Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

Union of India - Section

Section 22 in Dock Workers (Safety, Health and Welfare) Scheme, 1961

22. Surface.

(1)Every regular approach over a dock which dock workers have to use for going to or from a working place on shore and every such working place shall be
(i)kept adequately clear, as far as practicable from objects that can cause slipping, falling or stumbling;
(ii)kept free from slipping owing to rain or oil by cleaning or may be made safe by strewing sand, ashes, saw-dust or by other suitable means, and
(iii)maintained generally with due regard to the safety of the dock workers.
(2)All areas of a dock shall be kept properly graded in order to facilitate safe access to warehouses and store-places and safe handling of cargo and equipment.
(3)Drain pools and catch basins shall be kept covered or enclosed.
(4)All areas of dock and all approaches on which motor vehicles are used, shall be soundly constructed, surfaced with good-wearing material and sufficiently even to afford safe transport of cargo, and shall be properly maintained.