Section 25 in The Tamil Nadu Beedi Industrial Premises (Regulation of Conditions of Work) Rules, 1959
25. Washing facilities.
(1)There shall be provided and maintained in every beedi industrial premises for the use of the employees engaged in bleeding and sewing of tobacco or warming of beedies in hot ovens, adequate and suitable facilities for washing which shall include soap and nail brushes or other suitable means of cleaning and the facilities shall be conveniently accessible and shall be kept in a clean and orderly condition.(2)Without prejudice to the generality of the foregoing provision, the washing facilities shall include such other washing facilities as the Inspector may consider sufficient and suitable in the circumstances of each case.(3)If female employees are employed, separate washing facilities shall be provided and so enclosed or screened that the interiors are not visible from any place where males work or pass. The entrance to such facilities shall bear conspicuous notice in the language understood by the majority of the employees 'For Women only'. The notice shall also bear the picture of a woman.(4)The water-supply in respect of the washing facilities shall be capable of yielding at least [27.3 litres] [Substituted by G.O. Ms. No. 2956, Labour, dated 28th May 1963.] per day for every person employed in the beedi industrial premises and shall be from a source approved in writing by the Health Officer:Provided that where the Inspector is satisfied that such an yield is not practicable, he may by a certificate in writing permit the supply of a smaller quantity not being less than [4.5 litres] [Substituted by G.O. Ms. No. 2956, Labour, dated 28th May 1963.] per day for every person employed in the beedi industrial premises.
