Section 18B(2) in The Plantations Labour Act, 1951
(2)In particular, and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely:-(a)the restriction on employment of women and adolescents for handling hazardous chemicals under sub-section (2) of section 18A;(b)the qualifications of supervisor appointed under sub-section (3) of section 18A;(c)the matters for training of workers under sub-section (4) of section 18A;(d)the medical examination of workers under sub-section (5) of section 18A;(e)the facilities and equipment to be provided to the workers engaged in handling insecticides, chemicals and toxic substances under sub-section (7) of section 18A;(f)the precautionary notices to be exhibited under sub-section (9) of section 18A.]
