Section 107(5) in The Dock Workers (Safety, Health And Welfare) Regulations, 1990
(5)If the medical officer is of the opinion that the dock worker so examined is required to be taken away from the dock work for health protection he may direct the port authorities or dock labour board or the other employers of dock workers accordingly, as the case may be. However, the dock worker so taken away shall be provided with alternate placement unless he is in the opinion of the medical officer, fully incapacitated in which case the worker affected may be suitably rehabilitated.
