Section 39 in Bihar Inter-State Migrant Workmen (Regulation of Employment and Conditions of Service) Rules, 1980
39. Drinking Water, Latrines, urinals and washing facilities.
(1)The contractor shall make necessary arrangements for supply of sufficient quantity of wholesome drinking water, sufficient number of sanitary latrines and urinals, washing facilities, etc., for the migrant workman at the establishment in the case of existing establishments within seven days of the commencements of these Rules, and in case of new establishment within seven days of the commencement of employment of migrant workmen therein:Provided that in connection with what is sufficient and what is wholesome, the opinion of the Licensing Officer shall be final and binding.(2)If any of the facilities is not provided by the contractor within the specified period, the same shall be provided by the Principal Employer within seven days of the expiry of the period specified in sub-rule (1).
