Section 82 in Occupational Safety, Health and Working Conditions Code, 2020
82. Dangerous operations.
- The appropriate Government may by rules make the provisions relating to any factory or class or description of factories in which manufacturing process or operation is carried on which exposes any of the persons employed in it to a serious risk of bodily injury, poisoning or disease, for-(a)specifying the manufacturing process or operation and declaring it to be dangerous;(b)prohibiting or restricting the employment of pregnant women in the manufacturing process or operation;(c)the periodical medical examination before, or at any time during the employment to ascertain the fitness of a worker or employee for such employment on the cost of the occupier; and(d)welfare amenities, sanitary facilities, protective equipment and clothing, and any other requirement necessary for dangerous operations.
