(1)In every factory wherein more than [thirty] [Substituted by Punjab Government Notification No. G.S.R. 94/C.A. 63/48/Section 112/Amd. (20)/84, dated 31-10-1984] women workers are ordinarily employed, the creches shall be conveniently accessible to the mothers of the children accommodated therein and so far as reasonably practicable shall not be situated in close proximity to any Part of the factory where obnoxious fumes, dust or odours are given off or in which excessively noisy processes are carried on.(2)The building in which creche is situated shall be soundly constructed and all the walls and roof shall be of suitable heat-resisting materials and shall be water proof. The floor and internal walls of the creche shall be so laid or finished as to provide a smooth impervious surface.(3)The height of the rooms in the building shall be not less than 65 cm from the floor to the lowest Part of the roof and there shall be not less than 1.85 square metre of floor area for each child to be accommodated.(4)Effective and suitable provision shall be made in every Part of the creche for adequate ventilation by the circulation of fresh air.(5)The creche shall be adequately furnished and equipped and in Particular there shall be one suitable cot or cradle with the necessary bedding for each child (provided that for children over two years of age it will be sufficient if suitable bedding is made available) at least one chair or equivalent seating accommodation for the use of each mother while she is feeding or attending to her child, and a sufficient supply of suitable toys for the older children.(6)A suitable fenced and shady open air playground shall be provided for the older children:Provided that the Chief Inspector may by order in writing exempt any factory from compliance with this sub-rule if he is satisfied that there is no sufficient space available for the provision of such a playground.(7)The occupier of every factory shall provide for facilities for the mothers of children to feed them at regular intervals.
