Section 63B in The West Bengal Factories Rules, 1958
63B. Health and Safety Policy.
(1)The occupier of every factory, otherwise than specified in sub-rule (2), shall prepare a written statement of his policy in respect of health and safety of workers at work.(2)The requirement of sub-rule (1) shall not apply to factories-(a)covered under section 85 of the Act ;(b)covered under section 2 (m) (i) of the Act wherein less than 50 workers are employed ; and(c)covered under section 2(m) (ii) of the Act wherein less than 100 workers are employed :Provided that they are not carrying on any process activity or operation declared to be dangerous under section 87 of the Act or specified in the First Schedule to Section 2 (cb) of the Act.(3)Notwithstanding anything contained in sub-rule (2) the Chief Inspector having regard to the nature of the work carried on in a factory may, by an order in writing, extend the provisions of sub-rule (I) to any factory or class or description of factories, if, in his opinion, it is expedient to do so.(4)The Health and Safety Policy shall contain, inter alia, the following:-(a)The intention and commitment of the top management to secure health, safety and environment and to comply with all the relevant statutory requirements;(b)The organizational set-up in the factory to carry out the declared policy clearly stating the responsibility assigned at each stage of the organization; and(c)The arrangements provided for making the policy effective.(5)In particular, the policy shall specify the following :-(a)arrangements to involve the workers:(b)health and safety performance of individuals and their career advancement;(c)responsibility of the contractors, sub-contractors, suppliers, transporters and other agencies within the factory;(d)inclusion of health and safety performance of the factory in its Annual Report;(e)periodical assessment of the status on health, safety and environment by appropriate methods and techniques, such as safety and its, risk assessment etc. and remedial measures;(f)intentions to integrate health and safety, in all decisions including purchase of plant equipment, machinery, and material as well as selection and placement of personnel; and(g)arrangements for informing, educating and training including retraining the employees at all levels and informing the public, wherever required.(6)The health and safety policy so declared and signed by the occupier shall be submitted to the Chief Inspector and a copy thereof shall be kept readily available for perusal by the Inspector.(7)The policy shall be made widely known to all workers including contract workers, apprentices, trainees, transport workers, apprentices, trainees, transport workers, suppliers etc. by-(a)making copies available to them;(b)displaying copies of the policy at conspicuous places; and(c)any other means of communication in a language understood by the majority of workers.(8)The occupier shall revise the safety policy as often as may be appropriate or as may be required by the Chief Inspector, but it shall necessarily be revised under the following circumstances :(a)Whenever any expansion or modification having implications on health and safety of persons at work is made, or(b)Whenever new substances or articles are introduced in the manufacturing process having implications on health and safety of persons exposed to such substances.Rule prescribed under section 41 and 41 (G)
