Section 4(2) in The Dock Workers (Safety, Health And Welfare) Regulations, 1990
(2)When an Inspector serves notice, under sub-regulation (1) above, in relation to any dock, lifting appliance, loose gear, lifting device, transport equipment, ladder or staging, he may, in the notice prohibit the dock work where conditions are dangerous to life, safety or health of dock workers and the use of the same in connection with the dock work and such dock, lifting appliances, loose gears, lifting devices transport equipment, ladders or stagings shall not be used until the defect or defects specified in the notice have been remedied and the Inspector has withdrawn the prohibitory order.
