Section 119 in Bihar Building and Other Construction Workers (Regulation of Employment and Conditions of Service) Rules, 2005
119. Notification of intention to carry out excavation and tunnelling work.
(1)Every employer carrying out any excavation or tunnelling work at construction site of a building or other construction work shall, within thirty days, prior to the commencement of such excavation or tunnelling work inform in writing the detailed layout plans, method of construction and schedule of such excavation or tunnelling work to the Chief Inspector.(2)In case compressed air is used in such excavation or tunnelling work or any work incidental to or required for such excavation or tunnelling work, the technical details and drawings of all man-locks and medical-locks together with names and addressees of all construction medical officers having qualification as laid down in Schedule XI annexed to these rules and so appointed by such employer for the purpose of such excavation or tunnelling work shall be sent to the Chief Inspector.
