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 73F in Maharashtra Factories Rules, 1963

73F. [ Fragile Roofs, Provision of Crawling Boards etc. [Inserted by G.N. dated 17th April 1975]

- In any factory, no person shall be required to stand or pass over or work on or near any roof or ceiling covered with fragile material like A.C. sheets or similar material through which he is liable to fall, in case it breaks or gives way, a distance of more than three metres unless-
(a)suitable and sufficient ladders, duck ladders or crawling boards, which shall be securely supported, are provided and used; and
(b)a permit to work on the fragile roof is issued to him each time he is required to work thereon by a responsible person of the factory concerned.
Explanation - Fragile material means sheets made of asbestos cement or made from similar materials such as perspex, polyester or other types of plastic fibres.]