- In every factory wherein more than two hundred and-fifty workers are ordinarily employed -(a)the drinking water supplied to the workers shall from the first April to the 30th September in every year, be cooled by ice or other effective method :Provided that if ice is placed in the drinking water, the ice shall be clean and wholesome and shall be obtained only from a source approved in writing by the Health Officer;(b)the cooled drinking water shall be supplied in every canteen, lunch room and rest-room and also at conveniently accessible points throughout the factory which for the purpose of these rules shall be called "Water Centres";(c)the water centres shall be sheltered from the whether and adequately drained;(d)the number of water centres to be provided shall be "one centre" for every 150 persons employed at any one time in the factory :Provided that in the case of a factory where the number of persons employed exceeds 500 it shall be sufficient if there, is one such "centre" as aforesaid for every 150 persons up to the first 500 and, one for every 500 persons thereafter;(e)every water centre shall be maintained in a clean and orderly condition;(f)[ the means of supply of cooled drinking water shall be either directly through taps connected to water coolers or any other system for cooling of water, or by means of vessels, receptacles or tanks fitted with taps and having dust proof covers and placed on raised stands or platforms in shade, and having suitable arrangement of drainage to carry away the spilt water. Such vessels, receptacles or tanks shall be kept clean and the water renewed at least once everyday:] [Substituted vide Orissa Gazette Extraordinary No. 1089/29.7.1987-SRO No. 501/87/22.7.1987.][Provided further that the distance of the place of work of any worker shall not be more than fifty metres from the nearest water centre or any distance as may be specified by the Inspector] [Inserted vide Orissa Gazette Extraordinary No. 1089/29.7.1987-SRO No. 501/87/22.7.1987.].Rules prescribed under Sub-section (3) of Section 1
