Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Maharashtra - Section

Section 74 in Maharashtra Factories Rules, 1963

74. Washing facilities.

(1)There shall be provided and maintained in every factory for the use of employed persons adequate and suitable facilities for washing which shall include soap and nail brushes or other suitable means of cleaning and the facilities shall be conveniently accessible and shall be kept in clean and orderly conditions, and shall not be located in the vicinity of latrines and urinals.Such facilities shall be conveniently located near the rest or lunch rooms in factories where such restrooms or lunch-rooms are required to be provided except in the case of factories which have already provided these facilities on or before the 16th December, 1954. The washing facilities shall be so enclosed or screened as to ensure privacy:[Provided that where a permanently built wall of full height is provided separating the washing facilities from the latrines and urinals, it will be treated as satisfactory compliance with the requirement of this sub-rule in regard to location of washing facilities.] [Inserted by G.N., dated 17th April, 1975]
(2)Without prejudice to the generality of the foregoing provisions the washing facilities shall include. - (a) a trough with taps or jets at intervals of not less than 60 centimetres, or
(b)wash-basins with taps attached thereto, or
(c)taps on stand-pipes, or
(d)showers controlled by taps, or
(e)circular troughs of the foundation type:
Provided that the Inspector may, having regard to the needs and habits of the workers, fix the proportion in which the aforementioned types of facilities shall be installed.
(3)
(a)Every trough and basin shall have a smooth, impervious surface and shall be fitted with a waste-pipe and plug.
(b)The floor or ground under and in the immediate vicinity of every trough tap, jet, wash basins, stand-pipe and shower shall be so laid or finished as to provide a smooth impervious surface and shall be adequately drained.
(4)[ For persons whose work involves contact with any injurious or obnoxious substance, or who are employed in a dusty process, there shall be at least one shower controlled by tap of every 10 persons employed at a time, and each of these shall be enclosed separately in case of their use by women workers. For persons whose work does not involve such contact or who are not employed in dusty processes, the number of washing facilities shall be as follows:-] [Substituted by O.N. dated 17th April, 1975]
Number of persons employed at a time Number of working facilities
Upto 200 One for every 20 or part thereof
Exceeding 200 10 + one for every 50 or part thereof.
(5)If female workers are employed, separate washing facilities shall be provided and so enclosed of screened that the interiors are not visible from any place where persons of the other sex work or pass. The entrance to such facilities shall bear conspicuous notice in the language understood by the majority of the workers "For Women Only" and shall also be indicated pictorially.
(6)The water supply to the washing facilities shall be capable of yielding at least thirty litres a day for each person employed in the factory and shall be from a source approved in writing by the Health Officer:Provided that where the Chief Inspector is satisfied that such an yield is not practicable he may by certificate in writing permit the supply of a smaller quantity not being less than five litres per day for every person employed in the factory.