Section 6 in The West Bengal Factories (Exemption) Rules, 1982
6. Boiler house and engine room attendant.
- The provisions of sections 51, 52, 54, 55, 56 and 61 shall not apply to adult male workers engaged solely on the work of attending to boilers or prime movers, on condition that -(a)the manager of the factory shall classify all such workers into groups according to the nature of their work;(b)a notice showing the group or groups of workers working under the provisions of this rule shall be displayed and maintained in accordance with the provisions of sub-section 108;(c)an attendance register for such workers is maintained in the form appended to these rules and in respect of each such worker the time of commencement of each period of work shall be entered therein beforehand and the time of finishing each period of work shall be entered therein immediately after completion of the period of the work;(d)no such worker shall be employed for more than fourteen consecutive days without a holiday for a whole day; and(e)no such worker shall be employed so as to work in excess of any of the limits specified in sub-section (4) of sections 64.
