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[Cites 0, Cited by 0] [Section 67R] [Entire Act]

State of Punjab - Subsection

Section 67R(1) in The Punjab Factory Rules, 1952

(1)In any factory carrying on hazardous process, there shall be provided and maintained in good condition, suitably constructed ambulance van equipped with items as per sub-rule (2) and manned by a full time Driver-cum-Mechanic and a helper trained in first-aid for the purposes of transportation of serious cases of accidents or sickness. The ambulance van shall not be used for any purpose other than the purpose stipulated herein and will normally be stationed at or near to the Occupational Health Centre :Provided that a factory employing less than two hundred workers may make arrangements for procuring such facility at short notice from nearby hospital or other places, to meet any emergency.