Section 38(2) in Occupational Safety, Health and Working Conditions Code, 2020
(2)Without prejudice to the other powers of an Inspector-cum-Facilitator elsewhere in this Code,-(a)if it appears to the Chief Inspector-cum-Facilitator or Inspector-cum-Facilitator that any site or place at which any building or other construction work is being carried on, is in such condition that it is dangerous to life, safety or health of building workers or the general public, he may, in writing serve, on the employer of building workers working at such site or place or on the employer of the establishment in which such site or place is situated or on the person in charge of such site or place, an order prohibiting any building or other construction work at such site or place until measures have been taken to remove the cause of the danger to his satisfaction;(b)an Inspector-cum-Facilitator serving an order under clause (a) shall endorse a copy of the order to the Chief Inspector-cum-Facilitator;(c)such prohibition order made by the Inspector-cum-Facilitator shall be complied with by the employer forthwith.
