- The work of adult workers exclusively employed in the progress of hemp cleaning, assorting and combing (with the exception of mechanical and press house staff) shall be deemed to be of the nature referred to in sub-section (1) of Section 65 and such workers shall be exempted from the provisions of Section 61 subject of the following conditions :Conditions(i)No such adult workers shall be employed on Sunday.(ii)The periods of work for adult workers shall be within the limits of 6 a.m. and 6 p.m. or where the Chief Inspector of Factories by order in writing so directs within the limits of 7 a.m. and 7 p.m.(iii)The Manager or occupier of any such factory shall before he avails himself of an exemption granted under the preceding condition by the Chief Inspector of Factories, serve on the Inspector and display in the factory a notice of his intention to do so, in accordance with the provisions of sub-section (2) of Section 108 of the Act, and shall keep the notice so displayed for such period as he avails himself of the exemption.(iv)No person shall be allowed to work in a factory until the exact time of commencement of work and its duration has already been posted in the register in Form No. 12 against the name of each worker before its commencement.Provisions for Exceptional Pressure of Work[Section 65(2)]
