(1)the owner of the dock shall be deemed to be the occupier for the purposes of any matter provided for by or under:(a)section 6, section 7, 1section 7A, section 7B, section 11 or section 12;(b)section 17, in so far as it relates to the providing and maintenance of sufficient and suitable lighting in or around the dock;(c)section 18, section 19, section 42, section 46, section 47 or section 49, in relation to the workers employed on such repair or maintenance;
