Section 31(2) in The Limestone And Dolomite Mines Labour Welfare Fund Rules, 1973
(2)There shall be maintained an independent dispensary or hospital at the site of each limestone or dolomite mine according to the prescribed standard:Provided that a common main dispensary or hospital may be maintained for several limestone or dolomite mines with branch dispensaries or hospitals attached to each limestone or dolomite mine subject to the following conditions, namely:--(i)the common main dispensary or hospital shall maintain the standards prescribed for the aggregate number of workers of all the limestone or dolomite mines served by it or the standard maintained by it during the year 1973 in case of common main dispensary and before the publication of these rules in case of maintenance of hospitals, whichever is higher;(ii)every branch dispensary or hospital shall have a qualified doctor and a qualified compounder (Pharmacist);(iii)the common main dispensary or hospital shall be so situated that none of the limestone or dolomite mines served by it is more than fifteen kilometres away from it; and(iv)the common main dispensary or hospital shall maintain an ambulance van for taking serious cases of injury and sickness from the branch dispensary or hospital to the common main dispensary or hospital.
