Section 17 in The Bihar Motor Transport Workers Rules, 1962
17. Canteens.
(1)The employer of every undertaking shall provide for the use of the motor transport workers at every place wherein one hundred motor transport workers or more ordinarily call, on duty during every day, an adequate canteen in or near the place where the undertaking is-situated according to the standard prescribed in this rule.(2)The employer shall submit for the approval of the Chief Inspector plans and site plan in duplicate of the building to be constructed or adopted for use as a canteen.(3)[ The canteen building shall be situated at a distance not less than 50 feet for any latrine, urinal or any other source of dust, smoke, or obnoxious fumes:] [Substituted by S. O. 336 dated 29.4.1969.]Provided that the Chief Inspector may in any particular case relax the provisions of this sub-rule to such extent as may be reasonable in the circumstances and may required measures to be adopted to secure the essential purpose of this sub-rule.(4)The canteen building shall be constructed in accordance with the plans approved by the Chief Inspector and shall accommodate at least a dining hall, kitchen, store room, pantry, service counter and washing places separately for workers and for utensils.(5)In a canteen, the floor and inside walls up to a height of 4 feet from the floor shall be made of smooth and impervious material; the remaining portion of the inside walls shall be made smooth by cement plaster or in any other manner approved by the Chief Inspector.(6)The doors and windows of a canteen building shall be of fly-proof construction and shall allow adequate ventilation.(7)The canteen shall be sufficiently lighted at all times when any person has access to it.(8)(a)in every canteen-(i)all inside walls of rooms and all ceilings, passages and staircases shall be lime-washed, colour-washed or painted as the case may be. Lime-washing or colour washing shall be carried out once in every year and painting shall be carried out once in every three years;(ii)all wood work shall be varnished or painted once in every three years; and(iii)all internal structural iron or steel work shall be varnished or painted once in every three years:Provided that inside walls of the kitchen shall be lime-washed once in every four months.(b)Record of dates on which lime-washing, colour-washing, varnishing or painting, as the case may be, is carried out shall be maintained in a register in Form No. - IV.(9)The canteen and the precincts thereof shall be maintained in a clean and sanitary condition. Waste water shall be carried away in suitable covered drains and shall not be allowed to accumulate so as to cause a nuisance. Suitable arrangement shall be made for the collection and disposal of garbage.
