(3)[ The lunch rooms shall, -(a)Comply with the requirements laid down in clauses (a) to (f) of sub-rule (2); and(b)Be provided with adequate number of tables with impervious tops for the use of workers for taking food.]Rule 98 : By Notification dated 6-6-1958 in Kerala Gazette dated 24-6-1958 the Rule came into force at once in respect to Cashew Factories, Match Factories, Paper Mills, Cotton Spinning Hosiery Works and Cotton Weaving Factories, Coir-mats and Matting Factories, and Yarn Bailing Factories, Factories manufacturing splints, Veneers or Plywood, Saw Mills and Wood Works, Soap Factories, Coffee Works, Tile factories, Engineering Works, Chemical Factories, Rayon Factories, Cement Factories, Sugar Factories, Aluminium Factories, Rubber Factories, Printing Presses and Glass Factories.
