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State of Bihar - Section

Section 41 in The Bihar Contract Labour (Regulation and Abolition) Rules, 1972

41. Rest-rooms.

(1)In every place wherein contract labour is required to halt at night in connection with the working of the establishment to which the Act applies and which employment of contract labour is likely to continue for 3 months or more, the contractor shall provide and maintain rest-rooms or other suitable alternative accommodation within fifteen days of the coming into force of the rules in the case of existing establishments, and within fifteen days of the commencement of the employment of contract labour in new establishments.
(2)If the amenity referred to in sub-rule (1) is not provided by the contract or within the period prescribed, the principal employer shall provide the same within a period of fifteen days of the expiry of the period laid down in the said sub-rule.
(3)Separate rooms shall be provided for women employees.
(4)Effective and suitable provision shall be made in every room for securing and maintaining adequate ventilation by the circulation of fresh air and there shall also be provided and maintained sufficient and suitable natural or artificial lighting.
(5)[ The rest-room or rooms or other suitable alternative accommodation shall be of such dimensions so as to provide at least a floor area of 110 square centimetres for each person making use of the rest room and the accommodation shall not be less than for ten per cent of the number of workers employed at any onetime.] [Substituted by S.O. 1940, dated 15th December, 1976.]Note. - Old sub-rule (5) of Rule 41 runs as under:
"(5) The rest-room or rooms or other suitable alternative accommodation shall be of such dimensions so as to provide at least a floor area of 1.1 sq. metres for each person making use of the rest-room."
(6)The rest-room or rooms or other suitable alternative accommodation shall be so constructed as to afford adequate protection against heat, wind, rain, and shall have smooth, hard and impervious floor surface.
(7)The rest-room or other suitable alternative accommodation shall be at a convenient distance from the establishment and shall have adequate supply of wholesome drinking water.