Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 88] [Entire Act]

State of Kerala - Subsection

Section 88(3) in Kerala Factories Rules, 1957

(3)Without prejudice to the generality of the foregoing provision the washing facilities shall include-
(a)a trough with taps or jets at intervals of not less than two feet or
(b)wash basins with taps attached thereto, or
(c)taps on stand-pipes , or
(d)showers controlled by taps, or
(e)circular troughs of the fountain types, provided that the Inspector may having regard to the needs and habits of the workers, fix the proportion in which the aforementioned types of facilities shall be installed.