66A. [ Examination of eye sight of certain workers. [Inserted by Notification No. 4(a) 4-91-16B, dated 6-4-1995.]
(1)No person shall be employed to operate a crane, locomotive or fork-lift truck, or to give signals to a crane or locomotive operator unless his eye sight and colour vision has been examined and declared fit by a qualified opthelmologist 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)Fees if any payable for an examination of a person under this rule shall be paid by the occupier and shall not be recoverable from that person.(4)The record of examination or re-examination carried out so required under sub-rule (1) and sub-rule (2) shall be maintained in Form No. 35.]Rules prescribed under Section 31
