Section 23 in The M.P. Motor Transport Workers Rules, 1963
23. Rest Rooms.
- The rest-rooms shall conform to the following standards and the employer of every undertaking shall submit for the approval of the Chief Inspector plans and site plan in duplicate of the building to be constructed or adapted-(a)The building shall be soundly constructed and all the walls and roof shall be of suitable heat-resisting materials and shall be water-proof. The floor and walls to a height of 1 metre shall be so laid or finished as to provide a smooth, hard and impervious surface;(b)the height of every room in the building shall be not less than 2.75 metres from the floor level to the lowest part of the roof and there shall be atleast 465 sq. Deci-metres of floor area for every motor transport worker required to halt at night;(c)a latrine and bath will be provided;(d)effective and suitable provision shall be made in every room for securing and maintaining adequate ventilation by the circulation of fresh air and there shall also be provided and maintained sufficient and suitable natural or artificial lighting;(e)every rest-room shall be adequately furnished with chairs and cots; and(f)every rest-room building and precincts thereof shall be kept in a clean and tidy condition :Provided that where the Chief Inspector is satisfied that in respect of any particular place the provision of rest-rooms to the above standards is not reasonably practicable, he may, by order in writing, approve any suitable alternative accommodation, subject to such conditions as he may specify.
