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[Cites 0, Cited by 0] [Section 77] [Entire Act]

State of Madhya Pradesh - Subsection

Section 77(4) in The M.P. Factories Rules, 1962

(4)The canteen building shall be situated not less than fifty feet from any latrine, urinal, boiler house, coal stocks, ash dumps and any other source of dust, smoke, obnoxious fumes, or nuisance :Provided that the Chief Inspector may, in any particular factory, relax the provisions of this sub-rule to such extent as may be reasonable in the circumstances and may require measures to be adopted to secure the essential purpose of the sub-rule.