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Dock Workers (Safety, Health and Welfare) Act, 1986 11. Obligations of dock workers. – 1. No dock worker shall- a. Wilfully interfere with, or misuse, any appliance, convenience or other thing provided in connection with any dock work for the purpose or securing the health, safety and welfare of dock workers; b. Wilfully and without reasonable cause do anytime, likely to endanger himself' or others; and c. Willfully neglect to make use of any appliance, convenience or other thing provided in connection with any dock work for the purpose of securing the health, safety and welfare of dock workers. 1. 2. If any dock worker contravenes any of the provisions of sub-section (1) he shall be punishable with imprisonment for a term, which may extend to three months, or with late which may extend to one hundred rupees, or with both.    |
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