Section 117(2) in The Orissa Building and Others Construction Workers (Regulation of Employment and Conditions of Service) Rules, 2002
(2)In case compressed air is used in such excavation or tunneling work or any work incidental to or required for such excavation or tunneling work, the technical details and drawings of all man-locks and medical locks together with names and addresses of all construction medical officers having qualification as laid down in Schedule XI and so appointed by such employer for the purpose of such excavation or tunneling work shall be sent to the Chief Inspector.