Section 57A(10) in Rajasthan Factories Rules, 1951
(10)Where, in the opinion of the State Government, compliance with any of the requirement of the provisions contained in section 29 of the rules made thereunder, is unnecessary or impracticable, the State Government may, by notification in the Official Gazette, and subject to such conditions, as it may deem expedient, exempt any factory or a group or class or description of factories from any such provision.Pressure PlantRules prescribed under sub-section (2) of section 31.
