Section 45 in The Inter-State Migrant Workers (Regulation of Employment and Conditions of Service) (Punjab) Rules, 1983
45. Residential accommodation.
- [Sections 16(d) and 35(2)(n) - (1) The contractor shall provide to every migrant workman :-(i)in case he is accompanied by any other member of his family a suitable quarter consisting of minimum one room having at least a floor area of ten square meters, a verandah and adequate additional covered space for cooking food as well as one common sanitary latrine, and common bathroom for every three such quarters; and(ii)in case he is unaccompanied by any other member of his family a suitable barrack so as to accommodate not more than ten such migrant workmen, having at least a floor area of not less than 6.5 square metres for each such migrant workman making use of the barrack, a verandah and adequate additional covered space for cooking food as well as one common sanitary latrine and one common bathroom for every ten such migrant workmen;within fifteen days of coming into force of these rules in the case of the existing establishments and within fifteen days of the commencement of the employment of migrant workmen in the case of new establishments.(2)Every quarter and the barrack shall be so constructed as to afford adequate ventilation, protection against heat, wind and rain and shall have smooth, hard and impervious floor surface.(3)The quarters or the barracks, as the case may be, shall be at a convenient distance from the establishment and shall have adequate supply of wholesome drinking water.(4)The area in which the quarter and/or the barracks are located as well as the latrines and the bathrooms provided therein shall be kept in a clean and sanitary condition at all times.(5)If amenities referred to in sub-rule (1) are 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 specified in the said sub-rule.(6)If there is any dispute or disagreement regarding suitability or adequacy of provision of any of the amenities referred to in sub-rules (1) to (4), the same shall be decided by the Labour Commissioner.
