Section 34 in The West Bengal Factories Rules, 1958
34. Provision for drinking water.
(1)In every factory there shall be provided and maintained at suitable points conveniently accessible to all workers a supply of water fit for drinking.The quantity supplied daily shall consist of at least [5] [Substituted by W. B. Factories Amendment Rules, 1991,] liters for every worker.(2)The supply of drinking water required under sub-rule (1), if not laid on, shall be contained in suitable vessels and shall be renewed at least daily. All practicable steps shall be taken to preserve the water and vessels from contamination.(3)Any open well or reservoir from which drinking water is derived shall be so situated and protected as not to be liable to pollution by organic matter or other impurities.(4)The area around any place where drinking water is supplied to the workers shall be maintained in clean and drained condition.(5)The Inspector may, by order in writing, require the manager of a factory to obtain a report from the Public Health Engineering Directorate, West Bengal, as to whether the drinking water supplied to the workers is fit for drinking or otherwise.
