Section 124 in The Rajasthan Building and Other Construction Workers (Regulation of Employment and Conditions of Service) Rules, 2009
124. Qualification of operator of lifting winches and of signaler, etc.
- The employer shall ensure at a construction site of a building or other construction work that no person is employed to drive or operate a lifting appliance whether driven by mechanical power or otherwise or to give signals to driver or operator of such lifting appliance or to work as a operator of rigger or derricks unless he-(i)is above eighteen years of age;(ii)is sufficiently competent and reliable;(iii)possesses the knowledge of the inherent risks involved in the operation of lifting appliances; and(iv)is medically examined periodically as specified in Schedule-Ill.Chapter - XIII Runways and Ramps
