Section 250 in U.P. Building And Other Construction Workers (Regulation Of Employment And Conditions Of Service) Rules, 2009
250. Responsibility of the employer [Section 44].
(a)Every employer shall ensure, so far as reasonable and practicable, the health, safety and welfare of all workers while they are at building and other construction work.(b)Without prejudice to the generality of the provisions of sub-section (a), the matters to which such duty extends, shall include -(i)the provisions and maintenance of plant equipment and systems of construction work at construction site that are safe and without risk to health;(ii)the arrangements at the construction site for ensuring safety and absence or risks to health in connection with the use, handling, storage and transport of articles and substances;(iii)the provisions of such information, instruction, training and supervision as are necessary to ensure the health and safety of all building and other construction workers at site;(iv)the maintenance of all places of work at construction site in a condition that is safe and without risks to health and the provision and maintenance of such means of access to, and egress from, such places as are safe and without such risks;(v)the provision, maintenance or monitoring of such working environment at construction for the workers that is safe, without risk to health and adequate as regards facilities and arrangements for their welfare at work.(c)Except in such cases as may be prescribed, every employer shall prepare, and, as often as may be appropriate, revise, a written statement of his general policy with respect to the health and safety of the workers at work and the organization and arrangements for the time being in force for carrying out that policy, and to bring the statement and any revision thereof to the notice of all the workers in such manner as may be prescribed.Accidents[Section 39]
