The State Government may exempt any factory from compliance with the provisions of rules 66 to 71 provided the factory makes provisions for the following matters, namely:-(a)an adequate dining hall with a kitchen;(b)adequate washing facilities in the dining hall;(c)arrangements for supply of snacks and tea and such other articles of food as may be required by the workers; or in keeping with the general food habits of the workers;(d)the plan of the dining hall shall be submitted to the Chief Inspector and prior approval thereof shall be obtained from him. Such modifications, addition or improvement shall be made therein as may be directed by the Chief Inspector;(e)the articles of food shall be sold on non-profit basis, shall be prepared and sold by the occupier departmentally and not through a contractor or any other agency;(f)the building, furniture, utensils, crockeries as well as other equipments shall be supplied by the occupier direct;(g)the occupier shall bear the cost of fuel, light, water and staff, and no charge in respect thereof shall be added to the price of articles sold in the canteen; and(h)the dining hall and kitchen shall be kept clean at all times, shall have adequate staff and the staff shall be provided with clean dresses and uniforms.
