Section 75 in The Dock Workers (Safety, Health And Welfare) Regulations, 1990
75. Signaller .-(1) When cargo is being-loaded or unloaded by a fall at a hatchway, a signaller shall be employed, and where more than one fall is being worked at a hatchway, a separate signaller shall be employed to attend to each fall:
Provided that:-(a)this regulation shall not apply, in cases where a barge, lighter or other similar vessel is being loaded or unloaded, if the operator of the crane or winch, working the fall has a clear and unrestricted view of those parts of the hold where dock work is being carried on; and(b)where the Inspector is of the opinion that owing to the nature of the crane or winch or other appliance in use or by reason of any special arrangements, the requirements of this regulation are not necessary for the safety of dock workers, he may by certificate in writing (which he may at his discretion revoke) suspend such requirements subject to such conditions as may be specified in such certificate.(2)More than one signaller shall be employed when in the opinion of the Inspector it is necessary to do so in the interest of the safety of workers.H.-HANDLING OF DANGEROUS GOODS
