Section 103 in The Building And Other Construction Workers '(Regulation Of Employment And Conditions Of Service) Central Rules, 1998
103. Vibrators.
- The employer shall ensure at a construction site of a building or other construction work that-(a)a building worker, who is in good physical condition, operates vibrators used in concreting work;(b)all practical measures are taken to reduce the amount of vibration transmitted to the operators working in concreting work;(c)when electric vibrators are used in concreting work,-(i)such vibrators shall be earthed;(ii)the leads of such vibrators shall be heavily insulated; and(iii)the current shall be switched off when such vibrators are not in use.
