(1)The quantity of drinking water to be provided for the workers in every factory shall be at least as many gallons a day as there are workers employed in the factory and such drinking water shall be readily available at all times during working hours.(2)Where the Chief Inspector is satisfied in respect of any particular factory that the existing arrangement of drinking water provides substantially the same facilities, he may exempt the factory from such requirement to such extent and subject to such conditions as he may specify.
