Section 40(1) in U.P. Inter-State Migrant Workmen (Regulation of Employment and Conditions of Service) Rules, 1983
(1)In every place where migrant workmen are required to halt at in night in connection with the working of the establishment and in which employment of migrant workmen is likely to continue for three months or more, the contractor shall provide and maintain rest-rooms or other suitable alternative accommdoations within fifteen days of the coming into force of the rules in case of the existing establishments, and within fifteen days of the commencement of the employment of migrant workmen in the case of new establishments.
