Section 52 in The Building And Other Construction Workers '(Regulation Of Employment And Conditions Of Service) Central Rules, 1998
52. Disposal of debris.
- The employer shall ensure at a construction site of a building or other construction work that-(a)debris are handled and disposed of by a method which does not cause danger to the safety of a person;(b)debris are not allowed to accumulate so as to constitute a hazard;(c)debris are kept sufficiently moist to bring down the dust within the permissible limit;(d)debris are not thrown inside or outside from any height of such building or other construction work;(e)on completion of work, left over building material, article or other substance or debris are disposed of as soon as possible to avoid any hazard to any traffic or person.
