Section 28(2) in The Buildings And Other Construction Workers (Regulation Of Employment And Conditions Of Service) Act, 1996
(2)The provisions of sub- section (1) shall, in relation to the following classes of building workers, apply only to such extent, and subject to such conditions, as may be prescribed, namely:-(a)persons engaged on urgent work, or in any emergency which could not have been foreseen or prevented;(b)persons engaged in a work in the nature of preparatory or complementary work which must necessarily be carried on outside the normal hours of work laid down in the rules;(c)persons engaged in any work which for technical reasons has to be completed before the day is over;(d)persons engaged in a work which could not be carried on except at times dependant on the irregular action of natural forces.
