Section 44 in The Andhra Pradesh Contract Labour (Regulation and Abolition) Rules, 1971
44.
(1)The dining hall shall accommodate at a time atleast 30 percent of the contract labour working at a time.(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 one square metre per diner to be accommodated as prescribed in sub-rule (1).(3)(i)A portion of the dining hall and service counter shall be partitioned off and reserved for women workers, in proportion to their number(ii)Washing places for women shall be separate and screened to secure privacy.(4)Sufficient tables, stools, chairs or benches shall be available for the numbers of diners to be accommodated as prescribed in sub-rule (I).
