Section 19A(5) in The West Bengal Factories Rules, 1958
(5)Where in any factory owing to special circumstances such as situation with respect to adjacent buildings and height of the buildings with respect to floor space, the requirement of ventilation openings under sub-rule (4) cannot be compiled with or, in the opinion of the Inspector, the temperature of air in a workroom is sufficiently high and is likely to exceed the limits prescribed in sub-rule (I), he may, subject to the control of the Chief Inspector, serve on the manager of the factory an order requiring him to provide additional ventilation either by means of roof ventilators or by mechanical means.
