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State of Punjab - Section

Section 67G in The Punjab Factory Rules, 1952

67G. Railways in factories.

(1)This rule shall apply to railways in the precincts of a factory which are not subject to Indian Railways Act, 1890.
(2)Gateways. - A gateway through which a railway track passes shall not be used for the general passage of workers into or out of a factory.
(3)Barriers and Turngates. - (a) Where building or walls contain doors or gates, which open to a railway track, a barrier about one metre high shall be fixed parallel to and about sixty centimeters away from the building or walls outside the opening and extending several feet beyond it at either end, so that any person passing out may become aware of an approaching train when his pace is checked at the barrier.If the traffic on the nearest track is all in one direction, the barrier shall be in form of "L" with the end of the short leg abutting on to the wall and the other end opening towards the approach train.
(b)If the distance between wall and track cannot be made to accommodate such a barrier, the barrier or a turngate shall be placed at the inside of the opening.
(c)Where a footway passes close to a building or other obstruction as it approaches a railway track a barrier or a turngate shall be fixed in such a manner that a person approaching the track is compelled to move away from the building or obstruction and thus obtain timely sight of an approaching locomotive or wagon.
(4)Crowds. - (a) Worker-pay-windows, first-aid stations and other points where a crowd may collect, shall not be placed near a railway track.
(b)At any time of the day when workers are starting or ending work, all railway traffic shall cease for not less than five minutes.
(5)Locomotives. - (a) No locomotive shall be used in shunting operations unless it is in good working order.
(b)Every locomotive and tender shall be provided with efficient brakes, all of which shall be maintained in good working order. Brake shoes shall be examined at suitably fixed intervals and those which are worn out shall be replaced at once.
(c)Water-gauge glasses of every locomotive, whatever its boiler pressure may be, shall be protected with substantial glass or metal screens.
(d)Suitable stops and hand-holds shall be provided at the corners of the locomotive for the use of shunters.
(e)Every locomotive crane shall be provided with lifting and jacking pads at the four corners of the locomotive for assisting in re-railing operations.
(f)It shall be clearly indicated on every locomotive crane in English and in the language understood by the majority of the workers in the factory, for what weight of load and at what radius the crane is safe.
(6)Wagons. - (a) Every wagon (and passenger coach, if any) shall be provided either with self-acting brakes capable of being applied continuously or with efficient hand brakes which shall be maintained in good working order. The hand brakes shall be capable of being applied by a person on the ground and fitted with a device for retaining them in the applied position.
(b)No wagon shall be kept standing within three metres of any pinch bars.
(7)Riding on locomotive, wagon or other rolling stock. - No person shall be permitted to be upon (whether inside or outside) any locomotive wagon or after rolling stock except where secure foothold and hand hold are provided.
(8)Attention to brakes and doors. - (a) No locomotive wagon or other rolling stock shall be kept standing unless its brakes are firmly applied and, where it is on a gradient, without sufficient number of properly constructed scotches placed firmly in position.
(b)No train shall be set in motion until the shutting jamadar has satisfied himself that all wagon doors are securely fastened.
(9)Projecting loads and cranes. - (a) If the load on wagon projects beyond its length, a guard or dummy truck shall be used beneath the projection.
(b)No loco-crane shall travel without load, the jib is completely lowered and positioned in line with the track.
(c)When it is necessary for a loco-crane with a load, the jib, shall not be swung until the loco-crane has come to rest.
(10)Loose shouting. - Loose shutting shall be permitted only when it cannot be avoided. It shall never be performed on a wagon not accompanied by a man capable of applying and pinning down the brakes. A wagon not provided with brakes in good working order and capable of being easily pinned down shall not be loose shunted unless there is attached to it at least another wagon with such brakes. Loose shunting shall not be performed with, or against a wagon containing passengers, livestock or explosives.
(11)Fly shutting. - Fly shunting shall not be permitted on any factory railway.
(12)The shunting jamadar. - (a) Every locomotive or wagon in motion in a factory shall be in charge of a properly trained jamadar.
