Section 6(2) in Dock Workers (Safety, Health and Welfare) Scheme, 1961
(2)(a)It shall be the duty of every employer of dock workers who by himself, his agents or employees, carries on any of the operations in which dock workers are employed, to comply with the requirements of paras. 4 and 5 under this Part and with such of the requirements under Part IV (Safety) of this Scheme as(i)affect any dock worker employed by him in the course of performing any work on his behalf ;(ii)relate to any work, act or operation performed or about to be performed by such employer.(b)it shall also be the duty of every employer of dock workers who by himself, his agents or employees, erects or alters any staging or works or uses machinery or plant or part thereof to which this Scheme applies, to comply with such of the requirements under Part IV (Safety) of this Scheme as relate to the erection or alteration of the staging and to work or use the machinery or plant in manner which complies with the provisions relating thereto under Part IV (Safety) of this Scheme.
