36. [ Quantity, supply of drinking water. [Rule 36, substituted by Notification No. 2088/XXXVI-3 - 2016 (F)-77-CA-63-1948-Rule-1950-AM (53)-1986, dated 7th August, 19896, published in U.P. Gazette (Extraordinary), Part 4, Section (Kha), dated 7th August, 1986.]
(1)The quantity of drinking water to be provided for the workers in every factory shall be at least as many gallons a day as there are workers employed in the factory and such drinking water shall be readily available during working hours.(2)The water so provided shall be supplied-(a)from a public water supply system; or(b)from any other source approved in writing by the Health Officer.]
