Section 252 in The Tamil Nadu Building and other Construction Workers (Regulation of Employment and Conditions of Service) Rules, 2006
252. Prohibition order.
(1)If it appears to the Inspector that any site or place at which any building or other construction work is being carried on, is in such condition that it is dangerous to life, safety or health of building workers or the general public, he may in writing, serve on the employer of building workers of on the owner of the establishment or on the person in-charge of such site or place, an order prohibiting any building or other construction work at such site or place until measures have been taken to remove the cause of the danger to his satisfaction.(2)An Inspector serving an order under sub-rule (1) shall endorse a copy to the Chief Inspector of Inspection of Building and Construction(3)Such prohibition order shall be complied with by the employer forthwith.(4)Any person aggrieved by an order under sub-rule (1) may, within 15 days from the date on which the order is communicated to him, prefer an appeal to the Chief Inspector of Inspection of Building and Construction or where such order is by the Chief Inspector of Inspection of Building and Construction to the Secretary to the Government, Labour and Employment Department and the Chief Inspector of Building and other Construction Work or the Secretary to the Government, Labour and Employment Department, as the case may be, shall, after giving the appellant an opportunity of being heard, dispose of the appeal as expeditiously as possible:Provided that the Chief Inspector of Inspection of Building and Construction or the Secretary to the Government, Labour and Employment Department, as the case may be, may entertain the appeal after the expiry of the said period of 15 days if he is satisfied that the appellant was prevented by sufficient cause from filing the appeal in time:Provided further that the prohibition, shall be complied with, pending the decision of the Chief Inspector of Inspection of Building and Construction or the Secretary to Government, Labour and Employment Department.
