Section 16(4) in Andhra Pradesh Motor Transport Workers Rules, 1963
(4)If the certifying surgeon finds as a result of his examination that any person employed in any work in any undertaking is no longer fit to work for medical reasons, he shall inform the employer in writing accordingly. On receipt of this information it shall be obligatory on the employer to suspend such a person from working in that work for the period recommended by the certifying surgeon and no person shall after such suspension be employed in that work unless he is certified to be fit for the work by the certifying surgeon.
