84A. [ Exemption from the provisions of creche. [Inserted by Notification No. 4(a) 4-91-16B, dated 6-4-1995.]
(1)In factories where the number of married women or widows employed does not exceed 15 or where the factory works for less than 180 days in a calender year, or where number of children kept in the creche was less than 5 in the preceding year, the Chief Inspector may exempt such factories from the provisions of Section 48 and the Rules 84 to 87 made thereunder, if he is satisfied that alternate arrangements as stipulated under sub-rule (2) are provided by the factory.(2)(a)The alternate arrangements required in sub-rule (1) shall include a creche building which has a minimum accommodation at the rate of 1.86 square metres per child and constructed in accordance with the plans approved by the Chief Inspector.(b)The creche building shall have-(i)a suitable wash-room for washing of the children and their clothing;(ii)adequate supply of soap and clean clothes and towels; and(iii)adequate number of female attendants who are provided with suitable clean clothes for use while on duty to look after the children in the creche.(3)The exemption granted under sub-rule (1) may at any time be withdrawn by the Chief Inspector if he finds after such enquiry as he may deem fit, that the factory has committed a breach of this rule.] [Inserted by Notification No. 4(a) 4-91-16B, dated 6-4-1995.]
