(2)In other factories to which Section 48(1) is applicable, the creche shall conform to the following standards :(a)The creches shall be conveniently accessible, to the mothers of the children accommodated therein and so far as is reasonably practicable it shall not be situated in close proximity to any part of the factory where obnoxious fumes, dust or smell are given off or in which excessively noisy processes are carried on.(b)The building in which the 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 of the creche shall be so laid or finished as to provide a smooth impervious surface.(c)The height of the rooms in the building shall be not less than 12 feet from the floor to the lowest part of the roof and there shall be not less than 20 square feet of floor area for each child to be accommodated.(d)Effective and suitable provisions shall be made in every part of the creche for securing and maintaining adequate ventilation by the circulation of fresh air.(e)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, 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 elder children.(f)A suitably fenced and shady open air playground shall be provided for the elder children :Provided that the Chief Inspector may by order in writing exempt any factory from compliance with this clause if he is satisfied that there is not sufficient space available for the provisions of such playground.(g)There shall be in or adjoining the creche a suitable wash-room for the washing of the children and their clothing.The wash-room shall conform to the following standards:(i)The floor and internal walls of the room to a height of 3 feet shall be so laid or finished as to provide a smooth impervious surface. The room shall be adequately lighted and ventilated and the floor shall be effectively drained and maintained in a clean and tidy condition.(ii)There shall be at least one basin or similar vessel for every four children accommodated in the creche at any one time together with a supply of water provided, if practicable, through taps from a source approved by the Health Officer. Such source shall be capable of yielding for each child a supply of at least five gallons of water a day.(iii)An adequate supply of soap and clean towels shall be available to a mother at all times when her child is in the creche.(h)At least half a pint of clean pure milk shall be provided free of cost for each child on every day, it is accommodated in the creche and the mother for such a child shall be allowed in the course of her daily work two intervals of at least half an hour to feed the child. For children, who do not require milk an adequate supply of wholesome refreshment shall be provided.(i)Clothes for creche staff - The creche staff shall be provided with suitable clean clothes for use while on duty in the creche.(j)Adjoining the washing room referred to above, a latrine shall be provided for the sole use of the children in the creche. The design of latrine and the scale of accommodation to be provided shall either be approved by the Public Health authorities, or where there is no such Public Health authority, by the Chief Inspector of Factories.
