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Union of India - Section

Section 49 in Dock Workers (Safety, Health and Welfare) Scheme, 1961

49. Other dangerous substances.

(1)Before fumigated cargo, such as, grain is loaded or unloaded, adequate measures shall be taken to ensure that the cargo is safe to handle.
(2)If skins, wool, hair, bones or other animal parts have not been certified as having been disinfected, in particular against anthrax or in cases where a risk of infection is suspected, the dock workers concerned shall -
(a)be instructed in the risk of infection and the precautions to be taken for example, by cautionary notice or placards ; and
(b)be provided with suitable protective equipment.