Section 51A in The West Bengal Factories Rules, 1958
51A. [ Fragile roofs: [Rule 51A inserted by West Bengal Factories (Amendment) Rules, 1991, dt. 27.11.1991.]
(1)In any factory no person shall be required or allowed to stand, walk or do any work or go for any purpose whatsoever, on a roof or ceiling covered with or constructed of sheets of whatever nature made of any material or materials in respect of which there may be danger of the sheet-breaking due to the weight of a man or otherwise, and no person shall be required or allowed to work or go for any purpose whatsoever, on a sloping roof unless:(a)suitable and sufficient safety devices like ladders, duck ladders. access boards, crawling boards: safety belts: safety nets etc. securely supported and fixed are provided and used:(b)suitable and sufficient parapet wall or railing or any other equally effective device to prevent the person from falling from the sloping roof is provided;(c)a notice in bold letters, in a language understood by the majority of the workers warning that the roof is of fragile materials and is dangerous and that no person should go or work on the roof unless full protective measures have been taken, is displayed at such a prominent place or places, and in such a manner as to attract immediate attention; and(d)a permit to work on the roof has been issued by a responsible person duly authorized for this purpose by the manager.(2)All preparatory work like cutting, trimming, piercing etc. of the sheets or of any other materials or article to be used on a roof shall be carried out only on the ground and not on the roof.]
