[Cites 0, Cited by 0]
[Entire Act]
State of Rajasthan - Section
Section 89 in Rajasthan Factories Rules, 1951
89. Exemption of certain adult workers. Adult workers engaged in factories specified in column 3 of schedule hereto annexed on the work specified in column 4 of the said schedule shall be exempted from the provisions of the sections specified in column 5 of the said schedule subject to the conditions, if any specified in column 6 of the said schedule.
Provided that :| Sl. No. | Section of The Act empowering grantof exemption | Class of a factory | Nature of exempted work Extent | Extennt of expmption | conditions |
| 1 | 2 | 3 | 4 | 5 | 6 |
| 1. | 64(2)(a) and 64(3) | All factories | Urgent repairs (Urgent repairs shallmean work to be done to machinery or plant but only so far as maybe necessary to avoid serious in-interference with the ordinaryworking of the undertaking) | Sections 51, 52, 54, 56, &61 | (a) Unless the Inspector gives permission inwriting for reporting otherwise than as herein laid down theemployment of persons on urgent repairs, the manager :—(i)Shall send within twenty four hours of the commencement of workon urgent repairs, written notice to the Inspector describingbriefly the nature of the urgent repairs and the probable periodof their duration, and(ii) Shall send weekly during thecontinuance of the work on urgent repairs, a statement giving thenames of all the persons, who have worked for more than ninehours in any one day or for more than forty-eight hours of thepreceding week in a factory. Such statement shall also show totalnumber of hours worked each day of the week.(b)If the Inspector is of opinion that any work being carried on orlikely to be carried on in factory as "urgent repairs"is not "urgent repairs" the Inspector shall serve theManager on order to that effect and the manager shall in respectof such work not allow any worker to work in contravention of theprovisions of sections 51, 52, 54, 55, 56 and shall comply withthe provision of section 61. |
| 2. | 64(2)(b) 64(2)(h) 64(3) | All factories other than those oncontinuous process | Works performed by:(i) All workers attendingto engines & boilers or generators of gas preparatory to thecommencement of regular work(ii) Workers at-tending to millgearings, starting stopping and maintaining electric motors &connected switch gear.(iii Department boilers.(iv)Workers attending to mechanical or electric lifts | Sections 51, 52, 55, 56 and 61. | (a) Such workers shall be allowed not less thantwo holidays in each period covered by four consecutive statutoryfactory holidays and shall not be allowed to work for more thansix hours on any of the other two weekly holidays.(b) Thenotice required by section 52 shall be delivered to the office ofthe Inspector showing on which days holidays will be allowed;(c)Intervals for food and rest shall be given to all workers allowedto work on such work.(d) No workers be allowed to work formore than fifty four hours in any one week, and(e) Registeror muster roll required to be maintained under section 62 shallshow correctly full particulars of periods within which each suchworker may be 'required to work. The entries in the register ormuster roll shall be up-to date. |
| 3. | 64(2) and 64(3) | All Factories | Work performed by drivers on lighting ventilatingand humidifying apparatus. | Section 51, 54, 55, 56 and 61 | (a) intervals for food and rest shall be given toall such workers.(b) Register or muster roll required to bemaintained under Section 62 shall show correctly full Particularsof periods within which each such workers may be required towork. The entries in the register or muster roll shall beup-to-date. |
| 4. | 64(2)(b) and 64(3) | (i) all factories | Work performed on the steam of water pipes orpumps of a factory | Section 51, 54, 55, 56 and 61 | Register or muster roll required to be maintainedunder section 62 shall show correctly full particulars of periodswithin which each such worker may be required to work. Theentries in the register or muster roll shall be up-to-date. |
