Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 73H(1)] [Section 73H] [Entire Act]

State of Maharashtra - Subsection

Section 73H(1)(b) in Maharashtra Factories Rules, 1963

(b)The plant, machinery or equipment concerned with the hazardous process shall be in-charge of such operators only who have been trained and made thoroughly conversant to be fit persons to be incharge thereof and no other persons shall be allowed to operate the plant, machinery or equipment. The operators shall be regular employees of the Occupier and shall in no case be persons who are employed as contract workers.