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Section of the Act empowering the grant ofexemption
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Class of factories |
Nature of work on which employed |
Extent of exemption |
Conditions |
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| 64(2)(a) and 64(3) |
All factories |
Workers engaged in urgent repairs. The following shall beconsidered to be urgent repairs -(a) repairs to any part ofthe machinery, plant of structure of factory which are of such anature that delay in their execution would involve danger tohuman life or safety or the stoppage of manufacturing process.
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Sections 51, 52, 54, 55, 56 and 61 |
(i) No worker shall be employed for more than 15 hours on anyone day or 39 hours during any three consecutive days or 70hours during each period of seven consecutive days commencingfrom his first employment on urgent repairs.
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Explanation. - Periodical cleaning is not included in theterm 'examining' or in the term 'repairing'.
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(b) break-down repairs to motive power, transmission, orother essential plant of factories, collieries, railways,tramways, motor transport, gas, electrical generating andtransmission, pumping carried out in engineering work andfoundries which are necessary to enable such concerns tomaintain their main manufacturing process, production or serviceduring normal working hours or according to schedule;
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(ii) within twenty-four hours of the commencement of theworks notice shall be sent to the Inspector, describing thenature of the urgent repairs, the names of persons employed andthe exact time of commencement of work and the probable periodrequired for its completion(iii) Exemption from theprovisions of section 54 of the Act shall apply only in the caseof male adult workers.
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(c) repairs in connection with a change or motive power, forexample from steam to electricity or vice versa, when such workcannot possibly be done without stoppage of the normalmanufacturing process.
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(iv) No worker shall be employed for more than 14 consecutiveday without a rest period of 24 hours.
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| 64(2)(b) and 64(3) |
All factories |
Workers engaged in work in the nature of preparatory orcomplementary work which must necessarily be carried on outsidethe limits laid down for the general working of the factory :-
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(i) Work in the Boiler House, Engine rooms, Mechanic shops,the smithy or the foundry or furnaces of rolling mills or inconnection with the mill gearing the electric driving orlighting apparatus, the mechanical electrical lifts or the steamor water or pumps of a pipe factory;
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Sections 51, 54, 55, 56 & 61. |
(a) In case of exemption from section 51 and 54, no workershall work for more than 10 hours per day or 60 hours perweek.(b) In case of exemption from section 55 rest for halfan hour shall be given for meals to each worker during the firstsix hours of his work
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(c) Spread over inclusive of intervals for rest shall notexceed 2 hours in any one day.
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(ii) Work of examination carrying out minor repairs of anymachinery or other part of the plant;
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Sections 51, 54, 55, 56 & 61 |
(a) In case of exemption from section 51 and 54, no workershall work for more than 10 hours per day or 60 hours per week.
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(b) In case of exemption from section 55 rest for half anhour shall be given for meals to each worker during the firstsix hours of his work.
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(c) Spread over inclusive of intervals for rest shall notexceed 12 hours in any one day.
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(iii) Work of preparation of pay rolls. |
Sections 51, 54 & 56 |
(a) In case of exemption from sections 51 and 54, no workershall work for more than 10 hours per day or 60 hours per week.
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(b) Spread over inclusive of intervals for rest shall notexceed 12 hours in any one day.
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| 64(2)(c) & 64(3) |
All factories |
Workers engaged in work which is necessarily so intermittentthat the intervals during which they do not work while on dutyor ordinarily amount to more than the intervals for restrequired by or under section 55;
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(i) Work performed by drivers on lighting, ventilating andhumidifying apparatus;
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Sections 51, 54, 55, 56 & 61 |
(a) In case of exemption from sections 51 and 54, no workershall work for more than 10 hours per day or 60 hours per week.
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(ii) Fire pump men ; |
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(iii) Workmen engaged in loading or unloading or transportingraw materials or finished articles in factories where such workis of intermittent nature
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(b) In case of exemption from section 55, rest for half anhour shall be given for meals to each worker during the firstsix hours of his work.
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(c) Spread over inclusive of intervals for rest shall notexceed 12 hours in any one day.
