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State of West Bengal - Section

Section 49A in The West Bengal Factories Rules, 1958

49A. Railways in factories.

(1)This rule shall apply to railways in the precincts of a factory which are not subject to the Indian Railways Act, 1980 (9 of 1890) in a factory.
(2)Gateways: A gateway through which a railway track passes shall not be used for the general passage of workers into, or out of, a factory.
(3)Barriers and Turngates: (a) Where building or walls contain doors or gates which open to a railway track a barrier about 1 metre high shall be fixed parallel to and about 60 cm. away from the building or wall outside the opening and extending several feet beyond it at either end, so that any person passing out may become aware of an approaching train when his pace is checked at the barrier.If the traffic on the nearest track is all in one direction, the barrier shall be in the form of an "L" with the end of the short leg abutting on to the wall and the other end opening towards the approaching train.
(b)If the distance between wall and track cannot be made to accommodate such a barrier, the barrier or a turngate shall be placed at the inside of the opening.
(c)Where a footway passes close to a building or other obstruction as it approaches a railway track, a barrier or a turngate shall be fixed in such a manner that a person approaching the track is compelled to move away from the building or obstruction and thus obtain timely sight of an approaching locomotive or wagon.
(4)Crowds: - (a) Workers' pay-windows, first-aid stations and other points where a crowd may collect, shall not be placed near a railway track.
(b)At any time of the day when workers are starting or ending work, all railways traffic shall cease for not less than five minutes
(5)Locomotives: - (a) No locomotive shall be used in shunting operations unless it is in good working order.
(b)Every locomotive and tender shall be provided with efficient brakes, all of which shall be maintained in good working order. Brake-shoes shall be examined at suitably fixed intervals and those that are worn out shall be replaced at once.
(c)Water-gauge glasses of every locomotive, whatever is its boiler pressure, shall be protected with substantial glass or metal screens.
(d)Suitable steps and hand-holds shall be provided at the corners of the locomotive for the use of shunter.
(e)Every locomotive crane shall be provided with lifting and jacking pads at the four comers of the locomotive for assisting in re-rating operations.
(f)It shall be clearly indicated on every locomotive crane in English and in a language understood by the majority of the workers in the factory.
(6)Wagons: - (a) Every wagon (and passenger coach,if any) shall be provided either with self-acting brakes capable of being applied continuously or with efficient hand brakes which shall be maintained in good working order. The hand brakes shall be capable of being applied by a person on the ground and fitted with a device for retaining them in the applied position.
(b)No wagon shall be kept standing within 3 metres of any authorized crossing.
(c)No wagon shall be moved with the help of crow bars or pinch bars.
(7)Riding on locomotive wagon or other stock : No person shall be permitted to be upon (whether inside or outside) any locomotive, wagon or other rolling stock except where secured foothold and handhold are provided.
(8)Attention to brakes and doors: - (a) No locomotive, wagon or other rolling stock shall be kept standing unless its brakes are firmly applied and, where it is on a gradient, without sufficient number of properly constructed scotches placed firmly in position.
(b)No train shall be set in motion until the shunting jamadar has satisfied himself that all wagon doors are securely fastened.
(9)Projecting loads and cranes: - (a) If the load on wagon projects beyond its length, a guard or dummy truck shall be used beneath the projection.
(b)No loco-crane shall travel without load unless the jib is completely lowered and positioned in line with the track.
(c)When it is necessary for a loco-crane to travel with a load, the jib shall not be swung until the loco-crane has come to rest.
(10)Loose-shunting :Loose-Shunting shall be permitted only when it cannot be avoided. It shall never be performed on a wagon not accompanied by a man capable of applying and pinning down the brakes. A wagon not provided with brakes in good working order and capable of being easily pinned down shall not be loose-shunted unless there is attached to it at least another wagon with such brakes. Loose shunting shall not be performed with, or against, a wagon containing passengers, live-stock or explosives.
(11)Fly-shunting : - Fly-shunting shall not be permitted on any factory railway.
(12)The shunting jamadar: - (a) Every locomotive or wagon in motion in a factory shall be in charge of a properly trained jamadar.
