The work of all adult workers, employed in glass factories on all work and processes from the mixing of the batch to the removal of the manufactured glassware from the lehrs or annealing chamber, 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 and 52 subject to the conditions stated below :Conditions(i)The daily hours of work shall not exceed 8 and the weekly hours of work 56. The total hours of overtime shall not exceed 50 in any one quarter.(ii)No persons shall be employed for more than 14 consecutive days4 without a holiday of 24 consecutive hours.(iii)All workers working in excess of 18 hours per 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 sub-section (?) of Section 59 of the Act.(iv)Every worker shall be given a compensatory holiday in accordance with Section 53 of the Act.Vegetable Oil Mills[Section 64(2) (d)]
