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State of Kerala - Section

Section 176 in Kerala Factories Rules, 1957

176. Breathing apparatus.

(a)There shall be provided in every factory were dangerous gas or fume is liable to escape a sufficient supply of-
(i)Breathing apparatus of an approved make for the hazards involved.
(ii)Oxygen and suitable means of its administration , and
(iii)Life belts
The breathing apparatus and other appliances required by these rules shall (i) be maintained in good order and kept in an ambulance room or in some other place approved in writing by the Chief Inspector and (ii) be thoroughly inspected once every month by a competent person, appointed in writing by the occupier, and a record of their condition shall be entered in a book provided for that purpose, which shall be produced when required by an Inspector.
(b)Workers shall be trained, and given a periodic refresher course in the use of breathing apparatus and respirators.
(c)Respiration shall be kept properly labeled in clean dry light - proof cabinets, and if liable to be affected by fumes, shall be protected by suitable containers. Respiration shall be dries and cleaned after use and shall be periodically disinfected.