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[Cites 0, Cited by 0] [Section 66(12)] [Section 66] [Entire Act]

State of Punjab - Subsection

Section 66(12)(b) in The Punjab Factory Rules, 1952

(b)Sufficient number of persons shall be trained in the proper handling of fire fighting equipment as referred to in clause (a) and their use against the types of fire for which they are intended to ensure that adequate number of persons are available for fire fighting both by means of first-aid fire fighting equipment and by other means. Such persons shall be provided with clothing and equipment including helmets, belts and boots, preferably gum- boots. Wherever vehicles with towing attachment are to be provided as required in clause (d) of sub-rule (11), sufficient number of persons shall be trained in driving these vehicles to ensure that trained persons are available for driving them whenever the need arises.