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State of Rajasthan - Section

Section 102 in Rajasthan Factories Rules, 1951

102. Notice of poisoning or disease. — A notice in Form No. 19 should be sent [with in a month] [Substituted by No. 4, dated 8.1.1991 [25-6-92]] both to the Chief Inspector and to the Certifying Surgeon, by the Manager of a Factory in which there occurs a case of lead phosphorus, mercury. manganese, arsenic, carbon bi sulphide or benzene poisoning; or poisoning by nitrous fumes, or by halogens or halogen derivatives of hydrocarbons of the aliphatic series, or of chrome ulceration, anthrax, silicosis. toxic anaemia, toxic, jaundice, primary opitheliomatous cancer of the skin or pathological manifestations due to radium or other radio-active substances of X-rays. [All types of acne and dermatitis , Byssinosis, Asbestosis, all type of occupational or contract dermatitis, Noise induced hearing loss, Beryllium poisoning, Carbon monoxide poisoning. Coal miners pneumoconiosis, phosgene poisoning, occupational cancer. Isocyanates poisoning Toxic nephritis.]

[Added by No. 6, dated 11.9.1996 [18.9.96].]