Section 145 in U.P. Building And Other Construction Workers (Regulation Of Employment And Conditions Of Service) Rules, 2009
145. Transport by water.
- The employer shall ensure at a construction site of a building or other construction work that -(a)When any building worker has to proceed to or from any working place by water for purposes of carrying on a building or other construction work, proper measures are taken to provide for his safe transportation and vessels used for such purpose are used in charge of responsible person and are properly equipped for safe navigation and maintained in good condition.(b)Maximum number of persons which can be safely carried in a vessel as certified under the relevant law in force is marked plainly and conspicuously on such vessel and such number is not exceeded during use of such vessel for carrying persons.(c)The vessel referred to in clause (a) shall conform to the following namely :(i)that adequate protection is provided to the building workers in such vessel from inclement weather;(ii)that such vessel is manned by adequate and experienced crew, as per the relevant law for the time being in force;(iii)that in case the bulwarks of such vessel are lower that 60.0 centimetre from the level of the deck of such vessel, the open edge of such bulwarks arc fitted with suitable fencing to a height of at least 1.00 metre above such deck and the post and stanchions and similar parts used in such fencing are not spaced more than 2.00 metres apart;(iv)that the number of life buoys on deck of such vessel is at least equal to the number of crew members of such vessel and is not less than two;(v)that all life buoys on deck of such vessel are kept in good state of maintenance and also so placed that if vessels sinks then they remain to float and one of such buys (sic buoys) is within the immediate reach of the steersman of such vessel; and(vi)that the position of the steersman of the vessel is such that he has a reasonably free view of all sides.
