Section 8(7) in Occupational Safety, Health and Working Conditions Code, 2020
(7)For the purposes of this section, an article and substance is not to be regarded as properly used, if they are used without regard to any information or advice relating to their use which has been made available by the person who has designed, manufactured, imported or supplied the article and substance.Explanation. - For the purpose of this section-(a)"article" shall include plant and machinery;(b)"substance" means any natural or artificial substance whether in a solid or liquid form or in the form of a gas or vapour; and(c)"substance for use in any factory" means such substance, whether or not intended for use by persons working in a factory.
