Section 30 in Dock Workers (Safety, Health and Welfare) Scheme, 1961
30. Means of escape in case of fire.
(1)All warehouses and store-places shall be provided with sufficient means of escape in case of fire for the dock workers employed therein and all the means of escape, other than the means of exit ordinarily used, shall be distinctively marked in a language understood by the majority of the dock workers.(2)A free passageway giving access to each means of escape in case of fire shall be maintained for the use of all dock workers.(3)In every dock there shall be provided effective and clearly audible means of giving warning in case of fire to every dock worker employed therein.Lifting Machinery and Gear
