Section 37(1) in U.P. Inter-State Migrant Workmen (Regulation of Employment and Conditions of Service) Rules, 1983
(1)The contractor shall ensure provision of suitable and adequate medical facilities for outdoor treatment to the migrant workman free of cost for treatment of any ailment from which the migrant workman or any member of his family may suffer during his employment in the establishment or to meet any preventive measure against epidemic or any virus infection. Whenever any medicine is purchased by a migrant workman from market on the basis of prescription issued by any Doctor provided by the contractor or the principal employer, as the case may be, or any registered medical practitioner, the cost of such medicine shall be reimbursed by the contractor to the migrant workmen concerned within a period of seven days from the date of presentation of the bill by the migrant workman.
