Section 7 in The Orissa Child Labour (Prohibition and Regulation) Rules, 1994
7. Protection of child labour.
(1)The establishments employing child labour shall provide the following protections in the following works for child labour, namely :(a)Protection of eyes - Effective screening and suitable goggles shall be provided for protection of eyes in the following processes, namely :(i)Welding or cutting of metals by means of an electric OZY-actylons or similar processes,(ii)all works on furnaces where there is risk of exposures to excessive light,(iii)processes relating to cutting or forging of metals, and(iv)any other processes where there is risk to eyes;(b)Fencing of machinery ;(c)Protection from fire and explosive risks;(d)Protection from leakage of inflammable liquids ; and(e)Safety valves for closed vessels in which gas is passed and in which the pressure is liable to risk to a dangerous degree(2)Adequate precautions shall be taken to prevent the emission of effluents which may be dangerous or poisonous.(3)Breathing apparatus shall be provided in operations, where dangerous gas or fume is liable to escape.
