Section 52A in The West Bengal Factories Rules, 1958
52A. [ Protective equipment [Rule 52A Inserted by West Bengal Factories (Amendment) Rules, 1991, dt. 27-11-1991.]
(1)The Inspector may, having regard to the nature of hazards involved in work and process being carried out, order the occupier or the manager, in writing, to supply to the workers exposed to particular hazards any personnel protective equipment as may be considered necessary and specified in the order.(2)All personnel protective equipments to be provided to workers as required under any of the provisions of the Act or the rules made thereunder shall have certification by Indian Standard Institution and be maintained in good repair and usable condition.]Rules prescribed under sub-section (1) of section 22 and section 112
