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State of Madhya Pradesh - Section

Section 73 in The M.P. Factories Rules, 1962

73. [ Protective appliances. [Inserted/Substituted by Notification No. 4(a) 4-91-16B, dated 6-4-1995.]

(1)Suitable protecting devices such as tight fitting clothes, foot wears, gloves, finger guards, goggles, head gears, life belts, scaffoldings, non-skid ladders, respirators, gas masks, etc., shall be maintained and used on all such processes which are likely to cause injuries to workers, if not used.
(2)All personal protective appliances provided to the workers as required under any of the provisions of the Act or the rules shall have certification of ISI.
(3)Protective Equipment. - The Inspector may, having regard to the nature of the hazards involved in work and process being carried out, order the occupier or the manager in writing to supply to the workers exposed to particular hazard any personal protective equipment or emergency devices as may be found necessary.]