(1)In factories 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 creche was less than 5 in the preceding year, the Chief Inspector may exempt such factories from the provisions of Section 48 and the rules 99 to 102 made there under, if he is satisfied that alternate arrangements as stipulated under sub-rule (2) are provided by the factory.
