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M/S. Colcom Plastic Ltd. And ... vs Union Of India And Others on 12 December, 1996
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K. Abdul Azeez Sahib And Sons, Four ... vs The Union Of India (Uoi) ... on 8 September, 1972
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Emperor vs Manilal Bhogilal on 3 December, 1908

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[Complete Act]
Central Government Act
Section 17 in The Factories Act, 1948
17. Lighting.
(1) In every part of a factory where workers are working or passing there shall be provided and maintained sufficient and suitable lighting, natural or artificial, or both.
(2) In every factory all glazed windows and skylights used for the lighting of the workrooms shall be kept clean on both the inner an outer surfaces and, so far as compliance with the provisions of any rules made under sub- section (3) of section 13 will allow, free from obstruction.
(3) In every factory effective provision shall, so far as is practicable, be made for the prevention of-
(a) glare, either directly from a source of light or by reflection from a smooth or polished surface;
(b) the formation of shadows to such an extent as to cause eye- strain or the risk of accident to any worker.
(4) The State Government may prescribe standards of sufficient and suitable lighting for factories or for any class of description of factories or for any manufacturing process.