Section 5 in Factories (Punjab) Exempting Rules, 2000
5. Exemption of certain adult workers. [Section 64].
(1)Adult workers engaged In factories, specified In column 2 of the Schedule given below on the work specified In column 3, are exempted from the provision of the sections specified In column 4 subject to the conditions, If any specified in column thereof. (2) Except In the case of urgent repairs covered by item 1 of the sold Schedule In which case conditions (a), (c) and (e) shall not apply, the exemption shall be subject to the following conditions, namely :-(a)in case of exemption from section 51 and 54, no worker shall work for more than ton hours in a day or sixty hours in a week;(b)in the ease of exemption from section 55, sufficient time though not fixed, shall be given for meals to the satisfaction of the Inspector concerned;(c)the total number of hours of overd me worked shall not exceed fifty hours for any one quarter;(d)the payment of wages for overtime work done shall be paid as required by section 59 and(e)the spread over inclusive of Intervals for rest shall not exceed twelve hours in any one day.
