66. [ Canteens. [Rules 66 to 71 came into force witb effect from 1st September, 1954 (No. 3187-Lab. dated 8th June, 1954).]
(1)Rules 66 to 72 shall come into force in respect of any class or description of factories on such dates as the State Government may, by notification in the Official Gazette appoint in this behalf.(2)The occupier of every factory notified by the State Government, and wherein more than two hundred and fifty workers are ordinarily employed shall provide in or near the factory an adequate canteen according to the standards prescribed in these rules.(3)The manager of a factory shall submit for the approval of the Chief Inspector plans and site plan, in duplicate, of the building to be constructed or adapted for use as a canteen.(4)The canteen building shall be situated not less than fifty feet from any latrine, urinal, boiler house, coal stocks, ash dumps and any other source of dust smoke or obnoxious fumes :Provided that the Chief Inspector may in any particular factory relax the provisions of this sub-rule to such extent as may be reasonable in the circumstances and may require measures to be adopted to secure the essential purpose of this sub-rule.(5)The canteen building shall be constructed in accordance with the plans approved by the Chief Inspector and shall accommodate at least a dining hall, kitchen, store room, pantry and washing places separately for workers and for utensils.(6)In a canteen the floor and inside walls up to a height of 4 feet from the floor shall be made of smooth hand impervious material the remaining portion of the inside walls shall be made smooth by cement plaster or in any other manner approved by the Chief Inspector.(7)The doors and windows of a canteen building shall be of fly proof construction and shall allow adequate ventilation.(8)The canteen shall be sufficiently lighted at all times when any persons have access to it.(9)(a)In every canteen-(i)all inside walls of rooms and all ceilings and passages and staircases shall be lime-washed or colour washed at least once in each year or painted once in three years, dating from the period when last lime-washed or painted, as the case may be;(ii)all wood work shall be varnished or painted once in three years, dating from the period when last varnished or painted ; and(iii)all internal structural iron or steel work be varnished or painted once in three years, dating from the period when last varnished or painted ; provided that inside walls of the kitchen shall be lime washed once in every four months.(b)Records of date on which lime-washing, colour-washing, varnishing or painting is carried out shall be maintained in the prescribed Register (Form No. 7).(10)The precincts of the canteen shall be maintained in a clean and sanitary condition. Waste water shall be carried away in suitable covered drains and shall not be allowed to accumulate so as to cause a nuisance. Suitable arrangement shall be made for the collection and disposal of garbage.
