Section 58 in Bihar Building and Other Construction Workers (Regulation of Employment and Conditions of Service) Rules, 2005
58. Installation.
- The employer shall ensure at a construction site of a building or other construction work that-(a)fixed lifting appliances are installed-(i)by competent persons;(ii)in a manner that such appliances cannot be displaced by the load, vibration or other influences;(iii)in manner that the operator of such appliances is not exposed to danger from loads, ropes or drums; and(iv)in a manner that the operator can either see over the zone of operation or communicate with all loading and unloading points by signal, or other communication system;(b)adequate clearance is provided between parts or loads of lifting appliances and-(i)the fixed objects such as walls and posts; or(ii)electrical conductors.(c)the lifting appliances, when exposed to wind loading are given sufficient additional strength, stability and rigidity to withstand such loading safely;(d)no structural alterations or repairs are made on any part of the lifting appliances that affect the safety of such appliances without obtaining-the opinion of the competent person to this effect.
