(1)This rule shall come into force, in respect of any class or description of factories, on such date as the State Government may, by notification in the Official Gazette, appoint in this behalf.(2)The shelters, or rest-rooms and lunch-rooms shall conform to the following standards. [......] [Omitted by Notification No. 4(a) 4-91-16B, dated 6-4-1995.](a)The building shall be soundly constructed, and all the walls and roofs shall be of suitable heat resisting materials and shall be water-proof. The floor and wall 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 employed : Provided that-(i) workers who habitually go home for their meals during the rest periods may be excluded 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 sq. ft. 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 and 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 provision shall be made in every room for supply of drinking water and facilities for washing.] [Inserted by Notification No. 4(a) 4-91-16B, dated 6-4-1995.](3)[ The lunch rooms shall-(a)comply with the requirements laid down in clauses (a) to (f) of sub-rule (2); and(b)be provided with adequate number of tables with impervious tops for the use of workers for taking food.]Rules prescribed under sub-section (3) of Section 48
