Section 35 in Tripura Contract Labour (Regulation and Abolition) Rules 1978
35. Rest rooms.
(1)In every place wherein contract labour is required to halt at night in connection with the working of the establishment to which the Act applies and in which employment of contract labour is likely to continue for three months or more, the contractor shall provide and maintain rest rooms or other suitable alternative accommodation within fifteen day of the coming into force of the Rules in the case of existing establishments and within fifteen days of the commencement of the employment of contract labour in new establishments.(2)If the amenity referred to in sub-rule (1) is not provided by the contractor within the period prescribed, the principal employer shall provide the same within a period of fifteen days of the expiry of the period laid down in the said sub-rule.(3)Separate rooms shall be provided for women employees.(4)The rest room or other suitable alternative accommodation shall be at a convenient distance from the establishment and shall have adequate supply of wholesome drinking water.
