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[Cites 0, Cited by 0] [Section 56B] [Entire Act]

State of Jharkhand - Subsection

Section 56B(1) in Bihar Factories Rules, 1950

(1)
(a)Passage-way shall be provided along and adjacent to every rail-track of every over-head travelling crane of such width that there is a clear space of not less than 50 c.m. between any part of any crane operating on the track and any column, fixture or fixed structure, so that no person working or walking over the passageway may be struck by any part of the crane.
(b)There should be railings at a height of at least 90 c.m. from the floor of passage-way on both the sides, with at least two rails and with a toe board at a height of at least 10 c.m. from the floor:
Provided that if there is a wall or sheeting on one side of the walk-way the railings may be provided on only the other side.
(c)Safe access ladders with hand rails shall be provided at convenient places and at suitable frequent intervals so that the crane driver or any other person going up the crane or crane track may not have to walk long distances on the passage-way.
(d)Where there are more than one cranes operating in the same way as on the same run-way, the number of access ladders shall be provided in consideration of the easy and safe accessibility to the different cranes.