- In every factory wherein more than two hundred and fifty workers are ordinarily employed -(a)the drinking water supplied to the workers shall, from the 1st May to the 30th September, in every year be cooled, so that the temperature of drinking water is below 80 degree F :Provided that if ice is placed in the drinking water for purpose of cooling, the ice shall be clean and wholesome and shall be obtained only from a source approved in writing by the Health Officer.(b)the cooled drinking water shall be supplied in every canteen, lunch-room and rest-room and also at convenient accessible points throughout the factory which for the purpose of these Rules shall be called "Water Centres".(c)the water centres shall be sheltered from the weather and adequately drained.(d)the number of water centres to be provided shall be one "centre" for every 150 persons employed at any one time in the factory :Provided that in the case of factory where the number of persons employed exceeds 500, it shall be sufficient if there is one such "centre" as aforesaid for every 150 persons up to the first 500 and one for every 500 persons thereafter.[Provided further that the distance between the place of work and the water centre shall not be more than fifty metres or the distance as may be specified by the Inspector] [Added by Punjab Government Gazette Legislative Supplement Part III dated 19.3.1991.].(e)every "water centre" shall be maintained in be clean and orderly condition.(f)[ the means of supply of cold drinking water shall either directly through taps connected to water coolers or any other system for cooling the water, or by means of vessels, receptacles or tanks fitted with taps and having dust proof covers and placed on raised stand or platform in shade, and having suitable arrangement of drainage to carry away the spilt water and the vessels, receptacles or tanks shall be kept clean and meter shall be replaced at least once every day]. [Substituted by Punjab Government Gazette Legislative Supplement Part III dated 19.3.1991]Clause (f) shall not apply to any factory in which suitable mechnically- operated drinking water refrigerating units are installed to the satisfaction of the Chief Inspector.
