Section 113 in The Dangerous Machines (Regulation) Act, 1983
113.
Statement of Objects and Reasons.-A large number of accidents occur every year during the threshing season injuring persons operating power threshers, many of whom are permanently disabled. A major contributory factor is the unsafe design of power threshers and lack of safety features. It is necessary to regulate trade and commerce in and production, supply, distribution and use of power threshers to ensure that they conform to prescribed standards of safety in the interest of welfare of persons operating such threshers. Since chaff cutters, cane crushers, etc., are also dangerous machines used in agriculture, it is considered necessary to have legislation which can be extended to cover other dangerous machines apart from power threshers used in the agricultural or rural sector. The Bill seeks to achieve these objectives.An Act to provide for the regulation of trade and commerce in, and production, supply, distribution and use of, the product of any industry producing dangerous machines with a view to securing the welfare of labour operating any such machine and for payment of compensation for the death or bodily injury suffered by any labourer while operating any such machine, and for matters connected therewith or incidental thereto .Be it enacted by Parliament in the Thirty-fourth Year of the Republic of India as follows:
