Section 23 in Occupational Safety, Health and Working Conditions Code, 2020
23. Responsibility of employer for maintaining health, safety and working conditions.
(1)The employer shall be responsible to maintain in his establishment such health, safety and working conditions for the employees as may be prescribed by the Central Government.(2)Without prejudice to the generality of the power conferred under sub-section (1), the Central Government may prescribe for providing all or any of the following matters in the establishment or class of establishments, namely:-(i)cleanliness and hygiene;(ii)ventilation, temperature and humidity;(iii)environment free from dust, noxious gas, fumes and other impurities;(iv)adequate standard of humidification, artificially increasing the humidity of the air, ventilation and cooling of the air in work rooms;(v)potable drinking water;(vi)adequate standards to prevent overcrowding and to provide sufficient space to employees or other persons, as the case may be, employed therein;(vii)adequate lighting;(viii)sufficient arrangement for latrine and urinal accommodation to male, female and transgender employee separately and maintaining hygiene therein;(ix)effective arrangements for treatment of wastes and effluents; and(x)any other arrangement which the Central Government considers appropriate.
