(3)The State Government may make rules—(a)prescribing the location and the standards in respect of construction, accommodation, furniture and other equipment of rooms to be provided under this section;(b)requiring the provision in factories to which this section applies of additional facilities for the care of children belonging to women workers, including suitable provision of facilities for washing and changing their clothing;(c)requiring the provision in any factory of free milk or refreshment or both for such children;(d)requiring that facilities shall be given in any factory for the mothers of such children to feed them at the necessary intervals.
