Section 226(a) in The Tamil Nadu Building and other Construction Workers (Regulation of Employment and Conditions of Service) Rules, 2006
(a)in case of five hundred or less workers are employed at such 1 constructions sites, there is an ambulance room at such construction site or an arrangement with a nearby hospital for providing an ambulance room and such an ambulance room is in the charge of a qualified nurse and the service of such an ambulance room is available to building worker employed at such construction site at every time when he is at work. In case of more than five hundred building workers are employed at such construction site, there is an ambulance room with effective communication system and such ambulance room is in the charge of a qualified nurse and the service of such ambulance room is available to a building worker employed at such construction site at every time when he is at work, and such ambulance room is in overall charge of a construction medical officer;
