Section 53 in The West Bengal Factories Rules, 1958
53. Work on or near machinery in motion.
- [(1) One or more adult workers shall be appointed for the purpose of sub-section (1) of section 22 of the Act for such examination or operation as referred to in the proviso to sub-section (1) of section 21 of the Act and the name and other particulars of every such workers shall be entered in a register as nearly as possible in Form No.7 which shall be kept up-to-date and readily available, to the Inspector for examination during working hours of the factory.] [Sub-section (1) of Rule 53 Substituted by ibid.](2)No worker shall be appointed unless he has been sufficiently trained for such examination or operation and is acquainted with the dangers from moving machinery arising in connection with such work.(3)A workers required to wear tight fitting clothing under sub-section (1) of section 22 shall be provided by the occupier with such clothing which shall consist of at least a pair of closely fitting shorts and a closely fitting half-sleeve shirt or vest. Such clothing shall be returned to the occupier on termination of service or when new clothing is provided.Rules prescribed under sub-section (2) of section 23.
