Section 21 in Assam Shops and Establishments Act, 1971
21. Cleanliness, ventilation and lighting.
(1)The premises of every establishment shall be kept clean and free from affluvia arising from any drain or privy or other nuisance and shall be cleaned at such times and by such methods as may be prescribed and these methods may include lime washing, colour washing, painting, varnishing, disinfection and deodorising.(2)The premises of every establishment shall be ventilated and sufficiently lighted during all working hours, with such standards and by such methods as may be prescribed.(3)If it appears to an Inspector that the premises of any establishment within his jurisdiction are not sufficiently kept clean or lighted or ventilated, he may serve on the employer an order in writing specifying the measures which, in his opinion, should be adopted and requiring him to be carried out before a specified date.
