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State of West Bengal - Section

Section 32 in The West Bengal Factories Rules, 1958

32. Prevention of glare.

(1)Where any source of artificial light in the factory is less than [4.9] [Substituted by W. B. Factories Amendment Rules, 1991,] meters above floor level, no part of the light source or of the lighting fitting having a brightness greater than [1.55] [Substituted by W. B. Factories Amendment Rules, 1991,] Candles per sq. c.m. shall be visible to persons whilst normally employed with [30] [Substituted by W. B. Factories Amendment Rules, 1991,] meters of the source, except where the angle of elevation from the eye to the source or part of the fitting, as the case may be, exceeds 20 degrees.
(2)Any local Light, that is to say, an artificial light designed to illuminate particularly the area of or part of the area of work of a single operative or small group of operatives working near each other shall be provided with a suitable shade of opaque material to prevent glare or with other effective means by which the light source is completely screened, from the eyes of every persons employed at a normal working place, or shall be so place that no such person is exposed to glare therefrom.