Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 3] [Entire Act] State of Kerala - Section Section 151 in Kerala Factories Rules, 1957 151. Place of work. (a)Workers shall only be allowed in those places in which they have been given orders to work.(b)In dangerous sections of a factory, the number of workers shall be kept to a minimum compatible with the process.
