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State of Punjab - Section

Section 1 in The Punjab Factory Rules, 1952

1. Short title, extent and commencement.

(1)These rules may be cited as the Punjab Factory Rules, 1952.
(2)[ They shall extend to the territories which immediately before the 1st November, 1956, were comprised in the States of Punjab and Patiala and East Punjab States Union.] [Substituted by Punjab Government No. 2372-VII-DS-Lab,-60/18362, dated the 16th June, 1960.]
(3)Except as hereunder provided with respect to certain rule these rules shall come into force at once :-
Rules 31 to 35 (Artificial lighting) Six months after the enforcement of these Rules.
Rule 55 (Safety precautions) Six months after the enforcement of these Rules
Rule 68 (Washing facilities) Three months after the enforcement of these Rules
Rule 70 (Ambulance room) Three months after the enforcement of these Rules
Rules 71 to 77 (Canteens) Nine months after the enforcement of these Rules
Rules 78 (Shelters etc.) Six months after the enforcement of these Rules
Rules 79-82 (Creches) Nine months after the enforcement of these Rules
Rules 102 (Special provision for dangerous operations) Six Months after the enforcement of these Rules