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State of Madhya Pradesh - Section

Section 42 in The M.P. Factories Rules, 1962

42. [ Means of supply. [Substituted by Notification No 4(A) 3-81-LAB-XVI, dated 28-5-1981.]

- If drinking water is not supplied directly from public water supply approved by Health Officer, it shall be kept in suitable vessels, receptacles or tanks fitted with taps and having dust proof covers placed on raised stands or platform in shade and having suitable arrangement of drainage to carry away the split water. Such vessels, receptacles or tanks shall be kept clean and fresh water shall be stored therein at least once very day. All practicable measures shall be taken to ensure that the water is free from contamination.]