(3)(a)The Chief Inspector may direct the manager or the occupier of any factory to provide such cloak-rooms, lockers, pegs and such other facilities for the use of the workers for drying and storing of clothings, as he may consider necessary and may specify the time within which the direction shall be carried out.(b)Where a direction under clause (a) has been given the manager or the occupier, as the case may be, shall submit the details in respect of the site and plans elevations and necessary cross-section of the cloak room and full details of other facilities to be provided to the Chief Inspector for approval within the time specified.(c)The Chief Inspector may approve the details and the plans, subject to such conditions as he may specify, and the cloak room and other facilities shall be provided in accordance with the plans and details as approved by the Chief Inspector, and within the time specified.
