 |
|
|
|
|
|
|
||||||
|
 |
 |
|
|
||||||||
|
|
|||||||||||
 |
 |
|
||||||||||
 |
|
|||||||||||
|
||||||||||||
Report No. 62 10.36. Item 4.- Item 4 relates to employment in the manufacture or handling of explosives in connection with the employer's trade or business. Of course, the definition of 'trade or business' applicable to the Government and local authorities1 makes this item applicable, so far as the Government or local authorities are concerned, to all their activities. There are, on the statute book, specific laws relating to explosives and explosive substances, nevertheless, the Legislature has not thought it necessary to refer to those laws for the purpose of defining the meaning of explosives, and the ordinary meaning has been regarded as enough. In the circumstances, a change in this regard is not suggested. 1. Section 2(2). 10.37. But we are of the view that persons employed on premises where explosives are manufactured in connection with the employer's trade or business should be covered, even if they are not themselves directly employed in such. We recommend a redraft of item 4 accordingly.    |
||||||||||||
|
||||||||||||
|
||||||||||||
 |
|
|||||||||||
 |
|
 |
|
|||||||||
Back