Section 13 in The Dangerous Machines (Regulation) Act, 1983
13. Manufacturer to ensure that every part of a dangerous machine conforms to prescribed standards
(1)Every manufacturer of a dangerous machine shall ensure that such machine and every part thereof complies with such standards, conforming to the standards laid down therefor by the Indian Standards Institution, as may be prescribed by the Central Government.(2)In particular, and without prejudice to the generality of the foregoing provisions, the manufacturer of a dangerous machine shall ensure that the following parts are secured by safeguards of substantial construction, namely:(a)the prime mover and every part thereof,(b)the transmissions machinery and every part thereof,(c)every other dangerous part, such as, rollers, blowers, sieves, elevator and the like.(3)Every manufacturer of a dangerous machine shall also clearly and legibly provide such machine with danger signals indicating the point beyond which no limb shall be inserted for the purpose of feeding the machine or for any other purpose.
