlorodiphenyl
|
|
1
|
|
1
|
|
-trichloroethane)
|
|
1
|
|
3
|
|
Demeten-skin
|
0.01
|
0.1
|
0.03
|
0.3
|
|
Dibutyl
puthalata
|
|
.5
|
|
10
|
|
Dichlorves
(DDVPO-Skin)
|
0.1
|
1
|
0.3
|
3
|
|
Dieldrin-skin
|
|
0.25
|
|
0.75
|
|
Dinitrobenzene
(all isomers)
|
0.15
|
1
|
0.5
|
3
|
|
Dinitrotoluene-Skin
|
|
1.5
|
|
5
|
|
Diphenyl
|
0.2
|
1.5
|
0.6
|
4
|
|
Endosulfan
(Thiodan) -Skin
|
|
0.1
|
|
0.3
|
|
Endrin-skin
|
|
0.1
|
|
0.3
|
|
Ethyl-acetate
|
400
|
1000
|
|
|
|
Ethyl
alcohol
|
1000
|
1900
|
|
|
|
Ethyl
amine
|
10
|
18
|
|
|
|
Flourides
(as F)
|
|
2.5
|
|
|
|
Flourine
|
1
|
2
|
2
|
4
|
|
Hydrogen
Cyanide-skin
|
10
|
11
|
15
|
16
|
|
Hydrogen
sulphide
|
10
|
15
|
15
|
27
|
|
Iron Oxide
fume (Fe 203 as Fe)
|
|
5
|
|
10
|
|
Ispamyl
acetate
|
100
|
525
|
125
|
655
|
|
Isoamyl
Alcohol
|
100
|
360
|
125
|
450
|
|
Isobutyl
Alcohol
|
50
|
150
|
15
|
225
|
|
Loead,
inerg, fumes and dusts (as Pb)
|
|
0.15
|
|
0.45
|
|
Lindane-skin
|
|
0.5
|
|
1.5
|
|
Malathin-skin
|
|
10
|
|
|
|
Manganese
fume (as Mn)
|
|
1
|
|
3
|
|
Mercury
|
|
0.05
|
|
0.15
|
|
Mercury
(alkyl compounds skin-(as Hg)
|
0.001
|
0.01
|
0.003
|
0.03
|
|
Methyl
alcohol (Methanol-skin)
|
200
|
260
|
250
|
310
|
|
Methyl
cellolose-skin (2-metheg)
|
25
|
80
|
35
|
120
|
|
Methyl
Isobutyl ketene skin
|
100
|
410
|
125
|
510
|
|
Napthalene
|
10
|
50
|
15
|
75
|
|
Nickel
carbonyl (as Ni)
|
0.05
|
0.35
|
|
|
|
Nitric
acid
|
2
|
5
|
4
|
10
|
|
Nitric
Oxide
|
25
|
30
|
35
|
45
|
|
Nitrobenzene-skin
|
1
|
5
|
2
|
10
|
|
Oil mist,
mineral
|
|
5
|
|
10
|
|
Parathion-skin
|
|
0.1
|
|
0.3
|
|
Phenol-skin
|
5
|
19
|
13
|
38
|
|
Pharate
(Thimet-skin)
|
|
0.05
|
|
0.2
|
|
Phosgene
(Carbonyl Chloride)
|
0.1
|
0.4
|
|
|
|
Phosphine
|
0.3
|
0.4
|
1
|
1
|
|
Phosphorus
(Yellow)
|
|
0.1
|
|
0.3
|
|
Phosphorus
pentachloride
|
|
1
|
|
3
|
|
Phosphorus
trichloride
|
3.5
|
3
|
|
|
|
picric
acid-skin
|
|
0.1
|
|
0.3
|
|
Pyridine
|
5
|
15
|
10
|
30
|
|
Silance
(Silicon Tetrahydride)
|
0.5
|
0.7
|
1
|
1.5
|
|
Styrene,
monomer (Phonyle-thylene)
|
100
|
420
|
125
|
525
|
|
Sulfur
dioxide
|
5
|
13
|
|
|
|
Sulfuric
acid
|
|
0.1
|
|
|
|
Toluene
(Tuluol)-skin
|
100
|
375
|
150
|
560
|
|
O-Toludine
|
5
|
22
|
10
|
44
|
|
Trichloro
ethylene
|
100
|
535
|
150
|
800
|
TABLE-2
|
Substance
|
Permissible
time weighted average concentration
|
|
1
|
2
|
|
1. Silica
(a) Crystalline
(i) Quartz
(8) In
terms of dust count
|
1060
____________
mppcm
%
Quartz+ 10
|
|
(2) In
terms of respirable dust
|
10
____________mg/m3
%
respirable Quartz+ 2
|
|
(3) In
terms of total dust
|
30
______________mg/m3
%
Quartz+ 3
|
|
(ii)
Cristobalite
|
Half the
limits given against quartz.
