Section 73J(1) in Maharashtra Factories Rules, 1963
(1)In every factory-(a)wherein 250 or more workers are ordinarily employed; or(b)which carries on any process or operation declared to be dangerous under section 87 of the Act; and employs more than 50 workers; or(c)which carries on 'hazardous process' as defined under section 2(cb) of the Act and employs more than 50 workers, there shall be a Safety Committee.