| (ii) Cotton Spinning and Weaving Mills | Work involved in cleaning blow room flues. | Section 51, 54, and 56. | (a) No worker shall be allowed to work for morethan fifty one hours in one week.(b) No workers shall beallowed to worked in such manner that the spread over exceeds tenand a half hours except on one day in a week previously notifiedto the Inspector when it shall not exceed twelve hours. | ||
| 5. | 64(2)(b) | Dying and bleaching factories ordepartments | Work performed by kiermen | Section 51, 54, and 56 | The intervals for food and rest totaling onehours, if working hours exceeds eight and a half in a day or halfan hour, in working hours do not exceed eight and half hour shallbe given to each worker every day and the register of muster rollmaintained in accordance with Section 62 small show correctly theperiod of work of each worker. |
| 6. | 64(2)(b) | Cloth printing factories or departmentof factories carrying on printing sanforizing and mercerizing ofcloth. | Work in the nature of preparatory orcomplementary to main operations. | Section 51, 54, and 56. | -do- |
| 7. | 64(2) (b) | Cloth printing factories ordepartments of factories and bleaching, raising, finishing,mercerizing, dyeing, sizing and sanforizing deptt, of thefactories. | All work | Section 55. | Workers shall be allowed to work on shift of nolonger than eight hours duration. |
| 8. | 64(2)(b) | All factories other cotton—spinningand weaving mills | (a) Work-performed by oilers and(b) Work inmechanic shops, smithies or foundries so far as such work iscomplementary to the main operations. | Section 51, 54 and 56 | This exemption shall not apply:-(I) in thecase of work performed by oilers, where there workers or thefactories in which the work have been exempted from theprovisions of section 52 or 55 and(ii) to the work in themechanic shop, smithy or foundry portion of Engineering Workshopor to a smithy or foundry used solely as such. |
| 9. | 64(2)(d) 64(3) and 64(4) | Oil Tank Installation | Work performed by workers in connection withpumping operations. | Section 51,52, 54, 55, 56 and 61 | (a) Intervals for food and rest shall be given toall workers allowed to work on such work .(b) A compensatoryrest period of at least twenty four consecutive hours shall begiven to each worker after the cessation of the pumpingoperations continuing after 10. p.m.(c) Notice of suchpumping operations with the number of workers allowed to workshall be sent to the Inspector as soon as possible aftercommencement of such work. |
| 10. | 64(2)(d) and 64(4) | Public electricity supply factoriesgenerating electricity in any manner and those engine rooms andboilers departments generating electricity in any manner fortheir own use employing worker on shifts of not more than eighthours each. | Operations and Maintenance of -(i) Primemovers and auxiliaries generators transformers and switchgear;(ii) Boilers and auxiliaries | Section 51m 52m 54m 55 and 56 | (a) The workers shall be allowed to work on shiftof no longer than eight hours duration.(b) In the absence ofa workers who has failed to report for duty, a shift worker manybe allowed to work the whole or part of a subsequent shiftprovided that the next shift of the shift provided that the nextshift of the workers shall not commence before a period of 16hours has elapsed after the (Specified) stopping time of theshift to which the worker belongs.(c) No worker shall beallowed to work for more than fifty six hours in any week exceptthat when employed as in condition;(d) Above, he shall not beallowed to work for more than sixty four hours.(e) suchworkers shall be allowed not less than two holidays in eachperiod covered by four consecutive statutory factory holidays |
| 11. | 64(2)(d)&64(4) | Electrical receiving stations andsubsection or in any factory, the departments of the factoryreceiving and distributing electrical energy for the use of thefactory. | Operations and maintenance of transformers andtheir auxiliaries including receiving and distributing switchgear lighting, arresting, synchronous and other condensers androtary and static condensers. | Section 51, 52, 54, 55 and 56. | As in exemption No. 10 |
