Section 12 in The Dock Workers (Safety, Health And Welfare) Regulations, 1990
12. Railings and fencings .-(1) All railings for the fencing of hatch ways, accommodation ladders, grangways, stairway for embarking, disembarking, and any other dangerous place shall be of sound material, good construction and possess adequate strength and unless specified in these regulations:--
(a)be at least one metre in height; and(b)consist of two rails or two taut ropes or chains supporting stanchions and toe boards.(2)Intermediate rails, ropes or chains shall be 50 centimetres high.(3)Stanchions shall not be more than two metres apart and shall be secured against inadvertent lifting out.(4)The toe board shall be at least 15 centimetres high.(5)Railings shall be free from sharp edges.(6)Temporary fencing of hatchways elevated platforms, etc., shall, as far as reasonably practical, extend to a height of one metre and consist of either:(a)two taut ropes or chains with stanchions; or(b)a properly rigged and securely fastened safety net.(7)Stairs giving access to transport vessels shall be equipped with wooden or rubber fenders so that the gap of more than 30 centimetres is maintained between the side of the steps and side of the vessel.
