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State of Rajasthan - Section

Section 59 in Rajasthan Factories Rules, 1951

59. Excessive weights. — (1) No person, unaided by another person, or mechanical aid, be required or allowed to lift, put down, carry or move any load of material, article, tools or appliance exceeding the maximum limit in weight as set out in the following schedule:—

[Schedule
Persons Maximum weight of material, article, tool orappliance
(a) Adult male 50 Kilograms
(b) Adult female 30 Kilograms
(c) Young person (Male 15-18 years) 30 Kilograms
(d) Young persons(Female 15-18years) 20 Kilograms
(e) Young person (Male 14-15years) 16 Kilograms
(e) Young person (Female 14-15years) 14 Kilograms]
[Substituted by G.S.R. No. 49, dated 8.8.2002 [13.8.2002]]
(2)No woman or young person shall engage, in conjunction with others, in lifting, carrying or moving any material, article, tool or appliance, if the weight thereof exceeds the lowest weight fixed by the Schedule to sub-rule (1) for any of the person engaged, multiplied by the number of the persons engaged.
(3)Taking into account all conditions in which the work is to be performed, no worker shall be required or permitted to engage in the manual transport of load which, by reasons of its weight, is likely to jeopardize his health or safety.
(4)Wherever reasonably practicable, suitable technical devices shall be used for the manual transport of loads.
(5)Notwithstanding the fact that workers are engaged in the regular, manual transport of loads, within the permissible limits as set out in sub-rule (1) they should be subjected to medical examination prior to regular assignment and periodical examination at an interval of 12 months if the assignment of such jobs, exceeds more than 12 months.Explanation:— for the purpose of this rule—
(a)the term "manual transport of loads" means any transport in which the weight of the load is wholly borne by one worker, it covers the lifting and putting down of loads.
(b)the term "regular manual transport of loads" means any activity which is continuously or principally devoted to the manual transport of loads, or which normally included, even though intermittently, the manual transport of loads.]
Rule prescribed under section 35