Factories Act, 1948

40. Safety of building and machinery

(1) If it appears to the Inspector that any building or part of a building or any part of the ways, machinery or plant in a factory is in such a condition that it is dangerous to human life or safety, he may serve on ⁵⁹[the occupier or manager or both] of the factory an order in writing specifying the measures which in his opinion should be adopted, and requiring them to be carried out before a specified date.

(2) If it appears to the Inspector that the use of any building or part of a building or any part of the ways, machinery or plant in a factory involves imminent danger to human life or safety, he may serve on ⁶⁰[the occupier or manager or both] of the factory an order in writing prohibiting its use until it has been properly repaired or altered.

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