Section 116 in The Dock Workers (Safety, Health And Welfare) Regulations, 1990
116. The employer's general obligations .-(1) The employer shall take all necessary steps which, considering the kind of work, working conditions and the worker's age, sex, professional skill and other qualifications are reasonably necessary for protecting the worker from being exposed to risks of accidents or injury to health at work.
(2)The employer shall make sure that the work place, its approaches and means of access conform to these regulations and are also otherwise in a safe condition.(3)The employer shall take into account the workers' training, skill and experience when workers are set to work. A worker shall not be assigned a work for which he has not received sufficient instructions regarding possible dangers and precautions in the work, taking into account his training, skill and experience.
