Section 33 in Jammu and Kashmir Shops and Establishments Act, 1966
33. Precautions against fire
In every establishment, except such establishment or class of establishment, as may be prescribed, such precautions against fire shall be taken as may be prescribed.[33A. Safety of employees] [Section 33A inserted by Act XVII of 1968.] (1) In establishments where manufacturing process as defined in the [Jammu and Kashmir Factories Act, 1957] [Now Factories Act,1948(Central Act No.63 f 1948).] is carried on, the employers shall observe general rules of safety such as fencing of machinery, encasing dangerous fumes and providing of suitable safety equipment to their employees.(2)If it appears to the Inspector that any building or part of a building or any part of the ways, machinery or plant in an establishment involves imminent danger to human life or safety, he shall serve on the employer of the establishment an order in writing prohibiting its use unless it has been properly repaired or altered.(3)Any person aggrieved by an order of the Inspector under sub-section (2) shall have right of appeal to the Deputy Labour Commissioner:Provided that such appeal shall be filed within 30 days of the date of the order. The order of the Deputy Labour Commissioner passed in appeal shall be final.
