Section 119(1) in The Tamil Nadu Building and other Construction Workers (Regulation of Employment and Conditions of Service) Rules, 2006
(1)Every employer carrying out any excavation or tunneling work at a construction site of a building or other construction work shall, within thirty days, prior to the commencement of such excavation or tunneling work, inform in writing the detailed layout, plans, method of construction and schedule of such excavation or tunneling work to the Chief Inspector of Inspection of Building and Construction.
