Section 53 in Dock Workers (Safety, Health and Welfare) Scheme, 1961
53. Machinery.
(1)In every dock, every fly-wheel and every moving part of any prime-mover and unless they are in such position or of such construction as to be as safe to every dock workers employed as they would as if they were securely fenced, every part of transmission, machinery and every dangerous part of other machinery (whether or not driven by mechanical power) shall be securely fenced.(2)Without prejudice to the generality of the provisions of sub-paragraph (1) all motors, cog-wheels, chain and friction gearing, shafting and steam pipe shall be securely fenced so far as is practicable.(3)The fencing of dangerous part of machinery shall not be removed while the machinery is in use, but if removed shall be replaced as soon as practicable and in any case before the machinery is taken into normal use again.(4)No part of any machinery which is in motion and which is not securely fenced shall be examined, lubricated, adjusted or repaired except by persons duly authorized.(5)Machine parts shall only be cleaned when the machine is stopped.(6)When machinery is stopped for servicing or repairs, adequate measures shall be taken to ensure that it cannot be inadertently re-started.
