Section 63E in The West Bengal Factories Rules, 1958
63E. Disclosure of information to workers:
(1)The occupier of a factory carrying on a hazardous process shall supply to all workers the following information in relation to use and handling of hazardous materials or substance in the manufacture, transportation, storage or other processes :(a)requirements of sections 41B, 41C and 41H of the Act;(b)a list of 'hazardous processes' carried on in the factory;(c)location and availability of all Material Safety Data Sheets as per rule 63D;(d)physical and health hazards arising from the exposure to or handling of substance;(e)measures taken by the occupier to ensure safety and to control health hazards;(f)measure to be taken by the workers to ensure safe use, handling, storage and transportation of hazardous substance;(g)personal protective equipment required to be used by workers employed in hazardous process or dangerous operations;(h)meaning of various labels and markings used on the containers of hazardous substance as provided under the rule 63D;(i)signs and symptoms likely to be manifested on exposure to hazardous substances;(j)measures to be taken by the workers in case of any spillage or leakage of a hazardous substance;(k)role of workers vis-a-vis the emergency plan of the factory, in particular the evacuation and control procedures; and(1)any other information necessary to ensure safety and health of workers.(2)The information required by sub-rule (1) shall be compiled with and made known to workers individually through supply of booklets or leaflets and display of cautionary notices at the work places.(3)The booklets, leaflets and the cautionary notices displayed in the factory shall be in the language understood by the majority of the workers, and the contents shall be explained to them.(4)Copies of all such booklets, leaflets shall be kept available to the Inspector for his perusal.(5)The Chief Inspector may direct the occupier to supply further information, if in his opinion, it is expedient to do so.Rule Prescribed under sections 41B and 112.
