Section 7(3) in The Dock Workers (Safety, Health And Welfare) Regulations, 1990
(3)(a)It shall be the duty of the owner of the lifting appliance, loose gear, and transport equipment or any other equipment used in dock work on shore or on board the ship to comply with the regulations 17 (4), 27, 40 to 49, 51, 52 (1) to (4), 54, 57 (1) to (4), (6) & (7), 59 (1) to (3), 60, 62, 63, 64, 84 (1), 85 (5), 87 and 88.(b)In case lifting appliance, loose gear, or any other equipment used in dock work on board a ship not registered in India, it shall be the duty of the master or Chief Officer of such ship and agent of such ship to comply with the regulations 27, 40 to 49, 51, 52 (1) to (4), 54, 87 and 88.
