(1)No young person shall be allowed to work at or near any machine specified in Sections 21, 28, 29, 30, 31 or on any machine plant, or process specified in the schedules attached to rule 95, or on any other plant, machine or process in which there may be any hazard of fire, explosion or of injury to health unless (a) he has been fully instructed as to the dangers arising therefrom and the precautions to be observed, and (b) has received sufficient training in work at the machine, plant or process, or is under the direct and adequate supervision of a person who has a thorough knowledge and experience thereof.(2)Before any young person is allowed to work on any machine, plant or process specified in sub-rule (2) the Manager or any other responsible person duly authorised by the Manager, shall give a certificate in Form no. 33 and every such certificate shall be kept and maintained in the form of a bound book and the said register shall be produced before an Inspector forthwith whenever demanded by him.(3)This rule is without any prejudice to and in addition to and not in derogation to any provision of any other rule or of the Act.
