Section 55(11) in The West Bengal Factories Rules, 1958
(11)[To provided access to rail tracks of overhead travelling cranes suitable passage-ways of at least 50 cm. width with toe-boards and double handrails 90 cm. high shall be provided along side and clear off the rail tracks so that no moving part of the crane can strike persons on the ways and the passage way shall be at a lower level than the crane track itself. Sage access ladders shall be fixed at suitable intervals to afford access to such passage-ways and from passage-ways to the rail tracks:Provided that this provision shall apply to all factories in respect of such overhead travelling cranes as are taken into use after this sub-rule come into force:Provided further that the Chief Inspector may exempt any factory in respect of any overhead travelling crane from the operation of the provision of this sub-rule subject to such conditions as may be specified in the order in writing.] [Inserted by the West Bengal Factories (Amendment) Rules, 1991.][Rule 56 and 56A prescribed under sub-sections (2) & (3) of section 31] [Inserted by the West Bengal Factories (Amendment) Rules, 1991]
