Section 44 in The U.P. Contract Labour (Regulation Abolition) Rules, 1975
44. Dining hall [Sections 16 (1) and 35 (2) (j)].
(1)The dining hall shall accommodate at a time at least 30 per cent of the contract labour working at a time.(2)The floor area of the dining hall, excluding the area occupied by the service counter and any furniture except tables and chairs shall be not less than one square metre per dinner to be accommodated as prescribed in sub-rule (1)(3)(i)A portion of the dining hall and service counter shall be partitioned off and reserved for women workers, in proportion to their number.(ii)Washing places for women shall be separate and screened to secure privacy.(4)Sufficient tables, stools, chairs, or benches shall be available for the number of dinners to be accommodated as prescribed in sub-rule (1).
