The work of adult workers employed in soaking, liming, washing, bathing, tanning and drying of hides, kips and skins in tanneries 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 Sections 51 and 52 of the Act subject to the conditions stated below:Conditions(i)No worker shall be employed for more than 4 hours on any Sunday.(ii)No worker shall be employed for more than 14 consecutive days without a holiday of 24 consecutive hours.(iii)The total hours of overtime work shall not exceed 50 in any one quarter.(iv)All workers working in excess of 48 hours per week in a factory shall be paid in respect of such additional hours at the rate of twice the ordinary rate of the pay in accordance with the provisions of sub-section (1) of Section 59 of the Act.(v)Every worker shall be given a compensatory holiday in accordance with Section 53 of the Act.Preparation, Packing and Despatch of Serum and Vaccine[Section 64 (2) (e)]
