Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Tamilnadu - Section

Section 8 in The Tamil Nadu Beedi Industrial Premises (Regulation of Conditions of Work) Act, 1958

8. Cleanliness.

- Every beedi industrial premises shall be kept clean and free from effluvia arising from any drain, privy or other nuisance and in particular-
(a)accumulations of dirt and refuse shall be removed daily by sweeping or by any other effective method from the floors and benches of work rooms and from staircases and passages, and disposed of in a suitable manner;
(b)the floor of every work room shall be cleaned at least once in every week by washing, using disinfectants, where necessary, or by some other effective method;
(c)all inside walls, and partitions, all ceilings or tops of rooms and all walls, side and tops of passages and staircases shall-
(i)where they are painted or varnished, or where they have smooth impervious surfaces, be cleaned at least once in every period of fourteen months by such methods as may be prescribed;
(ii)where they are painted or varnished be re-painted or re-vanished at least once in every period of five years;
(iii)in any other case, be kept white washed or colour washed at least once in every twelve months.