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State of Jharkhand - Section

Section 64 in Bihar Factories Rules, 1950

64. Firs-aid appliance.

- The first-aid boxes or cup-boards shall be distinctively marked with a red cross on a white ground and shall contain the following equipments, namely:-
(A)For factories in which the number of persons employed does not exceed ten (or in case of factories in which mechanical power is not used) does not exceed fifty persons. Each first-aid box or cup-board shall contain the following equipments:-
(i)Six small size sterilized dressings;
(ii)Three medium size sterilized dressings;
(iii)Three large size sterilized dressings;
(iv)Three large size sterilized burn dressings;
(v)One (60 ml.) bottle of cetrimide solution (1 per cent) or a suitable antiseptic solution;
(vi)One (60 ml.) bottle of mercurochrome solution (2 per cent) in water;
(vii)One (30 ml.) bottle containing salvolatile having the dose and mode of administration indicated in the label;
(viii)A snake-bite lancet;
(ix)One (30 ml.) bottle containing potassium permanganate crystals;
(x)One pair of scissors;
(xi)One roll of adhesive plaster (2 cm. x 1 metre);
(xii)Six pieces of sterilized eye pads in separate sealed packets;
(xiii)A bottle containing 100 tablets (each of 5 grains) of aspirin or any other analgesic;
(xiv)One polythene wash bottle (1/2 litre i.e. 500 c.c.) for washing eye;
(xv)One copy of first-aid leaflet issued by the Chief Inspector of Factories, Bihar; and
(xvi)A foolscap size bound register for maintaining the record of first-aid cases.
(B)For factories in which mechanical power is used in which the number of persons employed exceeds ten but does not exceed fifty-
Each first-aid box or cup-board shall contain the following equipments:-
(i)Twelve small size sterilized dressings;
(ii)Six medium size sterilized dressings;
(iii)Six large size sterilized dressings;
(iv)Six large size sterilized burn dressings;
(v)Six 15 gm. packets of sterilized cotton wool;
(vi)One (120 ml.) bottle of cetrimide solution (1 per cent) or a suitable antiseptic solutions;
(vii)One (60 ml.) bottle of mercurochrome solution (2 per cent) in water;
(viii)One (60 ml.) bottle containing salvolatile having the dose and mode of administration indicated on the label;
(ix)Snake bite lancet;
(x)One (30 ml.) bottle containing potassium permanganate crystals;
(xi)One pair of scissors;
(xii)Two rolls of adhesive plaster (2 c.m. x 1 metre);
(xiii)Eight pieces of sterilized eye pads in separate sealed packets;
(xiv)One tourniquet;
(xv)One dozen safety pins;
(xvi)A bottle containing 100 tablets (each of 5 grains) of aspirin or any other analgesic;
(xvii)One polythene wash bottle (½) litre i.e. 500 c.c.) for washing eyes;
(xviii)One copy of first-aid leaflet issued by the Chief Inspector of Factories, Bihar; and
(xix)A foolscap size bound register for maintaining the record of first aid cases.
(C)For factories employing more than fifty persons each first-aid box or cupboard shall contain the following equipments:-
(i)Twenty-four small size sterilized dressings;
(ii)Twelve medium size sterilized dressings;
(iii)Twelve large size sterilized dressings;
(iv)Twelve large size sterilized burn dressings;
(v)Twelve (15 gm.) packets of sterilized cotton wool;
(vi)One (200 ml.) bottle of cetrimide solution (1 per cent) or a suitable antiseptic solution;
(vii)One (200 mi.) bottle of mercurochrome (2 per cent) solution in water;
(viii)One (200 ml.) bottle of salvelatile having the dose and mode of administration indicated on the label;
(ix)One pair of scissors;
(x)Two rolls of adhesive plaster (6 cms. x 1 metre);
(xi)Two rolls of adhesive plaster (2 cms. x I metre);
(xii)Twelve pieces of sterilized eye pads in separate sealed packets;
(xiii)A bottle containing 100 tablets (each of 5 grains) of aspirin or any other analgesic;
(xiv)One polythene wash bottle (500 c.c.) for washing eyes;
(xv)Twelve roller bandages 10 cms. wide;
(xvi)Twelve roller bandages 5 cms. wide;
(xvii)Six triangular bandages;
(xviii)One tourniquet,
(xix)A supply of suitable splints;
(xx)Two packets of safety pins;
(xxi)Kidney tray;
(xxii)A snake bite lancet;
(xxiii)One (30 ml.) bottle containing potassium permanganate crystals;
(xxiv)First-aid leaflet issued by the Chief Inspector of Factories, Bihar; and
(xxv)A foolscap size bound register for maintaining the record of first-aid cases;
Provided that items (xiv) to (xxi) inclusive need not be included in, the standard first-aid box or cupboard.-
(a)Where there is a properly equipped ambulance room, or
(b)If at least one box containing such items are placed and maintained in accordance with the requirements of Section 45 is separately provided.
(D)In lieu of the dressings required under items (i) and (ii) there may be substituted adhesive wound dressings approved by the Chief Inspector of Factories,
Bihar and other equipments or medicines that may be considered essential and recommended by the Chief Inspector of Factories, Bihar from time to time,
(E)NoTice regarding first aid.-
A notice containing the names of the persons working within the precincts of the factory who are trained in first-aid treatment and who are incharge of the first-aid boxes or cupboards shall be pasted in every factory at a conspicuous place and near each such box or cupboard. The notice shall also indicate workroom where the said person shall be available. The names of the nearest hospital and its telephone number shall also be mentioned prominently in the notice.
(F)Without prejudice to the generality of the provision of sub-section (3) of Section 45, every first-aid box or cupboard shall be kept under the charge of a person who is trained in first-aid treatment and has a certificate of proficiency in the said treatment granted by any of the following authorities or persons, namely:-
(a)St. John's Ambulance Association;
(b)Civil Surgeon:
(c)Certifying Surgeon appointed under sub-section (1) of Section 10 of the Act;
(d)Medical Officer-incharge of the Ambulance Room of the factory in which the said person is for the time being employed; or
(e)Medical Inspector of Factories appointed under Section 8 of the Act:
Provided that the Chief Inspector may, by an order in writing, authorise any other registered Medical Practitioner to grant the said certificate in respect of persons employed in any particular factory:Provided further that the Chief Inspector may at any time withdraw and revoke the said order:Provided also that the Medical Inspector of Factories, may as and when he may so desire or consider necessary, or as directed by the Chief Inspector, carry out such tests or examinations of any person under whose charge any first-aid box or cupboard has been kept, as he may deem necessary to assess his proficiency in first-aid treatment and may by a written order cancel and nullify the certificate already granted to him by any other authority in which case the said person shall be deemed not to have any certificate of training in first-aid treatment.
(G)If there is an ambulance room in a factory according to rule 65, the Chief Inspector of Factories may grant exemption from certain requirements of rule 64 to that factory by a written order subject to the condition that in place of necessary facilities as required under rule 64, such other facilities may be given or such other arrangement may be made which he thinks fit. This exemption may be granted for a prescribed period and may be revoked or cancelled at any time by a written order by the Chief Inspector of Factories served on the occupier of the factory.