Section 11 in Dock Workers (Safety, Health and Welfare) Scheme, 1961
11. Spittoons.
(1)In every warehouse or store-place in a dock where dock workers are likely to be employed there shall be provided a sufficient number of spittoons in convenient places and they shall be maintained in a clean and hygienic condition.(2)No person shall spit within such warehouse or store-places except in the spittoons provided for the purposes and a notice containing this provision and the penalty for its violation shall be prominently displayed at suitable places.(3)Whoever spits in contravention of sub-paragraph (2) shall be punishable with fine not exceeding five rupees.(4)The spittoons shall be of the following types :(a)a galvanized iron container with a conical funnel-shaped cover. A layer of suitable disinfectant liquid shall always be maintained in the container ; or(b)a container filled with dry, clean sand, and covered with a layer of bleaching powder ; or(c)any other type approved by the Inspector.(5)The spittoon mentioned in sub-paragraph 4(a) shall be emptied, cleaned and disinfected at least once every day ; and the spittoon mentioned in sub-paragraph 4(b) shall be cleaned by scrapping out the top layer of sand as often as necessary or at least once every day.
