Section 52 in Bihar Building and Other Construction Workers (Regulation of Employment and Conditions of Service) Rules, 2005
52. Disposal of debris.
- The employer shall ensure at a construction site of building or other construction work that:-(a)Debris are handled and disposed of by a method which does not cause danger to the safety of a person;(b)Debris are not allowed to accumulate so as to constitute a hazard;(c)Debris are kept sufficiently moist to bring down the dust within the permissible limit;(d)Debris are not thrown inside or outside from any height of such building or other construction work;(e)On completion of work, left over building material, article or other substance or debris are disposed of as soon as possible to avoid any hazard to any traffic or person.
