97. Relaxation of rule in the case of centralized cooking.
- The provisions of rules 91 to 96 may be relaxed by the Chief Inspector, subject to such conditions as he may deem fit, in the case of factories belonging to the same business groups or amalgamation where centralized cooking in an approved industrial canteen is arranged for. Adequate arrangements to the satisfaction of the Chief Inspector shall, however, be made in such cases for the conveyance and proper distribution of the food so cooked to the workers concerned as if separate canteen had actually be provided at site, in the factories covered by this relaxation. Rules under Section 47
