Where the State Government is of opinion that any manufacturing process or operation carried on in a factory exposes any persons employed in it to a serious risk of bodily injury, poisoning or disease, it may make rules applicable to any factory or class or description of factories in which the manufacturing process or operation is carried on—(a)specifying the manufacturing process or operation and declaring it to be dangerous;(b)prohibiting or restricting the employment of women, adolescents or children in the manufacturing process or operation;(c)providing for the periodical medical examination of persons employed, or seeking to be employed, in the manufacturing process or operation, and prohibiting the employment or persons not certified as fit for such employment and requiring the payment by the occupier of the factory of fees for such medical examination;(d)providing for the protection of all persons employed in the manufacturing process or operation or in the vicinity of the places where it is carried on;(e)prohibiting, restricting or controlling the use of any specified materials or processes in connection with the manufacturing process or operation;(f)requiring the provision of additional welfare amenities and sanitary facilities and the supply of protective equipment and clothing, and laying down the standards thereof, having regard to the dangerous nature of the manufacturing process or operation.
