Section 25 in Andhra Pradesh Motor Transport Workers Rules, 1963
25. Medical Facilities.
(1)At every operating centres and halting stations (which, in the case of city service, shall include only depots and other offices) wherein two hundred and fifty motor transport workers or more ordinarily call on duty during every day, a dispensary shall be provided and maintained with such equipment and drugs as the State Government may direct.(2)The dispensary shall be in charge of a qualified medical practitioner assisted by such staff as the Government may require.(3)The dispensary seal have a floor area of at least [23.0 Sq. metres] [Substituted by G.O. Ms. No. 100, Lab., Emp. Tech. Education (Lab-V), dated 7.2.1977.] and smooth, hard and impervious walls and shall be adequately ventilated and lighted by both natural and artificial means. An adequate supply of wholesome drinking water shall be provided.(4)At every operating centre and halting station where less than two hundred and fifty motor transport workers call on duty every day, first-aid, boxes or cup-boards of the standard set out in Schedule-II shall be provided. Every first-aid box or cup-board shall be clearly marked, "First-Aid" and shall be kept stocked and in good order. These first-aid boxes ,,or cup-boards shall be readily accessible during all working hours and shall be in charge of an employee of the undertaking, trained in first-aid.
