Section 12AA(1) in The Orissa Factories Rules, 1950
(1)Occupier of every factory shall submit a written statement of his policy at the time of registration in respect of safety and health of workers at work, except factories employing less than 50 workers provided that these are not covered in THE FIRST SCHEDULE under Section 2(cb) or carrying out processes or operations declared to be dangerous under Section 87 of the Act.
