Section 7(2) in Dock Workers (Safety, Health and Welfare) Scheme, 1961
(2)No dock worker shall, unless duly authorised or in case of any emergency, remove or interfere with any fencing, plant or machinery, ladder, life-saving means or appliances, lights, staging or other things whatsoever required to be provided under this Scheme. If removed, such things shall be restored at the end of the period during which their removal was authorised or at the end of the emergency, as the case may be, by the persons last engaged in the work that necessitated such removal.