|
|
(iii)
Fridymite
|
Half the
limits given against quartz.
|
|
(iv)
Silica fused
|
Same limit
as for quartz.
|
|
(v)
Tripoli
|
Same limit
as in formula in item 2 given against quartz.
|
|
(a)
Amorphous
|
705 mppcm
|
|
2. Silica
having less than 1% free silica by weight
|
|
|
(a)
Asbestos-fibres longer than microns.
|
|
(i)
Amosite
|
..0.5
fibre cubic centimetre
|
|
(ii)
Cyrysotile
|
.. 3
fibres/centimetre
|
|
(iii)
Crocidelite
|
..0.2
fibre/cubic centrimetre
|
|
(iv) Other
form
|
.. 2 fibres/cubic
centimetre
|
|
(b) Mica
|
..705 mpum
|
|
I Mineral
Gool fibre
|
..10 mg/m3
|
|
(d)
Perlite
|
.. 1060
mppcm
|
|
I Portland
cement
|
.. 1060
mppcm
|
|
(f) Soap
stone
|
.. 705
mppcm
|
|
(g) Table
(conabosti form)
|
.. 705
mppcm
|
|
(h) Talc
(fibrous)
|
.. Same
limit as for asbestos
|
|
(i)
Tromolit
|
.. Same
limit as for asbestos
|
|
3. Coal
dust
|
|
(1) for
airborne dust having less than 5% silicon dioxide by weight.
|
5 mg/m3
|
|
(2) For
airborne dust having over 5%
|
Same limit
as prescribed by formula in item (2) against Quartz
|
TABLE -3
|
Substance
|
Permissible
limit of exposure
|
|
1
|
2
|
|
Acetic
anydride
|
pum
5
|
mg/m2
20
|
|
O-Dichlorobenzene
|
50
|
300
|
|
Fnrm
dehyde
|
2
|
7
|
|
Hydrogen
Chloride
|
5
|
7
|
|
Manganese
& Compounds (as mn)
|
|
5
|
|
Nitroglycerin-skin
|
0.2
|
2
|
|
Potassium
hydroxide
|
|
2
|
|
Sodium
hydroxide
|
|
2
|
|
2,4,6-Trinitrotaluence
(TNT)
|
|
0.5
|
|
|
|
|
Rule - 103. [Muster roll:
(1)
The manager
of every factory shall maintain a muster roll of all the workers employed in a
factory in the prescribed From No. 25 or an attendance record showing the
following information.
(a)
The name of
the worker;
(b)
The ticket
number or token of the worker, if any;
(c)
The group if
any, in which he is included and the relay to which he is allotted;
(d)
The record
of his attendance for each working day indication the days of annual leave,
National and festival holidays allowed, compensatory holidays, leave on Medical
grounds and any other leave with wages that he may be allowed;
(2)
The
attendance record may be in the form of an attendance sheet or a register or a
card for each worker or any monthly abstract obtained from any electronic or
other acquisition of relevant data.
(3)
In any
factory where workers below the age of 18 years are employed, a seperate attendance
record of such workers shall be maintained showing additionally the age of the
person and indicating whether or not a certificate of fitness has been obtained
in respect of that particular worker.]
Rule - 103-A.
[x x x]
Rule - 104.
[x x x]
Rule - 105.
[x x x]
Rule - 106.
[x x x]
Rule - 107.
(1)
The maximum
number of workers who may be employed in each work-room or work-hall shall be
posted prominently by means of a notice painted on the internal wall in each
such room or hall. When determining the maximum number of persons permissible
in addition to the breathing space required to be provided by Section 16(2),
floor space of 25 square feet in the case of existing factories and 36 square
feet in factories built after the commencement of the Act, shall also be
provided for each worker working at any one time in the room, but such floor
space shall be exclusive of the space occupied by machinery, fixtures and
materials in the room.
(2)
The Chief
Inspector may for reasons to be recorded in writing, relax the provisions of
this rule to such extent as he may consider necessary, wherein in his opinion,
such relaxation can be made having regarding to the health of the persons
employed in any room.
Rule - 108. Intimation of intended closure of factory
The occupier or manager of every factory shall report to the Inspector,
any intended closure of the factory or any Section or Department thereof
immediately it is decided to do so, intimating:
(i)
the reason
for the closure;
(ii)
the number
of workers on the register on the date of the report;
(iii)
the number
of workers likely to be affected by the closure; and
(iv)
the probable
period of the closure.
[(v) the information as to the particulars and quantity of stored
chemicals and action taken or proposed to be taken to ensure safety from those
chemicals while in storage during such closure shall also be furnished along
with the report of intended closures.]
An intimation shall also be sent to the Inspector before the factory or
section or Department thereof, as the case may be, starts working again.
Rule - 109. Language in the registers and records
The registers and records maintained in a factory under the provisions
of the Act and Rules shall be either in English language or any language
understood by the majority of the workers in the factory.
[Rs. 2/- Court fee stamp to be affixed]