SUPERINTENDENT AND REMEMBRANCER OF LEGAL AFFAIRS Vs. JJANDREWS

JUDGEMENT

(1.) In this case the Inspector of Factories, Bengal, complained against J. J. Andrews, the Manager of the Light foot Refrigerator Co., at Howrah, that from an examination of the factory wages book, he had discovered that certain persons had been employed on a particular day in contravention of Section 26, Factories Act, for more than the hours specified for all employees, namely, seven and half hours for each shift.

(2.) Section 26 provides that The manager of a factory shall fix specified hours for the employment of each person employed in such factory, and no person shall be employed except during such hours.

(3.) During the hearing before the Magistrate it appeared that this factory had been exempted by the Government of Bengal, under Section 30 (1) (c), from the provisions of Secs.21, 22 and 28, as being one of a class of factories in which the work necessitated continuous production. Secs.21 and 22 provide for daily rest periods and weekly holidays and Section 28 forbids the employment of any person for more than 11 hours per day.