State of West Bengal - Act
The West Bengal Factories (Exemption) Rules, 1982
WEST BENGAL
India
India
The West Bengal Factories (Exemption) Rules, 1982
Rule THE-WEST-BENGAL-FACTORIES-EXEMPTION-RULES-1982 of 1982
- Published on 1 January 1982
- Commenced on 1 January 1982
- [This is the version of this document from 1 January 1982.]
- [Note: The original publication document is not available and this content could not be verified.]
1. Short Title
- These rules may be called the West Bengal Factories (Exemption) Rules, 1982.2. Definitions.
3. Persons deemed to be holding positions of supervision or management, etc. in a factory.
4. Holidays due to workers.
- Notwithstanding anything contained in these rules no adult worker in respect of whom exemption from the provisions of section 52 has been granted shall be deprived of any holiday due to him in accordance with the provisions of section 53.5. Urgent repairs.
- The provisions of section 51, 52, 54, 55, 56 and 61 shall not apply to adult male workers employed on urgent repairs on condition that -6. Boiler house and engine room attendant.
- The provisions of sections 51, 52, 54, 55, 56 and 61 shall not apply to adult male workers engaged solely on the work of attending to boilers or prime movers, on condition that -7. Maintenance workers and workers employed on dispatching or receiving of goods.
- The provisions of sections 51 and 54 shall not apply to adult male workers and the provisions of sections 55, 56 and 61 shall not apply to adult workers engaged solely on the maintenance of machinery and plant or on the dispatching or receiving of goods, on condition that -8. Continuous process.
- The provisions of sections 51, 52, 54, 55 and 56 shall not apply to adult male workers employed in -1. integrated iron and steel plant -
2. coke-oven plant, on the operation of coke-ovens;
3. by-product plant, on the recovery and treatment of by-products;
4. water-works or pumping stations, pumping and alum mixing plant operators, turn cocks or valvemen and setting tank watchers;
5. gas workers, on the actual production of coal gas;
6. gas factories, on the production and treatment of carbon dioxide, nitrous oxide, oxygen and acetylene and hydrogen;
7. ice factories, on the manufacture and handling of ice;
8. cold storage plant, on the work of attending to the refrigeration machinery;
9. chemical factories, on the manufacture of sulphuric acid, nitric acid, hydrochloric acid, carbon disulphide, epsom salt, alum, alumina sulphate, ammonium sulphate, sodium sulphate, ferrous sulphate, sodium chloride, calcium hup-chloride, copper sulphate, hypo-sulphate of soda, gastric-soda, nitrate of potash, phosphoric acid, ammonia, liquid chlorin, ether, formaldehyde, chloroform, sodium, salicylate, sodium tartrate, sodium citrate, sodium silicate, potash citrate, potash acetate, potash tartate, lime sulphur solution, bi-sulphate of lime, zinc oxide, lithage, red lead, white lead, strychnine chromates, and dichromates, caffeine, ephedrine, storphine, kurchi, prophyllin dextrine, diphenyle diamine sulphone, phthalic anhydride, phenol, and its derivatives and by-products, pen-tachlorophenol and its derivatives and by-products, steroid hormones and its intermediaries, dextran, irondextran, hyalase and auxiliary chemicals, animal glues (gelatine), whitefactice, stearates (zince and aluminium) and absorbent: and on the sterilization of surgical dressings, on the distillation of coaltar and the recovery of its by-products;
10. Paper mills and board mills using drying cylinders, on the work of attending to raw material preparing plant, digesters, breakers beaters, bleaching plant, washers, strainer, refiners, paper making machines, paper board making machines, calendars, reelers and cutters, pimping plant, bleach making plant, acid making plant, soda recovey plant and power plant;
11. electrical generating and distributing stations, on the work of generation and distribution of electrical energy and operation of switch gear;
12. glass factories, on the work of charging and attending to the posts or tanks, attending sheet glass-making machines and fully automatic other glass-making machines and firing the furnaces;
13. sugar factories, using the vacuum-pan system;
14. refractory, ceramic, brick, tile and pipe works on the work of firing and attending kilns;
15. distilleries, on fermentation and distillation plant, and breweries on the work of malting and brewing with chemical refrigeration;
16. tanning extract factories, on the work of charging and vats and attending to evaporators and finishers;
17. shellac factories, on the solvent and heat extraction processes of shellac manufacture;
18. factories, on the work of extraction of oil by the solvent process;
19. factories, engaged in the manufacture of paints and varnishes, on the work of manufacturing alkyd resin, oleoresinous vehicles, chromium oxide and stand oil;
20. asbestos cement products factories, on the work of delivery of asbestos and cement from the piles at the feed end to the delivery and stacking of formed products in the watering chambers;
21. engineering factories, on the work of attending to cupola, steel melting or heating furnaces and heat treatment furnaces;
22. engineering factories, on the work of attending to automatic galvanizing plant;
23. aluminium factories, on the manufacture of alumina from crushed bauxite, the reduction of alumna to prime aluminium by electrolytic process and clacining and pitch melting in the anode paste plant;
24. factories manufacturing yeast, on the work of attending to seed propagation, fermentation, separation and pressing plant, and on the work of packing and storing of yeast;
