Section 166(c) in The Tamil Nadu Building and other Construction Workers (Regulation of Employment and Conditions of Service) Rules, 2006
(c)(i)where a man-lock is used at tunneling work, safety instructions in Tamil are displayed at conspicuous places at such tunneling work;(ii)except in an emergency, compression and de-compression operations are carried out in a man-lock used at tunneling work;(iii)in an emergency any material-lock may be used at tunneling work for compression and de-compression of building worker and a record is kept in writing and produced for inspection an demand to the Inspector having jurisdiction;(iv)material-lock is used with the permission of Chief Inspector of Inspection of Building and Construction for compression and de-compression of building workers, where it is impracticable to install both the man-lock and the material-lock at a tunneling work;(v)de-compression of all building workers to atmospheric condition at tunneling work is carried out in accordance with a de-compression procedure approved by the Chief Inspector of Inspection of Building and Construction;(vi)the man-lock at tunneling work is not used for any purpose other than compression or de-compression of building workers;(vii)no de-canting of building workers at tunneling work is carried out without prior approval of Chief Inspector of Inspection of Building and Construction except in an emergency;(viii)in case a building worker collapses or is taken ill during his de-compression in a man-lock used at tunneling work, the lock attendant of such man-lock raises the pressure in such man-lock until such pressure is equal to the maximum pressure which that building worker was exposed to in the working chamber prior to such de-compression and such lock attendant immediately reports for matter relating to such collapse to the medical-lock attendant and medical officer on duty at such tunneling work;(ix)a building worker who had previously received training with a trained building worker to work in a compressed air environment at tunneling work is employed to work independently in such a compressed air environment;(x)a building worker who had undergone three de-compressions from a pressure exceeding one bar in a period of eight hours at tunneling work is not allowed to enter a compressed air environment except for the purpose of carrying out rescue work;(xi)a building worker employed in a compressed air environment for a period of eight hours in a day at tunneling work is not employed again in such environment unless he has spent not less than twelve consecutive hours of rest at atmospheric pressure;(xii)no building worker is engaged in a compressed air environment at a pressure which exceeds three bars at tunneling work unless prior permission in writing has been obtained from the Chief Inspector of Inspection and Building and Construction for such engagement;(xiii)no building worker is employed in a compressed air environment for more than fourteen consecutive days in a month at tunneling work;(xiv)a register of employment of all building workers employed in compressed air environment at tunneling work, is maintained;(xv)an identification badge is supplied to a building worker employed in compressed air environment at tunneling work;(xvi)the badge of a building worker referred to in sub-clause (xv) contains particulars of his name, location of the medical-lock allotted to him for work, the telephone number of the Construction Medical Officer concerned for his treatment and the instructions in case of his illness of unknown and doubtful causes;(xvii)record of all identification badges supplied to building workers under sub-clause (xvi) is kept in a register;(xviii)every building worker whose name appears in the register referred to in sub-clause (xvii) wears the badges supplied to him under sub-clause (xv) at all times during his duty hours at tunneling work; and(xix)suitable warning signs are displayed in the compressed air environment at tunneling work, for the prohibition of following, namely:-
