Section 77A in The West Bengal Factories Rules, 1958
77A. [ Exemption from the provisions of crèche. [Inserted by the West Bengal Factories (Amendment) Rules, 1991]
(1)In a factory where the number of married women or widows employed does not exceed 15, or where the factory works for less than 180 days in a calendar year, or where number of children kept in the crèche was less than 5 in the preceding year, the Chief Inspector may exempt such a factory from the provisions of section 48 of the Act and the rules 74 to 77 made thereunder if he is satisfied that alternate arrangements as stipulated under sub-rule (2) are provided by the factory.(2)The alternate arrangements as stipulated in sub-rule (1) shall include a crèche building which shall have a minimum accommodation at the rate of 186 square metres per child and be provided with-(a)suitable wash-room for washing of the children and their clothing.(b)adequate supply of soap and clean towels and clothes; and(c)adequate number of female attendants who are provided with suitable clean clothes for use while on duty to look after the children of the crèche.(3)The exemption granted under sub-rule (1) may be revoked by the Chief Inspector after causing an enquiry, in case of breach of this rule committed by the factory.] [Substituted by W. B. Factories (Amendment) Rules, 1991 dated 27.11.1991]
