Section 13A(3) in Maharashtra Factories Rules, 1963
(3)For the purpose of medical supervision by the medical practitioner so appointed, the occupier shall provide for his exclusive use a room in the factory premises which shall be properly cleaned, adequately lighted, ventilated and furnished with a screen, a table with office stationery, chairs and other facilities and instruments including X-Ray arrangements for Schedules IV, X and XVII, for such examinations and such other equipments as may be prescribed by the Chief Inspector of Factories from time to time.]
