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State of Maharashtra - Section

Section 94 in Maharashtra Factories Rules, 1963

94. Factories exempted under section 58.

(1)The printing presses attached to the newspaper offices shall be exempted from the provisions of sub-section (1) of section 58, subject to the following conditions, namely:-In such printing press-
(i)the workers of each relay shall bear a badge of distinct colour which will identify the worker of one relay from that of the other;
(ii)the colour of the badge to be worn by the workers of each relay shall be specified in the notice of periods of work required to be displayed and correctly maintained under sub- section (1) of section 61 and in the copies of the notice to be sent to the Inspector under sub-sections (9) and (10) of the said section:
(iii)a flag or light having the same colour as that of the badge to be worn by the workers of any relay actually at work, shall be displayed during the time of actual working of one or more relays in the department concerned;
(iv)each worker engaged in the work carried on by means of overlapping shifts shall be in possession of an identity card. The identity card shall be supplied to the worker by the factory management free of cost and shall bear the photograph of the worker, his full name, signature or thumb impression and visible identification mark and the signature of the manager.
(2)The Central Railway Locomotive Workshop, Parel, shall be exempted from the provisions of subsection (1) of section 58.Muster-roll prescribed under sub-section (5) of Section 59