.-(1) For the purpose of sections 28 and 29, a day of rest for any person shall mean a period of rest of at least 24 consecutive hours.(2)There shall be posted up in a conspicuous place outside the office of every mine a notice showing the weekly day of rest. Where the weekly day of rest is not the same day for all persons employed in the mine, the notice shall show the day of rest allowed to each relay, or set of persons, or individual.
