Section 17(3) in Andhra Pradesh Motor Transport Workers Rules, 1963
(3)The canteen building shall be situated not less than [15.0 metres] [Substituted by by G.O. Ms. No. 100, Labour, Employment and Technical Education (Labour-V), dated 7.2.1977.] from any latrine, urinal or any other source of dust, smoke, obnoxious fumes:Provided that the Chief Inspector may in any particular case relax the provision 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 this sub-rule.
