The work of adult workers employed on the process of keirboiling, chemicking, scouring, washing, jig and yarn dyeing, padding, drying, mercerising, printing, colour mixing, steaming, singeing, edging, calendering, sizing and size mixing, dyeing and bleaching shall be deemed to be of the nature referred to in clause (d) of sub-section (2) of Section 64 of the Act, and shall be exempt from the provisions of Sections 51 and 55 subject to the following conditions:Conditions(i)The daily hours of work shall not exceed 9 and the weekly hours of work 54. A rest interval of half an hour shall be given during each shift. The total hours of overtime shall not exceed 50 in any quarter.(ii)All workers working in excess of 48 hours per week in a factory shall be paid in respect of such additional hours at the rate of twice the ordinary rate of pay in accordance with the provisions of sub-section (1) of Section 59 of the Act.Tanneries[Section 64(2)(d)]
