Section 9(7) in Dock Workers (Safety, Health and Welfare) Scheme, 1961
(7)The Inspector may by order in writing direct the Port Authority to obtain, at such time or at such intervals as he may direct, a report from the Health Officer of the Port as to the fitness for human consumption of the water supplied to the workers, and in every case to submit to the Inspector a copy of such report as soon as it is received from the Health Officer.
