(2)[The rooms referred to in sub-section (1) or sub-section (1-A)] [ Substituted by Act 58 of 1981, Section 6, for " such rooms" (w.e.f. 26.1.1982).] shall-(a)provide adequate accommodation;(b)be adequately lighted and ventilated;(c)be maintained in a clean and sanitary condition; and(d)be under the charge of a woman trained in the care of children and infants.
