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[Cites 0, Cited by 0] [Section 116] [Entire Act]

State of Kerala - Subsection

Section 116(3) in The Kerala Panchayat Buildings Rules, 2011

(3)The supervising professional shall:
(i)ensure that the construction is carried out as per the approved plans, specifications and structural design;
(ii)take adequate safety precautions at all stages of construction or reconstruction or addition or alteration or repair or demolition or removal of the various parts of the building for safeguarding the life of workers and public against hazards consequent on any aspect of the work;
(iii)ensure that all protective works carried out to safeguard the adjoining properties during construction are sufficient and in good order to ensure safety;
(iv)ensure at every stage of construction, that the quality of construction and materials used for construction is as per the specifications for that work;.
(v)ensure that the debris, construction wastes or materials are safely and clearly disposed.