67B. [ Fragile roofs. - Provisions of crawling boards, etc. [Inserted vide Notification No. G.S.R. 42/CA-63/48/Section 112/Amd. (9) 71, dated the 21st June, 1971.]
- In any industry, no person shall be required to stand or pass over or work on or near any roof or ceiling covered with fragile material through which he is liable to fall, in case it breaks or gives way, a distance of more than three metres, unless -(a)suitable and sufficient ladders, duck ladders or crawling boards, which shall be securely supported, are provided and used; and(b)a permit to work on the fragile roof is issued to him each time he is required to work thereon by a responsible person of the factory concerned.]
