Section 48 in The West Bengal Factories (Exemption) Rules, 1982
48. petroleum storage installations on the work of pumping and receiving of petroleum products form the refineries.
Exemption granted under this rule shall be subject to the following conditions-(a)on the notice of period for work injured under section 61, the manager shall enter against each group of workers working under the provisions of this rule, the words "working under the provisions of rule 8 of the West Bengal Factories (Exemption) rules, 1982";(b)the workers engaged on such work shall ordinarily be employed on daily eight-hour shifts;(c)no such worker shall be employed for more than fourteen consecutive days without a compensatory rest period of at least twenty four hour at one time; and(d)no such worker shall be employed so as to work in excess of any of the limits specified in sub-section (4) of section 64:Provided that in the absence of worker who has failed to report for duty, shift worker may be allowed to work the whole or part of a subsequent shift, on condition that-(i)the next shift of the shift worker shall not commence before a period of 16 hour has elapsed after the specified stopping time of the shift to which the worker belongs; and(ii)the circumstances under which the worker is required to work in the subsequent shift shall be noted immediately in the remarks column of the register of adult workers.
