Section 17(1) in The Bihar Child Labour (Prohibition and Regulation) Rules, 1995
(1)Cleanliness in place of work. - In all establishments wherein children are permitted to work under the Act, arrangement shall be provided for cleanliness so that the work place is free from effluents arising from drain, pring or other nuisance and in particular dirtwaste (solid/liquid) as a result of their accumulation during the course of manufacturing process, where due to the manufacturing process, the floor is liable to get wet to an extent capable of being drained, effective means of drainage shall be provided and maintained.
