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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Maharashtra - Subsection

Section 12(1) in The Maharashtra Beedi and Cigar Workers (Conditions of Employment) Rules, 1968

(1)Every industrial premises shall be kept clean and free from effluvia, arising from any drain, privy or other nuisance and in particular
(a)accumulations of dirt and refuse shall be removed daily by sweeping or by any other effective method from the floors and passages of work rooms and from staircases and passages, and disposed of in a suitable manner;
(b)the floor of every work room shall be cleaned at least once in every week by washing, using disinfectant, where necessary, or by some other effective method;
(c)all inside walls and partitions, all ceiling or top of the rooms and all walls, sides and staircases shall,-
(i)where they have smooth impervious surface, be cleaned with fresh water and dried at least once every period of fourteen months;
(ii)where they are painted or varnished, re-painted or re-varnished at least once in every period of five years;
(iii)in any other case, be kept white-washed or colour-washed at least once in every period of five years.