(1)This rule shall come in to force in respect of any class or description of factories on such date as the State Government may, by notification in the Official Gazette appoint in this behalf.(2)The shelters, or rest rooms and lunch rooms shall conform to the following standards and the manager of a factory shall submit for the approval of the Chief Inspector a site plan in triplicate of the building to be constructed or adapted.-(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 3 feet shall be so laid or finished as to provide a smooth, hard and impervious surface.(b)The height of every room in the building shall be not less than 12 feet form floor level to the lowest part of the roof and there shall be at least 12 square feet of floor area for every person employed:Provided that (i) workers who habitually go home for their meals during the rest period may be excluded in calculating the number of workers to be accommodated and (ii) in the case of factories in existence at the date of commencement of the Act, where it is impracticable owing to lack of space or other difficulties, provide 12 square feet of floor area for each person, or to provide a minimum height of 12 feet such reduced floor area per person or reduced height shall be provided as may be approved in writing by the Chief Inspector.(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.(f)The Chief Inspector may, for reasons to be recorded in writing, relax the provisions of this rule subject to such conditions as he may deem fit to impose, in respect of factories in existence on the 1 st April 1949.(3)[ The lunch rooms shall, -(a)Comply with the requirements laid down in clauses (a) to (f) of sub-rule (2); and(b)Be provided with adequate number of tables with impervious tops for the use of workers for taking food.]Rule 98 : By Notification dated 6-6-1958 in Kerala Gazette dated 24-6-1958 the Rule came into force at once in respect to Cashew Factories, Match Factories, Paper Mills, Cotton Spinning Hosiery Works and Cotton Weaving Factories, Coir-mats and Matting Factories, and Yarn Bailing Factories, Factories manufacturing splints, Veneers or Plywood, Saw Mills and Wood Works, Soap Factories, Coffee Works, Tile factories, Engineering Works, Chemical Factories, Rayon Factories, Cement Factories, Sugar Factories, Aluminium Factories, Rubber Factories, Printing Presses and Glass Factories.
