Section 36 in The Building And Other Construction Workers '(Regulation Of Employment And Conditions Of Service) Central Rules, 1998
36.
Emergency action plans. - An employer shall ensure at a construction site of a building or other construction work that in case more than five hundred building workers are employed at such construction site emergency action plan to handle the emergencies like-(a)fire and explosion,(b)collapse of lifting appliances and transport equipment,(c)collapse of building, sheds or structures, etc.,(d)gas leakage or spillage of dangerous goods or chemicals,(e)drowning of building workers, sinking of vessels, and(f)land slides getting building worker buried, floods, storms and other natural calamities, is prepared and submitted for the approval of the Director General.
