(1)This rule shall come into force, in respect of any class or description of factories, on such dates as the State Government may, by notification in the official Gazette, appoint in this behalf.(2)The ambulance room or dispensary shall be in charge of a qualified medical practitioner assisted by at least one qualified nurse and such subordinate staff as the Chief Inspector may direct.(3)The ambulance room or dispensary shall be separate from the rest of the factory and shall be used only for the purpose of first aid treatment and rest. It shall have a floor area of at least 250 sq. ft. and smooth, hard and impervious walls and floor and shall be adequately ventilate and lighted by both natural and artificial means. An adequate supply of wholesome drinking water shall be laid on and the room shall contain at least-(i)A glazed sink with hot and cold water always available ;(ii)A table with a smooth top at least 6x3 feets 6 inches.(iii)Means for sterilizing instruments ;(iv)A couch ;(v)Two stretchers;(vi)Two buckets or containers with close fitting lid.(vii)Two rubber hot water bags ;(viii)A kettle and spirit stove or other suitable means of boiling water ;(ix)Twelve plain wooden splints 30x4x¼ inches ;(x)Twelve """ 14x3x¼ inches ;(xi)Six 10x2x½ inches ;(xii)Six woollen blankets ;(xiii)One pair artery forceps ;(xiv)One bottle of brandy ;(xv)Two medium size sponges ;(xvi)Six hand towels ;(xvii)Four "Kidney" trays ;(xviii)Four cakes carbolic soap ;(xix)Two glass tumblers and two wine glasses ;(xx)Two clinical thermometers ;(xxi)One graduated measuring glass with teaspoon ;(xxii)One eye bath ;(xxiii)One bottle (2 lbs.) carbolic lotion 1 in 20 ;(xxiv)Three chairs;(xxv)One screen;(xxvi)One electric hand torch ;(xxvii)Four first-aid boxes or cupboards stocked to the standards prescribed under item C of Rule 63.(xxviii)An adequate supply of anti-tetanus serum.(4)The occupier of every factory to which these rules apply shall, for the purpose of removing serious cases of accident or sickness, provide in the premises and maintain in good condition a suitable conveyance unless he has made arrangements for obtaining such a conveyance from a hospital.(5)A record of all cases of accident and sickness treated at the room shall be kept and produced to the Inspector of Certifying Surgeon when required.
