Section 277(7) in The Rajasthan Building and Other Construction Workers (Regulation of Employment and Conditions of Service) Rules, 2009
(7)The Chief Inspector may, by order in writing and subject to such conditions and for such period, as may be specified therein, exempt from all or any of the requirements of these rules to-(a)any building or other construction work if he is satisfied that such building work is confined to such workers, where it is not convenient to take measures as provided in these rules; or(b)any appliance, gear, equipment vehicle or other device if he satisfied that the requirement of such appliance, gear, equipment vehicle or other device is not necessary for use or equality effective measures are taken in lieu thereof:Provided that he shall not grant exemption under this rules unless he is satisfied that such exemption would not adversely affect the safety, health and welfare of building workers.
