Section 247 in The Chhattisgarh Municipal Corporation Act, 1956
247. Sanitary regulation of factories, etc.
- Whenever it appears to the Commissioner that any factory, workshop or workplace or any building or place in which mechanical power is employed is not kept in a cleanly stale, or is not ventilated in such a manner as to render as far as practicable harmless any gas, vapour, soot or other impurity generated in the course of work carried therein, or is so overcrowded during working hours as to be dangerous or injurious to the health of the persons employed therein, or that any machinery therein is so fixed or so insecurely fenced as to he dangerous to life or limb, the Commissioner may by written notice require the owner thereof to take such order in respect thereof as the Commissioner shall think fit to order.(2)Nothing in this section shall be deemed to affect any provisions of the Indian Boilers Act, 1923, and nothing in this section regulating the fixing or fencing of any machinery shall apply to any factory subject to the provisions of the Factories Act, 1948.
