The work of adult male workers employed on manufacturing processes in mills, 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 Section 55 of the Act subject to the conditions stated below :Conditions(i)The shift system shall be approved by an Inspector of Factories.(ii)A rest period of half-an-hour shall be given to each worker during each shift.[Rigid Polyvinyl Chloride Pipe Manufacturing Factories [Inserted by Notification No. 2088/XXXVI/-3-2016(F)-77-CA-63-1948-Rule 1950-AM(53)-1986, dated 7th August, 1986, published in U.P. Gazette, (Extraordinary), Part 4, Section (kha) dated 7th August, 1986.][Section 64(2) (d)]
