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State of Bihar - Section

Section 212 in Bihar Building and Other Construction Workers (Regulation of Employment and Conditions of Service) Rules, 2005

212. Handling of explosives.

- The employer shall ensure at construction site of a building or other construction work that-
(a)all explosives are handled, use or stored in accordance with the instructions and the material data-sheet supplied by the manufacturer of such explosives;
(b)the use of explosives is carried out in safe manner to avoid injury to any person and under the direct supervision of a responsible person;
(c)before using any explosive, necessary warning and danger signals are erected, at conspicuous places of such used to warn the building workers and the general public of the danger involved in such use.