(1)All factories shall conform to rules 73 to 76 within six months from the date of enforcement of these Rules.(2)The creche 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 odours are given off or in which excessively noisy processes are carried on.(3)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 waterproof. The floor and internal walls of the creche shall be cement plastered or so laid or finished as to provide a smooth impervious surface.(4)The height of the rooms in the building shall be not less than 12 ft. from the floor to the lowest part of the roof and there shall be not less than 12 square feet of floor area for each child to be accommodated.(5)Effective and suitable provision shall be made in every part of the creche for securing and maintaining adequate ventilation by the circulation of fresh air.(6)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 older children:Provided that for children over two years of age it will be sufficient if suitable bedding is made available.(7)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.(8)The manager shall appoint necessary staff in the creche to look after the children during the absence of their mothers.
