Section 102 in The Dock Workers (Safety, Health And Welfare) Regulations, 1990
102. Ambulance room .-(1) In every dock or in any part of a dock where dock workers are ordinarily employed, there shall be provided and maintained an ambulance room with effective communication system and shall be in charge of a qualified nurse who shall always be readily available during all working hours and the ambulance room shall be in overall charge of a qualified medical practitioner.
(2)The ambulance room shall be a separate room used only for the purpose of first-aid treatment and rest. It shall have a floor area of at least ten square metres and smooth, hard and impervious walls and flooring and shall be adequately ventilated and lighted by both natural and artificial means. An adequate supply of wholesome drinking water shall be provided and the room shall be equipped with the articles specified in Schedule V.(3)A record of all cases of accidents and sickness treated at the ambulance room shall be kept and produced to the inspector on demand.
