Section 75 in The Orissa Building and Others Construction Workers (Regulation of Employment and Conditions of Service) Rules, 2002
75. Carrying of persons by means of lifting appliances etc.
(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 a serial cableway or aerial ropeway in case where the requirements of sub-rule (2) are complied with.(2)The requirements referred to in provision to sub-rule (1) are as below, namely :-(i)That the appliance referred to in such proviso can be operated from one position only;(ii)That any winch used in connection with the appliance referred to in such proviso comply with the requirements of rule 57;(iii)That no person shall be carried by the appliance referred to in such proviso except -(a)in a chair or cage; or(b)in a skip or other receptacle at least three feet deep which is suitable for safe carriage of a person and any such chair, cage, skip or other receptacle is made of good construction, sound material, and has adequate strength and is properly maintained with suitable means to prevent any occupant therein from falling out of it and is free from any material or tools which may interfere with the handhold or foothold of such occupant or otherwise endanger him; and(iv)That suitable measures shall be taken to prevent the chair, cage, skip or other receptacle from spinning or tripping in a manner dangerous to the occupant therein.
