(1)The State Government may, by a notification in the Official Gazette, specify the names of factories in which more than 250 workers are ordinarily employed. Within six months of such notification, the occupiers of said factories shall provide an adequate canteen in or near the factory according to the standard prescribed in these Rules:Provided that the Chief Inspector may, by a written order, relax this time limit and may direct the occupier to provide a canteen within such period as he may specify:Provided further that where more factories than one belonging to the same occupier are situated in close vicinity of one another, the State Government may, by a written order, permit the canteen centrally situated to be used for some or all of the factories subject to such conditions as the State Government may specify.(2)(i)The following plans of the canteen buildings in duplicate shall be submitted to the Chief Inspector for approval:-(a)site plan;(b)the plan, elevation and necessary cross-sections of the buildings, indicating all relevant details including those of natural lighting, ventilation, etc.(ii)The Chief Inspector may require such other details and particulars to be furnished as he considers necessary and may approve the plan with such conditions or modifications as may be specified by him.(3)The canteen building shall be situated not less than fifty feet away from any latrine, urinal, boiler house, coal stack, ash dump and any other source of dust, smoke or obnoxious fumes:Provided that the Chief Inspector may for reasons to be recorded in respect of any particular factory, relax the provisions of this sub-rule to such extent as may be necessary and reasonable in the circumstances and may require measure to be taken to secure the essential purpose of this sub-rule; and(4)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, a cloak-room for the staff and washing places separately for workers and for utensils.(5)In canteen the floor and inside wall upto a height of 4 feet from the floor shall be made of smooth and 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.(6)The doors and windows of a canteen building shall be of flyproof construction and shall allow adequate ventilation.(7)The canteen shall be sufficiently lighted at all times when any persons have access to it.(8)(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 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;(iii)all internal structural iron or steel work shall 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 every four months.(b)Records of dates on which lime-washing, colour-washing, varnishing or painting is carried out shall be maintained in Register in Form No.7.(9)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.
