Section 73H(5) in Maharashtra Factories Rules, 1963
(5)Exemptions. - If the Chief Inspector of Factories is satisfied in respect of any factory or any process that owing to the special conditions or special methods of work adopted or by reason of the infrequency of the process or for other reasons, all or any of the requirement of this rule are not necessary for the protection of persons employed in any factory or any process, he may by order in writing (which he may in his discretion revoke at any time) exempt such factory or such process from all or any of the provisions of this rule, subject to such condition as he may by such order prescribe and he may, in his discretion add, substract or modify such conditions as deemed fit by him at any time.
