Section 7 in Dock Workers (Safety, Health and Welfare) Scheme, 1961
7. Other obligations of dock workers.
(1)No dock worker shall wilfully interfere with or misuse any means, appliance, convenience or other equipment provided in pursuance of this Scheme, for the purposes of securing the health, safety or welfare of the dock workers, and where any means appliance, convenience or equipment for securing health, safety or welfare is provided for the use of any dock worker under this Scheme, he shall use the means, appliance, convenience or equipment. No dock worker shall wilfully and without reasonable cause of anything likely to endanger himself or others.(2)No dock worker shall, unless duly authorised or in case of any emergency, remove or interfere with any fencing, plant or machinery, ladder, life-saving means or appliances, lights, staging or other things whatsoever required to be provided under this Scheme. If removed, such things shall be restored at the end of the period during which their removal was authorised or at the end of the emergency, as the case may be, by the persons last engaged in the work that necessitated such removal.
