Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Kerala - Section

Section 105 in Kerala Factories Rules, 1957

105. Restriction of double employment.

- An adult worker may be employed in more than one factory on the same day, with the previous approval of the Inspector, subject to the following conditions:-
(1)He shall not be employed for more than nine hours in all on any one day.
(2)He shall receive a weekly holiday in accordance with the provisions of Section 52.
(3)Every worker who is required to work in another factory on the same day shall carry with him a card in which the following particulars shall be entered by the manager of the first factory:-
(a)His normal periods of work as in the notice of periods of work, for the day.
(b)The period or periods he was worked in the first factory for the day.
The Manager of the second factory in which he is to work for the rest of the day shall enter in the card the period or periods he has worked for the day in his factory. The manager of both the factories in which the worker has worked for the day on the same day shall send to the Inspector an extract of the card mentioned above not later than three days from the date on which the worker has so worked in the two factories on the same day.