Section 24(2) in The Dock Workers (Safety, Health And Welfare) Regulations, 1990
(2)Safe means, required by sub-regulation (1) shall be as follows:--Where practicable, the ship, accommodation ladder or a gangway or a similar construction, shall be--(i)not less than 55 cms, wide at the steps and of adequate depth with steps having permanent non-skid surface;(ii)properly secured and securely fenced throughout its length on each side to a dear height of one metre by means of upper and lower rails, taut ropes or chains or by other equally safe means except that in the case of ship's accommodation ladder such fencing shall be necessary on one side only provided that the other side is properly protected by the ship's side;(iii)constructed of suitable material and maintained in good condition and suitable for the purpose;(iv)maintained in a condition as to prevent slipping;(v)fitted with a platform at either end of the ladder and the lower platform or the treads resting on the dock;(vi)an angle maintained not exceeding 40 degrees to the horizontal irrespective of resting on the dock.
