Section 19 in Dock Workers (Safety, Health and Welfare) Scheme, 1961
19. Canteens.
(1)In any dock or in any part of a dock wherein more than two hundred and fifty dock workers are ordinarily employed, an adequate canteen in or near the dock, shall be provided and maintained, for the use of the dock workers, and shall function at all time when twenty-five or more dock workers are employed at a time.(2)The Port Authority shall submit for the approval of Inspector plans and site-plan, in duplicate, of the building to be constructed or adapted for use as a canteen.(3)An adequate number of mobile canteens shall be provided at every dock with provision for serving tea and light refreshments.(4)The Central Government may prescribe the standards of accommodation and catering facilities to which the canteen shall conform.
