Section 41 in U.P. Contract Labour (Regulation and Abolition) Rules, 1975
41. Rest-rooms [Sections 17 (i) and 35 (2) (j)].
(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 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 fifteen days of the coming into force of the rules in the case of existing establishments, and within fifteen days of the commencement of the employment of contract labour in any establishment.(2)If any amenity referred to in sub-rule (1) is not provided by the contractor within the period prescribed the principal employer shall provide the same within period of fifteen days of the expiry of the period laid down in the said sub-rule.(3)Separate rooms shall be provided for women employees.(4)Effective and suitable provisions 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 dimension so as to provide at least a floor area of 1.1 sq. meter 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.
