[Omitted by No. 1, dated 24.3.1979.](2)The creche shall be conveniently accessible to the mothers of the children accommodated therein and so for as is reasonably practicable it shall not be suitable in close proximity to any part of the factory where obnoxious fumes, dust or odours are given of or in which excessively noisy processes are carried on.(3)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 shall be so laid or finished as to provide a smooth impervious surface.(4)The height of the rooms in the building shall be not less than [3.75 metres] [Substituted by No.1, dated 24.3.1979.] from the floor to the lowest part of the roof and there shall be not less than [2 sq. metres] [Substituted by No. 1, dated 24.3.1979.] of floor area for each child to be accommodated.(5)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.(6)The creche shall be adequately furnished and equipped and in particular there shall be one suitable cot or cradle with the necessary bedding for each child (provided that for children over two years of age, it will be sufficient if suitable bedding is made available), at least one chair or equivalent seating accommodation for the use of each mother while she is feeding or attending to her child, and a sufficient supply of suitable toys for the older children.(7)A suitable fenced and shady open air play ground shall be provided for the older children : Provided that the Chief Inspector may by order in writing exempt any factory from compliance with this sub-rule, if he is satisfied that there is not sufficient space available for the provision of such a play ground.
