(1)Workers in foods processing establishment, such as flour mills, bakeries, confectioneries, ice canneries, sweetmeat shops, biscuit factories, ice-cream plants, aerated water and ice factories, vegetable ghee and Vanaspati manufactures, hotels, tea and coffee stall, etc., shall be duly certified medically. Any person who works in a food processing establishment without producing a medical certificate to the effect that he is free from contagious diseases shall be liable to prosecution.(2)Exposing of food, cut fruits, etc., for sale on payments, roadside open places exposed to dust shall not be allowed within the municipal area. Articles of food sold in public or private markets shall not be exposed for sale on the floor. Articles of food likely to attract flies shall not be allowed to be displayed in other than glass or fly proof cages.(3)Restaurants, eating houses, etc., shall provide for garbage bins with lies, adequate supply of safe water, closets and washing facilities for customers, and staff separately and separated from the kitchen and dining room.(4)Any person who contravances any of the provisions of Rule 554, 558(1), 551(2) and 558(3) shall, on conviction before a Magistrate, be liable to a fine not exceeding Rs. 25 (twenty-five) and for a continuing breach of a rule to a daily fine Rs. 5 (five).Compost Manure
