Section 200 in U.P. Building And Other Construction Workers (Regulation Of Employment And Conditions Of Service) Rules, 2009
200. Use of Hazardous Substances and Gases.
- The employer shall ensure that :(a)petrol or liquefied petroleum gases or any other flammable substances are not used, stored inside the tunnel except with the prior approval in writing of the project engineer under Rule 177 and after use of such hazardous substances remaining substances are removed immediately from such tunnel;(b)in a tunnel or a shaft in which building workers are employed does not contain any of the hazardous substances in concentrations beyond their permissible limits as specified in the Schedule 12;(c)no oxy-acetylene gas is used in a compressed air environment in excavation or tunneling work;(d)necessary test before commencement of tunneling work to ensure that permissible limits of exposure of chemicals is not exceeded shall be conducted by responsible person as record of such test is maintained for inspection to the Inspector on his demand.