| 12 | -do- | Factories or department of factoriescharging electrical accumulators. | Operations in connection with charging electricalaccumulators. | Section 51, 52, 53, 54, 55 and 56. | As in exemption No. 10. |
| 13. | -do- | Distilleries | Work on the extraction of sugar from variousbasis fermentation of sugar juice and distillation of fermentedwash | -do- | -do- |
| 14. | 64(2)(d) & 64(4) | Sugar factor. | Operations beginning with receiving andweightment of cane and ending with bagging of sugar | As in exemption No. 13 | As in exemption No. 13 |
| 15. | -do- | Chemical factories. | All continuous process work. | Sections 51, 52, 54, 55 and 56. | -do- |
| 15A. | -do- | Chemical factories. | All continuous process work. | Section 51, 52, 54, 55 and 56. | -do- |
| 16. | -do- | Rayon and Synthetic Fibre factories | The Work viz. Refining, bleaching filteringgeneration of hydrogen, hydrogenating and deorishing procesesalso compression of oxygen and the cylinder filling. | -do- | -do- |
| 17. | 64(2)(d) &64(4) | Magnesium chloride factories. | The work on cent rating process | As in exemption No. 16. | As in exemption No. 16. |
| 18. | -do- | Public pumping and compressorstations. | All work. | -do- | -do- |
| 19. | -do- | Water supply pumping factories ofrailway workshops. | All works.. | -do- | -do- |
| 20. | -do- | Ice Factories. | Work of the engine and compressor drivers andassistants and oilersi | -do- | -do- |
| 21. | -do- | Carbonic acid gas work. | Work of firemen, pump men, plant drivers, oilersand the filing of cylinders. | -do- | -do- |
| 22. | 64(2)(b) | Carbonic acid gas work. | Work firemen to light lye boiler | Section 51, 54 and 55 | These exemptions shall be availed ofonly one day when plant is restarted after closure. |
| 23. | 64(2)(d) & 64(4) | Carbonic acid gas solidificationworks. | All work except packing blocks. | Section 51, 52, 54, 55 and 56 | As in exemption 10. |
| 24. | -do- | Oxygen factories | Engine and plant drivers, oilers and filling ofcylinders. | -do- | -do- |
| 25. | -do- | Coal gas factories and departments. | All work in the retorate house an on the watergas plant, work of the male yard labour feeding hoppers andremoving coke, work on the syphnoes, boilers station meters andgovernors. | Section 51, 52, 54, 55 and 56. | As in examination No. 10. |
| 26. | -do- | Hydraulic pumping stations. | All work. | -do- | -do- |
| 27. | -do- | Paper Cardboard and straw boardfactories working on there hours shift system | Work performed by male adults workers onchoppers, strainers and washers, reaters. Paper making machinespulping plants, reellers and cutters, kheeders and dig-esters | -do- | -do- |
| 28. | 64(2) & 64(4) | Cement factories and asbestos cementfactories. | All work on continuous process units | Section 51, 52, 54, 55 and 56. | As in exemptions No, 10 |
| 29 | -do- | Glycerin factories. | All continuous process work. | -do- | -do- |
| 30. | -do- | Dextrine manufacturing factories. | All continuous process work. | -do- | -do- |
| 31. | -do- | Acetylene factories. | Generation of gas and filling of cylinders | -do- | -do- |
| 32. | -do- | Starch factories working in 8 hoursshifts. | All work except the engineering department andworkshops. | -do- | -do- |
| 33. | -do- | Potassium chloride factories. | Work in the cell room. | -do- | -do- |
| 34. | 64(2)(d) & 64(4) | (I) Ferrous & non Ferrous metalfactories. | All work in furnace | Section 51, 52, 54, 55 and 56. | As in exemption No. 10. |
| (ii) -do- | Hot rolling | Section 55 | Workers small be allowed to work onshifts not longer than eight hours duration | ||
| 35. | -do- | Sodium Potassium bicromate factories. | Work on furnace and crystallisers | Section 51, 52, 54, 55 and 56. | As in exemption No. 10 |
| 36. | -do- | Oil Mills.. | All continuous process work. | -do- | -do- |
| 37 | -do- | Flours Mills. | All work. | -do- | -do- |
| 38. | 64(2)(b) | (i) Gur Factories | The work performed by workers in crushing Sugarcane | Section 51, 52, 54, 55 and 56 | As in exemption No. 10 |
| 64(2)(b) and 64(3) | (ii) Gur Factories | All other work except crushing sugar cane. | Section 51, 54, 55 and 61. | A notice showing the periods of workof the crusher shall be exhibited in the factory and a copy shallbe sent to the Inspector. | |
