Section 79(3) in The Dock Workers (Safety, Health And Welfare) Regulations, 1990
(3)If skins, wool, hair, bones, or other animal parts have not been certified by competent authority as having been disinfected, especially against anthrax, the dock workers concerned shall be--(a)instructed about the risk of infection and the precautions to be taken;(b)provided with suitable type of personal protective equipment; and(c)subjected to special medical supervision.
