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 64(2)] [Section 64] [Entire Act]

State of Madhya Pradesh - Subsection

Section 64(2)(i) in The M.P. Factories Rules, 1962

(i)To provide access to rail tracks of over-head travelling cranes suitable passage-ways of at least 50 cm. (23 in.) width with toe, boards and double hand rails, 90 cm. (3 f.) high shall be provided alongside, and clear of, rail tracks of over-head travelling cranes, such that no moving part of the crane can strike persons on the ways, and the passage-ways shall be at the lower level than the crane tract itself, Safe access laders shall be provided at suitable intervals to afford access to these passage-ways, and from passageways to the rail tracks.