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State of Kerala - Section

Section 124 in Kerala Factories Rules, 1957

124. Notice of poisoning or disease.

- A notice in Form No.19 should be sent forthwith both to the Chief Inspector and to the Certifying Surgeon by the Manager of factory in which there occurs a case of lead, phosphorus, mercury, manganese, arsenic, carbon disulphide, or benzene poisoning or poisoning by nitrous fumes, or by halogens or halogen derivative of the hydro-carbons of the aliphatic series; of chrome ulceration, anthrax, silicosis, toxic anemia, toxic jaundice, primary epitheliomatous cancer of the skin, or pathological manifestations due to radium or other radioactive substance or X-rays.