(a)The work of the following classes of adult workers shall be deemed to be of the nature referred to in clause (b) of sub-section (2) of Section. 64 of the Act, and such workers shall be exempt from the provisions of the sections of the Act mentioned against each :(i)Engine drivers, firemen, coal men, oilmen, rope and belt men, fitters, welders, electricians, machine men, blacksmith, carpenters, masons and their assistants when employed solely for the purpose of maintenance of a power plant and transmission machinery of a factory, from the provisions of Sections 51, 55 and 56.(ii)Workers employed solely in water supply lighting, ventilating, air conditioning, humidifying, fire extinguishing and the cleaning of blow room flues, from the provisions of Section 56.
