(1)No person shall be employed to operate a crane, locomotive of fork-lift truck, or to give signals to a crane or locomotive operator unless his eye-sight and colour vision have been examined and declared fit by a qualified ophthalmologist to work whether with or without the use of corrective glasses.(2)The eye-sight and colour vision of the person employed as referred to in sub-rule (1) shall be examined at least once in every period of twelve months upto the age of forty-five years and once in every six months beyond that age.(3)Any fee payable for an examination of a person under this sub-rule shall be paid by the occupier and shall be recoverable from that person.(4)The record of examination carried out as required under sub-rules (1) and (2) shall be maintained in Form 8-A.
