Section 8 in The Punjab Shops and Commercial Establishments Act, 1958
8. Intervals for rest or meals.
- [(1) Subject to the provisions of section 6, no employee, except a chaukidar, watchman or guard, shall be allowed to work in an establishment for more than five hours before he has had an interval for rest of at least half an hour :Provided that Government may by notification fix such interval for rest in respect of any class of establishments for the whole of the State or any part thereof as it may consider necessary.] [Substituted by Punjab Act No. 1 of 1964.](2)The period of work of an employee in an establishment shall be so fixed that, inclusive of his interval for rest, the spread over shall not be more than [twelve hours] [Substituted for 'ten hours' by Haryana Act No 21 of 2004.] in a day.
