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State of Madhya Pradesh - Section

Section 85 in The M.P. Factories Rules, 1962

85. Wash-room and latrine.

(1)There shall be in or adjoining the creche a suitable latrine and a wash-room for the washing of the children and their clothing. The wash-room shall conform to the following standards :-
(a)The floor and internal walls of the room to a height to 3 feet shall be so laid or furnished as to provide a smooth impervious surface. The room shall be adequately lighted and ventilated, and the floor shall be effectively drained and maintained in a clean and tidy condition;
(b)There shall be at least one basin or similar vessel for every four children accommodated in the creche at any one time together with a supply of water : Provided, if practicable, through taps from a source approved by the health officer. Such source shall be capable of yielding for each child a supply of at least five gallons of water a day;
(c)An adequate supply of clean cloths, soap and clean towels shall be made available for each child while it is in the creche.
(2)Adjoining the washing room referred to above, a latrine shall be provided for the sole use of children in the creche. The design of latrine and the scale of accommodation to be provided shall either be approved by the Public Health Authorities, or where there is no such Public Health Authority by the Chief Inspector.