(1)In taking preventive and protective measures, the owner shall arrange for regular assessment of the risk and dealing with it in the following order of priority:-(a)eliminate the risk;(b)control the risk at source;(c)minimize the risk that include the design of safe work systems; and(d)in so far as the risk remains, provide for the use of personal protective equipment, having regard to what is reasonable, practicable and feasible, and to good practice and the exercise of due diligence.
