Section 5(1) in Bihar Building and Other Construction Workers (Regulation of Employment and Conditions of Service) Rules, 2005
(1)It shall be the duty of every employer who is undertaking any of the operations or works related to or incidental to building or other construction work to which these rules apply:-(a)to comply with such of the requirements of these rules as are related to him:Provided that the requirements of this clause shall not affect any building worker if an so long as his presence in any place of work is not in the course of performing any work on behalf of his employer and he is not expressly or impliedly authorised or permitted by his employer to do the work; and(b)to comply with such of the requirements of these rules as are related to him in relation to any work, act or operation performed or about to be performed by him.
