Section 83 in Goa Building and Other Construction Workers' (Regulation of Employment and Conditions of Service) Rules, 2008
83. Hoists carrying persons.
- The employer shall ensure at a construction site of a building or other construction work that -(a)no building worker is carried by a hoist unless it is provided with a cage which -(i)is so constructed as to prevent, when its gates are shut, any building worker carried by such hoist from falling out of it or from being trapped between any Part of such cage and any fixed structure or other moving Part or such hoist or from being struck by articles or materials falling down from the hoistway on which such hoist is moving; and(ii)is fitted on each of its side from which, access is provided to landing place with a gate which has efficient interlocking or other device to secure so that such gate cannot be opened except when such cage is at a landing place and that such cage cannot be moved away from such any place until such gate is closed;(b)every gate in the hoistway enclosure of such hoist used for carrying persons is fitted with efficient inter-locking or other devices to secure so that gate cannot be opened except when the cage of such gate is at the landing place, and that such cage cannot be moved away from the landing place until such gate is closed;(c)in every hoist used for carrying building workers there are provided suitable and efficient automatic devices to ensure that the cage of such hoist comes to rest at a point above the lowest point to which such cage may travel.
