Section 24(7) in The Maharashtra Beedi and Cigar Workers (Conditions of Employment) Rules, 1968
(7)The employer shall provide for the staff employed in a creche suitable clean clothes for use while on duty in the creche.Explanation. - In this rule 'child' means a child under six years of age of female employee:Provided that, nothing in this rule shall apply in respect of such industrial premises as the State Government may by order specify in this behalf, regard being had to the accommodation provided or available in such premises, and the number of married women or widows employed.
