Section 299(1) in Bihar Building and Other Construction Workers (Regulation of Employment and Conditions of Service) Rules, 2005
(1)If 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 or 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 danger to his satisfaction.
