Section 35 in The Orissa Building and Others Construction Workers (Regulation of Employment and Conditions of Service) Rules, 2002
35. Fencing of motors etc.
- An employer shall ensure at a construction site of building or other construction work that-(a)all motors, cogwheels, chains and friction gearing, flywheels, shafting, dangerous and moving parts of machinery (whether or not driven by mechanical power) and stream pipes are securely fenced or legged;(b)the fencing of dangerous parts of machinery is not removed while such machinery is in motion or in use;(c)no part of any machinery which is in notion and which is not securely fenced is examined, lubricated, adjusted or repaired except by a person skilled for such examination, lubrication, adjustment or repairs;(d)machine parts are cleaned when such machine is stopped;(e)when a machine is stopped for servicing or repairs, adequate measures are taken to ensure that such machine does not restart inadvertently.
