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State of West Bengal - Section

Section 7 in The West Bengal Factories (Exemption) Rules, 1982

7. Maintenance workers and workers employed on dispatching or receiving of goods.

- The provisions of sections 51 and 54 shall not apply to adult male workers and the provisions of sections 55, 56 and 61 shall not apply to adult workers engaged solely on the maintenance of machinery and plant or on the dispatching or receiving of goods, on condition that -
(a)the manager of the factory shall classify all such workers into groups according to the nature of their work;
(b)a notice showing the group of workers working under the provisions of this rule shall be displayed and maintained in accordance with the provisions of sub-section (2) of section 108;
(c)an attendance register for such workers is maintained in the form appended to these rules and in respect of each such worker the time of commencement of each period of work shall be entered therein beforehand and the time of finishing each period of work shall be entered therein immediately after completion of the period of work; and
(d)no such worker shall be employed so as to work in excess of any of the , limits specified in sub-section (4) of section 64.