(b)Before authorising a locomotive or wagon to be moved, the shunting jamadar shall satisfy himself that no person is under or in between or in front of the locomotive or wagon.
(13)Hand signals. - The hand signals used by the shunting jamadar by day and night shall be those prescribed by the shunting rules of railways, framed under the Indian Railways Act, 1890 (IX of 1890).
(14)Night work and fog. - (a) In factories where persons work at night, no movement of locomotive, wagon or other rolling stock otherwise than by hand shall be permitted between sunset and sunrise unless the tracks and their vicinity are lighted on a scale of not less than ten lux as measured at the horizontal plane at the ground level.
(b)In no circumstances shall any locomotive or train be moved between sunset and sunrise or at any time when there is fog, unless it carries a white head light and a red rear light.
(15)Speed control. - (a) A locomotive or train shall not be permitted to move at a speed greater than seven kilometres per hour.
(b)A train, locomotive, wagon or other rolling stock shall not be moved by mechanical or electrical power unless it is preceded at a distance of not less than ten metres during the whole of its journey by a shunting jamadar. He shall be provided with signaling flags or lamp and whistle necessary for calling the attention of the driver.
(16)Tracks. - (a) The distance (i) between tracks and (ii) between tracks and buildings, blind walls or other structures and, (iii) between tracks and materials deposited on the ground shall respectively be not less than :-
(i)from centre to centre of parallel tracks, the over all width of the widest wagon of that gauge plus twice the width of the door of such a wagon when opened directly outward plus one metre.
(ii)from a building or structure other than a loading platform to the centre of the nearest track, half the overall width of the widest wagon of that gauge, plus the width of its door when opened outward, plus one and a half metres.
(iii)from material stacked or deposited alongside the track, on the ground or on a loading platform, to the centre of the nearest track, half the overall width of the widest wagon of that gauge, plus half the width of its door when opened directly outward, plus one metre.
(b)Sleepers of a track shall be in level with the ground and at all crossings of the track with a road or walkway, the surface of the road or walkway shall be in level with the top of the rails.
(c)All track ends shall be equipped with buffer stops of adequate strength.
(d)Barriers of substantial constructions shall be securely and permanently fixed across and doorway or gateway in a building or in a wall which conceals an approaching train from view, between the building and the track as prescribed in clause (a) of sub-rule (3).
(e)Where tracks are carried on a ganty or other elevation, a footway or footways with hand rails and toe-boards shall be provided at all positions where persons work or pass on foot; and where there is an opening in the stage of an elevated track for the dropping of materials to a lower level, the position shall be adequately fenced or the opening itself provided with a grill through which a person cannot fall.
(f)All point levers shall have their movement parallel to, not across, the direction of the track.
(g)All loading platforms which are more than sixty centimetres above the level of the ground on which the track is laid and more than fifteen metres in length, shall be provided with stops at intervals not greater than fifteen metres Apart to enable the platform to be easily mounted from the track.
(h)Turn tables on plan railways shall be provided with locking devices which will prevent the tables from turning while locomotive or wagons are being run on or off the tables.
(i)Workers shall be prohibited from passing under, between or above railway wagons.
(17)Crossings. - (a) At all crossings of track with a road or walkway, danger or crossing signs and wherever reasonably practicable, blinking lights or alarm lights shall be provided. At all important crossings, gates or barriers manned by watchman shall be provided. Swinging gates and barriers shall be secured against inadvertent opening or closing.
(b)All crossings, warning signs, gates and barriers shall be illuminated during hours of darkness.
(18)Duties of drivers and shunters. - It shall be the duty of every driver of a locomotive, or a shunter including a shunting jamadar, to report without delay to their superior any defect in permanent way, locomotive or rolling stock.
(19)Young persons not be employed as drivers of locomotive or as shunters. - No person who is below the age of eighteen years and no person who is not sufficiently competent and reliable shall be employed as a driver of a locomotive or as a shunter.
(20)The Chief Inspector may by an order in writing exempt a factory or Part of it from all or any of the provisions of this rule to such extent and on such conditions as he deems necessary.]