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State of Punjab - Section

Section 71 in The Punjab Factory Rules, 1952

71. Canteens.

(1)Canteen or canteens shall be provided and maintained in all types of factories wherein more than two hundred and fifty workers are ordinarily employed.
(2)The occupier of every factory wherein more than two hundred and fifty workers are ordinarily employed shall provide in or near the factory an adequate canteen according to the standards prescribed in these Rules.
(3)The Manager of a factory shall submit for the approval of the Chief Inspector plans and site plan, in [Triplicate] [Substituted for 'duplicate' vide Punjab Government Gazette L.S.P. III dated 19.3.1991.] of the building to be constructed or adapted for use as a canteen.
(4)The canteen building shall be situated not less than 15 m. from any latrine, urinal, boiler house, coal stacks, ash dumps and any other source of dust, smoke or obnoxious fumes or anything which may be considered insanitary :Provided that the Chief Inspector may in any Particular factory relax the provisions of the sub-rule to such extent as may be reasonable in the circumstances and may require measures to be adopted to secure the essential purpose of this sub-rule.
(5)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 with suitable fixtures and washing places separately for workers and for utensils.
(6)In a canteen the floor and inside walls up to a height of 125 cm. 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 any other manner approved by the Chief Inspector.
(7)The doors and windows of canteen building shall be of fly-proof construction and shall allow adequate ventilation.
(8)The canteen shall be sufficiently lighted at all times when any person have access to it.
(9)
(a)In every canteen -
(i)all inside walls of rooms and all ceilings and passages and staircases shall be limewashed atleast once in each year or painted once in three years dating from the period when last limewashed, or painted, as the case may be;
(ii)all woodwork shall be varnished or painted once in three years dating from the period when last varnished or painted;
(iii)all internal structural iron and steel work be painted once in three years dating from the period when last painted:
Provided that inside walls of the kitchen shall be lime or colourwashed once every four months.
(b)Records of dates on which limewashing, colourwashing, varnishing or painting is carried out shall be maintained in the Register in Form No. 7.
(10)The precints of the canteen shall be maintained in a clean and sanitary condition. Waste water shall be carried away in covered drains of suitable design and slope so as not to allow waste water to accumulate and cause a nuisance. Suitable arrangements shall be made for the collection and disposal of garbage including provision of grease traps of adequate design.