Section 58 in The Dock Workers (Safety, Health And Welfare) Regulations, 1990
58. Use of internal combustion engines in the holds .-(1) Internal combustion engines shall not be used in connection with the dock work in the holds or cargo space unless,--
(a)adequate means of ventilation and, where necessary, mechanical ventilation is provided;(b)suitable fire fighting equipment is readily available;(c)exhaust pipes, connections and mufflers are kept tight;(d)exhaust is so directed as not to cause inconvenience to the operator and dock workers;(e)it is ensured that no explosives, inflammable liquids, gases or similar dangerous cargo are present;(f)a spark arrestor is fitted on the exhaust of the engine and the bare heated surfaces of the engine, that are liable to ignite spilled fuel, are suitably protected;(g)the engine is refuelled above deck; and(h)the exhaust does not contain the carbon monoxide above TLY prescribed in the national standards.(2)The internal combustion engine shall be switched off when not in use in connection with the dock work.(3)Operators of internal combustion engines in cargo spaces or cargo holds shall not work alone.(4)Whenever internal combustion engines for use in dock work are to be brought on board, the master or the officer-in-charge of the ship shall be notified.
