(1)In every factory except in the case of factories registered before April 1, 1949, in whose case this rule shall be applicable from July 1, 1951, in which more than 500 workers are employed, there shall be provided and maintained in good order an ambulance room or dispensary.(2)The ambulance room or dispensary shall be in charge of a registered medical practitioner assisted by at least one qualified nurse and such subordinate staff as the Chief Inspector may direct:[Provided that the Ordnance Factories of the Ministry of Defence which have their own hospitals near their premises with necessary arrangements for expeditious transport of injured workers to such hospitals shall be exempted from compliance with the requirement of a qualified nurse.] [Added by Notification No. 1353 (SM)/XXXVI-A-1205 (SM)-57, dated April 18, 1959.](3)The ambulance room or dispensary shall be separate from the rest of the factory and shall be used only for the purpose of treatment and rest. It shall have a floor area of at least 250 square feet and smooth, hard and Impervious walls and floor and shall be adequately ventilated and lighted by both natural and artificial means. An adequate supply of wholesome drinking water shall be laid on and the room shall contain at least-(i)a glazed sink with hot and cold water always available,(ii)a table with a smooth top at least 6' x 3'- 6",(iii)means for sterilizing instruments and other articles,(iv)a douche,(v)two stretchers,(vi)two buckets or containers with close fitting lids,(vii)two rubber hot water bags,(viii)a kettle and spirit stove or other suitable means of boiling water,(ix)twelve plain wooden splints 36" x 4" x ¼",(x)twelve plain wooden splints 14" x 3" x ¼",(xi)six plain 'wooden splints 10" x 2" x ¼",(xii)six woollen blankets,(xiii)one pair artery forceps,(xiv)one bottle of brandy,(xv)two medium size sponges,(xvi)six hand towels,(xvii)four "kidney" trays,(xiii)four cakes carbolic soap,(xix)two glass tumblers, and two wine glasses,(xx)graduated medium glass with teaspoon,(xxi)one eye bath,(xxii)one bottle (21 lb. carbolic lotion 1 in 20),(xxiii)three chairs,(xxiv)one screen,(xxv)one electric hand torch,(xxvi)four first-aid boxes or cupboards stocked to the standards prescribed under Section 45(1) of the Factories Act, 1948,(xxvii)two clinical thermometers,(xxviii)an adequate supply of anti-tetanus serum,(xxix)an arm-chair or a couch.(4)The occupier of every factory to which these rules apply shall for the purpose of removing serious cases of accident or sickness provide in the premises and maintain in good condition a suitable conveyance unless he has made arrangements for obtaining such a conveyance from a hospital.(5)A record of all cases of accident and sickness treated at the room shall be kept and produced to the Inspector or Certifying Surgeon when required.[Explanation. [Added by Notification No. 385 (LD)/XXXVI-A-2027 (SM)-62, dated, July 17, 1964 published in U.P. Gazette Part I-A dated July 25, 1964.] - In this rule 'registered medical practitioner' means a person holding a qualification granted by any of the authorities specified in the schedule to the Indian Medical Degrees Act, 1916 (Act No. VIII of 1916), or in the schedules to the Indian Medical Council Act, 1956.]Canteens[Sections 46 and 112]
