Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

Union of India - Section

Section 112 in The Oil Mines Regulations, 2017

112. Precautions regarding moving parts of machinery.

(1)In every mine, where winch is used, it shall be provided and used with a stopper, pawl or other reliable holder.
(2)Every flywheel and every other dangerous exposed part of any machinery used as or forming part of the equipment shall be adequately fenced by suitable guards of substantial construction to prevent danger and such guards shall be kept in position while the parts of the machinery are in motion or in use but they may be removed for carrying out any examination, adjustment or repair if adequate precaution is taken.
(3)No person shall be allowed to repair, adjust, clean or lubricate machinery in motion where there is risk of injury.
(4)No person shall be allowed to shift or adjust a driving belt, chain or rope while the machinery is in motion unless a proper mechanical appliance is provided for the purpose.
(5)No person in close proximity to moving machinery shall wear or be permitted to wear loose outer clothing.
(6)No unauthorised person shall be permitted to enter in any engine room, including gas turbine, compressor, or other machine area, or in any way interfere with the machinery.