In exercise of the
powers conferred by sub-section (2) of section 65 read with section 112 and 115
of the Factories Act, 1948 (63 of 1948), in its application to the State of
Maharashtra, and of all other powers enabling it in that behalf, the Government
of Maharashtra, hereby makes the following rules, further to amend the
Maharashtra Factories Rules, 1963, the same having been previously published as
required by sub-section (1) of section 115 of the said Act, as follows namely: These Rules may be called the Maharashtra
Factories (Second Amendment) Rules, 2017. After the Rule 102-B of the Maharashtra
Factories Rules, 1963 the following Rule shall be inserted, namely: "102-C: Exemption
of adult male workers. Any or all the adult workers in any factory
or group or class or description of factories shall be exempted from any or all
of the provisions of sections 51, 52, 54 and 56 under sub-section (2) of
section 65 of the said Act subject to the following terms and conditions
fulfilled by the owner or occupier of the factory. In addition to the
conditions mentioned in clauses (i) to (iv) of sub-section (3) of section 65 of
the said Act: (1)
No
worker shall be allowed to work for more than five hours at a stretch and rest
interval shall not be less than half an hour. (2)
List
of the names of workers required for overtime shall be displayed and copy of
the same shall be submitted to office of the Inspector of Factories."MAHARASHTRA FACTORIES (SECOND AMENDMENT)
RULES, 2017
PREAMBLE