Section 62G(4) in The Orissa Factories Rules, 1950
(4)(a)Every oven or drier shall be properly designed on sound engineering practice and be of good construction sound materials and adequate strength, free from any patent defects and safe if properly used.(b)No oven or drier shall be taken into use in a factory for the first time unless a competent person has thoroughly examined all its parts and carried out the tests as are required to establish that the necessary safe systems and controls provided for safety in operation for the processed which to be used and a certificate of such examination and tests signed by that competent person has been obtained and is kept available for inspect,on.(c)All parts of an oven or drier that has undergone any alteration or repair which has the effect of modifying any of design characteristics, shall not be used unless a thorough examination and test as mentioned in Clause (b) have been carried out by a competent person and a certificate of such examination and tests signed by that competent person has been obtained and is kept available for inspection.
