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[Cites 0, Cited by 0] [Section 56C] [Entire Act]

State of Jharkhand - Subsection

Section 56C(1) in Bihar Factories Rules, 1950

(1)In any factory no person shall be allowed to stand, walk or do any work or go for any purpose whatsoever, on a roof or ceiling covered with.or constructed of sheets, plain, corrugated or otherwise, made of cement, cement mixed with asbestos or with any other material or any other similar materials in respect of which there may be danger of the sheet- breaking due to the weight of a man, and no person shall be allowed to work or go for any purpose whatsoever on a sloping roof, unless:-
(a)suitable and sufficient safety devices like ladders, duck ladders, access boards and crawling boards securely supported and fixed are provided and used;
(b)suitable and sufficient parapet wall or railing or any other equally effective device to prevent the person from falling from the sloping roof is provided;
(c)a notice in bold letters warning that the roof was of fragile material and was dangerous and that no person should go on the roof unless full protective measures have been taken is displayed at such a prominent place and in such a manner as to attract immediate attention; and
(d)a permit to work on the roof has been issued to the person by a responsible person duly authorised for this purpose by the Manager.