The work of adult workers employed in the preparation, packing and despatch of serum and vaccine in factories manufacturing serum and vaccine shall be deemed to be of the nature referred to in clause (e) of subsection (2) of Section 64 of the Act, and shall be exempt from the provisions of Section 52 subject to the following conditions :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.Dairies[Section 64(2) (e)]
