Section 7 in The Child and Adolescent Labour (Prohibition And Regulation) Act, 1986
7. Hours and period of work
(1)No adolescent shall be required or permitted to work in any establishment in excess of such number of hours, as may be prescribed for such establishment or class of establishments.(2)The period of work on each day shall be so fixed that no period shall exceed three hours and that no adolescent shall work for more than three hours before he has had an interval for rest for at least one hour.(3)The period of work of a adolescent shall be so arranged that inclusive of his interval for rest, under sub-section (2), it shall not be spread over more than six hours, including the time spent in waiting for work on any day.(4)No adolescent shall be permitted or required to work between 7 p.m. and 8 a.m.(5)No adolescent shall be required or permitted to work overtime.(6)No adolescent shall be required or permitted to work in any establishment on any day on which he has already been working in another establishment.
