(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.