Section 239 in The Building And Other Construction Workers '(Regulation Of Employment And Conditions Of Service) Central Rules, 1998
239. Notice of commencement and completion.
(1)Every employer shall, at least thirty days before the commencement of any building or other construction work under his control, send or cause to be sent to the Inspector having jurisdiction, a written notice intimating the actual date of the commencement, the probable date of completion and other such particulars as referred to in sub-section (1) of section 46 of the Act relating to such building or other construction work in Form IV, annexed to these rules.(2)Where any change occurs in any of the particulars furnished under sub-rule (1) the employer shall intimate such change to the Inspector having jurisdiction within two days of such change.(3)Nothing contained in sub-rule (1) shall apply in case of such class of building or other construction work as the Central Government may by notification specify to be emergent work.
