Section 41(1) in West Bengal Contract Labour (Regulation and Abolition) Rules, 1972
(1)In every place wherein contract labour is required to halt at night, in connection with the working of the establishment to which the Act applies and in which employment to which the Act applies and in which employment of contract labour is likely to continue for three months or more, the contractor shall provide and maintain rest rooms or other suitable alternative accommodation within one month of the coming into force of the rules in the case of existing establishments, and within one month of the commencement of the employment of contract labour in new establishments.