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| 64(2)(d) & 64(3) |
All Factories |
Workers engaged in any work which for technical reasons mustbe carried on continuously
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Sections 51, 52, 54, 55, 56 & 61 |
(a) In case of exemption from Sections 51 and 54 no workershall work for more than 10 hours per day or 60 hours per week.
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(b) In case of exemption from section 55, rest for half anhour shall be given for meals to each worker during the firstsix hours of his work.
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(c) Spread over inclusive of intervals for rest shall notexceed 12 hours in any one day.
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(d) In case of exemption from section 52, the worker shallnot get 24 hours rest by rotation after 6 days work in themanner laid down in section 52 of the Act.
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(e) No worker shall be employed on two consecutive 8 hoursshifts for more than once in any period of 3 days.
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(f) The next shift of the shift workers employed on twoconsecutive 8 hours shall not commence before a period of 8hours has elapsed.
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(g) Exemption from the provision of section 61 of the Actwill apply in so far as it relates to the specifications of theperiod of rest intervals in the notice of periods of work andweekly off day.
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| 64(2)(e) & 64(3) |
Factories manufacturing articles of primary necessity |
Workers engaged in making or supplying articles of primenecessity which must be made or supplied every day.
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Section 52 |
In case of exemption from section 52 where the work is ofcontinuous nature, the worker shall get 24 hours rest byrotation after six days work in the manner laid down in section52 of the Act.
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| 64(2)(f) |
Seasonal factories |
Workers engaged in a manufacturing process which cannot becarried on except during fixed season
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Section 52 |
In case of exemption from section 52 where the work is ofcontinuous nature, the worker shall get 24 hours rest byrotation after 6 days in the manner laid down in section 52 ofthe Act.
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| 64(2)(g) |
Rice Mills |
Workers engaged in a manufacturing process which cannot becarried on except at times dependent on the irregular action ofnatural forces (work of boiling), drying, lifting and storing ofpaddy in rice mills)
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Sections 52, 55 & 61 |
(a) In case of exemption from section 52 where the work is ofcontinuous nature, the worker shall get 24 hours rest byrotation after 6 days work in the manner laid down in section 52of the Act.
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(b) In case of exemption from section 55, rest for half anhour shall be given for meals to each worker during the firstsix hours of his work.
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(c) Exemption from the provision of section 61 of the Actwill apply in so far as it relates to the specifications of theperiods of rest intervals in the notice of periods of work andweekly off-days.
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| 64(2)(h) |
All Factories |
Workers engaged in engine-rooms or boiler-houses or inattending to power-plant or transmission machinery
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Section 52. |
In case of exemption from section 52 where the work is ofcontinuous nature, the worker shall get 24 hours rest byrotation after 6 days work in the manner laid down in section 52of the Act.
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| 64(2)(i) |
Factories where printing of news-papers is carried on |
Workers engaged in the printing of newspapers who are held upon account of the break-down of machinery.
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Sections 52, 54 & 56. |
(a) In case of exemption from section 52 where the work is ofcontinuous nature, the worker shall get 24 hours rest byrotation after 6 days work in the manner laid down in section 52of the Act.
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(b) In case of exemption from section 54, no worker shallwork for more than 10 hours per day or 60 hours per week.
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(c) Spread over inclusive of intervals for rest shall notexceed 12 hours in any one day.
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| 64(2)(J) & 64(3) |
All Factories |
Workers engaged in the loading or unloading of railwaywagons, goods, vehicles, lorries or tracks.
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Sections 51, 52, 54, 55, 56 & 61. |
(a) In case of exemption from sections 51 and 54, no workershall work for more than 10 hours per day or 60 hours per week.
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(b) In case of exemption from section 52, where the work isof continuous nature, the worker shall get 24 hours rest byrotation after 6 days work in the manner laid down in section 52of the Act.
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(c) In case of exemption from section 55, rest for half anhour shall be given for meals to each worker during the firstsix hours of his work.
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(d) Spread over inclusive of intervals for rest shall notexceed 12 hours in any one day.
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(e) Exemption from the provisions of section 61 of the Actwill apply in so far as it relates to the specifications of theperiods of rest intervals in the notice of periods of work andweekly off-day.
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