(1)All factories shall conform to this rule within three months from the date of enforcement of these rules.(2)The Manager of a factory shall submit for the approval of the Chief Inspector a site plan in duplicate of the building to be constructed or adapted for the shelters, or rest rooms and lunch rooms which shall conform to the following standards:-(a)All the walls an roof of the building shall be of suitable heat resisting materials and shall be waterproof. The floors and walls to a height of 3 feet shall be so laid or finished as to provide a smooth, hard and impervious surface.(b)The height of every room in the building shall be not less than 12 feet from floor level to the lowest part of the roof and there shall be at least 12 square feet of floor area for every person and the accommodation shall not be less than ten per cent of the number of workers employed at any one time:Provided that (i) workers who habitually go home for their meals during the rest periods may be excluded with the approval of the Chief Inspector in calculating the number of workers to be accommodated, and (ii) in the case of factories in existence at the date of commencement of the Act, where it is impracticable; owing to lack of space to provide 12 square feet of floor area for each person, such reduced floor area per person shall be provided as may be approved in writing by the Chief Inspector.(c)Effective and suitable provision shall be made in every room for securing and maintaining adequate ventilation by the circulation of fresh air and there shall also be provided and maintained sufficient and suitable natural or artificial lighting.(d)Every room shall be adequately furnished with chairs or benches with back-rests.(e)Sweepers shall be employed whose primary duty is to keep the rooms, buildings and precincts thereof in a clean and tidy condition.(f)[ Suitable provisions shall be made in every room for supply and/or cool drinking water and adequate facilities for washing.] [Inserted by S.O. 686 dated 13.7.1988.]
