Section 22 in The Maharashtra Shops and Establishments Act, 1948
22. [ Interval for rest. [Substituted by Bombay 28 of 1952, Section 9.]
- The period of work of an employee in a residential hotel, restaurant or eating house each day shall be so fixed that no period of continuous work shall exceed five hours and that no employee shall be required or allowed to work for more than five hours before he has had an interval for rest of at least one hour:] [Added by Maharashtra 26 of 1961, Section 8.][Provided that, the State Government may, on an application made in that behalf [by the union recognised under any law for the time being in force where there is such union or where there is no such union by a majority of the employees concerned,] [Added by Maharashtra 26 of 1961, Section 10.] permit the reduction of the interval for rest to half an hour.].
