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[Cites 0, Cited by 0] [Section 40] [Entire Act]

Union of India - Subsection

Section 40(4) in The Dock Workers (Safety, Health And Welfare) Regulations, 1990

(4)Controls .-Controls of lifting appliance shall,--
(a)be so situated that the driver at his stand or seat has ample room for operating and has an unrestricted view of dock work, as far as practicable, and remains clear of the load and ropes, and that no load passes over him;
(b)be positioned with due regard to ergonometric considerations for easy operation;
(c)be so located that the driver does not have to remain in the bight of the heel block;
(d)have upon them or adjacent to them clear markings to indicate their purpose and mode of operation;
(e)be provided, where necessary with a suitable locking device to prevent accidental movement or displacement;
(f)as far as practicable, move in the direction of the resultant load movement; and
(g)automatically come to a neutral position in case of power failure wherever automatic brakes are provided.