The work of male adult workers employed in Brassware Factories on melting moulding and rolling process on the day the non-ferrous metal or alloy is melted in crucibles, shall be deemed to be of the nature referred to in clause (b) of sub-section (2) of Section 64 and the provisions of Sections 51, 54, 55 and 56 shall not apply to such workers subject to the following conditions :Conditions(i)The notice giving the names of such workers as are employed and showing their working hours on the day on which the exemption is availed on by the occupier of the factory should be displayed before the work beyond the hours fixed in Form No. 11 is commenced and a copy of the same should be sent to the Chief Inspector and the Inspector concerned.(ii)Total daily hours of work shall not exceed 10 and the total hours of overtime work shall not exceed 50 in any one quarter, the total spread over being limited to 12 hours on any one day.(iii)An interval of rest of at least half an hour shall be given at any time during the working hours.(iv)The weekly hours of work shall not exceed 52.(v)All workers working in excess of 9 hours a day and 48 hours a week in a factory shall be paid in respect of such additional hours at the rate of twice the ordinary rate of pay in accordance with the provisions of subsection (1) of Section 59.Shellac Factories[Section 64(2) (c)]
