Section 28(2) in The Iron Ore Mines, Manganese Ore Mines And Chrome Ore Mines Labour Welfare Fund Rules, 1978
(2)There shall be maintained an independent dispensary or hospital at the site of each iron ore or manganese ore mine and Chrome Ore Mine according to the prescribed standard:Provided that a common main dispensary or hospital may be maintained for several Iron Ore Mines or Manganese Ore Mines [and Chrome Ore Mine] [<SPAN class=amd1><A TITLE =][and Chrome Ore Mines] with branch dispensaries or hospitals attached to each Iron Ore Mine or Manganese Ore Mine subject to the following conditions, namely:-(i)the common main dispensary or hospital shall maintain the standards prescribed for the aggregate number of workers of all the Iron Ore or Manganese Ore Mines [and Chrome Ore Mine] [<SPAN class=amd1><A TITLE =][and Chrome Ore Mines] served by it or the standard maintained by it during the year, 1975, whichever is higher;(ii)every branch dispensary or hospital shall have a qualified doctor and a qualified compounder (pharmacist);(iii)the common main dispensary or hospital shall be so situated that none of the Iron Ore or Manganese ore Mines [and Chrome Ore Mine] [<SPAN class=amd1><A TITLE =] served by it is more than fifteen kilometers away from it; and(iv)the common main dispensary or hospital shall maintain an ambulance van for taking serious cases of injury and sickness from the branch dispensary or hospital to the common main dispensary or hospital.
