Section 15 in The M.P. Shops and Establishments Rules, 1959
15. Fixing times and methods for cleaning the establishments.
(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.(2)No rubbish, filth or debris shall be allowed to accumulate or to remain on any premises in an establishment in such position that effluvia therefrom can arise within the establishments.[(2-A) In every establishment or any premises in which the process of cleaning/washing ornaments with the aid of acid is carried on, adequate drainage shall be provided and shall lead to special treatment tanks where deleterious material shall be neutralized or otherwise rendered safe before it is discharged into ordinary drains or sewers.(2-B) On any premises in an Establishment, adequate ventilation shall be provided and maintained at all times in rooms or buildings where dangerous gas, vapors, fumes or dust may be evolved.(2-C) In every establishment or any premises in which person employed in processes where dangerous gas, vapour, fumes or dust may be devolved, suitable protective appliances such as hand gloves, footwear, breathing mask, goggles shall be maintained for the use of the employed persons/employees.(2-D) In every establishment or any premises in which the process of cleaning/washing ornaments with the aid of acid is carried on every person employed shall be medically examined by a qualified medical practitioner within 15 days of his first employment and thereafter at intervals of not more than 6 months and record of such medical examination shall be maintained in respect of each employee in Form K-3.] [Inserted by Notification No. 4B2-94-XVI-B, dated 16-11-1994.]
