Section 77A(1) in The West Bengal Factories Rules, 1958
(1)In a factory where the number of married women or widows employed does not exceed 15, or where the factory works for less than 180 days in a calendar year, or where number of children kept in the crèche was less than 5 in the preceding year, the Chief Inspector may exempt such a factory from the provisions of section 48 of the Act and the rules 74 to 77 made thereunder if he is satisfied that alternate arrangements as stipulated under sub-rule (2) are provided by the factory.
