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[Cites 0, Cited by 0] [Section 62(23)] [Section 62] [Entire Act]

State of Jharkhand - Subsection

Section 62(23)(b) in Bihar Factories Rules, 1950

(b)Sufficient number of persons shall be trained in the proper handing of fire fighting equipments and their use against the types of fire for which they are intended, to ensure that adequate number of persons are available for fire-fighting both by means of first-aid fire-fighting equipment and others. Wherever vehicles with' towing attachment are to be provided as required in clause (d) of sub-rule 22 sufficient number of persons shall be trained in driving, where the need arises, those vehicles to ensure that trained persons are available for driving them.