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State of Uttar Pradesh - Section

Section 53 in The U.P. Factories Rules, 1950

53.

(a)No machinery or shaft in motion shall be cleaned by waste rags or similar material held in hand.
(b)Every shafting ladder shall be fitted with either hooks or some effective non-skid device and shall be free from cracks, broken rungs and other defects. When necessary to prevent slipping another worker shall be provided to hold the bottom of the ladder.
(c)No person engaged in oiling or adjusting belts or in any work whatsoever "within reach"" of transmission machinery or any other machinery which the Inspector considers dangerous, shall be allowed to wear loosely fitting clothes.
Note. - All garments other than those given below shall be considered loosely fitting clothes for the purpose of this rule:Boiler-suits, i.e., combination of shirts and trousers, tight fitting shirt worn inside shorts, loin-cloth, vest (banyan), sweater, cap, turban without hanging ends.
(d)The occupier shall be responsible for the supply of tight fitting clothing without cost to the workers mentioned in Rule (c) all the time they are at work.
(e)Notices or posters in Hindi for the prevention of accidents shall be displayed at conspicuous places in every room of the factory in which machinery is in use.
(f)The manager of every factory shall cause the contents of the notices or posters to be explained to each worker in the language understood by him on his first engagement and as often as there is a change in the work performed by him.
(g)[ The register as required in sub-section (1) of Section 22 of the Act shall be in Form No. 25.] [Inserted by Labour (B) Department Notification No. 395(LL)/XXXVI-B-313 (L)-53 dated May 28, 1955.]
Dangerous Machines[Section 23(2)]