Section 23(3) in The Maharashtra Beedi and Cigar Workers (Conditions of Employment) Rules, 1968
(3)Where supply for purposes of washing facilities under sub-rule (1) or sub-rule (2) shall be such as to provide at least 27.3 litres per day for each person employed in the industrial premises, water shall be drawn from a hygienic source :Provided that, where an Inspector is satisfied that it is not practicable to make available water-supply in accordance with the scale specified under this sub-rule, he may by a certificate in writing permit the supply of a lesser quantity which shall in any case be not less than 4.5 litres per day for each employee.
