Section 21(3) in The Tamil Nadu Building and Construction Workers (Conditions of Employment and Miscellaneous Provisions) Act, 1984
(3)If it appears to the Inspector that any work or part of the machinery or plant in such a condition that it is dangerous to human life or safety, he may serve on the employer an order in writing specifying the measures which in his opinion should be adopted, and requiring them to be carried out before a specified date.
