Section 15A(3) in Maharashtra Factories Rules, 1963
(3)For the purpose of medical supervision by the medical practitioner so appointed, the occupier shall provide for the former's exclusive use at the factory premises a room which shall be properly cleaned, adequately lighted, ventilated and furnished with a screen, a table and office stationery, chairs and other facilities and instruments including X-raying arrangement for Schedules IV, X, XVII for such examinations and such other equipments as may be prescribed by the Chief Inspector of Factories from time to time.]
