Section 92(1) in Maharashtra Factories Rules, 1963
(1)The provisions of section 48 and rules 87 to 91 shall not apply to any factory which works for less than 190 days in a calendar year or to a factory wherein the number of married women or widows employed does not exceed 15 or the total number of children below the age of 6 years of all the women workers in the factory does not exceed 4, subject to the condition that the alternative arrangements as hereinafter mentioned in sub-rule (2), are provided in the factory.
