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State of West Bengal - Section

Section 57 in The West Bengal Factories Rules, 1958

57. Excessive weights.

(1)No [worker] [Substituted by. Notification No. 340 L.W./L.W./IR-4/85 dated 2nd April 1986.] shall be employed in any factory to lift, carry or move by head, unaided by another person, any material, article, tool or appliance exceeding the maximum limit in weight set out in the following Schedule:[Schedule] [Substituted by. Notification No. 340 L.W./L.W./IR-4/85 dated 2nd April 1986.]
Class of worker Maximum limit
(a) Adult male 55 Kg
(b) Adult female 30 Kg
(c) Adolescent male 30 Kg
(d) Adolescent female 20 Kg
(e) Male child 16 Kg
(f) Female child 14 Kg.]
(2)No [worker] [Substituted by Notification No. 340 L.W./L.W./IR-4/85 dated 2nd April 1986.] shall be engaged, in conjunction with others, in lifting, carrying or moving by hand or on head, any material, article, tool or appliance, if the weight thereof exceeds the lowest weight fixed by the Schedule to sub-rule (1) for any of the person engaged, multiplied by the number of the persons engaged;[Provided that in case of transport of round articles by rolling on the floor or transport of articles by means of hand operated wheeled vehicles the maximum weights specified in the Schedule may be increased by fifty per cent in each case for the purposes of sub-rules (1) and (2).] [Vide Notification No. 1008 L.W., dated 20th August 1964.]
(3)No woman whilst she is pregnant, shall be employed in any factory to lift, carry, or move by hand or on head any material, article, tool or appliance.