Section 242 in The Orissa Building and Others Construction Workers (Regulation of Employment and Conditions of Service) Rules, 2002
242. Canteens.
(1)In every place wherein not less that two hundred and fifty building workers are ordinarily employed, the employer of such building workers shall provide an adequate canteen in the manner as specified in this rule for the use of such building workers.(2)The canteen, referred to in sub-rule (1) shall consist of a dining hall with furniture sufficient to accommodate building workers using such canteen, a kitchen, store room, pantry and washing place separately for building workers and utensils.(3)(i)The canteen referred to in sub-rule (1) shall be sufficiently lighted at all times when any person has accessed to it;(ii)the floor of such canteen shall be made of smooth and impervious material and inside walls of such canteen shall be lime washed or colour washed at least once in every six months: Provided that such inside walls of the kitchen of such canteen shall be lime washed once in every three months.(4)(i)The precincts of the canteen referred to in sub-rule (1) shall be maintained in a clean and sanitary condition.(ii)Waste water from such canteen shall be carried away in suitable covered drains and shall not be allowed to accumulate in the surroundings of such canteen.(iii)Suitable arrangements shall be made for the collection and disposal of garbage from such canteen;(5)Building of the canteen referred to in sub-rule (1) be situated at the distance not less than fifteen point two metres from any latrine urinal or any source of dust, smoke or obnoxious fumes.
