Section 228 in U.P. Building And Other Construction Workers (Regulation Of Employment And Conditions Of Service) Rules, 2009
228. Notice of poisoning or occupational diseases.
- The employer shall ensure at a construction site of a building or other construction work that -(a)When a building worker contacts any disease specified in Schedule-II a notice in Form-23 is sent by employer without delay to the Inspector having jurisdiction and to the Board with which such building worker is registered as a beneficiary;(b)If any medical practitioner or construction medical officer attends on a building worker suffering from any disease referred to in clause (a) such medical practitioner or construction medical officer sends information regarding the name and full particulars of such building worker and the disease suffered by him, to the Chief Inspector without any delay.
