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State of Kerala - Section

Section 142 in Kerala Factories Rules, 1957

142. Process hazards.

(a)Before commencing any large-scale experimental work, or any new manufacture, all possible steps shall be taken to ascertain definitely all the hazards involved both from the actual operations and the chemical reactions. The properties of the raw materials used, the final products to be made, and any by-products arising during manufacture shall be carefully studied and provisions shall be made for dealing with any hazards including effects on workers which may arise during manufacture.
The design of the buildings and plant shall be based on the information so obtained. Where necessary, advice shall be obtained from the Chief Inspector of Factories on measures to be taken in this regard.
(b)Information in writing, giving details of the process, its hazards and the steps taken or proposed to be taken for the safety of workers as in (a) above should be sent to the Chief Inspector before commencing manufacture, handling or storage of any of the items covered under Schedule I, whether on experimental, pilot, plant or large scale basis.