Section 19 in The M.P. Beedi and Cigar Workers (Conditions of Employment) Rules, 1968
19. Creches.
(1)The employer shall submit for the approval of the competent authority detailed plans in triplicate of the rooms to be constructed or adopted for use as creche under Section 14.(2)The creches shall conform to the following standards namely :-(a)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 industrial premises where obnoxious fumes, dust or odours are given of;(b)the room or rooms used as creche shall be soundly constructed and all the walls and roof thereof shall be heat-resisting materials and shall be water-proof;(c)the floor and internal walls of the creche upto a height of 1-2 metres shall be so laid or finished as to provide a smooth impervious surface;(d)the height of each room used as a creche shall not less than 3.7 metres from the floor to the lowest part of the roof and there shall not be less than 1.9 square metres of floor area for each child to be accommodated therein;(e)effective suitable provision shall be made in every part of a creche for securing and maintaining adequate ventilation by the circulation of fresh air;(f)the creche shall be adequately furnished and equipped and in particular there shall be made available-(i)for each child of more than two years of age a suitable bedding;(ii)for each child of not more than two years of age a suitable cot or cradle with the necessary bedding;(iii)at least one chair or other similar sitting accommodation for the use of each mother while she is feeding or attending to her child; and(iv)a sufficient supply of suitable toys for the older children.(3)There shall be in or adjoining a creche a suitable washing room for the washing of the children and their clothing and such room shall conform to the following standards, namely :(a)the floor and internal walls of the room up to a height of 0.9 c.m. shall be so laid or finished as to provide a smooth impervious surface;(b)the room shall be adequately laid and ventilated and the floor shall be effectively drained and maintained in a clean and tidy condition;(c)the supply of water for washing shall be from a hygienic source and if practicable shall be through taps;(d)supply of at least 22.7 litres of water per day for each child shall be made available;(e)an adequate supply of clean clothes, soap and clean towels shall be made available for the use of each child;(f)adjoining the wash room, a septics type latrine shall be provided for the sole use of the children in the creche and the same shall be kept clean in a sanitary condition.(4)The employer shall make available at least half-a-pint of pure milk for each child on every day it is accommodated in the creche and the mother of such child shall, in the course of daily work be allowed adequate intervals of not less than fifteen minutes to feed the child.(5)In addition to providing milk in accordance with the provisions of sub-rule (4), the employer shall provide for children above two years of age who are accommodated in the creche an adequate supply of wholesome refreshment.(6)The employer shall appoint a woman trained in the care of children and infants and sufficient number of ayahs for the purpose of looking after the children accommodated in a creche and he shall also provide suitable equipment and facilities for the purpose.Explanation. - In this rule, 'Child' means a child under six years of age of a female employee.
