(i)The internal height of a workroom shall be not less than [14 feet measured from the floor level to the lowest part of the roof, and if the roof is of corrugated iron, which is neither covered with tiles nor has an inner ceiling or lining of heat-resisting material with an air space of at least four inches between it and the corrugated iron, the internal height shall be not less than 20 feet:] [Substituted by Labour (B) Department Notification No. 582 (LL)/XXXVI-B-32-LL-53, dated July 18, 1953]Provided that in case of the buildings having a brick or concrete roof, or a combination of the two, the minimum height may be 12 feet, if approved by the Chief Inspector of Factories :[Provided further that in case of all factories registered under Section 2 (m)(ii), and factories registered under Section 2(m)(i) of the Act] [Amended by Notification No. U.O. 202 (v) (sm)/XXXVI-A-1203 (SM)-57, dated July 9, 1951] employing up to 50 workers, the Chief Inspector may, where he is satisfied that the conditions of work are reasonably good, exempt such factories from the provisions of this sub-rule.(ii)There shall be provided at all times for each person employed in any room of a factory where mechanical or electrical power is used at least 36 square feet of floor space exclusive of that occupied by machinery and a breathing space of at least 500 cubic, feet.(iii)Particulars of each of the rooms, verandahs and other enclosures of the factory shall be entered in Form 1, which shall be produced before the Inspector on demand.The provisions of sub-rule (i) of Rule 4 shall not apply to rooms intended for storage, godowns and like purposes and also rooms intended solely for office purposes. Where only clerical work is done.
