Section 41 in West Bengal Contract Labour (Regulation and Abolition) Rules, 1972
41. Rest-rooms.
(1)In every place wherein contract labour is required to halt at night, in connection with the working of the establishment to which the Act applies and in which employment to which the Act applies and in which employment of contract labour is likely to continue for three months or more, the contractor shall provide and maintain rest rooms or other suitable alternative accommodation within one month of the coming into force of the rules in the case of existing establishments, and within one month of the commencement of the employment of contract labour in new establishments.(2)If the amenity referred to in sub-rule (i) is not provided by the contractor within the period prescribed, the principal employer shall provide the same within a period of fifteen days of the expiry of the period laid down in the said-rule.(3)Separate rooms shall be provided for women employees.(4)Effective and suitable provision shall be made in every room for securing and maintaining adequate ventilation by the circulation of fresh air and there shall also be provided and maintained sufficient and suitable natural or artificial lighting.(5)The rest room or rooms or other suitable alternative accommodation shall be of such dimensions so as to provide a space of one square metre for each person making use of the rest-room.(6)The rest room or rooms or other suitable alternative accommodation shall be so constructed as to afford adequate protection against heat, wind, rain and shall have smooth, hard and impervious surface.(7)The rest room or other suitable alternative accommodation shall be at a convenient distance from the establishment and shall have adequate supply of wholesome drinking water.
