(5)[ The Chief Inspector, may, by an order in writing exempt any factory from the requirement of this rule, subject to such conditions as he may specify in that order, if a hospital, ambulance room or dispensary is maintained at or within 200 metres of the precincts of the factory and such arrangements are made as to ensure the immediate treatment of all injuries sustained by workers within the factory and for providing rest to the workers so injured.] [Inserted vide Punjab Government Notification No. G.S.R. 85/C.A.63/48/Section - 112/Amd./16/77, dated the 15th August, 1977.]Explanation. - For the purpose of this rule, "qualified medical practitioner" means a person holding a qualification granted by a authority specified in the Schedule to the Indian Medial Degrees Act, 1916, or in the Schedules to the Indian Medical Council Act, 1956.
