Section 13(1)(d) in Bihar Factories Rules, 1950

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State of Jharkhand - Subsection

Section 13(1)(d) in Bihar Factories Rules, 1950

(d)to satisfy himself at each inspection that-

(i)The provisions of the Act and of these rules regarding the health and safety of the workers employed in the factory are observed;

(ii)the adolescents and children employed in the factory have been granted certificate of fitness and that no adolescent or child is employed who is obviously unfit;

(iii)the register of all workers employed in such factory, of their hours of work and the nature of their employment, is in the prescribed form;

(iv)the periods of rest and the holidays provided by the Act are granted, and that the limits of hours of work laid down therein are not exceeded;

(v)the provisions of Section 59 and of the rules relating to the payment of overtime are duly observed; and

(vi)the notices required by Sections 61 and 72 and the abstracts required by Section 108 are duly affixed and that the registers required by these rules are properly maintained.

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State of Jharkhand - Subsection

Section 13(1)(d) in Bihar Factories Rules, 1950