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] [Entire Act]

State of Madhya Pradesh - Section

Section 78 in The M.P. Factories Rules, 1962

78. Dining hall.

- The dining hall shall accommodate at a time at least 30 per cent of the workers working at a time :Provided that, in any particular factory or in any particular class of factories, [the Inspector of Factories may, by an order in writing in this behalf,] [Substituted by Notification No. 4(a) 4-91-16B, dated 6-4-1995.] after the percentage of workers to be accommodated.
(2)The floor area of the dining-hall, excluding the area occupied by the service counter and any furniture, except tables and chairs, shall be not less than 10 sq. ft. per dinner to be accommodated as prescribed in sub-rule (1).
(3)A portion of the dining hall and service counter shall be partitioned off and reserved for women workers in proportion to their number. Washing places for women shall be separate and screened to secure privacy.
(4)Sufficient tables, chairs or benches shall be available for the number of dinners to be accommodated as prescribed in sub-rule (1).