92. [ Exemption from the provisions of section 48. [Substituted by G.N. dated 8.10.1982 Published in MGO Part I-L, dated 2.12.1982 p. 8177]
(1)The provisions of section 48 and rules 87 to 91 shall not apply to any factory which works for less than 190 days in a calendar year or to a factory wherein the number of married women or widows employed does not exceed 15 or the total number of children below the age of 6 years of all the women workers in the factory does not exceed 4, subject to the condition that the alternative arrangements as hereinafter mentioned in sub-rule (2), are provided in the factory.(2)The alternative arrangements required to be provided under sub-rule (1) shall be as follows, namely:-(a)A creche-room which has an area of not less than 10 square metres shall be constructed or adapted for use in accordance with the plans approved by the Chief Inspector(b)The creche-room shall have suitable wash place for washing of the children and their clothes and adequate supply of clean water, soap and towels shall always be provided and maintained.(c)The creche-room shall be provided with suitable beddings for the use of the children.(d)At least one female attendant shall be employed to look after the children in the creche-room. The female attendant shall be provided with clean clothes for use while on duty.(3)The mother of each child in the creche-room shall be allowed two intervals of not less than 15 minutes each (such intervals being other than those allowed under section 55) during her working hours to feed the child.]
