Section 132(2) in U.P. Building And Other Construction Workers (Regulation Of Employment And Conditions Of Service) Rules, 2009
(2)The requirements referred to in proviso to sub-rule (1) are as below, namely:(i)that the appliance referred to in such proviso can be operated from one position only;(ii)that any winch used in connection with the appliance referred to in such proviso comply with the requirements of Rule 107;(iii)that no person shall be carried by the appliance referred to in such proviso except -(a)in a chair or cage, or(b)in a skip or other receptacle at least 90 centimetre deep which is suitable for safe carriage of a person and any such chair, cage, skip or other receptacle is made of good construction, sound material and has adequate strength and is properly maintained with suitable means to prevent any occupant therein from falling out of it and is free from any material or tools which may interfere with the handhold or foothold of such occupant or otherwise endanger him; and(iv)that suitable measures shall be taken to prevent the chair, cage, skip or other receptacle from spinning or tipping in a manner dangerous to any occupant therein.
