The work of adult male workers employed in foundries on the cupola and casting on the day cupola is worked, shall be deemed to be of the nature referred to in clause (b) of sub-section (2) of Section 64 and such workers shall be exempt from the provisions of Sections 51, 54, 55 and 56 subject to the following conditions:-Conditions(i)A notice giving the names of such workers as are employed, showing their working hours on the day on which the exemption is availed of, should be displayed before the work beyond the hours fixed in Form No. 11 is commenced and a copy of the same should be sent to the Chief Inspector and the Inspector concerned.(ii)Total daily 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 to twelve hours in any one day.(iii)A minimum interval of rest of half an hour shall be given at any time during the working hours.(iv)The weekly hours shall not exceed 52.(v)All workers working excess of 9 hours a week in a factory shall be paid in respect of such additional hours at the rate of twice the ordinary rate of pay in accordance with the provisions of sub-section (1) of Section 59 of the Act.Brassware Factories[Section 64(2) (b)]
