(1)Without prejudice to the provision of Section 21(1) of the Factories Act, 1948, in regard to the fencing of machinery, the following additional provisions specified in the schedules annexed hereto shall apply to machinery noted in each schedule, The provisions of this rule shall come into force from July 1, 1951, in the case of factories registered before April 1, 1949.(2)The fences and other devices for protection shall be so constructed and designed as to render it impossible for any person to pass between them and a moving part and also in such manner as to give protection to a person oiling, cleaning or otherwise attending to machinery and to all persons, who may be in the neighbourhood of moving part while it is in motion.(3)In every fence the spaces between the fence framing shall be completely and securely fitted in with panels of sheet metal, expanded metal or other stout and durable material, unless the frame members of the fence are, in the opinion of the Inspector, sufficiently close together to serve the same purpose. When panels are fitted, the boards shall be fitted to all fences, which stand upon the ground or in a wall-way, scaffold or platform.(4)In case where a fixed fence cannot be used to give protection from flying chips or the like, the manager shall provide portable screens where these can be effectively used; and where screens are not adequate protection, he shall provide goggles for each worker within range.(5)The guards and other appliances required by the rules shall be-(a)maintained in an efficient state,(b)constantly kept in position while the machinery is in motion, and(c)so adjusted as to enable the work to be done without unnecessary risk.(6)If the driving machinery is situated in a room separated from the driven machinery room by a high wall, an Inspection door 4' x 4' shall be provided in the wall and further a bell arrangement shall be provided under the control of the person attending the driven machinery.
