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State of Kerala - Section

Section 12B in Kerala Factories Rules, 1957

12B. [ Guidelines, instructions and records. [Inserted By Sro No.765/95, Dated 07-12-1995.]

(1)Without prejudice to the general responsibility of the Occupier to comply with the provisions of Section 7A, the Chief Inspector may, from time to time, issue guidelines and instructions regarding the general duties of the Occupier relating to the health, safety and welfare of all workers while they are at work in the factory.
(2)The Occupier shall maintain such records, as may be prescribed by the Chief Inspector in respect of monitoring of working environment in the factory.