Section 23(2) in Occupational Safety, Health and Working Conditions Code, 2020
(2)Without prejudice to the generality of the power conferred under sub-section (1), the Central Government may prescribe for providing all or any of the following matters in the establishment or class of establishments, namely:-(i)cleanliness and hygiene;(ii)ventilation, temperature and humidity;(iii)environment free from dust, noxious gas, fumes and other impurities;(iv)adequate standard of humidification, artificially increasing the humidity of the air, ventilation and cooling of the air in work rooms;(v)potable drinking water;(vi)adequate standards to prevent overcrowding and to provide sufficient space to employees or other persons, as the case may be, employed therein;(vii)adequate lighting;(viii)sufficient arrangement for latrine and urinal accommodation to male, female and transgender employee separately and maintaining hygiene therein;(ix)effective arrangements for treatment of wastes and effluents; and(x)any other arrangement which the Central Government considers appropriate.
