Section 14 in The Tamil Nadu Beedi Industrial Premises (Regulation of Conditions of Work) Act, 1958
14. Creches.
(1)In every beedi industrial premises wherein more than fifty female employees are ordinarily employed, there shall be provided and maintained a suitable room or rooms for the use of children under the ages of six years of such female employees.(2)Such rooms shall provide adequate accommodation, shall be adequately lighted and ventilated, shall be maintained in a clean and sanitary condition and shall be under the charge of woman trained in the care of children and infants.(3)The Government may make rules-(a)prescribing the location and the standards in respect of construction, accommodation, furniture and other equipment of rooms to be provided under this section;(b)requiring the provision on beedi industrial premises to which this section applies of additional facilities for the care of children belonging to female employees, including suitable provision of facilities for washing and changing their clothing;(c)requiring the provision in any beedi industrial premises of free milk or refreshment or both for such children;(d)requiring that facilities shall be given in any beedi industrial premises for the mothers of such children to feed them at necessary intervals.
