(5)Notwithstanding the fact that workers are engaged in the regular, manual transport of loads, within the permissible limits as set out in sub-rule (1) they should be subjected to medical examination prior to regular assignment and periodical examination at an interval of 12 months if the assignment of such jobs, exceeds more than 12 months.Explanation: for the purpose of this rule(a)the term "manual transport of loads" means any transport in which the weight of the load is wholly borne by one worker, it covers the lifting and putting down of loads.(b)the term "regular manual transport of loads" means any activity which is continuously or principally devoted to the manual transport of loads, or which normally included, even though intermittently, the manual transport of loads.]Rule prescribed under section 35
