Factories Act, 1948

5. Power to exempt during public emergency

In any case of public emergency the State Government may, by notification in the Official Gazette, exempt any factory or class or description of factories from all or any of the provisions of this Act ²⁰[except section 67] for such period and subject to such conditions as it may think fit:

PROVIDED that no such notification shall be made for a period exceeding three months at a time.

⁷ [Explanation : For the purposes of this section "public emergency" means a grave emergency whereby the security of India or of any part of the territory thereof is threatened, whether by war or external aggression or internal disturbance.]