82A. [ Exemption from the provision of creche. [Added by Punjab Government Gazette L.S.P. III dated 30.8.1996.]
(1)In factories where the number of married women or widows employed does not exceed fifteen or where the factory works for less than one hundred and eighty days in a calendar year, or where the number of children kept in the creche was less than five in the preceding year, the Chief Inspector of Factories may exempt such factories from the provisions of Section 48 and the Rules 79 to 82 of these rules, if he is satisfied that alternative arrangements as specified in sub-rule (2) are provided by the factory.(2)(a)The alternative arrangements required in sub-rule (1) shall include a creche building which has a minimum accommodation at the rate of 1.85 square metres per child and constructed in accordance with the plans approved by the Chief Inspector of Factories;(b)The creche building shall have -(i)a suitable washroom for washing of the children and their clothing;(ii)adequate supply of soap and clean clothes and towels; and(iii)adequate number of female attendants who are provided with suitable clean clothes for use while on duty to look after the children in the creche.(3)The exemption granted under sub-rule (1) may at any time be withdrawn by the Chief Inspector of Factories if he finds after such enquiry as he may deem fit, that the factory has committed a breach of this rule.] [Added vide Punjab Government Gazette L.S.P. III dated 19.3.1991.]
