Section 141 in U.P. Building And Other Construction Workers (Regulation Of Employment And Conditions Of Service) Rules, 2009
141. Fencing of moving part of plant or equipment etc. [Section 40-2(i)].
- The employer shall ensure at a construction site of a building or other construction work that -(a)all motors, cogwheels, electric generator, rotary converter; transmission machinery, chains, friction gearing, flywheels, shafting, dangerous and moving parts of machinery (whether or not driven by mechanical power) shall be securely fenced by safeguards of substantial construction which shall be constantly maintained and kept in position while the parts of machinery, they are fencing are in motion or in use;(b)no part of any machinery, which is in motion and which is not securely fenced is examined, lubricated, adjusted or repaired except by a person trained for such examination, lubrication, adjustment or repairs;(c)moving parts of the elevators, hoists, screens, bunkers, chutes, grouting equipment used for concrete work and of other equipment used for storing, transport and other handling ingredients of concrete are securely, fenced to avoid contact of building workers with such moving parts;(d)screw conveyors used for cement, lime and other dusty materials are completely enclosed;(e)any part of machines shall not be cleaned or repaired unless such machine is stopped;(f)when a machine is stopped for servicing or repairing, adequate measures are taken to ensure that such machine does not re-start inadvertently.
