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State of Maharashtra - Section

Section 35 in Maharashtra Factories Rules, 1963

35. [ Standards of lighting of factories. [Rule 35 Substituted by G.N. dated 29.5.1976.]

- (i) In every factory, where natural lighting is not such that day light conditions are fairly uniform over the working or other areas and/or daylight illumination is not sufficient, additional lighting, which shall be of uniform level, widely distributed to avoid hard shadows or strong contrast and free from direct or reflected glare, shall be provided. The minimum intensity of illumination for the different areas and work-rooms of the type given under column No.2 shall be as given under column No.3 of the Schedule 'A' appended hereto;
(ii)Notwithstanding the above, in every factory, where intense local lighting is further necessary on account of the nature of work as mentioned in the column No.2 of the Schedule 'B' appended hereto, the same shall be obtained by a combination of general lighting and supplementary lighting at the point of work. The minimum intensity of illumination for different tasks shall be as given under column No.4 of the said schedule.
(iii)In case of any doubt or dispute in regard to the classification of areas or tasks specifically mentioned in Schedule 'A' or corresponding to the examples mentioned in Schedule 'B' respectively, the decision to the Chief Inspector of Factories shall be final.
(iv)In regard to cotton ginning factories, where the electric power is not available and when additional lighting for the interior of the factory is necessary, the same shall be provided by the candles placed in glass lanterns of a pattern approved by the Inspector and at the rate of not less than one such lantern for every two gins.]