Section 96(7) in The Dock Workers (Safety, Health And Welfare) Regulations, 1990
(7)The Inspector may, by order in writing, direct the port authority to obtain at such time or at such intervals as he may direct, a report from the health officer of the port as to the fitness for human consumption of the water supplied to the dock workers, and in every case to submit to the Inspector a copy of such report as soon as it is received from the health officer.
