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CONTENTS |
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Sections |
Particulars |
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Preamble |
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1 |
Short
title, Extent and Commencement |
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2 |
Interpretation |
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3 |
References
to Time of Day |
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4 |
Power
to declare different departments to be separate factories for two
or more factories to be a single factory |
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5 |
Power
to exempt during public emergency |
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6 |
Approval,
Licensing and Registration of Factories |
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7 |
Notice
by occupier |
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7A |
General Duties of the Occupier |
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7B |
General Duties of Manufactures, Etc., as regards articles
and substances for use in factories |
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8 |
Inspectors |
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9 |
Powers
of Inspectors |
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10 |
Certifying
Surgeons |
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11 |
Cleanliness |
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12 |
Disposal
of wastes and effluents |
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13 |
Ventilation
and Temperature |
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14 |
Dust
and Fume |
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15 |
Artificial
Humidification |
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16 |
Overcrowding |
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17 |
Lighting |
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18 |
Drinking
Water |
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19 |
Latrines
and Urinals |
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20 |
Spittoons |
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21 |
Fencing
of Machinery |
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22 |
Work
on or Near machinery in motion |
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23 |
Employment
of young persons on dangerous machines |
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24 |
Strikig
gear and devices for cutting off power |
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25 |
Self-Acting
Machines |
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26 |
Casing
of new machinery |
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27 |
Prohibition of employment of women and children near cotton-openers |
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28 |
Hoists and Lifts |
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29 |
Lifting Machines, Chains, Ropes and Lifting tackles |
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30 |
Revolving Machinery |
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31 |
Pressure Plant |
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32 |
Floors, Stairs and Means of Access |
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33 |
Pits, Sumps, Openings in Floors, Etc. |
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34 |
Excessive Weights |
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35 |
Protection of Eyes |
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36 |
Precautions against dangerous fumes, gases, etc. |
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36A |
Precautions Regarding the use of portable electric light |
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37 |
Explosive or Inflammable Dust, Gas, Etc. |
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38 |
Precautions in case of fire |
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39 |
Power to Require Specifications of Defective Parts or Tests
of Stability |
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40 |
Safety of Buildings and Machinery |
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40A |
Maintenance of Buildings |
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40B |
Safety Officers |
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41 |
Power to make rule to supplement this Chapter |
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41A |
Constitution of Site Appraisal Committees |
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41B |
Compulsory Disclosure of Information by the Occupier |
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41C |
Specific Responsibility of the occupier in relation to
hazardous processes |
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41D |
Power to Central Government to Appoint Inquiry Committee |
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41E |
Emergency Standards |
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41F |
Permissible Limits of Exposure of Chemical and Toxic substances |
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41G |
Workers' Participation in Safety Management |
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41H |
Right of workers to warn about imminent danger |
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42 |
Washing Facilities |
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43 |
Facilities for Storing and Drying clothing |
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44 |
Facilities for Sitting |
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45 |
First Aid Appliances |
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46 |
Canteens |
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47 |
Shelters, Rest Rooms and Lunch Rooms |
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48 |
Creches |
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49 |
Welfare Officers |
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50 |
Power to make rules to supplement this Chapter |
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51 |
Weekly Hours |
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52 |
Weekly
Holidays |
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53 |
Compensatory
Holidays |
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54 |
Daily
Hours |
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55 |
Intervals
for Rest |
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56 |
Spreadover |
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57 |
Night
Shifts |
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58 |
Prohibition
of Overleapping Shifts |
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59 |
Extra
Wages for Overtime |
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60 |
Restriction
on double employment |
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61 |
Notice
of periods of work for adults |
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62 |
Register
of adult workers |
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63 |
Hours
of work to correspond with notice under section 61 and register
under section 62 |
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64 |
Power
to make exempting rules |
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65 |
Power
to make exempting orders |
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66 |
Further
restrictions on employment of women |
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67 |
Prohibition
of employment of young children |
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68 |
Non-Adult
workers to carry tokens |
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69 |
Certificates
of Fitness |
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70 |
Effect
of certificate of fitness granted to adolescent |
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71 |
Working
Hours for Children |
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72 |
Notice
of Periods of work for children |
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73 |
Register
of Child Workers |
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74 |
Hours
of work to correspond with notice under section 72 and register
under section 73 |
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75 |
Power
to require medical examination |
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76 |
Power
to make rules |
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77 |
Certain
other provisions of law not barred |
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78 |
Application
of Chapter |
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79 |
Annual
Leave with Wages |
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80 |
Wages
During Leave Period |
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81 |
Payment
in advance in certain cases |
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82 |
Mode
of recovery of unpaid wages |
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83 |
Power
to make rules |
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84 |
Powers
to exempt factories |
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85 |
Power
to apply the act to certain premises |
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86 |
Power
to exempt public institutions |
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87 |
Dangerous
Operations |
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87A |
Power
to prohibit employment on account of serious hazard |
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88 |
Notice
of certain accidents |
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88A |
Notice
of Certain dangerous occurrences |
|
89 |
Notice
of certain diseases |
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90 |
Power
to direct enquiry into cases of accident or disease |
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91 |
Power
to take samples |
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91A |
Safety
and Occupational Health Surveys |
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92 |
General
Penalty for Offences |
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93 |
Liability
of owner of premises in certain circumstances |
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94 |
Enhanced
penalty after previous conviction |
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95 |
Penalty
for Obstructing Inspector |
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96 |
Penalty
for Wrongfully disclosing results of analysis under section 91 |
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96A |
Penalty
for contravention of the provisions of sections 41B, 41C and 41H |
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97 |
Offences
by Workers |
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98 |
Penalty for
using false certificate of fitness |
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99 |
Penalty
for permitting double employment of child |
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100 |
Determination
of occupier in certain cases |
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101 |
Exemption of
occupier or manager from liability in certain cases |
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102 |
Power
of Court to make orders |
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103 |
Presumption
as to employment |
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104 |
Onus
as to age |
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104A |
Onus
of proving limits of what is practicable, etc. |
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105 |
Cognizance
of offences |
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106 |
Limitation
of prosecutions |
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106A |
Jurisdiction
of a Court for entertainig proceedings, etc., for offence |
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107 |
Appeals |
|
108 |
Display
of notices |
|
109 |
Service of
notice |
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110 |
Returns |
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111 |
Obligations
of workers |
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111A |
Right
of workers, etc. |
|
112 |
General
power to make rules |
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113 |
Powers
of Centre to Give Directions |
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114 |
No
Change for Facilities and Conveniences |
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115 |
Publication
of rules |
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116 |
Application
of Act to Government Factories |
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117 |
Protection
of persons Acting under this Act |
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118 |
Restriction
of Disclosure of Information |
|
118A |
Restriction
of Disclosure of Information |
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119 |
Act
to have effect notwithstanding anything contained in Act 37 of 1970 |
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120 |
Repeal
and Savings |
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Schedules
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Schedule 1 |
List
of Industries Involving Hazardous processes |
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Schedule 2 |
Permissible
levels of certain Chemical substances in work Environment |
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Schedule 3 |
List
of Notifiable Diseases |