Section 102 in U.P. Building And Other Construction Workers (Regulation Of Employment And Conditions Of Service) Rules, 2009
102. Precautions.
- The employer shall ensure at a construction site of a building or other construction work that -(a)notwithstanding the provisions of Rule 101 the following precautions are observed at that those places of transporting, handling, storage and use of such explosives, namely -(i)prohibition of smoking, naked lights and other sources of ignition in the vicinity where explosives are handled, stored and used;(ii)to keep safe distance and to use non-sparking tools while opening packages containing explosives;(iii)to stop the use of explosive and handling thereof while the weather conditions are not suitable for such use or handling.(b)in addition to the provisions of this chapter all above provisions, all such measure and precautions required to be observed for use, handling, storing or transportation of explosives under the rule framed under the Explosives Act, 1884 (Act No. 4 of 1884) are observed.Transport And Earth Moving Equipment[Section 40(2)(d)]
