(1)Rules 91 to 97 shall come into force in respect of any class or description of factories on such dates as the State Government may by notification in the official gazette appoint in this behalf.(2)The occupier of every factory notified by the State Government and wherein more than two hundred and fifty workers are ordinarily employed shall provide in or near the factory an adequate canteen according to the standards prescribed in these rules.(3)The Manager of a factory shall submit for the approval of the Chief Inspector plans and site plan, in tripl icate of the building to be constructed or adapted for use as a canteen.(4)The canteen building shall be situated not less than fifty feet from any latrine, urinal, boiler house, coal stacks, ash dumps and any other source of dust, smoke or obnoxious fumes:Provided that the Chief Inspector may in any particular factory relax the provisions of this subrule to such extent as may be reasonable in the circumstances and may require measures to be adopted to se cure the essential purpose of this sub-rule.(5)The canteen building shall be constructed in accordance with the plans approved by the Chief Inspector and shall accommodate at least a dining hall, kitchen, store room, pantry and washing places se parately for workers and for utensils.(6)In a canteen the floor and inside walls up to a height of 4 feet from the floor shall be made of smooth and impervious material; the remaining portion of the inside walls shall be made smooth by cement plaster or in any other manner approved by the Chief Inspector.(7)The doors and windows of a canteen building shall be of fly-proof construction and shall allow adequate ventilation.(8)The canteen shall be sufficiently lighted at all times when person have access to it.(9)(a)In every canteen-(i)All inside walls of rooms and ceilings and passage and stair-cases shall be limewashed or colour washed at least once in each year or painted once in three years dating from the period when last lime-washed, or painted as the case may be;(ii)All wood work shall be varnished or painted once in three years dating from the period when last varnished or painted;(iii)All internal structural iron or steel work shall be vanished or painted once in three years dating from the period when last vanished or painted:Provided that inside walls of the kitchen shall be lime washed once in every four months.(b)Records of dates on which lime-washing, colour washing, varnishing or painting is carried out shall be maintained in the prescribed register in Form No. 7.(10)The precincts of the canteen shall be maintained in a clean sanitary condition. Waste water shall be carried away in suitable covered drains and shall not be allowed to accumulate so as to cause a nuisance.Suitable arrangements shall be made for the collection and disposal of garbage.
