111. [ Exemption to women working in fish curing and fish canning or fish freezing factories. [Substituted by SRO No. 827/2002 dt., 04/10/2002.]
- All women working in fish curing fish canning or fish freezing factories shall be exempted from the provisions of sub-section (1) of section 66 subject to the following conditions :-(1)All women whose duty terminates or starts after 7 p.m. and before 6 a.m. should be provided with free conveyance from their residence to factory and back.(2)No women shall be employed before 6.a.m. or after 7p.m. for more than three days in any one week. The number of days on which a woman may be so employed shall not exceed ninety in a year.(3)A period of uninterrupted rest of at least nine hours shall intervene between the cessation of a period of work after 7 p.m., on any day and the beginning of a fresh period of work on the following day.]