(b)Before authorizing a locomotive or wagon to be moved, the shunting jamadar shall satisfy himself that no person is under or in between or in front of the locomotive or wagon.
(13)Hand signals: The hand signals used by the shunting jamadar by day and night shall be those prescribed by the shunting rules of railways, working under the Indian Railways Act (9 of 1890).
(14)Night work and fog: - (a) In factories where persons work at night, not movement of locomotive, wagon or other rolling stock otherwise than by hand shall be permitted between sunset and sunrise unless the tracks and their vicinity are lighted on a scale of not less than 10 lux as measured at the horizontal place at the ground level.
(b)In no circumstances shall any locomotive or train be moved between sunset and sunrise or at any time when there is fog, unless it carries a white head light and a red rear light.
(15)Speed control: - (a) A locomotive or train shall not be permitted to move by speed greater than seven kilometers per hour.
(b)A train, locomotive, wagon or other rolling stock shall not be moved by mechanical or electrical power unless it is preceded at a distance of not less than 10 metres during the whole of its journey by a shunting jamadar, who shall be provided with signalling flags or lamp and whistle, necessary for calling the attention of the driver
(16)Tracks : - (a) The distance (i) between tracks and (ii) between tracks and buildings, blind walls or other structures and (iii) between tracks and materials deposited on the ground shall be respectively not less than-
(aa)from center to center of parallel tracks, the overall width of the widest wagon of that guage plus twice width of the door of such a wagon when opened directly outward plus 1 metre:
(bb)from a building or structure other than a loading platform to the center of the nearest track, half the overall width of the widest wagon of that gauge, plus the width of its door when opened out-ward, plus 1.5 metres;
(cc)from material stacked or deposited alongside the track, on the ground or on a loading platform, to the center of the nearest track, half the overall width of the widest wagon of that gauge, plus half the width of its door when opened directly outward plus 1 meter.
(b)Sleepers of a track shall be in level with the ground and at all crossings of track with a road or walkway the surface of the road or walkway shall be in level with the top of the rails.
(c)All track ends shall be equipped with buffer stops of adequate strength.
(d)Barriers of substantial construction shall be securely and permanently fixed across any doorway or gateway in a building or in a wall which conceals an approaching train from view, between the building and the track as prescribed in clause (a) of sub-rule (3).
(e)Where tracks are carried on gantry or other elevation, a safe footway or footways with hand rails and toe-boards shall be provided at all positions where persons works or pass on foot, and where there is an opening in the stage of an elevated track for the dropping of material to a lower level, the position shall be adequately fenced or the opening itself provided with grill through which a person cannot fall.
(f)All point levers shall have their movements parallel, to and not across, the direction of the track.
(g)All loading platforms which are more than 60 cm. above the level of the ground on which the track is laid and more than 15 metres in length, shall be provided with steps at intervals not greater than 15 metres apart to enable the platform to be easily mounted from the track.
(h)Turn table on plant railways shall be provided with locking devices which will prevent the tables from turning while locomotives or wagons are being run on or off the tables.
(i)Workers shall be prohibited from passing under, between or above railway wagons.
(17)Crossing: - (a) At all crossings of a track with a road or walkway, danger or crossing signs and wherever reasonably practible, blinking light or alarm lights shall be provided. Swinging gates and barriers shall be secured against inadvertent opening or closing.
(b)All crossing warning signs, gates and barriers shall be illuminated during hours of darkness.
(18)Duties of drivers and shunters:It shall be the duty of every driver of a locomotive, or a shunter including a shunting jamadar to report without delay to their superior any defect in permanent way, locomotive or rolling stock.
(19)Young persons not to be employed as drivers of locomotive or as shunters: No person who is under 18 years of age and no person who is not sufficiently competent and reliable shall be employed as a driver of a locomotive or as a shunter.
(20)The Chief Inspector may by an order in writing exempt a factory or part of it from all or any of the provisions of this rule to such extent and on such conditions as he deems necessary.]