Section 19 in The Punjab Shops and Commercial Establishments Rules, 1958
19. Welfare.
(1)in every establishment a first-aid box with the following contents shall be maintained -(1)six medium sterilized dressings;(2)six 2½" bandages;(3)one ounce bottle containing 2 per cent alcoholic iodine;(4)one ounce bottle containing selvolatile having the dose and mode of administration indicated on the label;(5)one paid or scissors;(6)one tube of Burnol;(7)one ounce olive oil to be used as eye drops;(8)one roll of sticking plaster;(9)one copy of the first-aid leaflet issued by the Chief Inspector.(2)The employer of every establishment, where smoke is produced in the course of carrying out its business, will take effective measures to exhaust out the smoke in order to safeguard the health of the persons employed in the premises.(3)The employer of every establishment where food, drink and beverage is served to the customers will have all the persons employed in connection with the business of the establishment including the employer, medically examined at least once in a year by certifying surgeon or by doctor incharge of civil dispensary, where certifying surgeon is not available. A certificate in Form 1 to the effect that the person so examined is free from communicable diseases shall be obtained and produced before the inspector on demand :Provided that if an employee shifts to another concern before the expiry of one year from the date of medical examination, it will not be necessary for him to get a fresh medical certificate and a copy of the certificate already issued will be considered sufficient for the purposes of these rules.
