The work of adult workers attending to boilers or engines or engaged in the process of rolling, fermenting, firing, serving, stewing, picking and packing in factories situated on, and used solely for the purposes of tea plantations shall be deemed to be of the nature referred to in clause (g) of subsection (2) of Section 64 of the Act, and shall be exempt from the provisions of Sections 52 and 55 from April 1 to November 30 each year, provided that the following conditions are observed :Conditions(i)The number of workers employed on a particular piece of work shall always be at least 25 per cent greater than the number actually required to do the work at any given time.(ii)No worker shall be employed for more than 14 consecutive days without a holiday of 24 consecutive hours.(iii)A rest interval of half-an-hour shall be given during the working hours.(iv)Every worker shall be given a compensatory holiday in accordance with Section 53 of the Act.Khandsari Factories[Section 64(2) (g)]
