Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Maharashtra - Section

Section 25 in The Maharashtra Beedi and Cigar Workers (Conditions of Employment) Rules, 1968

25. First aid.

(1)In every industrial premises, there shall be provided and maintained so as to be readily accessible during all working hours first-aid boxes or cupboards containing the equipment specified in sub-rule (2) and the number of boxes or cupboards to be so provided and maintained shall not be less than one for every hundred and fifty employees ordinarily employed at any one time in the premises.
(2)The first-aid boxes or cupboards shall be distinctively marked with a red cross on a white background and shall contain the following equipment namely :-
(i)six small sterilised dressings;
(ii)three medium size sterilised dressings;
(iii)three large-size sterilised dressings;
(iv)three large-size sterilised burn dressings;
(v)one (1 oz) bottle, containing a 2 per cent, alcoholic solution of iodine;
(vi)one (1 oz) bottle containing salvolaltite having the doses and mode of administration indicated on the label;
(vii)a snake-bite lancet;
(viii)one (I oz) bottle of potassium permanganate crystals;
(ix)one pair of scissors;
(x)eye-drops;
(xi)one roll of adhesive plaster;
(xii)a bottle containing 100 tablets (each of 5 grams) of aspirin;
(xiii)ointment for burns;
(xiv)a bottle of suitable surgical antiseptic solution.
(3)Each first aid box or cupboard shall be kept in the charge of a person who is trained in first-aid treatment and who shall always be readily available during the working hours of the industrial premises.