Section 15(1) in The M.P. Shops and Establishments Rules, 1959
(1)In every establishment all the inside walls of the rooms and all the ceilings and tops of such rooms (whether such walls, ceiling and tops be plastered or not) and all the passages and staircases shall be time-washed or colour washed at least once in two years dating from the period when last time-washed or colour-washed :Provided that an Inspector may require them to be time-washed or colour-washed earlier than two years if in his opinion they have become so unclean as to require immediate time-washing or colour washing. All the beams rafters, doors, window-frames and other wood work with the exception of floors shall be cither painted or varnished once in seven years dating.from the period when last painted or varnished and shall be kept in a cleanly State. The dates on which time-washing, colour washing, painting or varnishing is carried out shall be duly entered in a register maintained in Form 1, which shall be shown to the Inspector when required :Provided that the provisions of this rule shall not apply to,-(i)rooms used only for the storage of articles;(ii)walls or tops of rooms which are made of galvanized iron; tiles asbestos sheets or similar material of glazed bricks;(iii)any other establishment or parts thereof in which time-washing or painting is in the opinion of the Inspector unnecessary to satisfy the requirements of Section 31 as to cleanliness.
