Section 24(2) in The Maharashtra Beedi and Cigar Workers (Conditions of Employment) Rules, 1968
(2)The creche 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 is shall not be situated in close proximity to any part of the industrial premises where obnoxious fumes, dust or odours are given off;(b)the room or rooms used as creche shall be soundly constructed and all the walls arid roof thereof shall be of heat resisting materials and shall be waterproof;(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 imprevious surface;(d)the height of each room used as a creche shall be 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 and 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 order by children.
