Section 64 in The Dock Workers (Safety, Health And Welfare) Regulations, 1990
64. Qualification for mobile crane drivers, signallers, etc .-No person shall be employed to drive or operate lifting appliances whether driven by mechanical power or otherwise or to give signals to driver or operator of such lifting appliances or to work as rigger for ship's derricks unless he is above 18 years of age and is sufficiently competent and reliable.
