- Without prejudice to the provisions of sub-section (1) of Section 21 in regard to the fencing of machines, the further precautions specified in the schedules annexed hereto shall apply to the machines noted in each schedule [and the register for adult worker employed for work on or near machinery in motion shall be in Form 34.] [Substituted by Notification No. 3688-4113-XVI, dated 1-6-1968.][Schedule I] [Substituted by Notification No. 4(a) 4-91-16B, dated 6-4-1995.]Textile Machinery except Machinery used in Jute Mills
