Section 29(2) in Occupational Safety, Health and Working Conditions Code, 2020
(2)The appropriate Government or subject to the approval of the appropriate Government, the Chief Inspector-cum-Facilitator, may, by written order and for the reasons specified therein, exempt on such conditions as may be deemed expedient, any establishment or class of establishments or any department or section of an establishment or any category or description of workers therein from the provisions of sub-section (1):Provided that the provisions of this sub-section shall not apply to mines.
