Certain parts of machinery to be fenced.- The following parts of machinery shall if in motion and within reach, be securely fenced or protected.All shafts whether vertical or horizontal, wheels including balancing and momentum wheels besides the parts mentioned in sub-section (1) of Section 21 of the Act, drums or pulleys (including fast and loose pulleys), couplings, collard, clutches, toothed wheels, straps whether horizontal, inclined or vertical bands, belts, chains, ropes and wires or other devices by which any machine or appliance receives its motion, also all projecting set screws, keys, nuts, or bolts, or revolving parts of machinery and the underside of all heavy overhead main driving belts or ropes if there is any possibility of any person having to pass under them.Explanation. - The fences and other devices for protection shall be constructed and designed as to render it impossible for any person to pass between them and moving part and also in such a manner as to give protection to a person oiling, cleaning or otherwise attending to machinery and to all persons who may be in the neighbourhood of a moving part while it is in motion.Exception. - Where in any case any of the parts mentioned in this rule are not in the opinion of the Inspector, a source of danger to any person employed in the factory he shall at the request of the occupier or manager of the factory give such occupier or manager certificate in writing clearly specifying the parts which are not a source of danger. This rule shall not apply in respect of any parts specified in such certificate. The Chief Inspector may revise or cancel such certificate at any time.
