Section 253 in The Rajasthan Building and Other Construction Workers (Regulation of Employment and Conditions of Service) Rules, 2009
253. Reporting of accidents.
(1)Notice of any accident on the construction site which either-(a)causes 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 Labour Inspector/ Labour Welfare Officer/ Assistant Labour Commissioner having jurisdiction in the area in which the establishment in which such accident or dangerous occurrence took place is located. Such Officer of Labour Department shall be the authority appointed under Section 39 of the Act.(ii)Board with which the building worker involved in accident was registered as a beneficiary;(iii)Chief Inspector; and(iv)the next in kin or other relative 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 be transferred to 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 twenty-four 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 caused to a building worker, in the manner prescribed in sub-rule (1), namely:-(a)collapse or 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; failing 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 or 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 of any liquid 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 of 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 and the Officer referred in Rule 253 (1), the Board and the Chief Inspector in Form-XXVIII under proper acknowledgment.
