(i)The internal height of a workroom shall be not less than 4.25 m. measured from the floor level to the lowest Part of the roof and if the roof is of corrugated iron which is neither covered with tiles nor has an inner ceiling or lining of heat-resisting material with an air space of at least 10 cm. between it and the corrugated iron, the internal height shall not be less than 5 m. :Provided that in the case of building having a brick or concrete roof, or a combination of the two, the minimum height may be 3.75 m. if approved by the Chief Inspector of Factories :Provided further that in case of factories employing less than 50 workers, the Chief Inspector may, where he is satisfied that the conditions of work are reasonably good, exempt such factories from the provisions of this sub-rule.(ii)There shall be provided at all times for each person employed in any room of a factory where mechanical or electrical power is used, at least 36 square feet (3.35 square metres) of floor space exclusive of that occupied by machinery and a breathing space of at least 500 cubic feet (14 cubic metre).(iii)Particulars of each workroom of the [factory (except the factory declared and defined as such under section 85 of the Act) in which persons] [Substituted by Punjab Government Gazette Legislative Supplement Part III dated 30.8.1996.] are regularly employed shall be entered in Form 1-A, which shall be shown to the Inspector when required.The provisions of sub-rule (i) of rule 6 shall not apply to rooms intended for storage, godowns and like purposes and also rooms intended solely for office purposes where only clerical work is done.
