Section 73H(1) in Maharashtra Factories Rules, 1963
(1)Process Hazards - Before commencing any large scale experimental works or any new manufacture, all possible steps shall be taken to ascertain definitely all the hazards involved both from the actual operations and also from the point of view of the chemical reactions. The properties of the raw materials used, the final products to be made and any byproducts arising during manufacture shall be carefully studied and adequate and suitable provisions shall be made in advance for dealing with any hazards including effects on workers which may be inherent in the process or which may arise during the process of manufacture.(b)The plant, machinery or equipment concerned with the hazardous process shall be in-charge of such operators only who have been trained and made thoroughly conversant to be fit persons to be incharge thereof and no other persons shall be allowed to operate the plant, machinery or equipment. The operators shall be regular employees of the Occupier and shall in no case be persons who are employed as contract workers.(c)The work of the operators shall be supervised on an overall basis by at least one competent person, who for the purpose of this sub-rule shall at least be graduate in Chemical Engineering or Chemical Technology with specialised knowledge in respect of the processes given in the schedule: Provided that the Chief Inspector of Factories may accept a graduate in chemistry having adequate knowledge of the processes given in the Schedule and also adequate experience and training or any other qualifications, if in his opinion they are equivalent to the qualifications aforesaid.
