Section 30 in The Maharashtra Shops and Establishments Act, 1948
30. Spread-over.
- The spread-over of an employee in a theatre or other place of public amusement or entertainment shall not exceed eleven hours in any day:Provided that the [State] [This word was Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may increase the spread-over period subject to such conditions as it may impose wither generally or in the case of a particular theatre or other place of public amusement or entertainment.
