Section 67 in The West Bengal Factories Rules, 1958
67. Canteens.
(1)The occupier of every factory wherein more than two hundred and fifty workers are ordinarily employed shall be provided in or near the factory an adequate canteen according to the standards prescribed in these rules.(2)[***] [Omitted by the West Bengal Factories (Amendment) Rules, 1991](3)The canteen building shall be situated not less than 4. Substituted by ibid[15] metres from any latrine, urinal, boiler house, coal stacks, ash dumps and any other source of dust, smoke or obnoxious fumes :Provided that the Chief Inspector may in any particular factory relax the provisions of this sub-rule to such extent as may be reasonable in the circumstances and may require measures to be adopted to secure the essential purpose of this sub-rule.(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 and washing places separately for workers and for utensils:Provided that the Chief Inspector may, in the case of factories existing on the date of commencement of these rules relax the provisions of this sub-rule to such extent as he considers reasonable.(5)The height of every room in the building shall not be less than [360 cm] [Substituted by the West Bengal Factories (Amendment) Rules, 1991] from the floor level to the lowest part of the roof. The floor and inside walls up to a height of [120cm] [Substituted by the West Bengal Factories (Amendment) Rules, 1991] from the floor shall be made of smooth and impervious material:Provided that in the case of factories existing on the date of commencement of these rules the Chief Inspector may by order in writing relax the provisions of this sub-rule, regarding height.(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 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 in every four months.(b)Records of dates on which lime-washing, colour-washing, varnishing or painting is carried out, shall be maintained in the prescribed Register (Form No.6).(9)The canteen building shall be maintained in a clean and hygienic condition and its precincts 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.
