59C. [ Examination of eye sight of certain workers. [Inserted by S.O. 686 dated 13.7.1988]
(1)No person shall be employed to operate a crane, locomotive fork-lift truck, pay loaders, dumpers or other automobiles or to give signals to a Crane or Locomotive operator unless his eye-sight and colour vision have been examined by a qualified ophthalmologist, approved by the Inspector and declare fit to work whether with or without the use of corrective glasses.(2)The eye-sight and colour vision of the person employed as referred to in sub-rule (1) shall be examined at least once in every period of 12 months up to the age of 45 years and once in every six months beyond that age.(3)Any fee payable for an examination or any cost involved for corrective glasses under sub-rules (1) and (2) shall be paid by the occupier and shall not be recoverable from the person.(4)The rector of examination and re-examination carried out as required in sub-rules (1) and (2) above shall be maintained in Form no. 35 appended to this and a copy thereof be sent to the Inspector within fifteen days from date of examination.]
