Section 77(2) in Bihar Building and Other Construction Workers (Regulation of Employment and Conditions of Service) Rules, 2005
(2)The requirements referred to in proviso to sub-rule (1) are as below, namely:-(i)that the appliance referred to in such proviso can be operated from one position only;(ii)that any which used in connection with the appliance referred to in such proviso comply with the requirement of Rule 59;(iii)that no person shall be carried by the appliance referred to in such proviso except-(a)in a chair or cage; or(b)in a skip or other receptacle at least three feet deep which is suitable for safe carriage of a person and any such chair, cage, skip or other receptacle is made of good construction, sound material, and has adequate strength and is properly maintained with suitable means to prevent any occupant therein from failing out of it and is free from any material or tools which may interfere with the hand hold or foot hold of such occupant or otherwise endanger him; and(v)that suitable measures shall be taken to prevent the chair, cage, skip or other receptacle from spinning or tipping in a manner dangerous to any occupant therein.
