Section 28A in The U.P. Dookan Aur Vanijya Adhisthan Adhiniyam, 1962
28A. [ Welfare Provisions. [Inserted by U.P. Act No. 29 of 2018, dated 3.5.2018.]
(1)Every employer shall make effective arrangements to provide and maintain at suitable points convenient for all persons employed in the shop or commercial establishment, sufficient supply of wholesome drinking water.(2)Every employer shall provide for male and female separate latrine and urinal as may be prescribed which shall be so conveniently situated as may be accessible to the workers employed in the shop or establishment.Provided that certain employers may provide common facilities in case it is pot possible in a shop or establishment due to constraint of space or otherwise.(3)In every shop or commercial establishment wherein twenty or more woman workers are ordinarily employed, there shall be provided and maintained rooms as creche for the use of children of such woman workers.Provided that if a group of shops or commercial establishments, so decide to provide a common creche within a radius of one kilometer, then, the same shall be permitted by the Inspector, by an order, subject to such conditions as may be specified in the order.(4)Every employer shall provide at the place of work such first-aid facilities as may be prescribed.(5)The State Government shall require the employer to provide and maintain in the shop or commercial establishment, wherein not less than two hundred and fifty workers are employed or ordinarily employed to maintain a canteen for the use of its workers:Provided that if a group of shops or commercial establishments, so decide to provide a common canteen, then the same shall be permitted by the Inspector by an order, subject to such conditions as may be specified in the order.(6)Every employer shall take such measures relating to the health and safety (including cleanliness, lighting, ventilation and protection against fire) of the workers which are necessary.]
