Section 6(4) in Dock Workers (Safety, Health and Welfare) Scheme, 1961
(4)It shall be the duty of every dock worker to comply with the requirements of such paragraphs as relate to the performance of an act by him and to operate in carrying out the requirements of this Scheme, and if he discovers any defect in the dock, staging, machinery or plant, to report such defect without unreasonable delay to his employer, his foreman or other person in authority.
