Section 21 in The Rajasthan P.W.D. Contractor's Labour Regulations, 1966
21. Threatening or intimidating any workman or employee during the working hours within the premises.
C.P.W.D. Safety CodeSafety Code(i)Suitable scaffolds should be provided for workman for all works that cannot be safely be done from the grounds, or from solid construction except such short period work as can be done safely from ladders. When a ladder is used an extra Mazdoor shall be engaged for holding the ladder and if the ladder is used for carrying materials as well, suitable footholds and handholds shall be provided on the ladder and the ladder shall be given an inclination not steeper than ¼ to (¼ horizontal and 1 vertical).(ii)Scaffolding or staging more than 12 fit. above the ground or floor, swung or suspended from an overhead support or erected with stationary support shall have a guard rails properly attached, bolted, braced and otherwise secured at least 3 feet high above the floor platform of such scaffolding to staging and extending along the. entire length of the outside the ends thereof with only such opening as may be necessary for the delivery of the materials. Such scaffolding or staging shall be fastened as to prevent it from swaying from the building or structure.(iii)Working Platform, Gangways and Stairways should be so constructed that they should not sag unduly or unequally, and if the height of the platform of the Gangway or the Stairway is more than 12 feet above ground level and for floor level, they should be closely boarded, should have adequate width and should be suitably fenced, as described in (ii) above.(iv)Every opening in the floor of a building or in a working platform be provided with suitable means to prevent the fall of persons or materials by providing suitable fencing or railing whose minimum height shall be 3'-0'.(v)Sale means of access shall be provided to all working platform and other working places. Every ladder shall be securely fixed. No portable signal ladder shall be over 30 feet in length, while the width between side rails in rung ladder shall in no case be less than 11½ for ladder upto and including 10 ft. in length. For longer ladders this width should be increased at ¼" for each additional foot of length, uniform step spacing shall not exceed". Adequate precautions shall be taken to prevent danger from electrical equipment. No material on any of the sites of work shall be so stacked or placed as to cause danger or inconvenience to any person or the public. The contractor shall also provide all necessary fencing and lights to protect the public from accident and shall be bound to bear the expenses of defence of every suit, action on other precautions at law that may be brought by any persons for injury sustained owing to neglect of the above precautions and to pay any damages and costs which may be awarded in any such suit, action on proceeding to any such person or which may with consent of the be paid to compromise any claims by any such person.(vi)Excavation and TrenchingAll trenches, four feet or more in depth, shall at all times be supplied with at least one ladder for each 100 feet in length or fraction thereof. Ladder shall be extended from bottom of the trench to at least 3' above the surface of the ground. The sides of the trenches which are 5' or more in depth shall be stopped back so give suitable slope or securely held by timber bracing so as to avoid the danger of sides to collapse. The excavated materials shall not be placed within 5 feet of the edge of the trench of half of the trench, whichever is more.Cutting shall be done from top to bottom. Under no circumstances undermining or undercutting shall be done.(vii)DemolitionBefore any demolition word is commenced and also during the process of the work:-(a)All roads and open areas adjacent to the work site shall either be closed or suitably protected.(b)No electric cable or apparatus which is liable to be a source of danger over a cable or apparatus used by the operator shall remain electrically charged.(c)All practical steps shall be taken to prevent under danger to persons employed from risk of fire or explosion or flooring No floor, roof, or other part of the building, shall be so overloaded with debris or materials as to render it unsafe.(viii)All necessary personal safety equipments considered adequate by the Engineer-in-charge should be kept available for the use of persons employed on the site and maintained in a condition suitable for immediate use and the contractor should take adequate steps to ensure proper use of equipment by those concerned.(a)Workers employed on mixing Asphaltic materials Cement and lime mortars shall be provided with protective footwear and protective goggles.(b)Those engaged in white washing, and mixing or stacking of Cement bags or any materials which is injurious to the eye shall be provided with protective goggles.(c)Those engaged in welding works shall be provided with Welder's protective eye-shields.(d)Stone breakers shall be provided with protective goggles and protective clothing's and seated at sufficiently safe intervals.(e)When workers are employed in sewers and manholes, which are in use the contractor shall ensure that the Manhole covers opened and are ventilated at least for an hour before the workers are allowed to get into the Manholes and the Manholes so opened shall be cordoned of with suitable railing and provided with warning signals or boards to prevent accident to the public.(f)The contractor shall not employ men below the age of 18 and women on the work of painting with products containing leads in any form. Whenever men above the age of 18 are employed on the work of lead painting, the following precaution should be taken.
