Section 119(1) in Bihar Building and Other Construction Workers (Regulation of Employment and Conditions of Service) Rules, 2005
(1)Every employer carrying out any excavation or tunnelling work at construction site of a building or other construction work shall, within thirty days, prior to the commencement of such excavation or tunnelling work inform in writing the detailed layout plans, method of construction and schedule of such excavation or tunnelling work to the Chief Inspector.
