Section 49(2) in Dock Workers (Safety, Health and Welfare) Scheme, 1961
(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.
