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] [Section 23] [Entire Act]

State of Rajasthan - Subsection

Section 23(1) in The Rajasthan Shops and Commercial Establishment Rules, 1959

(1)
(a)In every establishment, all the inside walls, of the rooms and all t he ceilings and lops of such rooms (whether such walls, ceilings and tops to be plastered or not) and all the passages and stair cases shall be lime washed or colour washed at least once in two years dating from time when they were last lime washed or colour washed, and shall be maintained in a clear State.
(b)All beams, rafters, doors, window frames and other wood work with the exception of floors, shall be painted at least once in four years dating from time when last painted and shall be kept in a clear state. This shall not apply to-
(i)rooms used only for the storage of articles;
(ii)walls or tops of rooms which are made of galvanised iron-sheets, tiles, asbestos sheets or similar material or glazed bricks;
(iii)ceiling of rooms in which the lowest part is at least 20 feet from the floor;
(iv)any other establishment or parts thereof in which lime washing, colour washing or painting is, in the opinion of the Inspector, unnecessary,