102. Dangerous [Substituted by Punjab Government Notification No. G.S.R. 94/C.A.63/48/Section 112 Amd. (20)/84, dated 31-10-1984.]
[Manufacturing Process or Operation. - (1) The following [manufacturing process or operation] when carried on in any factory are declared to be dangerous [manufacturing process or operation] [Substituted by Punjab Government Notification No. G.S.R. 94/C.A.63/48/Section 112 Amd. (20)/84, dated 31-10-1984.] under Section 87 of the Act :-(1)Manufacture of aerated water and processes incidental thereto.(2)[ Electrolytic plating or oxidation of metal articles by use of an electrolyte containing acids, bases or salts of metals such as chromium, nickel, cadmium, zinc, copper, silver or gold.] [Substituted by Punjab Government Gazette L.S.P. III dated 30.8.1996.](3)Manufacture and repair of electric accumulators.(4)Glass manufacture.(5)Grinding or glazing of metals.(6)Manufacture and treatment of lead and certain compounds of lead.(7)[ Generation of gas from dangerous petroleum :] [Substitued by Punjab Government Notification No. E2809-VII-DS- Lab.,60/22020, dated 23rd July, 1960.](8)[ Cleaning, smoothening or roughening etc. of articles by a jet of sand, metal shot, grit or other abrasive propelled by a blast of comprised air or steam.] [Substituted by Punjab Government Notification No. G.S.R.-74/CA- 63/48/Section 112/Amd. (11)/71, dated 18-11-1971.](9)Liming and taning of raw hides and skins and processes incidental thereto.(10)[ Carrying on of certain processes of lead and lead material in Printing Presses and Type Foundries.] [Substitued by Punjab Government Notification No. E2809-VII-DS- Lab.,60/22020, dated 23rd July, 1960.](11)[ Chemical works.] [Item (10) added by Punjab Government Notification No. 1064-VII-DS-Lab.-61/12863, dated 16th May, 1961.](12)Manufacture of pottery and ceramics.(13)[ Compression of Oxygen and Hydrogen produced by the electrolysis of water;] [Item Nos. (11) and (12) added by Punjab Government Notification No. 2035-VII-DS-Lab., 61/16229, dated 12-6-1961.](15)[ Handling and processing of asbestos, manufacture of any article of asbestos and any other process of manufacture or otherwise in which asbestos is used in any form ;] [Substituted by Punjab Government Notification No. G.S.R./74/CA-63-48/Section 112/Amd. (11), dated 18.11.1971.](16)Handling and manipulation of corrosive substances.(17)[ Use of ovens and driers in factories] [Substituted vide Punjab Government Gazette L.S.P. III dated 19.3.1991.](18)[ Manufacture or manipulation of carcinogenic Dye Intermediates;] [Inserted vide Punjab Government Notification No. G.S.R. 85/C.A.- 63/48/Section 112/Amd. (16)/77, dated 25th August, 1977.](19)[ Process of extracting oils and fats from vegetable and animal sources in solvent extraction plants.] [Substituted by Punjab Government Notification No. G.S.R. 96/C.A. 63/48/Section (112)/Amd. (18)/80, dated 30th October, 1970.](20)Manufacture or manipulation of Manganese and its compounds.(21)Protection against hazards of poisoning arising from benzene;(22)Carbon disulphide plants.(23)[ Operations involving High Noise Levels.(24)Manufacture or manipulation of dangerous pesticides.(25)Manufacture of Rayon by Viscose Process.(26)Highly Flammable Liquids and Flammable Compressed Gases.] [Added by Punjab Government Gazette L.S.P. III dated 19.3.1991.](27)[ Operation in foundaries] [Added vide Punjab Government Gazette L.S.P. III dated 30.8.1996.](2)The provisions specified in the Schedules annexed hereto shall apply to any class or description of factories wherein dangerous operations specified in each Schedule are carried out.[(2-A) (a) for the medical examination of workers to be conducted by the certifying surgeons as required by the Schedule annexed to these rules, the occupier of the factory shall pay fee at the rate of five rupees per examination of each worker;] [Inserted by Punjab Government Notification No. G.S.R. 94/C.A. 63/48/Section 112/Amd.(20)/84, dated 31st October, 1984.](b)the fee prescribed in clause (a) shall be exclusive of any charges for biological, radiological or other tests which may have to be carried out in connection with the medical examination. Such charges shall be payable by the occupier;(c)the fees to be paid for medical examination shall be paid into the local treasury under the head of account [0230] [Substituted for '087' vide Punjab Government Gazette L.S.P. III dated 30.8.1996.] Labour and Employment (Provincial) fee realised under the Factories Act, 1948", or through a crossed cheque on the State Bank of India, or through postal order drawn in favour of the Chief Inspector.(3)[ Wherever a periodical medical examination has been prescribed under the different schedules, the occupier shall send a return in Form No. 34 to the Chief Inspector of Factories, so as to reach him on or before the 5th of every month in respect of medical examination of the workers conducted during the preceding month.] [Inserted by Punjab Government Notification No. G.S.R.94/C.A.63/48/Section 112/Amd. (20)/84, dated the 31-10-1984.](4)[ Notwithstanding anything contained in the Schedules annexed to this rule, the Inspector may issue order in writing to the Manager or Occupier or both, directing them to carry such measures, and within such time, as may be specified in such order with a view to remove conditions dangerous to the health of the worker or to suspend any process, where such process constitutes in the opinion of the Inspector imminent danger of poisoning or toxicity.] [Inserted by Punjab Government Notification No. G.S.R.94/C.A.63/48/Section 112/Amd. (20)/84, dated the 31-10-1984.](5)[ Any register or record of medical examinations and tests connected therewith required to be carried out, under any of the Schedule annexed hereto, in respect of any worker, shall be kept readily available to the Inspector and shall be preserved till the expiry of a period of one year after the worker ceases to be in employment of the factory.]
