Section 7(5) in The Dock Workers (Safety, Health And Welfare) Regulations, 1990
(5)It shall be the duty of every dock worker to comply with the requirement of such of these regulations as relate to the performance of, or refraining from, an act by him and to co-operate in carrying out requirements of these regulations and if he discovers any defects in the lifting appliance, loose gear, lifting device, conveying any transport equipment or other equipment, to report such defects without un-reasonable delay to his employer or foreman or other person in authority .
