The work of adult workers employed in opium factories and engaged in removing opium from railway wagons to the import shed, from April 1 to June 30, in each year, shall be deemed to be of the nature referred to in clause (f) of sub-section (2) of Section 64 of the Act, and shall be exempt from the provisions of Section 52 of the Act subject to the conditions stated below :Conditions(i)No worker shall be employed for more than 14 consecutive days without a holiday of 24 consecutive hours.(ii)Every worker shall be given a compensatory holiday in accordance with Section 53 of the Act.Tea Factories[Section 64(2) (g)]
