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State of Uttar Pradesh - Section

Section 86 in The U.P. Factories Rules, 1950

86. [ [Substituted by Notification No. 3743/XXXVI-3-98-6 (F)-98, dated December 11, 1998, published in the U.P. Gazette (Extraordinary), Part 4, Section (Kha), dated 11th December, 1998.]

The following classes of work in the under mentioned classes of factories shall be deemed to be of the nature referred to in clause (d) of sub-section (2) of Section 64 of the Act and shall be exempt from the provisions of Sections 51, 52, 54, 55 and 56 of the Act subject to the conditions stated below :
Classes of Factories   Class of work
(i) Electrical Generating stations and Distributingsubstations.   Work of male adult workers attending to boilersturbines, engines, generators, motors, boosters, switchboards,transmission machinery, cables, batteries and auxiliaries.
(ii) Waterworks and water pumping stations.   Work of male adult workers attending to boilers,engines, motors, switchboards, pumps and auxiliaries.
(iii) Sugar Factories and refineries working on the vacuum pansystem.   Work of male adult workers attending to-
    (a) boilers, engines, motors, switchboards andpumps;
    (b) handling and crushing cane and handling gur tomelting blow-ups;
    (c) engaged in filtration, clarification andcrystallization and cane juice and gur liquor;
    (d) engaged in evaporation and concentration of canejuice and gur liquor;
    (e) engaged in curing the massacuite;
    (f) engaged in drying, crushing and bagging ofsugar;
    (g) engaged in the burning of lime stone andsulphur, for production of carbon dioxide and sulphur dioxidegases, for the clarification of cane juice.
(iv) Distilleries   The work of male adult workers attending to-
    (a) boilers, engines, motors, switchboards andpumps;
    (b) diffusion of mahua;
    (c) working of molasses;
    (d) fermentation of wash;
    (e) yeast propagation;
    (f) distillation process.
(v) Breweries   The work of male adult workers attending to-
    (a) boilers, engines and pumps;
    (b) melting, coppers, hopback, coolers andrefrigerators.
(vi) Rosin and Turpentine.   The work of male adult workers attending to-
    (a) boilers, engines, pumps, motors andswitch-board;
    (b) distillation of rosin;
    (c) refining of turpentine;
    (d) filtration and casting of rosin.
(vii) Ice factories   The work of male adult workers attending to-
    (a) boilers and ice-making machinery;
    (b) receptacles for the production of ice.
(viii) Chemical works   The work of male adult workers attending to-
    (a) boilers, pumps and compressors;
    (b) the manufacture of sulphuric, nitric andhydrochloric acids, ammonia, magnesium sulphate, alum,hyposulphite and sulphite of soda, sodium sulphate, sodiumsulphide, nitrate of potash, alumina and bichromate of potash.
(ix) Distillation of sandal wood and essential oils.   The work of male adult workers attending toboilers and distillation processes.
(x) Plate and sheet glass factories and glass banglesfactories.   The work of the following classes of male adultworkers-
    (a) gas producers, window and plate glassmachinemen, tankmen, sheet-glass carriers and lift attendants andworkers employed on glass blowing machines in tank and potfurnaces when run in conjunction with the glass furnace;
    (b) firemen, engine and boiler attendants.
(xi) Straw-boards factories.   The work of male adult workers attending to-
    (a) boilers, engines, turbines, generators, motors,switch-boards and pumps;
    (b) cooking, milling, beating and straw-boardmachines.
(xii) Kiln, seasoning of timber and bobbin stone enamelling.   The work of male adult workers attending to-
    (a) boilers, engines, pumps, motors, dynamos andswitch-boards;
    (b) Timber, seasoning Kiln.
    (c) stone-enamelling chamber.
(xiii) Vegetable oil Hydrogenation factories.   The work of male adult workers attending to-
    (a) boilers, generators, motors, transformers,switch-boards and water softening plants;
    (b) refining, bleaching, distillation(deodorization) and hardening plants, soldering, labelling,packing and storing of containers;
    (c) the production and compression of hydrogen andoxygen gases;
(xiv) Production and or compression of oxygen and acetylenegases.   The work of male adult workers attending togenerator and compressors.
