Section 20(1) in Dock Workers (Safety, Health and Welfare) Scheme, 1961
(1)In every dock, wherein more than one hundred and fifty dock workers are ordinarily employed, adequate and suitable shelters or rest-rooms and suitable lunch-rooms, with provision for drinking water where dock workers can eat meals brought by them shall be provided at convenient places and maintained for the use of the dock workers :Provided that any canteen maintained in accordance with the provisions para. 19 shall be regarded as part of the requirements of this sub-paragraph :Provided further that, where a lunch-room is provided, no dock worker shall eat any food in the precincts of the dock except in such lunch-room.
