Section 13 in Tamil Nadu Handloom Workers (Conditions of Employment and Miscellaneous Provisions) Act, 1981
13. Drinking water.
(1)The employer shall make, in every industrial premises, effective arrangements to provide and maintain, at suitable points conveniently situated for all employees therein, a sufficient supply of wholesome drinking water.(2)All such points shall be legibly marked "Drinking Water" in Tamil and no such point shall be situated within 6 metres of any washing place, urinal or latrine except with the prior approval in writing of the competent authority.
