Section 81 in The Building And Other Construction Workers '(Regulation Of Employment And Conditions Of Service) Central Rules, 1998
81. Qualification of operator of lifting winches and of signaller, 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 drive or operator of such lifting appliance or to work as a operator of a 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 VII annexed to these rules.
