70. [ Ambulance Room.] [Rule 70 substituted by Punjab Government Notification No. G.S.R. 55/C.A. 63/48/Sections 41, 45 and (112)/Amd.(10/71), dated 24th August, 1971 and sub-rule (1) substituted vide Punjab Government Gazette L.S.P. III dated 19.3.1991.]
- [(1) Every ambulance room shall be in the charge of at least one whole-time qualified medical practitioner (hereinafter referred to as medical officer) assisted by at least one qualified nurse or dresser-cum-compounder and one nursing attendant, in each shift. No medical officer shall be required or permitted to do any work which is inconsistent with or detrimental to his responsibilities :Provided that where a factory works more than one shift, the Chief Inspector, if he is satisfied that on account of the size of factory, nature of hazards on frequency of accidents, it is not necessary to employ a whole- time medical officer for each shift separately, he may grant exemption from the provisions of this sub-rule and permit employment of only one whole-time medical officer for more than one or all shifts, subject to the conditions that -(i)there shall be no relaxation in respect of nursing staff; and(ii)the medical officer is readily available on call during the working hours of the factory.](2)There shall be displayed in the ambulance room [ - ] [Words 'or dispensary' omitted Punjab Government Gazette L.S.P. III dated 19.3.1991.] a notice giving the name, address and telephone number of the medical practitioner in charge. The name of the nearest hospital and its telephone number shall also be mentioned prominently in the said notice.(3)The ambulance room [ - ] [Words 'or dispensary' omitted vide Punjab Government Gazette L.S.P. III dated 19.3.1991.] shall be separate from the rest of the factory and shall be used only for the purpose of first-aid treatment and rest. It shall have a floor area of at least 24 square metres and smooth, hard and impervious walls and floors shall be adequately ventilated and lighted by both natural and artificial means. [There shall be attached to it at last one latrine and urinal of sanitary type.] [Added vide Punjab Government Gazette L.S.P. III dated 19.3.1991.] An adequate supply of wholesome drinking water shall be laid on and the room shall contain at least -(i)A glazed sink with hot and cold water always available.(ii)A table with a smooth top at least 180 cms. x 105 cms.(iii)Means for sterilizing instruments.(iv)A couch.(v)Two stretchers.(vi)Two buckets or containers with close fittings lids.(vii)Two rubber hot water bags.(viii)A kettle and spirit stove or other suitable means of boiling water.(ix)Twelve plain wooden splints 900 mm. x 100 mm. x 6 mm.;(x)Twelve plain wooden splints 350 mm. x 75 mm. x 6 mm;(xi)Six plain wooden splints 250 mm. x 50 mm. x 12 mm.(xii)Six woollen blankets.(xiii)Three pairs artery forceps.(xiv)One bottle of Spiritus Ammoniac Aromaticus (120 ml.)(xv)Smelling salts (60 gms.)(xvi)Two medium size sponger.(xvii)Six hand towels.(xviii)Four "Kidney" traps.(xix)Four cakes of toilet, preferably antiseptic soap.(xx)Two glass tumblers and two wing glasses.(xxi)Two clinical thermometers.(xxii)Two Tea Spoons.(xxiii)Two Graduated (120 m.) measuring glasses.(xxiv)Two minimum measuring glasses.(xxv)One wash bottle (100 c.c.) for washing eyes.(xxvi)One bottle (one litre) carbolic lotion 1 in 20.(xxvii)Three chairs.(xxviii)One screen.(xxix)One electric hand torch.(xxx)Four first-aid boxes or cupboards stocked according to the standard prescribed under clause (c) or Rule 69.(xxxi)An adequate supply of anti-tetanus toxiod.(xxxii)Injections - Morphia, Pethidine, Atropine, Adrenaline, Coramine, Novocam - 6 each.(xxxiii)Coramine liquid (60 ml.)(xxxiv)Tablets Antihistaminic, Antispasmodic - 25 each.(xxxv)Syringes with needles - 2 c.c., 5 c.c., 10 c.c., 50 c.c.(xxxvi)Three Surgical Scissors.(xxxvii)Needle holder.(xxxviii)Suturing needles and materials.(xxxix)Three dissecting forceps.(xl)Three dressing forceps.(xli)Three scalpels.(xlii)One stethoscope.(xliii)Rubber bandage-pressure bandage.(xliv)Oxygen cylinder with necessary attachments.(4)The occupier of every factory to which these rules apply shall for the purpose of removing serious cases of accident or sickness, provide in the premises and maintain in good condition a suitable conveyance unless he has made arrangements for obtaining such a conveyance from a hospital.(5)[ The Chief Inspector, may, by an order in writing exempt any factory from the requirement of this rule, subject to such conditions as he may specify in that order, if a hospital, ambulance room or dispensary is maintained at or within 200 metres of the precincts of the factory and such arrangements are made as to ensure the immediate treatment of all injuries sustained by workers within the factory and for providing rest to the workers so injured.] [Inserted vide Punjab Government Notification No. G.S.R. 85/C.A.63/48/Section - 112/Amd./16/77, dated the 15th August, 1977.]Explanation. - For the purpose of this rule, "qualified medical practitioner" means a person holding a qualification granted by a authority specified in the Schedule to the Indian Medial Degrees Act, 1916, or in the Schedules to the Indian Medical Council Act, 1956.
