Section 9 in Dock Workers (Safety, Health and Welfare) Scheme, 1961
9. Drinking water.
(1)In every dock, effective arrangements shall be made to provide and maintain at suitable points conveniently situated for all dock workers employed therein a sufficient supply of wholesome drinking water.(2)All such points shall be legibly marked "drinking water centre" in a language understood by a majority of the dock workers employed in the dock and no such point shall be situated with 6 metres (20 feet) of any washing place, urinal or latrine unless a shorter distance is approved in writing by the Inspector.(3)In every dock, the drinking water supplied to dock workers shall during hot weather every year, be cooled by ice or other effective method :Provided that if ice is placed in the drinking water, the ice shall be clean and wholesome and shall be obtained only from a source approved in writing by the Health Officer of the Port.(4)The drinking water centres shall be sheltered from the weather and adequately drained.(5)Every drinking water centre shall be maintained in a clean and orderly condition and, if necessary, shall be in charge of a suitable person who shall distribute the water. Such person shall be provided with clean clothes while on duty.(6)Storage tanks or containers shall be always kept in clean and hygienic condition.(7)The Inspector may by order in writing direct the Port Authority to obtain, at such time or at such intervals as he may direct, a report from the Health Officer of the Port as to the fitness for human consumption of the water supplied to the workers, and in every case to submit to the Inspector a copy of such report as soon as it is received from the Health Officer.
