Section 47 in The Inter-State Migrant Workmen (Regulation of Employment and Conditions of Service) Madhya Pradesh Rules, 1981
47. Relaxation in certain cases.
- If the contractor or, principal employer, as the case may be, has already provided any facility relating to supply of wholesome drinking water or rest-rooms or latrines and urinals or washing canteen or creche or first-aid is required under any Act applicable to the establishment and the same is adequate and also available for the use for the migrant workmen, the facility, shall be deemed to be provided for under these rules. If a dispute arises as to whether a facility already provided is adequate or not, the decision of the Labour Commissioner shall be final.
