(1)In factories where the number of married women or widows employed does not exceed fifteen or where the factory works for less than one hundred and eighty days in a calendar year, or where the number of children kept in the creche was less than five in the preceding year, the Chief Inspector of Factories may exempt such factories from the provisions of Section 48 and the Rules 79 to 82 of these rules, if he is satisfied that alternative arrangements as specified in sub-rule (2) are provided by the factory.
