Section 57 in The U.P. Contract Labour (Regulation Abolition) Rules, 1975
57. Washing facilities [Section 18 (c)].
(1)In every establishment coming within the scope of the Act adequate and suitable facilities for washing shall be provided and maintained for the use of contract labour employed therein.(2)Separate and adequate screening facilities shall be provided for the use of male and female workers.(3)Such facilities shall be conveniently accessible and shall be kept in clean and hygienic condition.(4)The washing facilities shall include the provision of adequate number of buckets and tumbler or mugs and water supply at the rate of 20 litres a day for each workmen employed
