- Rules 135 to 206 shall be in addition to and not in derogation of any provisions of the Factories Act or any other Rule made there under or of any other Act or Rules. Rules 138 to 198 shall apply to all the works in Schedule 1 carried on in chemical works, or as incidental processes to the manufacturing processes in such chemical works, and Rules 199 to 206 shall apply to certain works and parts thereof in chemical works specified in Rule 199.
