Section 10 in Tamil Nadu Handloom Workers (Conditions of Employment and Miscellaneous Provisions) Act, 1981
10. Ventilation.
(1)For the purpose of preventing injury to the health of the persons working therein, every industrial premises shall maintain such standards of ventilation as may be prescribed.(2)Wherever dust or fume or other impurity of such a nature and to such an extent as is likely to be injurious or offensive to the employees in any industrial premises or weaving centre is given off by reason of the manufacturing process carried on in such premises or weaving centre, the competent authority may require the employer to take such effective measures as may prevent the inhalation of such fume or dust or other impurity and accumulation thereof in any work room.Explanation. - For the purpose of this section "manufacturing process" means any process for, or incidental to, making, finishing or packing or otherwise, treating any article or substance with a view to its use, sale, transport, delivery or disposal as handloom fabric.
