Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 81L(4)] [Section 81L] [Entire Act]

State of Kerala - Subsection

Section 81L(4)(b) in Kerala Factories Rules, 1957

(b)No oven or drier shall be taken into use in a factory for the first time unless a Competent Person has thoroughly examined all its parts and carried out the tests as are required to establish that the necessary safe system and controls provided for safety in operation for the processes for which it is to be used and a certificate of such examination and tests signed by that Competent Person has been obtained and is kept available for inspection.