Section 66 in Bihar Building and Other Construction Workers (Regulation of Employment and Conditions of Service) Rules, 2005
66. Fencing of and means of access to lifting appliances.
- The employer shall ensure at a construction site of a building or other construction work that-(a)safe means of access is provided to every part of a lifting appliance;(b)the operator's platform on every crane or tip driven by mechanical power is securely fenced and is provided with safe means of access and where access to such platform is by a ladder-(i)the sides of such ladder extend to a reasonable height beyond such platforms or some other suitable handhold is provided in lieu thereof to prevent any falling of persons from such platforms;(ii)the handing place on such platform is maintained free from obstruction and slipping; and(iii)in case the height of such ladder exceeds six metres, the resting platform are provided on such ladder at every six metres of its height and where the distance between last platform so provided and the top end of such ladder is more than two metres than such top end.
