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[Cites 0, Cited by 0] [Section 64] [Entire Act]

State of Madhya Pradesh - Subsection

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

(2)Passage-ways for cranes :-
(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.
(ii)The State Government may in writing exempt any existing factory from the provisions of sub-rule (1) if by virtue of the construction of the factory it is impossible to provide such a passage-way.]