Section 8 in The Orissa Child Labour (Prohibition and Regulation) Rules, 1994
8. Health measures.
(1)Every establishment shall be kept clean and free from effluvia arising from any drain, privy or other nuisance.(2)Effective and suitable provisions shall be made in every establishment for securing and maintaining healthy atmosphere in work room by providing the following facilities, namely :(a)adequate ventilation for the circulation of fresh air; and(b)such temperatures as will require for the workers for reasonable conditions of comfort and prevention of injury to health.(3)In every establishment effective arrangements, shall be made to provide and maintain at suitable points conveniently situated for all child labourers employed therein a sufficient supply of wholesome drinking water.(4)In every establishment sufficient latrine and urinal accommodations shall be provided.
