Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

Union of India - Section

Section 17 in The Dock Workers (Safety, Health And Welfare) Regulations, 1990

17. Fire protection .-(1) Place where dock workers are employed shall, be provided with--

(a)sufficient and suitable fire-extinguishing equipment; and(b)an adequate water supply at ample pressure as per national standards.
(2)Persons trained to use the fire-extinguishing equipment shall be readily available during all working hours.
(3)Fire-extinguishing equipment shall be properly maintained and inspected at regular intervals and a record maintained to that effect.
(4)A portable fire-extinguishing equipment of suitable type shall be provided in every launch or boat or other craft used for transport of dock workers and also in the crane cabins including mobile cranes.
(5)Smoking shall not be allowed in the hold of a ship, on wharf, in warehouses and transit sheds and "No Smoking" or other cautionary notices shall be displayed at such places.