Section 252 in The Building And Other Construction Workers '(Regulation Of Employment And Conditions Of Service) Central Rules, 1998
252. Prohibition order.
(1)If it appears to the Inspector that any site or place at which any building or other construction work is being carried on, is in such condition that it is dangerous to life, safety or health of building workers or the general public, he may, in writing serve on the employer of building workers or on the owner of the establishment or on the person in charge of such site or place an order prohibiting any building or other construction work at such site or place until measures have been taken to remove the cause of the danger to his satisfaction.(2)An Inspector serving an order under sub-rule (1) shall endorse a copy to the Director General.(3)Such prohibition order shall be complied with by the employer forthwith.(4)Any person aggrieved by an order under sub-rule (1), may, within fifteen days from the date on which the order is communicated to him, may prefer an appeal to the Director General or where such order is by the Director General, to the Secretary to the Government of India in the Ministry of Labour, New Delhi and the Director General or the Secretary, as the case may be, shall, after giving the appellant an opportunity of being heard, dispose of the appeal as expeditiously as possible:Provided that the Director General or the Secretary to the Government of India in the Ministry of Labour, as the case may be, may entertain the appeal after the expiry of the said period of fifteen days if he is satisfied that the appellant was prevented by sufficient cause from filing the appeal in time:Provided further that the prohibition, shall be complied with, pending the decision of the Director General or the Secretary to the Government of India in the Ministry of Labour.
