(1)The State Government may, by a notification in the Official Gazette, specify the names of factories in which more than 250 workers are ordinarily employed. Within six months of such notification, the occupiers of said factories shall provide an adequate canteen in or near the factory according to the standard prescribed in these rules:Provided that the Chief Inspector may, by a written order, relax this time limit and may direct the occupier to provide a canteen within such period as he may specify:Provided further that where more factories than one belonging to the same occupier are situated in close vicinity of one another, the State Government may, by a written order, permit the canteen centrally situated to be used for some or all of the factories subject to such conditions as the State Government may specify.
