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] [Entire Act]

State of Uttar Pradesh - Section

Section 19 in The U.P. Factories Rules, 1950

19. Ventilation and Temperature.

(1)The total area of openings for ventilation in every work-room shall ordinarily be in the ratio of not less than one square foot to every fifteen square feet of floor spaces :Provided that where it is intended to use artificial ventilation by means of forced draught fans all the time that work is carried on, for instance, by air-conditioning, the area of such openings shall be such as may be approved by the Inspector.
(2)In every room in a jute mill where opening of bales, batching, machine hackling, carding, preparing or any other process is carried on in which dust is generated and inhaled to an extent likely to cause injury to the health of the workers, efficient exhaust and inlet ventilators shall be provided to secure that the dust is drawn away from the workers at, or as near as is reasonably possible, to the point at which it is generated.
(3)In every room in a cotton mill where slasher sizing is carried on, an efficient arrangement for the removal of the steam given off in the process of drying the yarn shall be fitted to the satisfaction of the Inspector. Except in cotton mills which are in existence at the time these rules come into force, slasher sizing shall not (4) In every factory where injurious, poisonous and asphyxiating gases, dust or other impurities are used for or are evolved for any process carried on, all practicable measures to the satisfaction of the Inspector shall be taken to protect the workers against the inhalation of such gases, dust or other impurities.Artificial Humidification(Section 15)