Section 71(d) in Bihar Coal Mining Area Development Authority Rules, 1988
(d)All bake house for the manufacture or sale of bread, biscuit or cake or other similar articles of food shall be solely used for these purposes and shall confirm to the following conditions-(i)No water close or urinal shall be within or connected with a bake house.(ii)The floor of a bake house shall be paved with stone or other impervious pavement with proper drainage and its rooms shall be provided with fly proof and windows.(iii)All the inside walls of the rooms of any bake house and all the ceilings and tops of such rooms shall be lime washed at least twice in every year.(iv)No pigs, goats or cattle shall be kept within or upon the premises of any building used or occupied as bake house.(v)Every baker shall immediately on an outbreak of any infectious or contagious disease occurring within the premises of his bake house or among the persons employed in his business give immediate notice of such outbreak to the Chief Medical Officer of the Authority.(vi)Every baker shall immediately on such outbreak destroy all bread, biscuit or cake or any ingredients used for the preparation of such articles from his bakery and shall cease to sell any bread, biscuit or cake in such bakery until the same has been disinfected as to be free from infection by the Chief Medical Officer of the Authority.
