(1)The dining hall shall accommodate at a time at least 30 per cent of the workers working at a time:Provided that, in any particular factory or in any particular class of factories the State Government may, by a notification in this behalf, alter the percentage of workers to be accommodated.(2)The floor area of the dining hall, excluding the area occupied by the service counter and any furniture except tables and chairs, shall be not less than one square metre per diner to be accommodated as prescribed in sub-rule (1):Provided that in the case of factories in existence at the date of the commencement of the Act, where it is impracticable, owing to the lack of space, to provide one square metre of floor area for each person, such reduced floor area per person shall be provided as may be approved in writing by the Chief Inspector.(3)A portion of the dining hall and service counter shall be partitioned off and reserved for womenworkers, in proportion to their number. Washing place for women shall be separate and screened to secure privacy.(4)Sufficient tables, stools, chairs or benches shall be available for the number of diners to be accommodated as prescribed in sub-rule (1).