(xv) Soap factories   The work of male adult workers attending to-
    (a) boilers, generators, motors, switch-boards; and
    (b) boiling, scrutching and framing.
(xvi) Paper mills   The work of male adult workers attending to-
    (a) boilers, engines, turbines, generators, motors,switch-boards and pumps;
    (b) cooking, milling, beating, straw-board and papermanufacturing machines.
(xvii) Electrical steel smelting furnaces.   Work of male adult workers attending totransformers, electrode controls, hydraulic pumps, scrap cuttingand transporting, furnacemen, ladenmen, pitside workers andworkers attending to moulds for ingot.
(xviii) Rolling mills   Ingot transporters, furnacemen, furnace coolies,tongsmen working at various rolling mills (such as roughers andloopers) workers on the cooling bed, motormen, straighteners,workers engaged in stacking of finished material and attendantsof shares and other auxiliary machinery.
(xix) Starch factories   Work of male adult workers engaged in themanufacture of starch and its by-products, except those employedin the engineering departments and workshops.
(xx) Glue and Gelatine mills.   Work of male adult workers engaged in themanufacture of glue and gelatine, including soaking, boiling,spreading, chopping and drying.
(xxi) Biscuit factories   Work of male adult workers engaged in the mixingof the dough, baking, drying, and packing biscuits.
(xxii) Cement factories   The work of male adult workers-
    (a) attending to boilers, engines, motors,switch-boards and pumps;
    (b) engaged in preparation of raw materials, cementmills, working in conjunction with the continuous kilns, cementgrinding, packing and storing.
(xxiii) Cold storage factories.   Work of male adult workers attending to motorsand compressors.
(xxiii-A) Capacitors making factories.   Work of male adult workers engaged in Anodic,forming of Aluminium foils and other connected processes.
(xxiv) All factories   Work of male adult workers attending boilers.
(xxv) Manufacture of Audi-Video, magnetic tape   Work of male adult workers-
    (a) engaged in operations and process of mixingcoating, calendering, and utility services, and
    (b) attending to plane, tery mixing machine, highspeed dissolver, puddle mixer, media mill, tank mixer, sand millfilter unit; coating machine, calendering machine; aircompressors, air handling unit, chilling plant and coolingtowers.
Conditions
(i)Such workers shall be employed on three eight-hour shifts system. An interval for rest of half an hour shall be allowed to every such worker some time during each shift he is required to work.
(ii)No such workers shall be employed for more than fourteen consecutive days without a holiday of twenty-four consecutive hours.
(iii)The total daily hours of work shall not exceed 10 with a spread over of 12 hours except in an emergency when it is necessary to employ a shift worker for more than 8 hours in any day to enable him to work whole or part of the subsequent shift. In no case shall the worker be employed for more than 16 hours in a period of 24 hours from the commencement of work, and the total number of hours of overtime shall also not exceed 50 in any quarter:
Provided that where subsequent shift or any part thereof during which a shift worker is employed as aforesaid falls on a weekly holiday, compensatory period of rest shall also be given on a day which is neither a festival nor a weekly holiday.Also when a worker is so employed the Manager shall within seven days inform the Inspector of Form No. 10 and shall intimate the date of compensatory period of rest to be given.The Manager shall also enter the period of extra time worked and the extent of compensatory period of rest in the respective registers and shall note therein the time of commencement of such extra time work before its commencement.
(iv)The system of shifts shall be approved by an Inspector before enforcement.
(v)All workers working in excess of 9 hours a day or 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 any in -accordance with the provisions of sub-section (1) of Section 59 of the Act.
(vi)Every worker shall be given a compensatory holiday in accordance with Section 53 of the Act.]
Wood Products (Cutch and Katha) Factories[Section 64(2) (d)]