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] [Section 172] [Entire Act]

State of Kerala - Subsection

Section 172(a) in Kerala Factories Rules, 1957

(a)Effective steps shall be taken to prevent the escape of dangerous gases, vapors, fumes or dust from any part of the plant, by the total enclosure of the process involved or by the provision of efficient exhaust draught,. Effective arrangements shall be made to ensure that in the event of failure of the control measure provided in compliance of the foregoing the process shall stop immediately.