Building and Other Construction Workers (Regulation of Employment and Conditions of Service) Act, 1996

35. Accommodation - 2

(1) In every place wherein, more than fifty female building workers are ordinarily employed, there shall be provided and maintained a suitable room or rooms for the use of children under the age of six years of such female workers.

(2) Such room shall----

(a) provide adequate accommodation:

(b) be adequately lighted and ventilated;  

(c) be maintained in a clean and sanitary condition;

(d) be under the charge of woman trained in the care of children and infants.

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