(1)Adult male workers engaged in factories or in plants attached to factories, specified in column 2 of the Schedule hereto annexed, in any work specified in column 3 of the said Schedule shall be exempted from the provisions of the Sections specified in column 4 subject to the conditions, if any, specified in column 5 of the said Schedule:Provided that except in case of workers exempted under clause (a) of sub-section (2) of Section 64:-(i)the total number of hours of work in any day shall not exceed ten;(ii)the total number of hours of overtime work shall not exceed fifty in any one quarter; A(iii)the spread over, inclusive of intervals for rest, shall not exceed twelve hours in any one day.
