Section 41(1) in The Bihar Contract Labour (Regulation and Abolition) Rules, 1972
(1)In every place wherein contract labour is required to halt at night in connection with the working of the establishment to which the Act applies and which employment of contract labour is likely to continue for 3 months or more, the contractor shall provide and maintain rest-rooms or other suitable alternative accommodation within fifteen days of the coming into force of the rules in the case of existing establishments, and within fifteen days of the commencement of the employment of contract labour in new establishments.
