Section 43 in The Orissa Contract Labour (Regulation and Abolition) Rules, 1975
43.
(1)The dining hall shall accommodate at a time at least thirty per cent of the contract about working at a time.(2)The floor area of the dining hall excluding the area occupied by the service counter and any furniture except table and chairs shall be not less than one square metre per dinner to be accompanied as prescribed in Sub-rule (1).(3)(i)A portion of the dining hall and service counter shall be partitioned off and reserved for women workers in proportion to their number.(ii)Washing places for women shall be separate and screened to secure privacy.(4)Sufficient tables, stools, chairs or benches shall be available for the number of dinners to be accompanied as prescribed in Sub-rule (1).