| 39. | 64(2)(d) | Cement Tiles Factories | Work on the “curing” tiles | Section 51, & 52 | (a) No worker shall be allowed to workfor more than four hours or any of the weekly holidays.(b) Noworker shall be allowed to work on consecutive weeklyholidays.(c) No workers shall be allowed to work in excess oflimits of weekly hours of work as laid down in Section 51 exceptduring the week when the worker work on a weekly holidays as in(a) above and when his total hours of work may be allowed toexceed the weekly limit laid down in section 51 by the number ofhours not exceeding 4, worked on the weekly holidays. |
| 40. | 64(2)(c) and 64(3) | Salt factories. | Work performed by “Baramasees” onSalt Kyars | Section 51, 54, 55, 56 and 61 | (a) Intervals for food and rest shallbe given to all workers allowed to work on such work.(b)Register on muster roll required to be maintained under section62 shall show correctly full particulars of period withing whicheach such worker may be required to work; entries in register ormuster roll shall be up to date. |
| 41. | 64(2)(g) and 64(3) | Salt factories | All workers | Section 52 and 55 | No worker shall be allowed to work onconsecutive weekly holidays. |
| 42. | 64(2) (g) and 64(3) | Rice Mills | All persons employed in drying, lifting andstoring of paddy. | Section 52 and 55 | No worker shall be allowed to work onconsecutive weekly holidays |
| 43. | 64(2)(d) and 64(4) | Glass Factories | All work except packing work in EngineeringDepartment | Section 51, 52, 54, 55 and 56. | As in Exemption No. 10 |
| 44. | 64(2) (g) and 64(4) | Smelting & Refining factories | (I) Work on the reducing furnace | Section 55 | (a) the workers shall be allowed towork on shift of not longer than eight hours duration. |
| (ii) All continuous process work in Electrolyticrefining factories. | (b) Intervals for food and rest shall be given toall workers allowed to work on such work | ||||
| 45. | 64(2) (d) and 64(4) | Rubber Tyre factories | All work on curing process | Section 51, 54, 55 and 56 | (a) The workers shall be allowed towork on shift of not longer than eight hours duration. |
| (b) in the absence of a worker who hasfailed to report for duty, a shift worker may be allowed to workthe whole or part of a subsequent shift worker shall not commencebefore period of 16 hours has elapsed after the (specified)stopping time of the shift to which the worker belongs. | |||||
| 46. | 64(2)(d) | Soap factories | Work on soap boiling pans and soapdying pans | Section 55 | Workers shall be allowed to work onshift of not longer than eight hours duration. |
| 47. | 64(2)(d) | Pottery work | (I) Work of fireman on Kilns | Section 55 | (a) Workers shall be allowed to workon shift of not longer than eight hours duration. |
| (ii) Work on tunnel Kilns | Section 52 & 55 | (b) No worker shall be allowed to workon consecutive weekly holidays. | |||
| 48. | 64(2)(d) | Brick Factories | Work of fireman Kilns. | Section 55 | As in exemptions No. 46 |
| 49. | 64(2)(d) | Plastic Factories | Work of Plastic injection machines & Plasticextruding machines | Section 55 | -do- |
| 50. | 64(2)(d) | Pharmaceutical Factories | All continuance process work. | Section 55 | -do- |
| 51. | -do- | All factories | Telephone operators. | Section 55 | The intervals for food and resttotaling one hour if working hours exceed eight and a half in aday or half an hour if working hours does not exceed eight andhalf hours shall be given to each worker every day and the samenoted in the register or muster roll maintained in accordancewith section 62. |
| 52. | 64(2)(c) | News paper printing press | (a) All work on daily news paper. | Section 51, 54, 55 & 56 | (a) No worker shall be allowed to workfrom more than 56 hours in any week. |
| (b) All work on weekly news paper | (b) No overtimes shall be carries onexcept for two days prior to the | ||||
| 53. | 64(2)(I)&64(3) | All factories. | Loading and unloading of Railway Wagons Lorriesand Trucks. | Section 51, 52, 54, 55 , 56 &61. | Exemption from section 61 may beavailed of provided that every worker at the end of the day'swork is supplied with a note showing the total No. of hours ofwork put in by such worker. |
