(q)Every cage or other means of conveyance in which persons ride, shall be -(i)covered completely at the top;(ii)closed in at the two sides in a manner sufficient to prevent persons or things from projecting beyond the sides;(iii)provided with a rigid hand-bar fixed in a position where it can be easily reached by all persons in the cage or other means of conveyance;(iv)provided with suitable gates or other rigid fences such that the gap between the floor of cage or other means of conveyance and the lowest part of the gate of fence does not exceed 15 centimetres and that between any two members of the gate or fence does not exceed 25 centimetres and gates or fences shall not open outwards and shall be so fitted and maintained that they cannot be accidentally opened; and(v)provided with an effective means of communication or telecommunication system having provisions of audio and visual, data and digital display including broadcasting system approved in writing by the Chief Inspector.
