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[Cites 0, Cited by 0] [Section 19A] [Entire Act]

State of West Bengal - Subsection

Section 19A(2) in The West Bengal Factories Rules, 1958

(2)If it appears to the Inspector that in any factory, the temperature of air in a workroom is sufficiently high and is likely to exceed the limits prescribed in sub-rule (1), he may, subject to the control of the Chief Inspector, serve on the manager 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 reading in each such workroom shall be recorded, at such locations as may be approved by the Inspector, twice during each working shift by a person especially nominated for the purpose by the manager and approved by the Inspector.