Section 7(4) in The Dock Workers (Safety, Health And Welfare) Regulations, 1990
(4)(a)It shall be the duty of every employer and of all agents, employees and dock workers employed by him to comply with regulations 11 (1) & (2), 17 (5), 77 (5), 85 (8) and 86 (8).(b)It shall be the duty of every employer to comply with regulations 13, 14, 16 (4), 17 (4) & (5), 18, 20 (2), 24 (7) & (8), 25, 28, 29 (2), 31, 32 (3), (6), (8) & (9), 33 to 39, 45 (1), (2) & (3), 52 (5), 53 to 56, 57 (4) (e), (5), (6) & (8), 58, 59 (4), 61 (9) and (10), 62 (13), (17), 64 to 75, 77 to 82, 84 (2), 85 except 85 (12), 86, 87 (2), 88 (4) to (8), 89 to 93, 95, 98, 107, 109 (2), 110, 114 (4), 116 and 117:Provided that where the dock work is carried on by a stevedore or other person other than the owner of a ship, it shall be the duty of the owner, master or officer-in-charge of the ship, to comply with regulation 33 (1) so far as it concerns:--(i)Any hatch not taken over by the said stevedore or other person for the purpose of the dock work; and(ii)any hatch which, after having been taken over by the said stevedore or other person for the purpose of the dock work--(a)has been reported by written notice in Form I to the owner, master or officer-in-charge of ship, or by or on behalf of the said person, as being hatch at which the dock work has been completed for the time being,(b)either has been left by the persons fenced or covered as required by regulation 33 (1) or has been taken into use by or on behalf of the owner of the ship, and in either case has been so reported by such written notice as aforesaid. It shall be the duty of the owner, master or officer-in-charge of the ship to give immediately written acknowledgment of such written notice as aforesaid.
