Section 66 in The West Bengal Factories Rules, 1958
66. Ambulance room.
(1)Every ambulance room shall be under the charge of at least one wholetime qualified medical practitioner (hereinafter referred to as medical officer) assisted by at least one qualified nurse or dresser-cum-compounder and one nursing attendant in each shift;Provided that where a factory works in more than one shift, the Chief inspector, if he is satisfied that on account of the size of the factory, nature of hazards or frequency of accidents, it is not necessary to employ a whole-time medical officer for each shift separately, may. with the previous approval of the State Government grant exemption from the provisions of this sub-rule and permit employment of only one whole- time medical officer for more than one or all shifts subject to the conditions that-(a)there shall be no relaxation in respect of nursing staff; and(b)the medical officer shall be readily available on call during the working hours of the factory.Note: If it appears to the Chief Inspector of Factories that in any factory the provision of breathing apparatus is necessary he may by order in writing require the occupier to provide suitable breathing apparatus in addition to the equipment for light trailer pump or large trailer pump. as the case may be.The Chief Inspector may by an order in writing exempt a factory or part of it from all or any of the provisions of this rule to such extent and on such conditions as may be deemed necessary.(2)[Amendment vide Notification No. 1008 L.W. dated 20th August 1964.] The ambulance room [* * *] [Omitted by Notification No.340 L.W./L.W./IR-4/85 dated 2nd April 1986.] shall be separate from the rest of the factory and shall not be situated in close proximity to any part of the factory in which noisy processes are carried on. Plan and site plan in duplicate, of the building, to be constructed or adopted, as the ambulance room [* * *] [Omitted by Notification No.340 L.W./L.W./IR-4/85 dated 2nd April 1986.] shall be submitted for the approval of the Chief Inspector.The ambulance room shall have smooth, hard impervious floor and walls impervious up to a height of 1.5 metres and shall be adequately ventilated and lighted by both natural and artificial means. It shall be used only for the purpose of first-aid treatment and rest.[The ambulance room shall have a floor area of at least [Vide Notification No. 2049-L.W./L.W./IR-12/68 dated 24th Oct, 1968.] [24] [Substituted by the West Bengal Factories (Amendment) Rules, 1991.] sq.metres. The height of every room in the building constructed or taken into use as ambulance room after 1st January, 1965, shall be not less than 3.65 metres from the floor level to the lowest part of the roof and there shall be attached at least one latrine and one urinal of sanitary type.Suitable beds shall be provided for rest. An adequate supply of whole time drinking water shall be laid on and the room shall contain at least :-(i)A glazed sink with hot and cold water always available.(ii)A table with a smooth top at least [180cm x 105 cm] [Substituted by the West Bengal Factories (Amendment) Rules, 1991.].(iii)Means for sterilizing instruments.(iv)A couch.(v)Two stretchers.(vi)Two buckets or containers with close fitting lids.(vii)Two rubber hot water bags.(viii)A kettle and a spirit stove or other suitable means of boiling water.(ix)Twelve plain wooden splints [900mm x 100mm x 6 mm] [Substituted by the West Bengal Factories (Amendment) Rules, 1991.](x)Twelve plain wooden splints [350 mmx 75 mm x 6 mm] [Substituted by the West Bengal Factories (Amendment) Rules, 1991.](xi), Six plain wooden splints [250mm x 50mm x 12 mm] [Substituted by the West Bengal Factories (Amendment) Rules, 1991.](xii)Six woolen blankets.(xiii)[Three] [Substituted by the West Bengal Factories (Amendment) Rules, 1991.] pair artery forceps.(xiv)One bottle of [spiritus ammoniac aromaticus (120ml).] [Substituted by the West Bengal Factories (Amendment) Rules, 1991.](xv)Two medium size sponges(xvi)Six hand towels.(xvii)Four "Kidney" trays.(xviii)Four cakes [of toilet, preferably antiseptic soap] [Substituted by the West Bengal Factories (Amendment) Rules, 1991.](xix)Two glass tumblers and two wine glasses.(xx)Two clinical thermometers.(xxi)Graduated measuring glass with teaspoon.(xxii)[One wash bottle (1000 cc) for washing eyes] [Substituted by the West Bengal Factories (Amendment) Rules, 1991.](xxiii)[ Two graduated (120 ml) measuring glasses. [Substituted by the West Bengal Factories (Amendment) Rules, 1991.](xxiv)Two minimum measuring glasses.(xxv)Three chairs.(xxvi)One Screen.(xxvii)One electric hand torch.(xxviii)Four first aid box or cupboards stocked to the standard prescribed under item (c ) of rule 65].(xxix)An adequate supply of anti-tetanus toxoid.(xxx)Injections-morphia, perhidine, atropine, adrenaline, coramine, novacan (six each).(xxxi)Coramine liquid (60 ml).(xxxii)Tablets Anti histamanic and antispasmodic (25 each)(xxxiii)Syringes with meedles 2cc, 5cc, 10cc, and 50 cc.(xxxiv)Three surgical scissors.(xxxv)Two needle holders, big and small.(xxxvi)Sutering needles and materials.(xxxvii)Three dissecting forceps.(xxxviii)Three dressing forceps.(xxxix)Three scalpels.(xl)One Stethoscope.(xli)Rubber bandage Pressure bandage.(xlii)Oxygen cylinder, with necessary attachements.(2A)[ No medical officer shall be required or permitted to do any work which is inconsistent with or detrimental to his responsibilities under this rule.] [Inserted by Notification No. No.340 L.W./L.W./IR-4/85 dated 2nd April 1986.](3)The occupier of every factory to which these rules apply shall, for the purpose of removing serious cases of accident or sickness, provide in the premises and maintain in good condition a suitable conveyance unless he had made arrangements for obtaining such a conveying from a hospital.(4)A record of all cases of accident and sickness treated in the room shall be kept and produced to the inspector or Certifying Surgeon when required.[Rule prescribed under section 112 read with sub-sections (3) and (4) of section 45.] [Inserted by the West Bengal Factories (Amendment) Rules, 1991]
