Section 17 in Andhra Pradesh Motor Transport Workers Rules, 1963
17. Canteens.
(1)The employer of every undertaking shall provide for the use of the motor transport workers at every place wherein one hundred motor transport workers or more ordinarily call on duty during every day, an adequate canteen in or near the place wherein the undertaking is situated according to the standards prescribed in this rule:Provided that where refreshment rooms or canteens are provided for to travelling public by the undertaking and where this service is found to , be adequate, by the Inspector, the undertaking shall not be required to run a second canteen:Provided further that the motor transport workers may be given the benefit in the shape of selling canteen coupon books at a concessional rate.(2)The employer shall submit for the approval of the Chief Inspector plans and site plan in duplicate of the Building to be constructed or adopted for use as a canteen.(3)The canteen building shall be situated not less than [15.0 metres] [Substituted by by G.O. Ms. No. 100, Labour, Employment and Technical Education (Labour-V), dated 7.2.1977.] from any latrine, urinal or any other source of dust, smoke, obnoxious fumes:Provided that the Chief Inspector may in any particular case relax the provision of this sub-rule to such extent as may be reasonable in the circumstances and may require measures to be adopted to secure the essential purpose of this sub-rule.(4)The canteen building shall be constructed in accordance with the plans approved by the Chief Inspector and shall accommodate at least a dining hall, kitchen, store room pantry and washing places separately for workers and for utensils.(5)In a canteen, the floor and inside walls upto a height of [1.0 metre] [Substituted by by G.O. Ms. No. 100, Labour, Employment and Technical Education (Labour-V), dated 7.2.1977.] from the floor shall be made of smooth and imperious materials the remaining portion of the inside walls shall be made smooth by cement plaster or in any other manner approved by the Chief Inspector.(6)The doors and windows of a canteen building shall be of fly-proof construction and shall allow adequate ventilation.(7)(a)In every canteen,-(i)all wood work shall be varnished or painted once in every three years; and(ii)all inside walls of rooms and all ceilings, passages and stair cases shall be lime-washed, colour washed or painted as the case may be. Lime washing or painting shall be carried out once in every year and painting shall be carried out once in every three years;(iii)all internal structural iron or steel work shall be varnished or painted once in every three years:Provided that the inside walls of kitchen shall be lime-washed once in every four months;(b)A record of the dates on which lime-washing, colour washing, varnishing of painting, as the case may be, is carried out, shall be maintained on a register in Form No. IV.(9)The precincts of the canteen shall be maintained in a clean and sanitary condition, waste water shall be carried away in suitable covered drains and shall not be allowed to accumulate so as to cause a nuisance. Suitable arrangement shall be made for the collection and disposal of garbage.
