Section 17(ii) in The Dangerous Machines (Regulation) Act, 1983
(ii)by reason of the omission of the manufacturer to comply with the provisions of this Act and the rules and orders made thereunder, such manufacturer shall be liable to reimburse the person by whom compensation had to be paid under this Act to the members of the family of the person whose death was caused by such machine or, as the case may be, to the person by whom such dismemberment or bodily injury was suffered.
