Section 7(1) in Dock Workers (Safety, Health and Welfare) Scheme, 1961
(1)No dock worker shall wilfully interfere with or misuse any means, appliance, convenience or other equipment provided in pursuance of this Scheme, for the purposes of securing the health, safety or welfare of the dock workers, and where any means appliance, convenience or equipment for securing health, safety or welfare is provided for the use of any dock worker under this Scheme, he shall use the means, appliance, convenience or equipment. No dock worker shall wilfully and without reasonable cause of anything likely to endanger himself or others.
