- If in any room of a factory the cooling properties of the air appear to the Chief Inspector to be at times insufficient to secure workers against injury to health or serious discomfort he may by written order require the manager to carry out any or all the following measures before a specified date.(a)Electric or other fans to be used to produce adequate movement of air over the workers. The Chief Inspector may require such movement to be such that the rate of cooling by evaporation at a height of five feet from the floor level, as found by the use of a kata thermometer, is two and a half times what it would be if the air were not moved by such fans;(b)The height of the room from floor to roof or ceiling to be increased to a height of 16 feet or such less height as the Chief Inspector deems reasonable in the circumstances:Provided that where any process generating heat is carried on in a building, the Chief Inspector may, by an order in writing, require the height of the roof to be raised to eighteen feet.(c)A layer of tiles, wood or other substance which is bad conductor of heat to be added to the roof or substituted for other materials or a ceiling or a double roof to be provided,(b)Sun shades of specified size to be placed before or fitted to such openings as admit direct sunlight upon the workers.
