Section 87(3) in Maharashtra Factories Rules, 1963
(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.
