Section 136 in U.P. Building And Other Construction Workers (Regulation Of Employment And Conditions Of Service) Rules, 2009
136. Qualification of operator of lifting appliances.
- The employer shall ensure at a construction site of a building or other construction work that no person is employed to drive or operate a lifting appliance whether driven by mechanical power or otherwise or to give signals to driver or operator of such lifting appliances or to work as an operator of a rigger or derricks unless he -(i)is above eighteen years of age;(ii)is sufficiently competent and reliable;(iii)possesses the knowledge of the inherent danger involved in the operation of lifting appliances; and(iv)is medically examined periodically as specified in Schedule-VII by construction Medical Officer.
