124. [ Guidelines, instructions and records. [Inserted by Notification No. 4(a) 4-91-16B, dated 6-4-1995.]
(1)Without prejudice to the general responsibility of the occupier to comply with the provisions of Section 7(A), the Chief Inspector may, from time to time, issue guidelines and instructions regarding the general duties of the occupier relating to health safety and welfare of all workers while they are at work in the factory.(2)Issue of guidelines. - For the purpose of compliance with the requirements of sub-sections (1), (4) and (7) of Sections 41-B and 41-C Chief Inspector may, if deemed necessary, issue guidelines from time to time to the occupier of factories carrying on 'hazardous process'. Such guidelines may be based on National Standards. Codes of Practice or recommendations of International Bodies such as ILO and WHO.(3)The occupier shall maintain such records, as may be prescribed by the Chief Inspector, in respect of monitoring of working environment in the factory.
