[(a)] [Re-numbered vide Orissa Gazette Extraordinary No. 1089/29.7.1987-SRO No. 501/87/22.7.1987.] All rails on which a travelling crane moves and every track on which the carriage of a transporter or runway moves, shall be of proper size and of adequate strength and have an even running surface and every such rail or track shall be properly laid, adequately supported and properly maintained.(b)[ (i) To provide access to rail tracks of overhead travelling cranes suitable passage-ways of at least 5 c. m. (20 inches) width with toe-boards and double hand rails 90 cm. (3 feet) high shall be provided along side, and clear of, the rail tracks of overhead travelling cranes, such that no moving part of the crane can strike persons on the ways and the passageway shall be at a lower level than the crane track, itself safe across ladders shall be provided at suitable intervals to afford access to these passageways, and from passage-ways to the, rail tracks.] [Inserted vide Orissa Gazette Extraordinary No. 1089/29.7.1987-SRO No. 501/87/22.7.1987.](ii)[ The Chief Inspector of Factories may, for reasons to be specified in writing, exempt any factory in respect of any overhead travelling crane from the operation of any of provisions of Clause (i) subject to such conditions as he may specify.] [Substituted vide Orissa Gazette Extraordinary No. 1089/29.7.1987-SRO No. 501/87/22.7.1987.]
