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State of Kerala - Section

Section 178 in Kerala Factories Rules, 1957

178. Personal protective equipment.

(a)Suitable protective clothing shall be provided for the use of operatives.
(i)When operating valves or cocks controlling fluids which by their nature, pressure or temperature would be highly dangerous if a blow-out occurred or when cleaning chocks in systems containing such fluids if pressure is likely to exist behind the chocks;
(ii)when there is danger of injury by absorption through the skin during the performance of normal duties or in the event of emergency;
(iii)whenever there is risk of injury in handling corrosive substances , hot or cold articles and sharp or rough objects, and
(iv)when there is the risk of poisonous materials being carried away on their cloths.
(b)There shall be provided for the use of all persons employed in the processes specified in Schedule II to these rules an adequate supply of suitable protective equipment including gloves, overalls and protective footwear and of goggles and respirators. Respirators shall be of a type approved in writing by the Chief Inspector.
(c)Protective equipment shall be provided and stored in the appropriate place for use during abnormal conditions or in an emergency.
(d)Arrangements shall be made for the proper and efficient cleaning of all such protective equipments.