Section 24(6) in The Maharashtra Beedi and Cigar Workers (Conditions of Employment) Rules, 1968
(6)The employer shall appoint a woman trained in the Care of children and infants and sufficient number of ayahs for the purpose of looking after the children accommodated in a creche and he shall also provide suitable equipment and facilities for the purpose.Explanation. - The number of ayahs to be appointed in the creche shall be calculated at the rate of one ayah for thirty children.
