Section 26(1) in The Tamil Nadu Beedi Industrial Premises (Regulation of Conditions of Work) Rules, 1959
(1)The employer shall submit for approval of the competent authority detailed plans, in triplicate, of the building to be constructed or adopted for use as creches. The creches shall conform to the following standards:-(a)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 beedi industrial premises where obnoxious fumes, dust or odours are given off.(b)The building in which the creche is situated shall be soundly constructed and all the walls and roof shall be of suitable heat-resisting materials and shall be water-proof. The floor and internal walls of the creche to a height of [1.2 metres] [Substituted by G.O. Ms. No. 2956, Labour, dated 28th May 1963.] all round shall be so laid or finished as to provide a smooth impervious surface.(c)The height of the rooms in the building shall be not less than [3.7 metres] [Substituted by G.O. Ms. No. 2956, Labour, dated 28th May 1963.] from the floor to the lowest part of the roof and there shall not be less than [1.95 sq. metres] [Substituted by G.O. Ms. No. 2956, Labour, dated 28th May 1963.] of floor area for each child to be accommodated.(d)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.(e)The creche shall be adequately furnished and equipped and, in particular, there shall be made available-(i)for children of more than two years of age, suitable bedding;(ii)for each child of not more than two years of age, one suitable cot or cradle with the necessary bedding;(iii)at least one chair or equivalent seating accommodation for the use of each mother while she is feeding or attending to her child; and(iv)a sufficient supply of suitable toys for the older children.
