(1)Adult male workers engaged in factories or in plants attached to factories, specified in column 2 of the Schedule hereto annexed, in any work specified in column 3 of the said Schedule shall be exempted from the provisions of the Sections specified in column 4 subject to the conditions, if any, specified in column 5 of the said Schedule:Provided that except in case of workers exempted under clause (a) of sub-section (2) of Section 64:-(i)the total number of hours of work in any day shall not exceed ten;(ii)the total number of hours of overtime work shall not exceed fifty in any one quarter; A(iii)the spread over, inclusive of intervals for rest, shall not exceed twelve hours in any one day.(2)Adult male workers engaged in any work which for technical reasons must be carried on continuously and who have been exempted from Sections 52 and 55 under Section 64(2)(d) in sub-rule (1) shall be further exempted from the provisions of Sections 51, 54, 56 and 61 of the Factories Act, 1948 and the restrictions imposed in clauses (i) and (ii) of sub-section (4) of Section 64 shall not apply in case of such workers subject to the following conditions, namely:-(a)that this exemption shall apply only when the worker is not relieved at the end of the period of his work owing to failure of the reliever to report for duty at the appointed hours;(b)that the total hours of overtime shall not exceed fifty in any one quarter.Explanation.-'Quarter' means a period of three consecutive months beginning on the 1st of January, the 1st of April, the 1st of July and the 1st of October, respectively.
