Section 17(23) in The Bihar Child Labour (Prohibition and Regulation) Rules, 1995
(23)Safety of buildings and machinery. - (a) No building, wall, chimney, bridge, tunnel, drain, road, gallery, passage, walkways, or gangways ladder, staircase, ramps, floor platforms, staging or any other structure of bricks, cement, concrete, steel or any other material whether of a permanent or temporary nature, shall be constructed, situated and maintained or allowed to remain or be used in an establishment and any machine, plant, equipment including electrical lines, wiring, fitting and apparatus (as defined in clause (e) of the Rule 2 of the Indian Electricity Rules, 1956) shall be constructed, provided, situated, maintained or allowed to be used, operated in an establishment in such manner as may or is likely to cause any accident or bodily injury to a child worker.(b)No materials, articles or equipments, shall be kept, stalled or stored in such manner as may or is likely to cause any accident or any bodily injury to a child worker permitted to work in such an establishment.
