(1)The dining hall shall accommodate at a time at least 30 percent of the workers working at a time:Provided that in any particular factory or in any particular class of factories, [the Chief Inspector of Factories] [Substituted by G.O. (Ms) No. 4/87/LBR, dt. 17-01-1987.] may, by an order in writing in this behalf alter the percentage of workers to be accommodated.(2)The floor area of the dining hall, excluding the area occupied by the service counter and any furniture except tables and chairs, shall be not less than 10 square feet per dinner to be accommodated as prescribed in sub-rule (1).(3)A portion of the dining hall and service counter shall be partitioned off and reserved for women workers in proportion to their number. Washing places for women shall be separate and screened to secure privacy.(4)Sufficient tables, chairs or benches shall be available for the number of diners to be accommodated as prescribed in sub-rule (1);Provided that where the Chief Inspector is satisfied that satisfactory alternate arrangements are made, he may exempt any particular factory or class of factories from the provisions of this sub- rule.(5)Soaps and towels should be provided at the washing places in the canteen for the use of the workers.
