(5)The Chief Inspector of Factories may, by an order in writing exempt any factory from the requirements of this rule, subject to such condition as he may specify in that order, if a hospital, ambulance room or dispensary is maintained at or near the factory and such arrangements are made as to ensure the immediate treatment of all injuries to workers occurring within the factory and for providing rest to the injured workers.Exlanation. - For the purpose of this rule "qualified medical practitioner" means a person holding a qualification granted by an authority specified in the Schedule to the Indian Medical Degrees Act, 1916, or in the Schedules to the Indian Medical Council Act, 1956.
