Section 91(4) in The Dock Workers (Safety, Health And Welfare) Regulations, 1990
(4)The following classes of dangerous occurrences shall be reported to the Inspector, whether death or disablement is caused or not, in the manner prescribed in sub-regulation (1):--(a)collapse or failure of lifting appliances or conveyors or breakage or failure of ropes, chains or other loose gears and lifting devices or overturning of cranes, used in dock work, falling of headboards or cargo from slings, displacement of hatch beam resulting in the fall of hatch beams or coverings;(b)collapse or subsidence of any wall, floor, gallery, roof, platform, staging or means of access;(c)explosion of a receiver or vessel used for the storage, at a pressure greater than atmospheric pressure, of any gas or gases (including air) or any liquid or solid resulting from the compression of gas;(d)explosion or fire causing damage to any place in the dock in which dock workers are employed;(e)collapse, capsizing, toppling or collision of the transport equipment;(f)spillage or leakage of dangerous goods and damage to their containers; and(g)breakage, buckling or damage of freight containers.
