61A. [ Further provisions regarding safeguards. [Inserted by G.N. of 28th Sept., 1976]
- Without prejudice to the provisions of sub-section (1) of section 21 and sub-section (1) of section 26, in regard to the fencing of machines and provision of safeguards the following further safeguards shall be provided in all machinery specified in this rule installed in any factory after the commencement of application of this rule:-(1)Safeguards and safety devices prescribed in clauses 1 (b), 1(c), 1(d), 2(a), 2(b), 3, 4, 5(a) and 5(b), 7(a) and 7(b), 8 and 9 in respect of machines referred to in Schedule 1 to rule 57.(2)Safeguards and safety devices prescribed in clauses 6,8,9,10 and 11 in respect of machines referred to in Schedule III (Wood Working Machinery) to rule 57.(3)Safeguards and safety devices prescribed in clauses 2 and 4 in respect of machines referred to in Schedule IV (Rubber and Plastic Mills) to rule 57.(4)Safeguards and safety devices prescribed in clauses 2, 3, 4 in respect of machines referred to in Schedule V (Centrifugal Machines) to rule 57.(5)Safeguards and safety devices prescribed in clauses 2 and 3 in respect of machines referred to in Schedule VI (Shears and Guillotine Machines) to rule 57.(6)Safeguards and safety devices prescribed in clauses 3,4 and 5 in respect of machines referred to in Schedule VII (Agitators and Mixing Machines) to rule 57.(7)Safeguards and safety devices prescribed in clause 1 in respect of machines referred to in Schedule VIII (Leather, Plastic and Rubber, Stripper Machines) to rule 57.]
