Section 42 in U.P. Building And Other Construction Workers (Regulation Of Employment And Conditions Of Service) Rules, 2009
42. Working hours for female workers.
(1)No female building worker shall be employed by the employer in a building or other construction work before 6.00 am or after 7.00 p.m. ;Provided that the provision of this rule shall not apply to the employment of women in creches and canteens and other emergent work which, for technical reason is required to be done within a time limit or which once started has to be carried on till it is finished.(2)The State Government may, by notification in the Official Gazette, in respect of building or other construction work vary the limits laid down in sub-rule (1), but so that no such variation shall authorize the employment of any female workers between the hours of 10 p.m. and 5 a.m.
