81G. [ Examination of eye sight of certain workers. [Inserted by G.O.(Ms) No, 4/87/LBR., dt. 17-1-1987]
(1)No person shall be employed to operate a crane, locomotive or forklift Truck, or to give signals to a crane or locomotive operator unless his eye sight and colour vision have been examined and declared fit by a qualified ophthalmologist to work whether with or without the use of corrective glasses.(2)The eye sight and colour vision of the person employed as referred to in sub-rule (1) shall be examined at least once in every 12 months up to the age of 45 years and once in every 6 months beyond that age.(3)Any free payable for the examination of a person under sub-rule (2) shall be paid by the occupier shall not be recovered from that person.(4)The record of examination or re-examination carried out as required under sub-rule (1) shall be maintained in Form No. 43].
