Section 150 in The Orissa Building and Others Construction Workers (Regulation of Employment and Conditions of Service) Rules, 2002
150. Permissible limit of exposure of.
- The-employer shall ensure at a construction site of a building or other construction work that-(a)the working environment in a tunnel or a shaft in which building workers are employed does not contain any of the hazardous substances in concentrations beyond the permissible limits as laid down in the schedule XII;(b)the responsible person referred to in rule 119 conducts necessary test before the commencement of a tunneling work for the day and at suitable intervals as fixed by the Chief Inspector to ensure that the permissible limits of exposure are not exceeded and a record of such test is maintained and is made available for inspection to the Inspector having jurisdiction, on demand.
