(1)In respect of all factories in which the humidity of the air is artificially increased, the State Government may make rules,—(a)prescribing standards of humidification;(b)regulating the methods used for artificially increasing the humidity of the air;(c)directing prescribed tests for determining the humidity of the air to be correctly carried out and recorded;(d)prescribing methods to be adopted for securing adequate ventilation and cooling of the air in the workrooms.
