Section 229 in The Rajasthan Building and Other Construction Workers (Regulation of Employment and Conditions of Service) Rules, 2009
229. Stacking and un-stacking of materials and articles.
- The employer shall ensure at a construction site of a building or other construction work that-(a)where stacking, un-stacking, stowing or unstaring of construction material or article, or handling in connection therewith can not be safely carried out unaided, reasonable measures to guard against accident or dangerous occurrences are taken by shoring or otherwise to prevent any danger likely to be caused by such handling;(b)stacking of material or article is made on firm foundation not liable to settle and deviate such material or article and does not overload the floor on which such stacking is made;(c)the material or articles, are not stacked against partition or walls of a warehouse of store place unless it is known that such partition or the wall is of sufficient strength to withstand the pressure of such materials or articles;(d)the materials or articles are not stacked to such a height and in such a manner as would render the pile of such stack unstable and cause hazards to the building workers or the public in general;(e)where the building workers are working on stack exceeding one point five metres in height, safe means of access to the stack is provided;(f)all stacking or un-staking operations are performed under the supervision of a responsible person for such stacking or un-stacking;(g)the stacking of construction materials or articles is not made near the site of excavation, shaft, pit or any other such opening;(h)stacks, which may lean heavily, become unstable, or collapse are barricaded.
