Section 162(1) in The Rajasthan Building and Other Construction Workers (Regulation of Employment and Conditions of Service) Rules, 2009
(1)Every employer carrying out any excavation or tunneling work at a construction site of a building or other construction work shall, within thirty days, prior to commencement of such excavation or tunneling work, inform in writing the detailed layout plans, method of construction and schedule of such excavation or tunneling work to the Chief Inspector.
