- Adult workers engaged in factories specified in column No. 4 (3) of the schedule hereto annexed on the work specified in column No. (4) of the said schedule shall be exempted from the provisions of the sections specified in column No. (5) thereof, subject to the conditions if any specified in column No. (6) of the said schedule and also to the following conditions :-Conditions(a)Except in respect of exemption under clause (a) of sub-section (2) the restrictions imposed under Section 64 (4) shall apply to all exemptions granted under this rule :-(i)the total number of hours of works in any day shall not exceed 10 (ten) inclusive of overtime;(ii)the spreadover, inclusive of intervals for the rest, shall not exceed twelve hours in any one day :Provided that the State Government may in respect of any or all of the categories of workers referred to in clause (d) of sub-section (2) make rules prescribing the circumstances in which, and the conditions subject to which, the restrictions imposed by clause (i) and clause (ii) shall apply in order to enable shift worker to work the whole or part of a subsequent shift in the absence of a worker who has failed to report for duty;(iii)the total number of hours of work in a week including overtime shall not exceed sixty;(iv)the total number of hours of overtime shall not exceed fifty for any one quarter.Explanation. - "Quarter" means a period of the conclusive months beginning on the 1st January, the 1st of April, the 1st of July or the 1st of October.(b)Overtime wages shall be paid in accordance with the provisions of Section 59 and Rule. 94.(c)The exemption granted under Section 54 shall not apply in the case of female workers.(d)whenever workers are exempted by Section 52 they shall be granted compensatory holiday in accordance with the provisions of Section 53 and Rule 93.
