Section 13(2) in The Child Labour (Prohibition and Regulation) Act, 1986
(2)Without prejudice to the generality of the foregoing provisions, the said rules may provide for all or any of the following matters, namely:—(a) cleanliness in the place of work and its freedom from nuisance;(b)disposal of wastes and effluents;(c)ventilation and temperature;(d)dust and fume;(e)artificial humidification;(f)lighting;(g)drinking water;(h)latrine and urinals;(i)spittoons;(j)fencing of machinery;(k)work at or near machinery in motion;(l)employment of children on dangerous machines;(m)instructions, training and supervision in relation to employment of children on dangerous machines;(n)device for cutting off power;(o)self-acting machines;(p)easing of new machinery;(q)floor, stairs and means of access;(r)pits, sumps, openings in floors, etc.;(s)excessive weights;(t)protection of eyes;(u)explosive or inflammable dust, gas, etc.;(v)precautions in case of fire;(w)maintenance of buildings; and(x)safety of buildings and machinery.
