Section 119 in The Tamil Nadu Building and other Construction Workers (Regulation of Employment and Conditions of Service) Rules, 2006
119. Notification of intention to carry out excavation and tunneling work.
(1)Every employer carrying out any excavation or tunneling work at a construction site of a building or other construction work shall, within thirty days, prior to the commencement of such excavation or tunneling work, inform in writing the detailed layout, plans, method of construction and schedule of such excavation or tunneling work to the Chief Inspector of Inspection of Building and Construction.(2)In case compressed air is used in such excavation or tunneling work or any work incidental to or required for such excavation or tunneling work, the technical details and drawings of all man-locks and medical-locks together with names and address of all construction medical officers having qualification as laid down in Schedule-XI to these rules and so appointed by such employer for the purpose of such excavation or tunneling work shall be sent to Chief Inspector of Inspection of Building and Construction.
