Section 27 in The M.P. Motor Transport Workers Rules, 1963
27. Hours of work.
(1)The Chief Inspector or any Inspector authorised by him may, on written application from an employer, and subject to such conditions and for such period as he may think fit, permit motor transport workers to work for more than 8 hours in any day or 48 hours in any week but in no case more than 10 hours in a day and 54 hours in a week-(i)on any route of 100 kilometres or more; and(ii)on such festive or other occasions as may be notified by the State Government in the Official Gazette.(2)In any case referred to in the second proviso to Section 13, an employer shall not require or allow any motor transport worker to work for more than 16 hours in a day and 72 hours in a week with at least 8 consecutive hours of rest between the termination of duty and commencement of the next duty.
