Section 86 in U.P. Building And Other Construction Workers (Regulation Of Employment And Conditions Of Service) Rules, 2009
86. Protection of adjacent structures.
- The employer responsible for a demolition work at a construction site of a building or other construction work shall, during demolition process of such demolition work, examine the wall structures adjacent to the structure to be demolished to determine the thickness, method or support to such adjacent structures and in case, such employer has reason to believe that any of such adjacent structure is unsafe or may become unsafe during such demolition process, he shall not perform demolition activity affecting such unsafe adjacent structure unless and until remedial measures like sheet piling, shoring, bracing, or similar other means so as to ensure safety and stability to such unsafe adjacent structure from collapsing are taken.
