Section 15(2) in The M.P. Shops and Establishments Rules, 1959
(2)No rubbish, filth or debris shall be allowed to accumulate or to remain on any premises in an establishment in such position that effluvia therefrom can arise within the establishments.[(2-A) In every establishment or any premises in which the process of cleaning/washing ornaments with the aid of acid is carried on, adequate drainage shall be provided and shall lead to special treatment tanks where deleterious material shall be neutralized or otherwise rendered safe before it is discharged into ordinary drains or sewers.(2-B) On any premises in an Establishment, adequate ventilation shall be provided and maintained at all times in rooms or buildings where dangerous gas, vapors, fumes or dust may be evolved.(2-C) In every establishment or any premises in which person employed in processes where dangerous gas, vapour, fumes or dust may be devolved, suitable protective appliances such as hand gloves, footwear, breathing mask, goggles shall be maintained for the use of the employed persons/employees.(2-D) In every establishment or any premises in which the process of cleaning/washing ornaments with the aid of acid is carried on every person employed shall be medically examined by a qualified medical practitioner within 15 days of his first employment and thereafter at intervals of not more than 6 months and record of such medical examination shall be maintained in respect of each employee in Form K-3.] [Inserted by Notification No. 4B2-94-XVI-B, dated 16-11-1994.]
