(1)The creche shall be conveniently accessible to the mothers of the children accommodated therein and so far as is reasonably practicable it shall not be situated in close proximity to any part of the factory where, obnoxious fumes, dust or odours are given off or in which excessively noisy processes are carried on.(2)The building in which the creche is situated shall be soundly constructed and all the walls and roofs shall be of suitable heat-resisting materials and shall be water-proof. The floor and internal walls of the creche shall be so laid or finished as to provide a smooth impervious surface.(3)The height of the rooms in the buildings shall be not less than 3.75 metres from the floor to the lowest part of the roof and there shall be not less than 2 square metres of floor area for each child to be accommodated [subject to the condition that the area of the creche shall not be less than 10 square metres:] [Added by G.N. dated 8.10.1982 Published in MGG Part I-L dated 2.12.1982 p.8177]Provided that in the case of rooms in buildings in existence at the date of the coming into force of this rule which have been or are intended to be adapted for use as a creche, the Chief Inspector may approve the rooms having such reduced height as may in his opinion be reasonable in the circumstances of the case on such conditions as may be deemed expedient.(4)Effective and suitable provision shall be made in every part of the creche for securing and maintaining adequate ventilation by the circulation of fresh air.(5)The creche shall be adequately furnished and equipped and in particular there shall be one suitable cot or cradle with the necessary bedding for each child:Provided that for children over two years of age it will be sufficient if suitable beddings made available and at least one chair or equivalent seatings accommodation for the use of each mother while she is feeding or attending to her child and a sufficient supply of suitable toys for the older children.(6)A suitable fenced and shady open air play-ground shall be provided for the older children:Provided that the Chief Inspector may by order in writing, exempt any factory from compliance with the sub-rule if he is satisfied that there is no sufficient space available for the provision of such a playground.
