Section 42(2) in U.P. Building And Other Construction Workers (Regulation Of Employment And Conditions Of Service) Rules, 2009
(2)The State Government may, by notification in the Official Gazette, in respect of building or other construction work vary the limits laid down in sub-rule (1), but so that no such variation shall authorize the employment of any female workers between the hours of 10 p.m. and 5 a.m.
