Section 38 in The U.P. Factories Rules, 1950

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State of Uttar Pradesh - Section

Section 38 in The U.P. Factories Rules, 1950

38. [ Cleanliness of well or reservoir. [Substituted by Notification No. 607 (V)/XXXVI-3-78-2045 (F)-74, dated February 16, 1978, published in U.P. Gazette Extra, dated February 16, 1978.]

(1)Drinking water shall not be supplied from an open well or reservoir unless it is so constructed, situated, protected and maintained as to be free from the possibility of pollution or chemicals, or bacterical and extraneous impurities.

(2)Where drinking water is supplied from such well or reservoir the water in it shall be sterilized once a week or more frequently if the Inspector by written order so requires and the date, on which sterilizing is carried out, shall be recorded:Provided that this requirement shall not apply to any such well or reservoir if the water therein is filtered and treated to the satisfaction of the Health Officer before it is supplied for consumption.

(3)Inspection. - (i) The drinking water shall be inspected twice a year by the Health Officer in his capacity of Additional Inspector of Factories and where the factory does not draw water from Municipal supplies or from supplies supervised by the Medical staff of a Railway, or where infection is suspected, samples of water shall be collected by the Health Officer and analysed at the cost of the factory owner either in a local laboratory or at the State Health Institute, Lucknow.

(ii)These analysis will be paid for by the factory owner, at the following rates:

		Rs.
(a)	Chemical analysis of each sample	20
(b)	Bacteriological analysis of each sample	15
(c)	Chemical and bacteriological analysis combined	35

Provided that factories employing less than 100 persons shall be entitled to free analysis, but if subsequently tests of water are rendered necessary because the factory owner has failed to have a satisfactory sanitary installation, these subsequent analysis shall be charged for at the rate prescribed above.

(iii)The manager or the occupier of the factory shall, in all cases, pay freight and transportation charges of outfits for collection and dispatch of samples both ways:

Provided that if a sample does not arrive safely at the Laboratory of the State Health Institute to which it is sent, the employer concerned shall not be liable to pay the freight and transportation charges for any subsequent samples taken in lieu to the first.

(iv)The following will be the standard of purity of drinking water supplied to factory workers :

ChemicalFiltered water supply, unfiltered water supplied from the tube-wells or chemically treated water supplies-Chlorine 1.5 pails per million. Free ammonia 0.05 parts per million Albuminoid ammonia 0.1 parts per million.Bacteriological

(1)Unchlorinated supplies from slow sand filters, protected wells springs or others sources :

(a)Under 100 calories per c.c. of original water on Agarmedia.

(b)Presumptive coliform count in 48 hours 37°C.

Presumptive coliform count per 100 c. c.

Class I-Excellent-less than	1
Class II-Satisfactory	1-2
Class III-Suspicious	3-10
Class IV-Unsatisfactory greater than	10

Ordinarily a probable number of 2 coliform organisms 100 per c.c. in non-chlorinated piped supplies is permitted, but throughout the year 50 per cent of the samples should fall into Class I, 80 per cent should not fall below Class II and the remainder should not fall below Class III.

(2)Chlorinated supplies (filtered or unfiltered from any source) :

(a)Under 100 calories per c.c. of original water per Agarmedia at 37°C.

(b)Presumptive coliform count in 48 hours at 37°C. presumptive coliform count per 100 c.c.

Explanation. - Efficient chlorination should yield water free from coliform organisms in 100 c.c., i.e., such water should come into Class I. Even making allowance for sampling and other errors, the appearance of these organisms in quantities of 100 c.c., i.e. a fall to Class 11 should at once occasion misgivings at to the adequacy of the chlorination process.]

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State of Uttar Pradesh - Section

Section 38 in The U.P. Factories Rules, 1950

38. [ Cleanliness of well or reservoir. [Substituted by Notification No. 607 (V)/XXXVI-3-78-2045 (F)-74, dated February 16, 1978, published in U.P. Gazette Extra, dated February 16, 1978.]