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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Bihar - Subsection

Section 17(7) in The Bihar Child Labour (Prohibition and Regulation) Rules, 1995

(7)Drinking water. - The quantity of drinking water for children employed in an establishment shall be at least one gallon for child worker.The water provided for drinking shall be supplied-
(a)from a public supply system, and/or
(b)from any other source approved in writing by the Health Officer.