Section 23 in Dock Workers (Safety, Health and Welfare) Scheme, 1961
23. Fencing of dangerous places.
(1)The following part of a dock and approaches shall, as far as practicable having regard to the traffic and working, be securely fenced so that the height of the fence shall be in no place less than 75 cm. (2 ft. 6 Inserted), and the fencing shall be maintained in good condition :(a)All breaks, dangerous corners, and-other dangerous part or edges of a dock ;(b)both sides of such foot ways, over bridges, caissons, and dock gates as are in general use by dock workers and each side of the entrance at each end of such footway for sufficient distance not exceeding 4.5 m. (5 yds.) :Provided that in case of fences which were constructed before the date of commencement of this Scheme, it shall be sufficient if the height of the fence is no place less than 68 cm. (2 ft. 3 inches).(2)Ditches, pits, trenches for pipes and cables and other hazardous openings and excavations shall be securely covered or adequately fenced.(3)Where wharves and quays slope steeply towards the water, the outer edge shall be protected as far as practicable.
