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[Cites 0, Cited by 0] [Section 74] [Entire Act]

State of Maharashtra - Subsection

Section 74(1) in Maharashtra Factories Rules, 1963

(1)There shall be provided and maintained in every factory for the use of employed persons adequate and suitable facilities for washing which shall include soap and nail brushes or other suitable means of cleaning and the facilities shall be conveniently accessible and shall be kept in clean and orderly conditions, and shall not be located in the vicinity of latrines and urinals.Such facilities shall be conveniently located near the rest or lunch rooms in factories where such restrooms or lunch-rooms are required to be provided except in the case of factories which have already provided these facilities on or before the 16th December, 1954. The washing facilities shall be so enclosed or screened as to ensure privacy:[Provided that where a permanently built wall of full height is provided separating the washing facilities from the latrines and urinals, it will be treated as satisfactory compliance with the requirement of this sub-rule in regard to location of washing facilities.] [Inserted by G.N., dated 17th April, 1975]