Section 132(1) in U.P. Building And Other Construction Workers (Regulation Of Employment And Conditions Of Service) Rules, 2009
(1)no building worker is raised, lowered or carried by a power-driven lifting appliance, except :(a)on the driver's platform in the cage of a crane; or(b)on a hoist; or(c)on an approved suspended scaffold :Provided that a building worker may be raised, lowered or carried by a power-driven lifting appliance -(i)in circumstances where the use of a hoist or of a suspended scaffold is not reasonably practicable and the requirements of sub-rule (2) are complied with; or(ii)on an aerial cableway or aerial ropeway in case where the requirements of sub-rule (2) are complied with;
