Section 6(1) in Dock Workers (Safety, Health and Welfare) Scheme, 1961
(1)It shall be the duty of every Port Authority to comply with the provisions under Part II (Health) and Part III (Welfare) of this Scheme and such of the requirements under Part IV (Safety) of this Scheme as affect the safety in the dock or any part of the dock, where dock workers are employed, and of any dock worker in the course of performance of any work in so far as the requirements fall within the scope of the general management and control of the docks in the port.