25. factories manufacturing hydrogenated vegetable oil, on the work of refining, bleaching, filtering, generation of hydrogen hydrogenating and deodorizing process;
26. factories engaged in the manufacture of soap, on the work of attending to the Mazzoni soap plant;
27. factories manufacturing furnace black, on various process from storage of raw materials into reservoirs upto the packing of carbon black;
28. factories manufacturing calcium carbide, on the operation of lime kiln and electric furnace;
29. factories manufacturing polythene, on work connected with the process of alcohol vapourisation, conversion of alcohol vapour to crude ethylene gas, purification of crude ethylene gas, compression of ethylene gas, polymerization of ethylene into molten polythene, extrusion of liquid polythene as ribbons, cooling and dicing of polythene ribbons into granules;
30. factories, on work of attending to polythene film extrusion machine;
31. factories manufacturing telephone cable, on the work of manufacture of cable, taping braiding, lead sheathing, thermoplastic insulation and inspection of cables;
32. factories manufacturing insulated electric cables where curing is done by the continuous process, on the work of rubber milling, wire drawing, annealing, !inning, punching and stranding, taping, braiding, continuous vulcanizing, compounding and winding;
33. factories manufacturing enameled wire, on the work of annealing, enamelling and rewinding;
34. factories manufacturing rayon by the viscose method, on the various process from steeping of pulp to cone winding;
35. factories engaged in the manufacture of transparent paper on the work of attending to film casting, washing, drying and moisture proofing plant;
36. the India Government Silver Refinery, on work connected with the treatment of quarternery alloy and refining of silver and/or copper by electrolytic process;
37. factories manufacturing rubber chemicals, on the work of manufacturing diphenylamine, rubber accelerators and rubber antioxidants;
38. factories manufacturing are carbon midget electrodes, synthetic graphite electrodes and anodes, on the operation of baking furnaces and graphitizing furnaces;
39. factories on the actual production of calcined petroleum coke or calcined anthracite except storage of raw material in the silo and packing of finished product;
40. Coal washeries on various manufacturing process excepting loading and unloading of railway wagons, repairs and maintenance of machinery and plant;
41. factories manufacturing fertilizers, on the manufacture of ammonia, urea, nitrophosphates, NPK, methanol and soda-ash;
42. petroleum oil refineries, on work connected with the processes of refining the crude oil to various types of intermediate and finished petroleum products and storage of the products;
43. factories manufacturing slag cement on work connected with the processes of granulating molten slag, drying of granulated slag in the drier, making of slag cement in the mill and transfer of slag cement from the mill to silos;
44. factories, on the work of attending to the plant for electroplating of steel wire with copper by Kenmore process and other integral plant from the supply stand to the take-up stand;
45. factories manufacturing synthetic dyestuff, on the work of attending to process of methoxilation, animation, conversion to ketone base at high temperature, oxidation of dimethyle aniline, hydrolysis of 5-Chloro-orthotoludine and nitration of acetyle orthoanisidine or para-antisidien;
46. factories engaged in the large scale manufacture of bread using power operated conveyor system, on various processes from mixing of dough up to removal of bread from the cooling chamber;
47. factories manufacturing mineral wood, on various processes from charging of raw materials into the furnace upto mechanical packing of finished product;
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-9. Workers engaged in the loading or unloading of railway wagons or lorries, or trucks.
10. Rice Mills.
- The provisions of sections 52, 55 and 61 shall not apply to adult workers employed in rice mills using the par-boiling process, on condition that-11.
Tea factories.- The provisions of section 52, 55 and 61 shall not apply to adult workers and the provisions of sections 51 and 54 shall not apply to adult male workers who are employed in the factories, on condition that-12.
Flour mills.- The provisions of sections 55 and 61 shall not apply to adult male workers employed in flour mills as sirdars, machine men (operators and cleaners) shotting-men, oilers, packers and stitchers, flour godown coolies, sealmen and sweepers in the screen room, on condition that-13.
Rubber factories - Curing by autoclaves.- The provisions of section 55 and 56 shall not apply to adult male workers employed in rubber factories on the work of curing by autoclaves, on condition that -14. Milk pasteurizing factories.
- The provisions of sections 52 shall not apply to adult workers engaged in milk pasteurizing factories using a mechanical process on condition that no worker in such factories shall be employed for more than fourteen consecutive days without a holiday for a whole day.15. Salt factories.
- The provisions of sections 52, 55 and 61 shall not apply to adult male workers engaged in manufacture of salt by evaporating sea water by sunshine in the open, on condition that -| 1 | 2 | 3 | 4 | 5 | 6 | 7 | 8 | 9 | ||||||
| Serial No. | Name | Nature of Work | Group.No. | Relay No. | Period of work | Actual time | Total weekly hours | Record of transfer from one group or relay toanother | ||||||
| Sunday | Monday | Tuesday | Wednesday | Thursday | Friday | Saturday | ||||||||
| In Out | In Out | In Out | In Out | In Out | In Out | In Out | ||||||||