Section 153 in The Building And Other Construction Workers '(Regulation Of Employment And Conditions Of Service) Central Rules, 1998
153. Ventilation. - The employer shall ensure at a construction site of a building or other construction work that all working areas in a free air tunnel are provided with ventilation system as approved by the Director General and the fresh air supplied in such tunnel is not less than six cubic metres per minute for each building worker employed underground in such tunnel and the free air-flow movement inside such tunnel is not less than nine metres per minute.
