Section 13(2) in The Dangerous Machines (Regulation) Act, 1983
(2)In particular, and without prejudice to the generality of the foregoing provisions, the manufacturer of a dangerous machine shall ensure that the following parts are secured by safeguards of substantial construction, namely:(a)the prime mover and every part thereof,(b)the transmissions machinery and every part thereof,(c)every other dangerous part, such as, rollers, blowers, sieves, elevator and the like.
