Section 7(6) in The Dock Workers (Safety, Health And Welfare) Regulations, 1990
(6)No person shall, unless duly authorised or in case of necessity remove or interfere with any fencing, gangway, gear, ladder, hatch covering, life saving appliance, lighting, or other thing whatsoever required by the Act and these regulations to be provided. If removed, such things shall be restored at the end of the period during which their removal was necessary, by the person last engaged in that work necessitated such removal.
