Section 4(i) in The Orissa Compulsory Labour Rules, 1948
(i)The periods of work of all able-bodied persons whose services may be requisitioned under Section 4 of the Act during each day shall be such that they shall not ordinarily exceed eight hours and there shall be an interval for rest and refreshment of at least half an hour with the said periods. Adequate supply of drinking water shall be provided during the periods of duty.
