Section 81 in The West Bengal Factories Rules, 1958
81. Employment in two factories on the same day.
- An adult worker employed in one factory may work on the same day in one or more other factories, provided that-(a)he does not thereby change his employer;(b)unless working under the provisions of rule providing for the exemption of workers engaged on urgent repairs made under clause (a) of sub-section (2) of section 64, he does not work for longer periods or for more hours than he might legally have worked in the factory in which he is employed;(c)any time spent in travelling between one factory and another shall be deemed to be time during which he has worked; and(d)in computing any pay due to the worker for overtime the total of all hours worked by him in any factory, including any time necessarily spent in travelling between one factory and another, shall be deemed to be the total hours worked by him on that day.Notice prescribed under sub-section (8) of section 61.
