Section 40 in Goa Building and Other Construction Workers' (Regulation of Employment and Conditions of Service) Rules, 2008
40. Fire protection.
- An employer shall ensure at the construction site of a building or other construction work that,(a)such construction site is provided with(i)fire extinguishing equipment sufficient to extinguish any probable fire at such construction site;(ii)an adequate water supply at ample pressure as per national standards;(iii)number of trained persons required to operate the fire extinguishing equipment provided under sub-clause (i);(b)fire extinguishing equipment provided under sub-clause (i) of clause (a) is properly maintained and inspected at regular intervals of not less than once in a year by the responsible person and a record of such inspections is maintained;(c)in case of every launch or boat or other craft used for transport of building workers and the cabin of every lifting appliance including mobile crane, adequate number of portable fire-extinguishing equipment of suitable type shall be provided at each of such launch or boat or craft or lifting appliance.
