(1)The Maximum number of workers who may be employed in each work-room or work-hall shall be posted prominently by means of a notice painted on the internal wall in each such room or hall. When determining the maximum number of persons permissible in addition to the breathing space required to be provided by section 16 (2), floor space of 25 square feet in the case of existing factories and 36 square feet in factories built after the commencement of the Act, shall also be provided for each worker working at any one time in the room, but such floor space shall be exclusive of the space occupied by machinery, fixtures and materials in the room.(2)The Chief Inspector may for reasons to be recorded in writing relax the provisions of this rule to such extent as he may consider necessary wherein his opinion, such relaxation can be made having regard to the health of the persons employed in any room.
