Section 36 in Tripura Contract Labour (Regulation and Abolition) Rules 1978
36. Canteens.
(1)In every establishment to which the Act applies and wherein work regarding the employment of contract labour is likely to continue for six months and wherein contract labour numbering one hundred or more are ordinarily employed, an adequate canteen shall be provided by the contractor for the use of such contract labours within sixty day of the date of coming into force of the Rules in the case of the existing establishments and within 60 days of the commencement of the employment of contract labour in new establishments.(2)If the contractor fails to provide the canteen within the time laid down, the same shall be provided by the principal employer within 60 days of the expiry of the time allowed to the contractor.(3)The canteen shall be maintained by the contractor or principal employer, as the case may be, in an efficient manner in proper hygienic conditions.
