Section 7(7) in The Dock Workers (Safety, Health And Welfare) Regulations, 1990
(7)(a)No employer shall allow lifting appliance, loose gear, lifting device, or conveying and transport equipment to be used by dock workers which does not comply with regulations 17 (4), 27, 40 to 49, 51, 52 (1) to (4), 54, 57 (1) to (4) & (6) to (7), 59 (1) to (3), 60, 62, 87 and 88.(b)If the person whose duty, it is to comply with the regulations mentioned in sub-regulation (2) above fail to do so, then it shall also be the duty of the employer of the dock workers to comply with such regulations within the shortest time reasonably practicable after such failure.
