67A. [ Safety belts and other safety equipment. [Substituted vide Notification No. G.S.R./16/CA-63/48 S-112/Amd.,(8) 69, dated 11th February, 1969.]
- When any person is required or allowed to work at a place not affording adequate hand hold and foothold and from which he is liable to fall through a height of more than 1.80 metre, he shall be provided with a safety belt fitted with leather shoulder strips of not less than 5 cm. in width with a 'D-Ring at the back and a rope fastened thereon.' The other end of the rope shall be securely tied or hooked to some suitable rigid fixture to ensure the safety of the worker. In case it is not possible to tie or hook the other end of the rope of the safety belt to a suitable rigid fixture, the worker shall be provided with some other type of safety belt to ensure the safety of the worker. It shall be the responsibility of the occupier and Manager of the Factory to ensure that every worker engaged on such operation shall use these belts and other safety equipment. These belts and other equipment shall be examined and declared fit for use every six months by a competent person. The record of examination of these belts and other equipment by the said competent person shall be maintained in a bound register which shall be produced on demand by an Inspector.]
