Section 217 in U.P. Building And Other Construction Workers (Regulation Of Employment And Conditions Of Service) Rules, 2009
217. Emergency action plans [Section 40-2(r)].
- The employer shall ensure at a construction site of a building or other construction work that an employer, with satisfaction of Chief Inspector, shall draw up a site emergency plan and detailed control measures for his building and other construction site in case if more than 500 building workers are employed at such construction site, and make known to the workers employed therein and to the general public living in the vicinity of the construction site in event of emergencies like -(i)fire and explosion;(ii)collapse of lifting appliances and transport equipment;(iii)collapse of building, sheds or structures etc.;(iv)gas leakage or spillage of dangerous goods or chemicals;(v)drowning of building workers, sinking of vessels; and(vi)land slides getting building workers buried, floods, storms and other natural calamities, is prepared and submitted to the Chief Inspector.
