102C. [ Exemption of adult male workers. [Inserted by Notification No. FAC-2016/CR-38/Labour-4, dated 6.9.2017]
- Any or all the adult workers in any factory or group or class or description of factories shall be exempted from any or all of the provisions of sections 51,52,54 and 56 under sub-section (2) of section 65 of the said Act subject to the following terms and conditions fulfilled by the owner or occupier of the factory. In addition to the conditions mentioned in clauses (i) to (iv) of sub-section (3) of section 65 of the said Act :-(1)No worker shall be allowed to work for more than five hours at a stretch and rest interval shall not be less than half an hour.(2)List of the names of workers required for overtime shall be displayed and copy of the same shall be submitted to office of the Inspector of Factories.]
