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[Cites 0, Cited by 0] [Section 49] [Entire Act]

State of West Bengal - Subsection

Section 49(1) in The West Bengal Factories Rules, 1958

(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.