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[Cites 0, Cited by 0] [Section 62B(5)] [Section 62B] [Entire Act]

State of Bihar - Subsection

Section 62B(5)(b) in Bihar Factories Rules, 1950

(b)For all factories wherein manufacturing processes or operations declared to be dangerous under Section 87 of Factories Act, 1948, by Rule 95 of Bihar Factories Rules, 1950 are carried on :-
(i)Where the number of workers ordinarily employed in a factory is more than 500-one Safety Officer;
(ii)Where the workers ordinarily employed in a factory is more than 1,000, number of Safety Officers to be employed shall be as specified in sub-rule 5 (a).