Section 21 in The Kerala Shops and Commercial Establishments Act, 1960
21. Cleanliness, ventilation and lighting.
(1)The premises of every establishment shall be kept clean and free from effluvia arising from any drain or privy or other nuisance and shall be cleaned at such times and by such methods as may be prescribed; and these methods may include lime washing, colour washing, painting, varnishing, disinfecting and deodorising.(2)The premises of every establishment shall be ventilated in accordance with such standards and by such methods as may be prescribed.(3)The premises of every establishment shall be sufficiently lighted during all working hours.(4)If it appears to an Inspector that the premises of any establishment within his jurisdiction is not sufficiently kept clean or lighted or ventilated, he may serve on the employer an order in writing specifying the measures which, in his opinion, should be adopted and requiring them to be carried out before a specified date.
