Section 16 in Dock Workers (Safety, Health and Welfare) Scheme, 1961
16. Ambulance room.
- In every dock or in any part of a dock where more than five hundred dock workers are ordinarily employed, there shall be provided and maintained an ambulance room, which shall be in charge of a qualified nurse who shall always be readily available during working hours and the ambulance room shall be in overall charge of qualified medical practitioner.(2)The ambulance room shall be separate room used only for the purpose of first-aid treatment and rest. It shall have a floor area of at least 10 sqm. (100 sq. ft.) and smooth, hard and impervious walls and floor and shall be adequately ventilated and lighted by both natural and artificial means. An adequate supply of wholesome drinking water shall be provided and the room shall be equipped with the articles specified in Sch. III.(3)A record of all cases of accident and sickness treated at the ambulance room shall be kept and produced to the Inspector when required.
