Section 120(z) in U.P. Building And Other Construction Workers (Regulation Of Employment And Conditions Of Service) Rules, 2009
(z)a cage of a hoist or a platform where the building workers are required to enter into such cage or to go on such platform at landing level, is provided with a locking arrangement to prevent such cage or platform from moving during the time a worker enters or leaves such cage or platform;(za)the sides of a platform of a hoist which, are not used for loading or unloading, are provided with toe-board and enclosures of a wire mesh or any other suitable means to prevent the fall of any part of a load from such platform;(i)a conspicuous place of the platform of a hoist and such notice states the maximum carrying capacity of such hoist in kilograms;(ii)a conspicuous place on the hoisting engine and that such notice states that maximum lifting capacity of such hoist in kilograms;(iii)a conspicuous place on a hoist authorized and certified for the conveyance of the person on the platform or cage and such notice states the maximum number of persons to be carried on such hoist at one time;(iv)a conspicuous place on a hoist carrying goods and other materials and such notice states that such hoist is not meant for carriage of persons.(zb)a platform of a hoist, which has any probability of falling and part of load from it, is provided with an adequate covering with such fall;(zc)the counter-weights of a hoist consisting of an assemblage of several parts are so constructed that such parts are rigidly connected together;(zd)the counter-weights of a hoist run between guides;(ze)at every level of work the building workers are provided with adequate platforms for performing such work;(zf)a legible notice in Hindi as well as in local language is displayed at:
