(2)The provisions of sub-section (1) shall, in relation to the following classes of employees, apply only to such extent and subject to such conditions as may be prescribed:(a)employees engaged on urgent work, or in any emergency which could not have been foreseen or prevented;(b)employees engaged in work in the nature of preparatory or complementary work which must necessarily be carried on outside the limits laid down for the general working in the employment concerned;(c)employees whose employment is essentially intermittent;(d)employees engaged in any work which for technical reasons has to be completed before the duty is over;(e)employees engaged in a work which could not be carried on except at times dependant on the irregular action of natural forces.
