Section 44 in Punjab Contract Labour (Regulation and Abolition) Rules, 1973
44.
(1)The dining hall shall accommodate at a time at least 30 per cent of the contract labour working at a time.(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 one square meter per diner to be accommodated as prescribed in sub-rule (1).(3)(i)A portion of the dining hall and service counter shall be partitioned off and reserved for women workers in proportion to their number.(ii)Washing places for women shall be separated and screened to secure privacy.(4)sufficient tables, stools, chairs or benches shall be available for the number of diners to be accommodated as prescribed in sub-rule (1).
