Section 256 in The Rajasthan Building and Other Construction Workers (Regulation of Employment and Conditions of Service) Rules, 2009
256. Precautions.
- The employer shall ensure at a construction site of a building or other construction work that-(a)notwithstanding the provisions of Rule 255 the following precautions are observed at the places of transporting, handling, storage and use of such explosives, namely;(i)prohibition of smoking, naked light and other sources of ignition in the vicinity where explosives are handled, stored and used;(ii)to keep safe distance and to use non-sparking tools while opening packages containing explosives;(iii)to stop the use of explosives and handling thereof while the weather conditions are not suitable for such use of handling;(b)in addition to the provisions of this chapter, all measures and precautions required to be observed for use, handling, storing or transportation of explosives under the rule framed under the Explosives Act, 1884 (Central Act 4 of 1884) are observed.Chapter - XXVIII Piling
