65. [ Facilities for storing clothes. [Substituted by Notification No. 4363 (SM)/XXXVI-A-/1130 (SM) 57, dated October 23, 1958.]
- All Engineering Workshops, Iron and Steel Works, Chemical Factories, Oil Mills and Motor Garages, covered by the Act, and(i)employing 20 or more workers at a time and using power in the manufacturing process; or(ii)employing 50 or more workers at a time and not using power in the manufacturing process shall provide facilities for storing, clothing not used during working hours. Such facilities shall include the provisions of separate rooms, pegs, lockers or such other arrangements for drying of wet clothes as may be approved by the Chief Inspector.]Rules prescribed under Section 45(1)
