- Adult workers engaged in factories specified in column 2 of the Schedule hereto annexed, on the work specified in column 4 of the said Schedule shall be exempted from the provisions of the section specified in column 5 thereof subject to the conditions, if any, specified in column 6 of the said Schedule; and also subject to the following conditions, namely:-(i)no woman worker shall be required or allowed to work for more than nine hours in any day;(ii)except in respect of exemption under clause (a) of sub-section (2) of section 61 the following limits of work inclusive of overtime shall be observed, namely:-(a)the total number of hours of work in any day shall not exceed ten;(b)the spreadover, inclusive of intervals for rest, shall not exceed twelve hours in any one day;(c)the total number of hours in week, including overtime shall not exceed sixty; and(d)the total number of hours of overtime shall not exceed fifty for any one quarter:Provided that, the limits imposed by sub-clauses (a) and (b) of this clause shall not apply in the case of a shift worker engaged in factories specified against category and No.X(1) to (39) in the Schedule if the said worker is allowed to work the whole or part of the subsequent shift in the absence of a worker who has failed to report for duty.]
