83. [ [Substituted by Notification No. 2088/XXXVI-3-2016(F)-77-CA-63-1948-Rule-1950-AM (53)-1986, dated 7th August, 1986, published in U.P. Gazette (Extraordinary), Part Section (Kha), dated 7th August, 1986.]
The work of male adult workers engaged on loading and unloading of railway wagons, lorries or trucks and that of clerical workers employed in connection with the urgent work of stock taking and the preparation of returns the submission of which could not be foreseen shall be exempt from the provisions of Sections 51, 52, 54, 55 and 56 of the Act, Subject to the following conditions:(i)Where possible a message by telegram or telephone shall be sent immediately after such work has arisen, followed by a notice which shall be sent, within 24 hours of the commencement of the employment of the workers employed to carry out such work, to the Inspector of Factories of the region concerned in writing stating the names of the workers employed, the precise nature of work and the exact time of commencement of such work. A copy of the said notice shall be affixed at the place mentioned in sub-section (2) of Section 108 of the Act before the workers are put on any such work.(ii)Total daily hours of work shall not exceed 10 the total spread over being limited to 12 hours in any one day and total hours of overtime work shall not exceed 50 in any quarter.(iii)The weekly hours of work shall not exceed 60.(iv)A rest period of one hour shall be given as work permits during the working hours.(v)No worker shall be employed for such work for more than 14 consecutive days without a holiday of 24 consecutive hours.(vi)All the workers working in excess of 9 hours per day or 48 hours per week shall be paid in respect of such additional hours at the rate of twice the ordinary rate of wages in accordance with the provisions of sub-section (1) of Section 59 of the Act.(vii)Every worker shall be given a compensatory holiday in accordance with Section 53 of the Act.]Maintenance Staff[Section 64(2) (6)]
