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[Cites 0, Cited by 0] [Section 81H] [Entire Act]

State of Kerala - Subsection

Section 81H(5) in Kerala Factories Rules, 1957

(5)Locomotives. - (a) locomotive shall be sued in shunting operations unless it is in good working order.
(b)Every locomotive and tander shall be provided with efficient brakes, all of which shall be maintained in good working order. Brake shoes shall be examined at suitable fixed intervals and those that are worn out re placed at once.
(c)Water-gauge glasses of every locomotive, whatever its boiler pressure, shall be protected with substantial g lass or metal screens.
(d)Suitable steps and hand-holds shall be provided at the corners of the locomotive for the use of shunters.
(e)Every locomotive crane shall be provided with lifting and jacking pads at the four corners of the locomotive for assisting in re-railing operations.
(f)It shall be clearly indicated on every locomotive crane in English and in language understood by the majority of the workers in the factory, for what weight of load and at what radius the crane is safe.