The work of adult male workers employed in dairy factories other than those engaged in printing and in the manufacturing of containers for milk, cream, cheese and butter shall be deemed to be of the nature referred to in clause (e) of sub-section (2) of Section 64 of the Act, and shall be exempt from Section 52 subject to the conditions stated below :Conditions(i)No such worker shall be employed for more than 8 hours on Sunday.(ii)No such worker shall be employed for more than 14 consecutive days without a holiday of 24 consecutive hours.(iii)Every such worker shall be given a compensatory holiday in accordance with Section 53 of the Act.Rice Mills[Section 64 (2) (f)]