| 55. | 64(2)(d) | Cycle manufacturing factories | Work in coloring and enamelings section and Semiautomatic plating plant | Section 55 | As in exemptions No. 46 |
| 56. | 64(2)(d) | Chemical product factories | Process of manufacturing activated carbon. | Section 51, 52, 54, 55 and 56. | (a) the Workers shall be allowed towork on Shift of not longer than eight hours duration.(b) Noworker shall be allowed to work in such a manner that the spreadover exceeds twelve hours in any day and this shall bepermissible only in cases when a shift reliever working oncontinuous process does not attend at the correct time andalternative relief can not be arranged.(c) No worker shall beallowed to work more than fifty six hours in any week except thatwhen employed as in condition (b) above he shall mot b e allowedto work for more than sixty four hours in any week.(d) Suchworker shall be allowed not less than two holidays in each periodcovered by four consecutive statutory holidays. |
| 57. | 64(2)(d) & 64(4) | Power Cables factories | Work on impregnation of paper insulated laid upcables | Section 51, 52, 54, 55 & 56. | As in exemption No. 10. |
| -do- | Work on wire annealing furnace, lead sheating andarmoring. | Workers shall be allowed to work oneshift not longer than eight hours duration. | |||
| 58. | 64(2)(d) | Cotton spinning & Weaving Mills | Work n hot air sizing machines. | Section 55 | (i) Workers Shall be allowed to workone shift of not longer than eight hours duration.(ii)Workers shall be given specified rest intervals for food andrest. |
| 59. | 64(2)(d)&64(3) | All factories | Work of automatic equipment engaged ingalvanizing anodizing and enameling wire platening packing, hotdrop galvanizing and stores relating. | Section 51, 52, 54, 55, 56, 56, 58,& 61 | The limits of work inclusive ofovertime shall not exceed those mentioned in subsection (4) ofsection 64. |
| 60. | 64(2)(k) | Any factory, class or description offactories as may be notified by the State Government in theGovernment in the official Gazette. | Work of national importance as may be notified bythe State Government in the official Gazette. | Section 51, 52, 54, 55 & 56. | The limits of work inclusive ofovertime shall not exceed those mentioned in subsection (4) ofsection 64. |
| 61. | 64(2)(d) | Enameling wire manufacturing factory. | Work Enameling wires. | Section 51, 54, 55 & 56 | (a) The workers shall be allowed towork one shift of not longer than eight hours duration.(b) Inthe absence of a worker who has failed to report for duty, ashift worker may be allowed to work the whole or part of asubsequent shift provided that the next shift of the shift workershall not be commence before a period of 16 hours has elapsedafter the (specified) stopping time of the shift to which theworker belongs.(c) No worker shall be allowed to work formore than fifty six hours in any one week except that whenemployed in condition (b) above he shall not be allowed to workfor more than sixty four hours in any one week. |
| 62. | 64(2)(d) | Dairy Plants manufacturing Dairyproducts like skimmed milk powder, whole milk Powder, baby food,Ghee & butter etc. | The work of adult male workers employed in dairyfactories other than those engaged in printing and in themanufacturing of containers for milk, cream Ghee's and buttershould be deemed to be the nature of referred to in clause (e) ofsub-section (2) of section 65 of the Act. | Section 51, 52, 54, 55 & 56. | 1. No such workers shall be allowedfor more than 8 hours on Sunday .2. No such worker shall beemployed for more than 14 consecutive days without holidays of 24days of 24 consecutive hours.3. Every such worker shall begiven a compensatory holiday in accordance with section 53 of theAct.4. No exemptions shall be given from the provisions ofse3ction 59 to the workers who are exempted from the provisionsof section 51, 54, 55 & 56. |
| 63. | 64(2) & 64(4) | Aluminium and Copper foil manufacturingfactories. | All continuous process. | Section 55 | As in exemptions No. 10. |