Section 34(3) in The Buildings And Other Construction Workers (Regulation Of Employment And Conditions Of Service) Act, 1996
(3)As soon as may be, after the building or other construction work is over, the employer shall, at his own cost, cause removal or demolition of the temporary structures erected by him for the purpose of providing living accommodation, cooking place or other facilities to the building workers as required under sub- section (1) and restore the ground in good level and clean condition.
