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Union of India - Section

Section 32 in The Factories Act, 1948

32. Floors, stairs and means of access.—

In every factory—
(a)all floors, steps, stairs, passages and gangways shall be of sound construction and properly maintained and shall be kept free from obstructions and substances likely to cause persons to slip, and where it is necessary to ensure safety, steps, stairs, passages and gangways shall be provided with substantial handrails;
(b)there shall, so far as is reasonably practicable, be provided and maintained safe means of access to every place at which any person is at any time required to work.
(c)when any person has to work at a height from where he is likely to fall, provision shall be made, so far as is reasonably practicable, by fencing or otherwise, to ensure the safety of the person so working.