Section 62A(4)(b) in The U.P. Factories Rules, 1950

[Cites 0, Cited by 0] [Section 62A(4)] [Section 62A] [Entire Act]

State of Uttar Pradesh - Subsection

Section 62A(4)(b) in The U.P. Factories Rules, 1950

(b)No oven or drier shall be taken into use in factory for the first time unless a competent person has thoroughly examined all its parts and carried out the tests as are required to establish that the necessary safe systems and controls provided for safety in operation for the processes for which it is to be used and a certificate of such examination and tests signed by that competent person has been obtained and is kept available for inspection; and

Legal Document View

Unlock Advanced Research with PRISMAI

State of Uttar Pradesh - Subsection

Section 62A(4)(b) in The U.P. Factories Rules, 1950