Section 38(3) in The U.P. Factories Rules, 1950

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State of Uttar Pradesh - Subsection

Section 38(3) in The U.P. Factories Rules, 1950

(3)Inspection. - (i) The drinking water shall be inspected twice a year by the Health Officer in his capacity of Additional Inspector of Factories and where the factory does not draw water from Municipal supplies or from supplies supervised by the Medical staff of a Railway, or where infection is suspected, samples of water shall be collected by the Health Officer and analysed at the cost of the factory owner either in a local laboratory or at the State Health Institute, Lucknow.

(ii)These analysis will be paid for by the factory owner, at the following rates:

		Rs.
(a)	Chemical analysis of each sample	20
(b)	Bacteriological analysis of each sample	15
(c)	Chemical and bacteriological analysis combined	35

Provided that factories employing less than 100 persons shall be entitled to free analysis, but if subsequently tests of water are rendered necessary because the factory owner has failed to have a satisfactory sanitary installation, these subsequent analysis shall be charged for at the rate prescribed above.

(iii)The manager or the occupier of the factory shall, in all cases, pay freight and transportation charges of outfits for collection and dispatch of samples both ways:

Provided that if a sample does not arrive safely at the Laboratory of the State Health Institute to which it is sent, the employer concerned shall not be liable to pay the freight and transportation charges for any subsequent samples taken in lieu to the first.

(iv)The following will be the standard of purity of drinking water supplied to factory workers :

ChemicalFiltered water supply, unfiltered water supplied from the tube-wells or chemically treated water supplies-Chlorine 1.5 pails per million. Free ammonia 0.05 parts per million Albuminoid ammonia 0.1 parts per million.Bacteriological

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State of Uttar Pradesh - Subsection

Section 38(3) in The U.P. Factories Rules, 1950