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State of Chattisgarh - Section
Section 12 in Chhattisgarh Dangerous Machines (Regulation) Rules, 2016
12. Insurable amount how to be determined.
- Every employer shall take out, insurance policy as under :-| (i) | (A) | Power thresher/Power operated chaff cutter andsugarcane crusher having horse power up to 15 HP | ........... | Per machine/per annum Rs. 500.00 |
| (B) | Power thresher/Power operated chaff cutter andsugarcane crusher having horse power more than 15 HP, but notexceeding 50 Hp. | ........... | Per machine/per annum Rs. 750.00 | |
| (C) | Power thresher/Power operated chaff cutter andsugarcane having horse power exceeding 50 Hp. | ........... | Per machine/per annum Rs. 1000.00 | |
| (ii) In respect of operators of dangerousmachines who are not paid any remuneration, a national value ofwages for such operators may be fixed at Rs. 4500 per month forthe purpose of Computation of compensation payable as per theschedule of the Workmen's-Compensation Act, 1923 (No. 8 of 1923) |