(1)The dining hall shall accommodate at a time at least 30 percent of the workers working at a time:Provided that in any particular factory or in any particular class of factories, [the Chief Inspector of Factories] [Substituted by G.O. (Ms) No. 4/87/LBR, dt. 17-01-1987.] may, by an order in writing in this behalf alter the percentage of workers to be accommodated.
