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[Cites 0, Cited by 0] [Section 62PH] [Entire Act]

State of Bihar - Subsection

Section 62PH(1) in Bihar Factories Rules, 1950

(1)In any factory carrying on 'Hazardous process' there shall be provided and maintained in good condition, a suitably constructed ambulance van equipped with items as per sub-rule (2) and manned by a full time Driver cum-Mechanic and a Helper trained in first-aid for the purposes of transportation of serious cases of accidents or sickness. The ambulance van shall not be used for any purpose other than the purpose stipulated herein and will normally be stationed at or near to the Occupation Health Centre:Provided that a factory employing less than 200 workers, may make arrangements for procuring such facility at short notice from nearby hospital or other places, to meet any emergency.