- The work of male adult workers engaged in the printing of newspapers, who are held up on account of break-down of machinery shall bedeemed to be of the nature referred to in clause (i) of sub-section (2) of Section 64 and^shall be exempt from the provisions of Sections 51, 54 and 56 subject to the conditions stated below :Conditions(i)Total hours of work shall not exceed 10 and the total hours of overtime work shall not exceed 50 in any one quarter, the total spread over being limited 12 hours inclusive of rest interval in any one day.(ii)All workers working in excess of 9 hours a day or 48 hours a week in a factory, shall be paid in respect of additional hours at the rate of twice the ordinary rate of wages in accordance with the provisions of sub-section (1) of Section 59 of the Act.]Work of National Importance[Section 64 (2) (k)]
