(3)Any exemption granted under sub-section (2) shall be subject to the following conditions, namely:—(i)the total number of hours of work in any day shall not exceed twelve;(ii)the spreadover, inclusive of intervals for rest, shall not exceed thirteen hours in any one day;(iii)the total number of hours of work in any week, including overtime, shall not exceed sixty;(iv)no worker shall be allowed to work overtime, for more than seven days at a stretch and the total number of hours of overtime work in any quarter shall not exceed seventy-five.Explanation.— In this sub-section “quarter” has the same meaning as in sub-section (4) of section 64.
