(1)No worker in a factory—(a)shall wilfully interfere with or misuse any appliance, convenience or other thing provided in a factory for the purposes of securing the health, safety or welfare of the workers therein;(b)shall wilfully and without reasonable cause do anything likely to endanger himself or others; and(c)shall wilfully neglect to make use of any appliance or other thing provided in the factory for the purposes of securing the health or safety of the workers therein.
