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State of West Bengal - Section

Section 73 in The West Bengal Factories Rules, 1958

73. Shelters, rest rooms and lunch rooms.

- [(1) The shelter, or rest rooms and lunch rooms shall confirm to the following standards [x x x] [Rule 73 renumbered as Sub-Rule (1) by the West Bengal Factories (Amendment) Rules 1991](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 91 cm. shall be so laid or furnished as to provide a smooth, hard and impervious surface.](b)[] [Omitted by ibid] (i) The building shall accommodate at 'a time at least 10 percent, of the workers working at a time:Provided that, in particular factory or in any particular class of factories, the Chief Inspector may, by an order in writing in this behalf, alter or relax the percentage of workers to be accommodated.(ii)The height of every room in the building shall be not less than 3.65 metres from floor level to the lowest part of the room, and there shall be at least 9.93 sq.metres of floor area for every worker to be accommodated as prescribed in clause (b) (i). [Vide Notification No. 1008 L.W., dated 20th August, 1964.](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 or benches with back-rests.(e)Sweepers shall be employed whose primary duty is to keep the rooms, building and precincts thereof in a clean and tidy condition.(e)Sweepers shall be employed whose primary duty is to keep the rooms, building and premises thereof in a clean and tidy condition.[Inserted by the West Bengal Factories (Amendment) Rules, 1991](f)[ Suitable provisions shall be made in every room for supply of drinking water and facilities for washing:]
(2)[ The lunch rooms shall-
(a)conform to the requirements laid down in clauses (a) to (1) of sub-rule (1) and
(b)be provided with adequate number of tables with impervious tops for the use of the workers for taking food.]
Rule 74 to 77 prescribed under sub-section (3) of section 48 [and section 112] [Inserted by the West Bengal Factories (Amendment) Rules, 1991] [Inserted by the West Bengal Factories (Amendment) Rules, 1991]