(6)Demolition. - Following provisions shall apply for any demolition work within any area to which these rules apply:-(a)Before commencing any work of demolition, a careful and detailed study shall be made of the structure to be demolished including its surroundings. While working out the plan of demolition, safety of the adjoining structures shall be ensured and a certificate to that effect by the Licensed Technical Personnel shall be produced. The final plan of sequence of operations shall have to be approved by the Authority.(b)Before commencing any demolition work, specific permission shall be obtained from the Authority, and shall be pasted prominently at the site.(c)If the structure to be demolished is one which may have hidden damage caused by fire, flood, or earthquake, measures necessary to prevent accidental collapse, such as bracing, shoring, and the like shall be provided to the satisfaction of the Authority.(d)Prominent danger signs shall be pasted all around the property and all openings giving access to the structures shall be barricaded and closed to all except the workmen. During night, warning light shall be placed on or above all barricades.(e)All gas, water, electrically, steam and other service lines shall be shut off outside the property line after notifying the service companies and authorities concerned and obtaining their approval. Any temporary service connections required for the demolition work shall be separately taken and arranged in such a manner as to afford safety to the workmen.(f)When work is not in progress, watchman shall be provided to prevent unauthorised entry of the public into the danger zone.(g)All necessary safety appliances shall be issued to workers before starting of work.(h)Safety distances to ensure the safety of the public shall be clearly marked and indicated by signs. All main roads shall be kept open. Diversions for pedestrians shall be constructed, where necessary for safety.
