Section 79(1) in Maharashtra Factories Rules, 1963
(1)The occupier of every factory wherein more than 250 workers are ordinarily employed and which is specified by the State Government by a notification in this behalf shall provide, in or near the factory, an adequate canteen according to the standards prescribed in the Rules. The canteen shall be available for the use of the workers, within six months from the date of such notification:Provided that the State Government may for sufficient reasons, from time to time by an order in writing, extend the said period in respect of any specified factory.
