Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 48] [Entire Act]

State of Punjab - Subsection

Section 48(a) in The Punjab Factory Rules, 1952

(a)When any general system of underground sewerage with an assured water-supply for any Particular locality is provided in a municipality, all latrines and urinals of factory situated in such locality shall, if the factory is situated within 33 metres of an existing sewer, be connected with that sewerage system.