Section 17(16) in The Bihar Child Labour (Prohibition and Regulation) Rules, 1995
(16)Floors, stairs and means of access. - In all establishments where children are permitted to work under the Act-(a)All floors, steps, stairs, passages and gangways shall be of sound construction and properly maintained, which shall be kept free from obstruction and if it becomes necessary to ensure safety, gangways shall be provided with hand rails and toe boards.(b)There shall, as far as practicable, be provided with safe means of access to every place where child worker is required to work.(c)When a child is required to work at a height wherefrom he may fall, provisions shall be of fencing or otherwise ensure the safety of child worker.
