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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Tamilnadu - Subsection

Section 28(8) in The Tamil Nadu Beedi Industrial Premises (Regulation of Conditions of Work) Rules, 1959

(8)
(a)The dining hall shall accommodate at a time at least 30 per cent, of the employees working at a time.
(b)The floor of the dining hall, excluding the area occupied by the service counter and any furniture except tables and chairs, shall be not less than [0.93 square metres] [Substituted by G. O. Ms. No. 2956, Labour, dated 28th May 1963.] per diner to be accommodated as specified in clause (a).
(c)A portion of the dining hall, and service counter shall be partitioned off and reserved for women employees in proportion to their number. Washing places for women shall be separate and screened to secure privacy.
(d)Sufficient tables, chairs, or benches shall be available for the number S of diners to be accommodated as specified in clause (a).