Section 210 in Bihar Building and Other Construction Workers (Regulation of Employment and Conditions of Service) Rules, 2005
210. Reporting of accidents.
(1)Notice of any accident on the construction site which either-(a)cause loss of life; or(b)disables a building worker from working for a period of forty eight hours or more immediately following the accident, shall forthwith be sent by telegram, telephone, fax or similar other means including special messenger within four hours in case of fatal accidents and seventy two hours, in case of other accidents involving building worker, to-(i)The Dy. Labour Commissioner having jurisdiction in the area in which the establishment in which such accident or dangerous occurrence took place is located. Such Dy. Labour Commissioner shall be the authority appointed under section 39 of the Act.(ii)Board with which the building worker involved in accident was registered as beneficiary;(iii)Chief Inspector; and(iv)The next in kin or other relatives of building worker involved in accident.(2)Notice of any accident at a construction site of a building or other construction work which-(a)causes loss of life; or(b)disables such building worker from work for more than ten days following the accident, shall also be sent to-(i)the officer in charge of the nearest police station;(ii)The District Magistrate or if the District Magistrate by order so desires to the Sub-Divisional Magistrate.(3)in the case of an accident falling under clause (b) of sub-rule (1) or clause (b) of sub-rule (2) the injured building worker shall be given first-aid and immediately thereafter transferred to a hospital or other place for medical treatment.(4)Where any accident causing disablement subsequently results in death of a building worker, notice in writing of such death shall be communicated to the authorities as mentioned in sub-rule (1) and sub-rule (2) within seventy two hours of such death.(5)The following classes of dangerous occurrences shall be reported to the inspector having jurisdiction, whether or not any death or disablement is cause to a building worker, in the manner prescribed in sub-rule (1) namely:-(a)Collapse of failure of lifting appliances or hoist or conveyors or other similar equipment for handling building or construction material or breakage or failure of rope, chain or loose gears, over turning of cranes used in building or other construction work, falling of objects from height;(b)Collapse or subsidence of soil, any wall, floor, gallery, roof or any other part of any structure, platform staging, scaffolding or any means of access including form work;(c)Contact work, excavation, collapse of transmission;(d)Explosion of receiver or vessel used for storage, at a pressure greater than atmospheric pressure, of any gas or gases or any means or solid used as building material;(e)Fire and explosion causing damage to any place on construction site where building workers are employed;(f)Spillage or leakage of hazardous substances and damage to their container;(g)Collapse, capsizing, toppling or collision of transport equipment;(h)Leakage or release of harmful toxic gases at the construction site.(6)In case of failure of a lifting appliance, loose gear, hoist or building and other construction work machinery and transport equipment at a construction site of a building or other construction work, such appliances, gear, hoist, machinery or equipment and the site of such occurrence shall, as far as practicable, be kept undisturbed until inspected by the inspector having jurisdiction.(7)Every notice given under sub-rule (1), sub-rule (2) or sub-rule (4) shall be followed by a written report to the inspector, authority under section 39 of the Act the Board and the Chief Inspector in Form XIV under proper acknowledgement.
