Section 56 in U.P. Building And Other Construction Workers (Regulation Of Employment And Conditions Of Service) Rules, 2009
56. Canteen (Section 37).
- (i) In every place wherein not less than 250 building workers are ordinarily employed, the employer of such building workers shall provide an adequate canteen in the manner as specified in this rule for the use of such building workers.(ii)The canteen referred to in sub-rule (i) shall consist of a dining hall with furniture sufficient to accommodate building workers using such canteen, a kitchen, a storeroom, pantry and washing places separately for building workers and for utensils and shall be sufficiently lighted at all times when any person has access to it.(iii)The floor of such canteen shall be made of smooth and impervious material and inside walls of such canteen shall be lime-washed or colour washed at least once in every six months :Provided that inside walls of the kitchen of such canteen shall be lime-washed once in every three months.(iv)Waste water from such canteen shall be carried away in suitable covered drains and shall not be allowed to accumulate-in the surroundings of such canteen.(v)Building of the canteen referred to in sub-rule (i) shall be situated at the distance not less than 15.20 metres from any latrine or urinal or any source of dust, smoke or obnoxious fumes.(vi)Suitable arrangement shall be made for the collection and disposal of garbage from such canteen.
