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State of Madhya Pradesh - Section

Section 25 in The M.P. Motor Transport Workers Rules, 1963

25. Medical Facilities.

(1)At every operating centre and halting station (which, in the case of city service shall include only depots and other offices) wherein 250 motor transport workers or more ordinarily call on duty during every day, a dispensary shall be provided and maintained with such equipment and drugs as the State Government may direct.
(2)The dispensary shall be in charge of a qualified medical practitioner assisted by such staff as the State Government may direct.
(3)The dispensary shall have a floor area of at least 2323 sq. Decimetres and smooth hard and impervious walls and floor and shall be adequately ventilated and lighted by both natural and artificial means.
(4)An adequate supply of wholesome drinking water shall be provided.
(5)At every operating centre and halting station where less than 250 motor transport workers call on duty every day, first-aid boxes or cup-boards of the standard set out in Schedule II shall be provided. Every' first-aid box or cup-board shall be clearly marked "First-Aid" and shall be kept stocked and in good order. The first-aid boxes or cup-boards shall be readily accessible during all working hours and shall be incharge of an employee of the undertaking trained in first-aid.