Section 176 in U.P. Building And Other Construction Workers (Regulation Of Employment And Conditions Of Service) Rules, 2009
176. Notification of excavation and tunneling work.
(a)Tire employers shall be intimated prior to the thirty days before commencement of excavation or tunneling work in writing the detailed lay-out plans, procedure of construction and schedule of tunneling and excavation work to the Chief Inspector and Inspector of concerned region.(b)In case, compressed air is used for excavation or tunneling work the technical details and drawings of all man locks and medical locks with name and address of all medical officers as appointed for such excavation or tunneling work shall be sent to the Chief Inspector and Inspector of concerned region.
