96. [ Dangerous [manufacturing processes or operations] [Came into force w.e.f., 1.3.1954-No. 575-Lab.14.2.1954.].
(1)The following [manufacturing processes or operations] [Substituted vide Orissa Gazette Extraordinary. No. 1089/29.7.1987-SRO No. 501/87/22.7.1987.] when carried on in any factory are declared to be dangerous operations under Section 87-(1)Manufacture of aerated water and processes incidental thereto.(2)Electrolyte plating or oxidation of metal articles by use of an electrolyte containing chromic acid or other chromium compounds.(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 as defined in the Petroleum Act, 1934.(8)Cleaning or smoothing, roughening, etc., of articles, by a Jet of sand, metal shot or grift or other abrasive propelled by a blast of compressed air or stream.(9)Liming and tanning of raw hides and skins and processes incidental thereto.(10)Printing Presses and Type foundries (certain lead processes carried therein).(11)Manufacture of Pottery.(12)Chemical works.(13)[* * *](14)Handling and processing of asbestos, manufacturing of any article of asbestos and any other processes of manufacturer or otherwise in which asbestos is used in any form.(15)Manufacture of articles from refractory materials including manufacture of refractory bricks.(16)[ Handling and manipulation of corrosive substance.] [Inserted vide Orissa Gazette Part III of 1970.](17)[ Process of extracting oils and fats from vegetable and animal sources in Solvent Extraction Plants.] [Substituted vide Orissa Gazette Part III-A/16.6.1978-Notification No. 7780/29.5.1978.](18)[ Manufacture or manipulation of Cereinogenic dye intermediates. [Inserted vide Orissa Gazette Part III-No. 4 of 1983-SRO No. 41/83/6.1.1983.](19)Manufacture or manipulation of manganese and its compounds.(20)Handling and use of Benzene.(21)Manufacture or manipulation of dangerous pesticides.](22)[ Processing of Cashew nuts.] [Substituted vide Orissa Gazette Extraordinary. No. 1089/29.7.1987-SRO No. 501/87/22.7.1987.](23)Manufacturing process and operations in carbon-disulphate plants.(24)Operations involving high noise level.(25)Manufacture of rayon by viscose process.(26)Highly flammable liquids and flammable compressed gases.](2)The provisions specified in the schedules annexed hereto shall apply to any class or description of factories wherein dangerous [manufacturing processes or operations] [Substituted vide Orissa Gazette Extraordinary No. 1089/29.7.1987-SRO No. 501/87/22.7.1987.] specified in each schedule are carried out.(3)This rule shall come into force in respect of any class or description of factories, wherein the said [manufacturing processes or operations] [Substituted vide Orissa Gazette Extraordinary No. 1089/29.7.1987-SRO No. 501/87/22.7.1987.] are carried on, on such dates as the State Government may by notification in the Official Gazette appoint in this behalf.(4)[ (a) For the medical examination of workers to be carried out by the Certifying Surgeon as required by Schedule annexed to this rule, the occupier of the factory shall pay fees to the rate of ten rupees for examination of each worker every time he/she is examined.(b)The fees prescribed in Clause (a) shall be exclusive of any charges for biological, radiological or other tests which 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 to the local treasury under the Head of Account "087-Labour and Employment (d)-Fess realised under Factories Act".(5)Notwithstanding the provisions specified in the Schedules annexed to this rule, the Inspector may, by issue of orders in writing to the Manager or to the occupier or both, of the factory, direct them to carry out such measures and within such time, as may be specified in such order, with a view to removing conditions dangerous to the health of workers or to suspend any process where such process constitutes, in the opinion of the Inspector, imminent danger of poisoning or toxicity.(6)Any register or record of medical examination and tests connected therewith required to be carried out under any of the Schedules annexed hereto, in respect of any worker, shall be kept readily available to the Inspector and shall be preserved till the expiry of the year after the worker ceases to be in employment of the factory.] [Inserted vide Orissa Gazette Extraordinary No. 1089/29.7.1987-SRO No. 501/87/22.7.1987.]
