Section 30A(2) in The Iron Ore Mines Labour Welfare Cess Rules, 1963
(2)There shall be maintained an independent dispensary at each iron ore mine according to the prescribed standard :Provided that a common main dispensary may be maintained for several iron ore mines with branch dispensaries attached to each iron ore mine subject to the following conditions, namely:(i)the common main dispensary shall maintain the standards prescribed for the aggregate number of workers of all the iron-ore mines served by it or the standard maintained by it during the year 1961, whichever is higher;(ii)every branch dispensary shall have a qualified doctor and a qualified compounder;(iii)the common main dispensary shall be so situated that none of the iron ore mines served by it is more than fifteen kilometres away from it; and(iv)the common main dispensary shall maintain an ambulance van for taking serious cases of injury and sickness from the branch dispensaries to the common main dispensary.
