Section 117 in The Orissa Building and Others Construction Workers (Regulation of Employment and Conditions of Service) Rules, 2002
117. Notification of intention to carry out excavation and tunneling work.
(1)Every employer carrying out any excavation or tunneling work at a construction site of a building or other construction site of a building or other construction work shall, within thirty days, prior to the commencement of such excavation or tunneling work, inform in writing the detailed layout plans, method of construction and schedule of such excavation or tunneling work to the Chief Inspector.(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.
