Section 5 in The West Bengal Factories (Exemption) Rules, 1982
5. Urgent repairs.
- The provisions of section 51, 52, 54, 55, 56 and 61 shall not apply to adult male workers employed on urgent repairs on condition that -(a)Throughout the full period of such work, a notice stating the names of the workers employed thereon, shall be displayed and maintained it accordance with the provisions of sub-section (2) of section 108;(b)a notice stating fully the nature of the repairs, the time of commencement of work on the same and its probable duration shall he sent to the Inspector forthwith,(c)no worker shall be employed on such work for more than -(i)ten consecutive days without a holiday for a whole day;(ii)fifteen hours on any one day;(iii)thirty nine hours during any three consecutive days; or(iv)sixty-six hours during each period of seven consecutive days; and(d)a statement showing the total number of hours worked each day in the week by each worker shall be sent to the Inspector within thirty-six hours after the completion of the work.Explanation 1. "Urgent repairs" mean-(a)repairs to the motive power of plant and machinery or structure of a factory which if not carried out expeditiously would involve danger to human life or safety, or delay in resumption of the main manufacturing process;(b)breakdown repairs to ships, steamers and launches, which are essential to enable them to leave port at proper time or continue their normal operations in a.sound condition;(c)repairs to commercial aircraft, its engine or other equipment done in a factory, which are essential to enable such aircrafts to leave airport at proper time or continue their normal operations in an air-worthy condition;(d)breakdown repairs carried out in a general engineering works or foundries to the motive power of plant and machinery of other factories, collieries, railways, dock-yards, harbours, tramways, motor transport, gas works, electrical generating and distributing or pumping or similar essential or public utility services which are necessary for the main manufacturing process with as little delay as possible;(e)breakdown repairs to tractors, earthmoving, lifting and hoisting machinery, cranes, conveyors and other heavy machinery and equipment used in connection with construction projects;(f)repairs in connection with a change of motive power, for example, from steam to electricity or vice versa, when such repairs cannot be done without stoppage of the main manufacturing process; and(g)repairs to emergency ancillary equipment oir civil aviation, fire-brigade, or similar essential or public utility services which must be carried out expeditiously so as to enable them to continue their normal operations and services at proper time.Explanation 2.- Periodical cleaning and routine maintenance jobs are not however included in the term "urgent repairs".
