(2)Without prejudice to the generality of the provisions of sub-section (1), the matters to which such duty extends, shall include—(a)the provision and maintenance of plant and systems of work in the factory that are safe and without risks to health;(b)the arrangements in the factory for ensuring safety and absence of risks to health in connection with the use, handling, storage and transport of articles and substances;(c)the provisions of such information, instruction, training and supervision as are necessary to ensure the health and safety of all workers at work;(d)the maintenance of all places of work in the factory in a condition that is safe and without risks to health and the provision and maintenance of such means of access to, and egress from, such places as are safe and without such risks;(e)the provision, maintenance or monitoring of such working environment in the factory for the workers that is safe, without risks to health and adequate as regards facilities and arrangements for their welfare at work.
