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State of West Bengal - Section

Section 63P in The West Bengal Factories Rules, 1958

63P. Issue of Guidelines

- For the purpose of compliance with the requirements of sub-section (1), (4) and (7) of section 41B or section 41C of the Act the Chief Inspector may issue guidelines from time to time to the occupier of a factory carrying on a 'hazardous process' if, in his opinion, it is deemed necessary. Such guidelines may be based on National Standards, Codes of Practice, or recommendations of International Bodies such as International Labour Organisation, World Health Organisation etc.