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State of Odisha - Section

Section 63 in The Orissa Factories Rules, 1950

63. [ Washing facilities. [Rule 63 come into force with effect from the 1st April, 1953 vide Notification No 2132-Lab./11.4.1953.]

(1)This rule shall come into force in respect of any class or description of factories on such dates as the State Government may, by notification in the Official Gazette, appoint in this behalf.]
(2)there shall be provided and maintained in every factory for the use of employed persons adequate and suitable facilities for washing which shall include soap and nail brushes or other suitable means of cleaning and the facilities shall be conveniently accessible and shall be kept in a clean and orderly condition.
(3)Without prejudice to the generality of the foregoing provisions the washing facilities shall include -
(a)a trough with taps or jets at intervals of not less than two feet; or
(b)wash-basins with taps attached thereto; or
(c)taps on stand pipes; or
(d)showers controlled by taps; or
(e)circular troughs of the fountain type provided that the Inspector may, having regard to the needs and habits of the workers, fix the proportion in which the aforementioned types of facilities shall be installed.
(4)
(a)Every trough and basin shall have a smooth, impervious surface and shall be fitted with a waste-pipe and plug.
(b)The floor or ground under and in the immediate vicinity of every trough tap-jet, wash basin, stand-pipe and shower shall be so laid or finished as to provide a smooth impervious surface and shall be adequately drained.
(5)For persons whose work involves contact with any injurious or noxious substage there shall be at least one tap for every fifteen persons and for persons whose work does not involve such contact the number of taps shall be as follows :
Number of workers   Number of taps
Up to 20 1
  21 to 35 2
  36 to 50 3
  51 to 150 4
  151 to 200 5
Exceeding 200 but not exceeding 500 5 plus one tap for every 50 or fraction of 50.
Exceeding 500 11 plus ore tap for every 100 or fraction of 100.
(6)If female workers are employed, separate washing facilities shall be provided and so enclosed or screened that the interiors are not visible from any place where persons of the other sex work or pass. The entrance to such facilities shall bear conspicuous notice in the language understood by the majority of the workers 'For Women Only' and shall also be indicated pictorially.
(7)The water supply to the washing facilities shall be capable of yielding at least six gallons a day for each person employed in the factory and shall be from a source approved in writing by the Health Officer: provided that where the Chief Inspector is satisfied that such a yield is not practicable he may by certificate in writing permit the supply of a smaller quantity not being less than one gallon per day for every person employed in the factory.Rules prescribed under Section 43