The work of adult male workers employed on engines, boilers, motors, switch boards, pumps, mechanical sawing and chipping, autoclaves, evaporation, refrigeration, Alteration and drying in wood product factories shall be deemed to be of the nature referred to in clause (d) of sub-section (2) of Section 64 of the Act and shall be exempt from the provisions of Sections 51, 54 and 56 subject to the conditions stated below:(i)[ The total daily hours of work shall not exceed 10 with a spreadover of 12 hours except in an emergency when it is necessary to employ a shift worker for more than 8 hours in any day to enable him to work the whole or part of the subsequent shift. In no case shall the worker be employed for more than 16 hours in a period of 24 hours from the commencement of work and the total number of hours of overtime shall also not exceed 50 in any quarter: [Substituted by Notification No. 3791 (V)/XXXVI/5-2092-(TD)-71, dated 19-3-1976, published in U.P. Gazette, Part I-ka, dated 27-3-1976, pp. 837-839.]Provided that where subsequent shift or any part thereof during which a shift worker is employed as aforesaid falls on a weekly holiday, compensatory period of rest shall also be given.Also when a worker is so employed the Manager shall within seven days inform the Inspector of Factories in Form No. 10 and shall intimate the date of compensatory period of rest to be given. The Manager shall also enter the period of extra time worked and the extent of compensatory. period of rest in the respective register and shall note therein the time of commencement of such extra time work before its commencement.](ii)All the workers working in excess of 9 hours a day or 48 hours a week in a factory shall be paid in respect of such additional hours at the rate of twice the ordinary rate of pay in accordance with the provisions of sub-section (1) of Section 59 of the Act.Glass Works[Section 64(2) (d)]
