Section 49 in The West Bengal Factories Rules, 1958
49. [Examination of eye-sight of certain workers. [Substituted by Notification No. 340 L.W./L.W./IR-4/85 dated 2nd April 1986.]
(1)No person shall be allowed to operate a crane, locomotive, [dumper, dozen, lorry, tractor, etc.] fork-lift truck, or to give a signal to a crane or locomotive operator unless his eye sight and colour vision have been examined and declared fit by a qualified ophthalmologist to work whether with or without the use of corrective glasses.(2)The eye-sight and colour vision of the person as referred to in sub rule (1) shall be re-examinated at least once in every period of 12 months up to the age of 45 years and once in every 6 months beyond that age.(3)Any fee payable for an examination of a person under this rule shall be paid by the occupier and shall not be recoverable from that person.(4)The record of examination or re-examination carried out as required under sub-rules (1) and (2) shall be maintained in Form 17A.
