Section 6 in Dock Workers (Safety, Health and Welfare) Scheme, 1961
6. Duties of Port Authorities, etc.
- Save as otherwise expressly provided in this Scheme-(1)It shall be the duty of every Port Authority to comply with the provisions under Part II (Health) and Part III (Welfare) of this Scheme and such of the requirements under Part IV (Safety) of this Scheme as affect the safety in the dock or any part of the dock, where dock workers are employed, and of any dock worker in the course of performance of any work in so far as the requirements fall within the scope of the general management and control of the docks in the port.(2)(a)It shall be the duty of every employer of dock workers who by himself, his agents or employees, carries on any of the operations in which dock workers are employed, to comply with the requirements of paras. 4 and 5 under this Part and with such of the requirements under Part IV (Safety) of this Scheme as(i)affect any dock worker employed by him in the course of performing any work on his behalf ;(ii)relate to any work, act or operation performed or about to be performed by such employer.(b)it shall also be the duty of every employer of dock workers who by himself, his agents or employees, erects or alters any staging or works or uses machinery or plant or part thereof to which this Scheme applies, to comply with such of the requirements under Part IV (Safety) of this Scheme as relate to the erection or alteration of the staging and to work or use the machinery or plant in manner which complies with the provisions relating thereto under Part IV (Safety) of this Scheme.(3)It shall be the duty of the owner of machinery or plant to erect, install, and maintain the machinery or plant in a manner which complies with he provisions relating thereto under Part IV (Safety) of this Scheme.(4)It shall be the duty of every dock worker to comply with the requirements of such paragraphs as relate to the performance of an act by him and to operate in carrying out the requirements of this Scheme, and if he discovers any defect in the dock, staging, machinery or plant, to report such defect without unreasonable delay to his employer, his foreman or other person in authority.
