Section 23 in Andhra Pradesh Motor Transport Workers Rules, 1963
23. Rest Rooms.
- The rest-room shall conform to the following standards and the employer of every undertaking shall submit for the approval of the Chief Inspector plans and site plan in duplicate of the building to be constructed or adopted:-(a)The building shall be soundly constructed and all the walls and roof shall be of suitable heat-resisting materials and shall be waterproof. The floor and walls to be a height of [91.0 Centimetres = 0.91 metres] [Substituted by G.O. Ms. No. 100, Labour, Employment and Technical Education (Lab-V), dated 7.2.1977.] shall be so laid or finished as to provide a smooth, hard, and impervious surface;(b)The height of every room in the building shall be not less than [4.0 metres] [Substituted by G.O. Ms. No. 100, Labour, Employment and Technical Education (Lab-V), dated 7.2.1977.] from the floor level to the lowest part of the roof and there shall be at least [5.0 Sq. metres] [Substituted by G.O. Ms. No. 100, Labour, Employment and Technical Education (Lab-V), dated 7.2.1977.] of floor area for every motor transport worker required to halt at night;(c)Effective and suitable provision shall be made in every room for securing and maintaining adequate ventilation by the circulation of fresh air and there shall also be provided and maintained sufficient and suitable natural or artificial lighting;(d)Every rest-room shall be adequately furnished with chairs and cots; and(e)Every rest-room building and precincts thereof shall be kept in a clean and tidy condition:Provided that where the Chief Inspector is satisfied that in respect of any particular place the provisions of rest rooms to the above standards is not reasonably practicable, he may by order in writing approve suitable any alternative accommodation subject to such conditions as he may specify:[Provided further that the employer shall pay an amount of ten rupees to the employees employed on the vehicles individually, who make night halt between 10 P.M. and 4 A.M. towards lodging expenses. This amount shall be exclusive of batta for night halts. The employers who provide rest rooms need not however pay this to their employees.] [Added by G.O. Ms. No. 133, (Lab-II), dated 18.4.1984.]
