107. [ Dangerous manufacturing processes or operations. [Substituted by Notification No. 4(a) 4-91-16B, dated 6-4-1995.]
(1)The following manufacturing processes or operations when carried on in any factory are declared to be dangerous operations under Section 87 :-(I)Manufacture of aerated water and processes incidental thereto.(II)Electrolytic plating or Oxidation of metal articles by use of an electrolyte containing chromic acid of other chromium compounds.(III)Manufacture and repair of electric accumulators.(IV)Glass manufacture.(V)Grinding or glazing of metals.(VI)Manufacture and treatment of lead and certain compounds of lead.(VII)Generating Petrol gas from petrol.(VIII)Highly flammable liquids and flammable compressed gases.(IX)Liming and tanning of raw hides and skins and processes incidental thereto.(X)Lead Process carried in Printing Press and Types Foundries.(XI)Chemical Works.(XII)Manufacture of Pottery.(XIII)Compression of Oxygen and Hydrogen by the Electrolysis of Water.(XIV)Cleaning or smoothing roughening, etc. of articles by a jet of sand, metal shots, or grit or other abrasive propelled by a blast of compressed air or steam.(XV)Handling and processing of Asbestos, Manufacture of any article of asbestos and any other process of manufacture or otherwise, in which asbestos is used in any form.(XVI)Handling and manipulation of corrosive substances.(XVII)Manufacture of articles from refractory materials.(XVIII)Solvent Extractions Plants.(XIX)Carbon Di-sulphide plants.(XX)Manufacture or Manipulation of Magnanese and its compounds.(XXI)Applicable to factories in which Benzene or substances containing Benzene are manufactured, handled or used.(XXII)Manufacture of Slate Pencils.(XXIII)Manufacture or manipulation of dangerous pesticides.(XXIV)Manufacture or manipulation of carcinogenic dye intermediates. (XXV) Operations involving high noise levels.(XXVI)Manufacture Rayon by viscose process.(XXVII)Operations in Foundries.(2)The provisions specified in the schedules annexed hereto shall apply to any class or description of factories where in dangerous manufacturing processes or operations specified in each schedule are carried on and the term 'First employment' appearing in various schedule means employment or re-employment therein after ceasation of employment in such processes or operations for a period exceeding three calendar months.(3)Notwithstanding the provision's specified in the schedules annexed to this rule, the Inspector may by issue of order in writing to the manager or occupier or both, direct them to carry out such measures and within such time as may be specified in such order with a view to removing conditions dangerous to the health and safety of the workers, or to suspend any process where such process constitutes, in the opinion of the Inspector on the basis of his findings, an imminent danger of poisoning or toxicity or a major hazard.(4)(a)For the medical examination of workers to be carried out by the certifying surgeon as required by the schedule annexed to this rule, the occupier shall pay fees at the rate of Rs. 20/- per examination of each worker every time he is examined.(b)The fees prescribed in clause (e) shall be exclusive of any charges for biological, radiological or other test, which may have to be carried out in connection with the medical examination. Such charges shall be payable by the occupier.(c)The fees to be paid for medical examination shall be payable to the certifying Surgeon who shall credit all or the part of as may be specified by the State Government by order from time to time, collection of fees made under this rule in the Government treasury at the end of each quarter under the revenue head."0230-Labour & Employment
