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[Cites 0, Cited by 0] [Section 76] [Entire Act]

State of Rajasthan - Subsection

Section 76(2) in Rajasthan Factories Rules, 1951

(2)The shelters, or rest rooms and lunch rooms shall conform to the following standards and the manager of a factory shall submit for the approval of the Chief Inspector a site plan in duplicate of the building to be constructed or adapted:—
(a)The building shall be soundly constructed and all the walls and roof shall be of suitable heat resisting materials and shall be water-proof. The floor and walls to a height of [one metre] [Substituted by No. 1. dated 24.3.1979.] shall be so laid or finished as to provide a smooth, hard and impervious surface.
(b)The height of every room in the building shall be not less than [3.75 metres] [Substituted by No. 1, dated 24.3.1979.] from floor level to the lowest part of the roof and there shall be at least [1.1 sq. metres] [Substituted by No.1, dated 24.3.1979.] of floor area for every person employed: Provided that (i) workers who habitually go home for their meals during the rest periods may be excluded in calculating the number of workers to be accommodated, and (ii) in the case of factories in existence at the date of commencement of the Act, where it is impracticable, owing to lack of space to provide 12 square feet of floor area for each person, such reduce floor area per person shall be provided as may be approved in writing by the Chief Inspector.
(c)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.
(d)Every room shall be adequately furnished with chairs and benches with back-rests.
(dd)Where in any factory washing facilities are not located near the rest or lunch room, a sufficient number of wash basins shall be provided in the lunch room.
(e)Sweepers shall be employed whose primary duty is to keep the rooms, building and precincts there of in a clean and tidy condition.
Rules 77 to 80 prescribed under sub-section (3) of section 48