Factories Act, 1948

66. Further restrictions on employment of women

(1) The provisions of this Chapter shall, in their application to women in factories, be supplemented by the following further restrictions, namely:

(a) no exemption from the provisions of section 54 may be granted in respect of any woman;

(b) no woman shall be ⁸⁶[required or allowed to work in any factory] except between the hours of 6 A.M. and 7 P.M.:

PROVIDED that the State Government may, by notification in the Official Gazette, in respect of ⁸⁷[any factory or group or class or description of factories,] vary the limits laid down in clause (b), but so that no such variation shall authorize the employment of any woman between the hours of 10 P.M. and 5 A.M.

³ [(c) there shall be no change of shifts except after a weekly holiday or any other holiday.]

(2) The State Government may make rules providing for the exemption from the restrictions set out in sub-section (1), to such extent and subject to such conditions as it may prescribe, of women working in fish-curing or fish-canning factories, where the employment of women beyond the hours specified in the said restrictions is necessary to prevent damage to or deterioration in, any raw material.

(3) The rules made under sub-section (2) shall remain in force for not more than three years at a time.

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