Section 98 in The Dock Workers (Safety, Health And Welfare) Regulations, 1990
98. Spittoons .-(1) In every portion of a dock including warehouses and store places, sufficient number of spittoons shall be provided in convenient places and they shall be maintained in a clean and hygienic condition.
(2)No person shall spit in the dock area except in the spittoons provided for the purpose and a notice containing this provision shall be prominently displayed at suitable places.(3)Whoever spits in contravention of sub-regulation (2) shall be punishable with a fine not exceeding one hundred rupees.(4)The spittoons shall be of an approved type.(5)The spittoons shall be emptied, cleaned and disinfected at least once in every day.
