Section 3(a) in The Employers' Liability Act, 1938
(a)by reason of the omission of the employer to maintain in good and safe condition any way, works, machinery or plant connected with or used in his trade or business, or by reason of any like omission on the part of any person in the service of the employer who has been entrusted by the employer with the duty of seeing that such way, works machinery or plant are in good and safe condition; or
