(1)Rules 77 to 82 shall come into force on such date in respect of any factory as the State Government may notify in the Official Gazette in this behalf.(2)The occupier of every factory notified by the State Government in this behalf, and wherein more than two hundred and fifty workers are ordinarily employed shall provided in or near the factory an adequate canteen according to the standards prescribed in these rules.(3)The manager of the factory shall submit, for the approval of the Chief Inspector, plans and site plan, in duplicate, of the building to be constructed or adapted for use as a canteen.(4)The canteen building shall be situated not less than fifty feet from any latrine, urinal, boiler house, coal stocks, ash dumps and any other source of dust, smoke, obnoxious fumes, or nuisance :Provided that the Chief Inspector may, in any particular factory, relax the provisions of this sub-rule to such extent as may be reasonable in the circumstances and may require measures to be adopted to secure the essential purpose of the sub-rule.(5)The canteen building shall be constructed in accordance with the plans approved by the Chief Inspector, and shall accommodate at least a dining-hall, kitchen, storeroom, pantry and washing-places separately for workers and for utensils.(6)In a canteen the floor and inside walls up to a height of four feet from the floor shall be made of smooth and impervious material; the remaining portion of the inside walls shall be made smooth by cement plaster or in any other manner approved by the Chief Inspector.(7)The doors and windows of a canteen building shall be of flyproof construction, and shall allow adequate ventilation.(8)The canteen shall be sufficiently lighted at all times when any person have access to it.(9)(a)In every canteen-(i)all inside walls of rooms and all ceilings and passages and staircases shall be lime-washed or colour-washed at least once in each year or painted once in three years, dating from the period when last lime-washed, or painted, as the case may be;(ii)all wood work shall be varnished or painted once in three years, dating from the period when last varnished or painted;(iii)all internal structural iron or steel-work be varnished or painted once in three years, dating from the period when last varnished or painted provided that inside walls of the kitchen shall be lime-washed once every four months.(b)Records of dates on which lime-washing, colour-washing, varnishing or painting is carried out shall be maintained in the described Register (Form No. 7.)(10)The precincts of the canteen shall be maintained in a clean and sanitary condition. Waste water shall be carried away in suitably covered drains, and shall not be allowed to accumulate so as to cause a nuisance. Suitable arrangement shall be made for the collection and disposal of garbage.
