The work of adult workers employed in moving the railway wagons and on drying platforms in the rice mills shall be deemed to be of the nature referred to in class (f) of sub-section (2) of Section 64 of the Act, and shall be exempt from the provisions of Section 52 subject to the conditions stated below :Conditions(i)No such worker shall be employed for more than 14 consecutive days without a holiday of 24 consecutive hours.(ii)Every worker shall be given a compensatory holiday in accordance with Section 53 of the Act.Opium Factories[Section 64(2) (g)]
