102A. [ Exemption to women working in fish curing and fish canning factories. [Inserted by Govt. Notification dated 21.2.2005, MGG. Part I-L, Extraordinary dated 21.2.2005 p.229-230.]
- All women working in fish curing and fish canning factories shall be exempted from the provisions of clause (b) of sub-section (1) of section 66, subject to the following conditions:-(1)All women whose duty terminates or starts after 7.00 p.m. and before 6.00 a.m. should be provided with free conveyance from their residence to factory and back.(2)Occupier shall provide creche and food/snacks/tea facilities for the use of women workers employed between 7.00 p.m. and 6.00 a.m.(3)Provisions of section 54 shall be complied with.(4)Change of shifts for such female workers shall be effected after a weekly holiday or any other holiday.(5)Rest room and separate lockers shall be provided in the factory premises for women.(6)Women should be placed in groups when employed between 7.00 p.m. and 6.00 a.m.(7)No woman shall be given night duty continuously for more than one week.]
