Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Kerala - Section

Section 75 in Kerala Factories Rules, 1957

75. [ Excessive weight. [Substituted by SRO No. 722/2002 dt. 07-09-2002.]

(1)Definition. - for the purpose of this rule:-
(a)The term "manual transport of loads" means any transport in which the weight of the load is wholly borne by one worker and it covers the lifting and putting down of loads;
(b)The term "regular manual transport of loads" means any activity which is continuously or principally devoted to the manual transport of loads, or which normally includes, even though intermittently, the manual transport of loads.
(2)No person, unaided by another person, or mechanical aid, be required or allowed to lift, put down, carry or move any load of material, article, tools or appliance exceeding the maximum limit in weight as set out in the following Schedule:-