(1)Every person employed shall -(a)report to his Foreman any defect in any fencing, breathing apparatus, appliances or other requisite provided in pursuance of these rules, as soon as he becomes aware of such defects;(b)use of the articles, appliance or accommodation requires by these rules for the purpose for which they are provided;(c)wear the breathing apparatus and life-belt where required under rule 181 (a) and (b).(2)No person shall -(a)remove any fencing provided in pursuance of rule 188 unless duly authorized or(b)stand on the edge or on the side of any vessel to which rule 188 applies;(c)pass or attempt to pass any barrier erected in pursuance of rule 188;(d)place across or inside any vessel to which rule 188 applies any plank or gangway which does not comply with that rule or make use of any such plank or gangway while in such position.(e)Take a naked light or any lamp or matches or any apparatus for producing a naked light or spark into, or smoke in , any part of the works where there is liability to explosion from inflammable gas, vapour or dust;(f)Use a metal spade, scraper or pail when cleaning out or removing the residues from any chamber, still tank, or other vessel which has contained sulphuric acid or hydrochloric acid or other substances which may cause evolution of arseniuretted hydrogen;(g)Remove from a first-aid box or cupboard or from the ambulance room any first-aid appliance or dressing except for the treatment of injuries in the works.
