Dock Workers (Safety, Health and Welfare) Act, 1986

Contents
Sections	Particulars
1	Short title, extent, commencement and application
2	Definitions
3	Inspectors
4	Powers of Inspectors
5	Powers of Inspectors where employment of dock workers are dangerous
6	Facilities to be afforded to an Inspector
7	Restrictions on disclosure of information
8	Appeal
9	Advisory Committee
10	Power of appropriate Government to direct inquiry into cases of accidents or diseases
11	Obligations of dock workers
12	Power to exempt
13	Protection of action taken in good faith
14	Penalties
15	Determination of the persons responsible for the offence in certain cases
16	Power of court to make orders
17	Provisions relating to jurisdiction
18	Provision regarding fine
19	General provision for punishment for other offences
20	Power to make rules
21	Power to make regulations
22	General provision relating to rules and regulations
23	Amendment of Act 9 of 1948
24	Repeal
25	Saving