Section 77(1) in The Building And Other Construction Workers '(Regulation Of Employment And Conditions Of Service) Central Rules, 1998
(1)The employer shall ensure at a construction site of a building or other construction work that no building worker is raised, lowered or carried by a power-driven lifting appliance except-(a)on the driver 's platform in the cage of a crane; or(b)on a hoist; or(c)on an approved suspended scaffold:Provided that a building worker may be raised, lowered or carried by a power-driven lifting appliance-(i)in circumstances where the use of a hoist or of a suspended scaffold is not reasonably practicable and the requirements of sub-rule (2) are complied with; or(ii)on an aerial cableway or aerial ropeway in case where the requirements of sub-rule (2) are complied with;
