Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 122] [Entire Act]

State of Jharkhand - Subsection

Section 122(6) in Bihar Factories Rules, 1950

(6)Where tracks are carried on a gantry or other elevation, a safe footway or footways with hand rails and the boards shall be provided at all positions where persons work or pass on foot; and where there is an opening in the stage of an elevated track for the dropping of material to a lower level, the position shall be adequately fenced or the opening itself provided with a grill through which a person cannot fail.