Section 7 in The Prohibition of Employment as Manual Scavengers and their Rehabilitation Rules, 2013
7. The employer shall ensure the following safety precautions at the time when the person is engaged in the cleaning of a sewer or a septic tank :-
(i)Portable fans and air blowers with batteries, in good working condition with a back up capacity of more than the estimated duration of the entry of the person in the sewer, shall be carried into sewers for ventilation and a ventilation source shall be installed at the mouth of the man hole.(ii)Flashlights and communication devices such as two-way radios shall be carried into sewers.(iii)Presence of the following rescue equipment at the site :-(a)A tripod and harness system, or some other method ensuring manoeuvring of an injured worker to the surface.(b)A basket stretcher, or similar device, shall be available for moving the injured worker to emergency transportation.(c)First aid equipment as given in Annexure-I, and trained personnel shall be immediately available.(iv)the employer shall ensure availability of ambulance and follow-up in close proximity.(v)The employer shall ensure that the assigned person has life insurance policy of at least ten lakh rupees and the premium for which shall be paid by the employer.
